STATE OF ODISHA AND OTHERS Vs. PRAVAKAR SHASINI

JUDGEMENT

(1.) Both the cases have been taken up together since the issue involved in this two petitions are the same, the opposite party in the review petition is the petitioner in W.P.(C) No.10702 of 2014 who has filed for compliance of the order passed by the Tribunal in O.A.No.26(C) of 1993 which is the subject matter of review, hence both the cases have been taken up together and the same are being disposed of as follows.

(2.) This review petition has been filed for reviewing the order passed by this Court in W.P.(C) No.14062 of 2009 dated 12.2.2013. Learned counsel representing the review petitioner/State of Odisha has submitted that the order needs to be reviewed for the reason that certain documents could not have been produced before the Tribunal i.e. letter dated 28.8.1986 and letter dated 7.7.1977.

(3.) We have heard learned counsel for the parties and perused the materials available on record.