VIPIN TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard counsel for the Appellant and learned Government Advocate for the State.

(2.) We have perused the order dated 10.05.2017 passed by the learned Single Judge which is in appeal.

(3.) The facts of the case are so glaring that we are inclined to interfere with the order of the learned Single Judge where he refused to pass any direction where the appeal of the Appellant for taking him back in service was rejected by the Respondents.