PANNALAL KHILA Vs. CALCUTTA PORT TRUST

JUDGEMENT

(1.) THE petitioner has filed a review application, the object being to review my order passed in Civil Order No. 2978 of 1991 on 30th September, 1993. It is undisputed that the petitioner instituted a suit before the Court of Munsif at Tamluk for declaration that the plaintiff is the Diesel Mechanic of Calcutta Port Trust, Haldia. Dock Complex, Chirranjipur, Midnapore.

(2.) THE relief was sought for in the suit with a direction on the defendants to allocate work concerning the work of Diesel Mechanic of the defendant No. 1 and for injunction restraining the defendant from allocating any duty other than the repair of Diesel Engine in Loco Shed of defendant No. 1 and for cost.

(3.) THE Id. Court below by its Order No. 44 dated 27-2-91, was of the view that the court was devoid of jurisdiction to adjudicate upon the dispute when a revision arose for reversal of the order.