JHANAKRAM Vs. STATE OF CHHATTISGARH, THROUGH SECRETARY

JUDGEMENT

(1.) Heard on admission.

(2.) Learned counsel appearing for the parties would submit that these cases are covered by the decision rendered by a co-ordinate Bench of this Court in WPS No.4459 of 2014 (Narayan Prasad Dewangan Vs. State of Chhattisgarh and others), decided on 8.2.2016, in which this Court has held as under:-

(3.) In view of above, both the writ petitions are disposed of in terms of paragraphs 10 and 11 of the order passed in Narayan Prasad Dewangan . No order as to costs(s).