KISTO BOURI Vs. CHIEF MANAGER (MINING), PROJECT OFFICER

JUDGEMENT

(1.) Civil Review No.99 of 2022 and Civil Review No.101 of 2022 have been filed seeking review of the Order/Judgment, dtd. 2/12/2021 passed in W.P.(L) No.4842 of 2019 & W.P.(L) No.7252 of 2019 whereby the Writ Petitions have been disposed of upon a concession recorded by the Counsel.

(2.) The order under Review is a Common Order in connection with four Writ Petitions being W.P.(L) No.4842 of 2019, W.P.(L) No.7058 of 2019, W.P.(L) No.7085 of 2019 & W.P.(L) No.7252 of 2019. By this order, two Review Petitions arising out of W.P.(L) No.4842 of 2019 & W.P.(L) No. 7252 of 2019 are being disposed of.

(3.) So far as other two Review Petitions being Civil Review No.44 of 2022 arising out of W.P.(L) No.7085 of 2019 & Civil Review No.100 of 2022 arising out of W.P.(L) No.7058 of 2019 are concerned, the same have also been allowed by this Court vide Order, dtd. 12/7/2024 on the ground that the learned Counsel, who had given concession on behalf of the Workmen in W.P.(L) No.7085 of 2019 & W.P. (L) No.7058 of 2019 did not hold the Vakalatnama and therefore concession of the learned Counsel cannot bind the Workmen. Consequently, the Order, dtd. 2/12/2021 passed in W.P.(L) No.7058 of 2019 & W.P.(L) No.7085 of 2019 were recalled and the Writ Petitions were directed to be posted before appropriate Bench for fresh hearing.