STATE OF JHARKHAND THROUGH THE SECRETARY, DEPARTMENT OF SOCIAL WELFARE, GOVERNMENT OF JHARKHAND Vs. YASHODA YADAV

JUDGEMENT

(1.) Present application has been preferred by the State of Jharkhand, who is the original respondents in W:P.(S) No. 2226 of 2011 for review of the order passed by this Court dated 24th August, 2011, whereby this Court has allowed the said writ petition and the order, dated 23rd February, 2011, passed by the Deputy. Commissioner, Deoghar was quashed and set aside and the writ petition was allowed with a cost of Rs. 5,000/-. Counsel for the applicant submitted that this Civil Review Application has been preferred mainly on two grounds:

(2.) So far as the cost is concerned it is submitted by the counsel for the petitioner that let there be a token cost imposed upon the respondent State.

(3.) In view of these submissions, this Civil Review Application is hereby dismissed only on the following grounds: