ALKA MISHRA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) Learned counsel for the petitioner would submit that the issue involved in this case is squarely covered by the judgment rendered by this Court in WPS No.7301 of 2019 decided on 11.09.2019 and the same order may also be passed in this petition.

(3.) Not opposed by the State counsel.