FREDRICK KERKETTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The review petition is admitted for hearing. With the consent of learned counsel for the parties, the case is being heard and disposed of finally.

(2.) This review petition is directed against the judgment dtd. 25/10/2016 delivered by us in Writ Appeal No. 347 of 2016 on the following grounds:

(3.) The main grievance of the Petitioner is that the complaints have been made after issuance of his order of transfer and therefore, the order dtd. 25/10/2016 is erroneous and may be recalled.