TOKESHWAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Applicants have preferred instant review petition for review of the impugned order dated 6-8-2018 Annexure- REV/1 passed by this Court in bunch matters bearing WPS No. 7071/2017 and other connected matters whereby and whereunder the said WPSs were disposed of.

(2.) Earlier applicants in the writ petitions had preferred said writ petitions seeking the relief to direct the non-applicant No. 1 to implement the order/ judgment passed by Hon'ble Supreme Court in various petitions with effect from 1-1-2011 and to consider various memos sent by respondent No. 3 (Annexure P-5).

(3.) While passing the impugned order dated 6-8-2018 Annexure-REV-1 this Court observed in para No. 11 and 12 as under :-