STATE OF CHHATTISGARH Vs. RAMENDRA PRASAD RATHORE

JUDGEMENT

(1.) The instant review petition has been filed seeking review of the order dated 26.05.2020 passed by this court in WPC No.88 of 2020. Vide the said order this court had allowed the writ petition in respect of claim of the petitioner whereby the benefits that the petitioner was getting under Loknayak Jai Prakash (MISA/DIR/Rajnaitik Ya Samajik Karno Se Nirudha Vyakti) Samman Nidhi Niyam, 2008 (in short, the Rules, 2008) was abruptly stopped by the respondents-State.

(2.) Brief facts relevant for the adjudication of the present review petition is that non applicant/original writ petitioner herein had filed a writ petition challenging the order dated 28.01.2019 passed by the State Govt. by which the payment of Samman Nidhi received by the petitioner was ordered to be stopped till further orders. Along with the said writ petition WPC No.88 of 2020 there were bunch of identical placed persons who had also filed separate individual writ petitions. All these bunch of writ petitions were heard by this court and were decided by a common judgment dated 26.05.2020 after considering all the contentions which the State had raised and while allowing the writ petition this court had, after declaring the action of stopping payment of monetary allowance/Samman Nidhi to be bad, in para 27 and 28 held as under:

(3.) Now for better understanding of the factual backdrop under which the present review has been preferred, it would be necessary to take note of the contents of the order dated 28.01.2019 which was under challenge in the original writ petition.