KU VINIMA DEEWAN D/O SANTRAM DEEWAN Vs. STATE OF CHHATTISGARH THROUGH SECRETARY HEALTH AND FAMILY WELARE DEPARTMENT MANTRALAYA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Deputy Advocate General adopted the reply of the writ petition filed in W.P.(S) No. 4254 of 2018.

(3.) In para No. 7 of the reply it has been stated that the impugned order Annexure P/1 dated 05/06/2018 is nonest, ab initio and cannot be sustained. In para No. 9 the averment is that the instant petition be disposed of with liberty to the answering respondents to reach to a final conclusion after adherence to the principles of natural justice, opportunity of hearing etc. to the petitioner or such directions, observation etc. as deemed fit by the Hon'ble Court.