BRIJESH PANDEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The review of the order date 13/3/2023 has been sought for, which is passed in WA No.103 of 2023. Para 6 of the said order reads as under :

(2.) Learned counsel for the petitioner would submit that the case of the petitioner is not a case of transfer on deputation but it is a case of appointment of deputation, therefore, a right is created in favour of the petitioner with regard to the deputed post and an opportunity of hearing was to be given to the petitioner.

(3.) We have heard learned counsel for the parties; perused the case file of the writ appeal and the documents attached with this petition. It appears that the petitioner by presentation of this review petition seeks an opportunity to argue the entire case afresh on merits under the garb of the review petition, which is not permissible and tenable in law.