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Judgment
Per Krushna Ram Mohapatra, Chief Justice
Heard Mr. Manish Kumar Ghore, appellant who appears in person as well as Ms. Preeti Yadav, learned counsel holding the brief of Mr. Pankaj Agrawal, learned counsel appearing for the respondent.
This writ appeal has been filed against the order dated 15.06.2026 passed by the learned Single Judge in WP(227) No. 246/2023. Since the writ appeal has been filed against an order passed under Article 227 of the Constitution of India, the writ appeal is not maintainable in view of the proviso to Section 2(1) of the Chhattisgarh High Court (Appeal to Division Bench) Act, 2006. Hence, the writ appeal is dismissed as not maintainable.
The appellant, if so advised, may work out his remedy in accordance with law.