DIVISIONAL RAILWAY MANAGER Vs. BIRENDERA KUMAR PASWAN

JUDGEMENT

(1.) This revision under Sec. 58(1)(b) of the Act 2019 is in challenge to the Order dtd. 9/6/2022 of the State Commission in appeal no. 58 of 2022 arising out of the Order dtd. 4/4/2022 of the District Commission in complaint no. 904 of 2019.

(2.) We have heard the learned counsel for the revisionists (the 'railways') and the respondent in person (the 'complainant') and have perused the record including inter alia the Order dtd. 4/4/2022 of the District Commission, the impugned Order dtd. 9/6/2022 of the State Commission and the petition.

(3.) The revision has been filed with self-admitted delay of 72 days.