ASHARAM YADAV Vs. GWALIOR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD .

(2.) THIS review petition has been filed for recalling the order dated 17.11.2011 passed in Writ Petition No. 565/2011.

(3.) HOWEVER , in the case of the petitioner the Court has ordered for payment of compensation in lieu of retrenchment. Hence in the present case also the order of reinstatement be issued.