PANCHAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) All these review petitions have been filed before this Court by the Petitioners/Appellants in the writ appeals concerned seeking for a review of the verdict passed on 17.04.2018 in Writ Appeal No. 333 of 2018 disposing of appeal in terms of verdict dated 19.02.2018 in Writ Appeal No. 98 of 2018.

(2.) The ground raised in the review petitions is that after passing the above verdict, virtually relegating the aggrieved parties to move the Industrial Court for execution of the award, the view expressed has been changed by the Bench as per the verdict dated 02.05.2018 in Writ Appeal No. 212 of 2018 and connected cases, whereby relief has been extended to the aggrieved persons. It is in such circumstances, that the verdict is sought to be reviewed and modified accordingly.

(3.) We have heard learned counsel appearing on behalf of review Petitioners as well as learned counsel representing the State.