JAGANNATH PRASAD SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rishu Ranjan, learned counsel for the petitioners and Mr. Saurav Arun, learned counsel for the opposite parties.

(2.) This review petition has been filed by the respondents in W.P.(S) No.4331 of 2009 for reviewing the order dtd. 30/7/2019 passed in W.P.(S) No. 4331 of 2009.

(3.) Mr. Rishu Ranjan, learned counsel for the respondents-petitioners submits that in order of suspension and in appellate order, there is no admission that writ petitioner was waiting for posting in the headquarter. By way of referring suspension order dtd. 10/2/1994 he submits that there is no admission of that fact. He further submits that in the appellate order there is no fact noted about his presence in the headquarter. On these grounds, he submits that order passed by this Court is required to be reviewed to the tune of the fact that the writ petitioner is not entitled for consequential benefit. He relied on judgment in the case of "Kamlesh Verma V. Mayawati and Others" reported in (2013) 8 SCC 320.