BISHUNDEO RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The civil review application has been filed for reviewing the order dated 7.9.2009 passed by this Court in A.C. (S.B.) No. 1 of 2009.

(2.) Mr. Bhanu Kumar, learned Counsel appearing for the Petitioner referring to Section 8 of the Jharkhand Education Tribunal Act submitted that the claim of compensation made on behalf of the Petitioner being the father of the deceased teacher is covered under the said section and that Petitioner has got no other remedy. Even the remedy of civil suit is not available to the Petitioner in view of the Memorandum and Articles of Association under which the school is guided.

(3.) On the other hand, Mr. Bakshi, learned Counsel appearing for the opposite party Nos. 2 to 5 submitted that this Civil Review is wholly frivolous and pointed out that Petitioner lost its claim upto National Consumer Commission and also before Jharkhand Education Tribunal twice and he has also lodged a criminal case.