NARESH CHANDRA MOHANTY Vs. OM PRAKASH SINGH

JUDGEMENT

(1.) The above noted review petition has been filed by the Petitioner, who happens to be the Writ Petitioner, in person under Sec. 114 read with Order-47 of the Code of Civil Procedure seeking review of the judgment and order dtd. 23/2/2024 passed by this Court in CONTC No.3931 of 2023, arising out of W.P.(C) No.10786 of 2022.

(2.) Heard Mr. Naresh Chandra Mohanty, the Petitioner-in-person, as well as Mr. S.D. Das, learned Senior Counsel appearing for the Opposite Parties. Perused the review petition and the documents annexed thereto.

(3.) The factual backdrop of the Petitioner's case, in a nutshell, is that earlier the Petitioner had approached this Court by filing a Writ Petition bearing W.P.(C) No.10786 of 2022 with a prayer for a direction to the Opposite Party No.2 to appoint him in the post of Electrician CAT-III (T) which was lying vacant as per Annexure-9 to the writ petition, by restoring the seniority as per the select list which was published by the MCL in the year 1996 or, in the alternative, pay the Petitioner adequate compensation for the damages caused to him as a result of arbitrary and whimsical act of the Opposite Parties.