ASHOK KUMAR KOSARIYA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) THE review petitioner (for short "the petitioner") seeks review of the order dated 8-8-2012 passed in WP (S) No.2954 of 2012 on the ground that in para 9.6 of the writ petition it is stated the person working in the scheduled areas cannot be relieved without there being any replacement, which is indispensable under the policy. The petitioner has not averred either in the pleadings or in the arguments that the petitioner has already served in the scheduled areas and under the guidelines dated 20-10- 2005 he should not be transferred to the Scheduled areas.

(3.) THIS is unfortunate that the counsel changes his stand, which is contrary to the record, may be on the basis of instruction by the review petitioner. Thus, the same is not accepted and is rejected.