NEELAM DEWANGAN Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner has preferred this petition seeking the following relief(s):-

(2.) Learned Counsel for the petitioner has orally challenged a notice dtd. 15/2/2024 issued by the Collector-Cum-Prescribed Authority, District Korba specifying the date, time and place to convene the meeting of no-confidence motion.

(3.) Heard on admission and an application for the grant of interim relief.