PUSAURAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard Paras Sahu holding brief of Mr. Mayank Chandrakar, learned counsel for the petitioner as well as Mr. S.S. Baghel, learned Deputy Government Advocate, appearing for the State / respondent Nos. 1 to 3.

(2.) The present writ petition has been filed by the petitioner under Article 226 of the Constitution of India seeking following reliefs :

(3.) Learned counsel appearing for the petitioner would submit that despite written complaint being made by the petitioner to respondent Nos. 2 & 3, they have not taken any action on the complaints made by the petitioner.