SANTOSH KUMAR PATEL 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/workman seeks review of the order dated 13.01.2014 passed by this Court in WPL No.156 of 2013 on the ground that in an identical matter by judgment dated 27.11.2015 rendered in WA No.568 of 2015, the Division Bench observed that the workmen are entitled to reinstatement as ordered by the Labour Court. According to the review petitioner, the Single Bench also passed the identical orders on 23.4.2018 and 01.10.2018 in WPL No.102 of 2013 and WPS No.6463 of 2018 respectively.

(3.) After going through the record of the Writ Petition, it is manifest that this Court after appreciating all the facts and circumstances of the case, in its true perspective, decided the Writ Petition directing the State to pay a sum of Rs.75,000/- as monetary compensation to the workman.