STATE OF CHHATTISGARH Vs. UTTAM KUMAR SHRIVASTAVA

JUDGEMENT

(1.) I.A. No. 1 of 2019, application for condonation of delay of 303 days in filing the writ appeal, is allowed for the reason stated therein.

(2.) Challenge is against the judgment dated 13.09.2018 passed by the learned Single Judge, whereby the writ petition filed by the Respondent No. 1 was allowed so as to grant benefit of promotion to him in the manner which was given to similarly situated person (as put forth by the Petitioner) by name Shri B.R. Jaadon.

(3.) Heard Shri Sudeep Agrawal, the learned Deputy Advocate General for the Appellants/State, Shri Rahul Tamaskar, the learned counsel appearing for Respondent No.1 and Shri Pankaj Singh and Shri Sabyasachi Bhaduri, the learned counsel representing the Respondent No.2.