ANURANJNA EKKA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since the grounds raised in both the review petitions are common, hence they are being heard together and decided by this common order.

(2.) Both the applicants holding the post of Patwari had filed two separate writ petitions bearing Writ Petition No. 4408/2020 (Anuranjna Ekka -v- State of CG and others) and Writ Petition No. 4425/2020 (Vaishali Patel -v- State of CG and others) challenging their transfer and suspension, which were dismissed by learned Single Judge vide order 3/12/2020 and 26/11/2020 respectively, and the writ appeals bearing Writ Appeal No. 2/2021 and Writ Appeal No. 3/2021 preferred by the applicants against above orders were also dismissed by this Court vide judgments dtd. 2/2/2022. These review petitions under Order 47 read with Sec. 114 of the Civil Procedure Code, 1908 (in short 'CPC') and Rule 90(1) of the High Court of Chhattisgarh Rules, 2007 have been filed by the applicants for review of the judgment/ order dtd. 2/2/2022 passed by this court in Writ Appeal No. 2/2021 and Writ Appeal No. 3/2021, on identical grounds, therefore, they are being decided by this common order.

(3.) Learned counsel for the applicants submits that writ appeals preferred by the applicants against the orders of learned Single Judge, have been wrongly dismissed by this Court. It is further submitted that the applicants had raised number of issues/points, which have not been dealt with in the impugned judgments. It is also submitted that there are number of errors and mistakes in the impugned judgments, which are apparent on the face of record. He reiterates the grounds mentioned in the review petitions which are as follows :-