LAWS(CHH)-2018-10-163

GIRJASHANKAR JOHAR Vs. STATE OF CHHATTISGARHLABIC

Decided On October 10, 2018
Girjashankar Johar Appellant
V/S
State Of Chhattisgarhlabic Respondents

JUDGEMENT

(1.) Since the matter involved in both the cases were similar, these two cases have been clubbed and heard analogously.

(2.) As per the order of this Court dated 06/10/2018 passed in contempt petition No. 1058/2018, the Director General of Police, State of Chhattisgarh is present before this Court today.

(3.) The dispute revolves around the application for voluntary retirement submitted by the petitioner on 01/05/2018.