MAHESH SONI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel for the parties would jointly submit that the matter in issue is squarely covered by the judgment rendered by this Court in WPC No.2771/2018 (Premraj Sharma vs State of Chhattisgarh and others) and other connected matters, decided on 08.10.2018.

(2.) In view of the statement made, the present writ petitions are also disposed of in terms of the order passed in WPC No.2771/2018 and other connected matters.