BIHAR STATE ELECTRICITY BOARD Vs. HEMANT KUMAR

JUDGEMENT

(1.) This review petition has been filed by the Bihar State Electricity Board (hereinafter called the said Board) for reviewing the order dated 17th November, 1997 passed by this Court in C.W.J.C. No. 7526 of 1997.

(2.) Heard learned Counsel for the parties in connection with the review petition. From the argument advanced and also from the pleadings made in the review petition it is clear that the review is in respect of an observation made in the Judgement. The observation in connection with which review has been filed is set out below :

(3.) Learned Counsel for the petitioner-Board seeking review submitted that the said finding of the Court is contrary to the counter affidavit of the said Board inasmuch as it has been stated that in the paragraph 8 of the counter- affidavit it has been specifically stated that the panel dated 8.7.1996 had a life span of one year as per the P.S.E.B. Accounts Service Regulation, 1991 and the said panel has lapsed. It has also been stated by the learned Counsel seeking review that the said stand made in paragraph 8 of the counter- affidavit has also been admitted by the petitioner.