DINESHWAR PRASAD CHANDRAKAR Vs. STATE GOVERNMENT OF CHHATTISGARH

JUDGEMENT

(1.) APPLICATION FOR REVIEWING/RECALLING OFORDER DATED 12.09.2008 PASSED IN WRIT PETITION S. No. 3714/2008 1. The review Petitioner (writ Petitioner) seeks review of the order dated 12.09.2008 passed by this Court in W.P.(S) No. 3714/2008 on the ground that the other relief sought for by the Petitioner could not be pointed out by the counsel of the review Petitioner, therefore, the same could not be adjudicated. Thus, the present review petition. It is admitted case that the order sought to be reviewed was passed on the points raised by the Petitioner. The learned Counsel appearing for the Petitioner had given up other points and contested the only point of direction to deduct a sum of Rs. 4590/- as excess payment made to the Petitioner.

(2.) THE order sought to be reviewed was passed on 12.09.2008. THE Petitioner has thereafter noticed the alleged error after 572 days. THE Petitioner ought to have approached this Court within a prescribed limitation period 30 days. THE Petitioner filed review petition on 7.5.2010 with a delay of 572, alongwith I.A. No. 1, application for condonation of delay. THE reasons stated therein is that the Petitioner could not understand the purport of the order passed by this Court and acted as advised by the Counsel and continued to make representations, before the authorities.