SHYAM LAL NAYAK S/O LATE SHILU NAYAK Vs. STATE OF CHHATTISGARH THROUGH-SECRETARY, FOREST DEPARTMENT MAHANADI BHAWAN

JUDGEMENT

(1.) The challenge in this petition is to the order dated 05.03.2018 (Annexure P/1) whereby the order of regularization passed in favour of the petitioner on 09.02.2018 has been cancelled.

(2.) This court while issuing notice on 26.07.2018 directed the respondents to file their reply and the matter was ordered to be listed today.

(3.) Today also when the matter is called on, the State counsel submits that reply could not be filed. Considering the facts, with the consent of the parties, the writ petition was finally heard.