STATE OF CHHATTISGARH Vs. RACHANA RASTOGI

JUDGEMENT

(1.) IA No. 1 of 2019 has been filed to condone the delay of 58 days in filing the present appeal. For the reasons stated in the application, delay is condoned.

(2.) The verdict passed by the learned Single Judge on 23.01.2019 in Writ Petition (S) No. 477 of 2016, is under challenge in this appeal.

(3.) Heard Shri Siddharth Dubey, the learned Deputy Government Advocate for the Appellant/State, Shri Rajeev Shrivastava, the learned counsel appearing for the Respondent No. 1 and Shri P.K.Bhaduri, the learned counsel appearing for the Respondent-Chhattisgarh Public Service Commission.