JEET RAM YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is considered in chamber under the provisions of Rule 90(2) of the High Court of Chhattisgarh Rules, 2007.

(2.) The instant review petition has been filed seeking review of the order dated 04.12.2015 passed by this court in Writ Petition (L) No. 6039 of 2010.

(3.) The brief facts of the case relevant for adjudication of this case is that, the State had filed the writ petition challenging the award of Labour Court dated 31.03.2010 whereby the Labour Court treating the discontinuance of service of the Respondent-workmen as illegal termination, granted relief of reinstatement in service without back-wages. The contention of the State before this court in writ petition was that the Labour Court has wrongly passed the award of reinstatement, inasmuch as, there were many lacunas which have not been properly appreciated and discussed by the Labour Court while deciding the case in a mechanical manner treating it to be a simple case of illegal termination.