LAWS(APH)-2022-8-58

R. KRISHNAPPA Vs. VICE-CHAIRMAN AND MANAGING DIRECTOR

Decided On August 16, 2022
R. KRISHNAPPA Appellant
V/S
VICE-CHAIRMAN AND MANAGING DIRECTOR Respondents

JUDGEMENT

(1.) Review I.A.No.1 of 2022 is filed to review the order dtd. 1/11/2019 passed in W P No.34182 of 2012; Review I.A.No.1 of 2021 is filed to review the order dtd. 22/10/2019 passed by this Court in W.P.No.33850 of 2012 and Review I.A.No.1 of 2021 is filed to review the order dtd. 22/10/2019 passed by this Court in W.P.No.36598 of 2012.

(2.) As the issue involved in these Review petitions is one and the same, these matters are being taken up together for disposal by way of this Common Order.

(3.) As the facts in these Review petitions are similar and identical, therefore Review I.A.No.1 of 2022 in W.P.No.34182 of 2012 is taken up as a lead case, and the facts therein are referred to hereunder for convenience.