RABINDRA NATH Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) The applicant in Civil Review No. 26 of 2013 is the original writ petitioner who had preferred Contempt Case (C) No. 1158 of 2012. He is the husband of the deceased employee namely, Asha Kiran. The applicant in Civil Review No. 27 of 2013 is the daughter of the applicant-Rabindra Nath.

(2.) At the outset, Mr. Vishal Kumar Tiwary, the learned counsel, appearing in both the civil review petitions, submits that the applicants are in substance seeking clarification of order dated 14.03.2013 passed in Contempt Case (C) No. 1158 of 2012 and Contempt Case (C) No. 1166 of 2012.

(3.) The learned State counsel opposing the review petitions submits that the Director has already taken a decision, and if the applicants are aggrieved by the said decision, they may challenge the said order, but in any case review of the order passed in contempt cases, is not the remedy.