Sajjanlal Chakradhari vs State Of Chhattisgarh
2022 Latest Caselaw 1153 Chatt

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                                                                          NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR

                           REVP No. 20 of 2022
Sajjanlal Chakradhari S/o Shri Jageshwar Prasad Chakradhari Aged About
62 Years (Dismissed Civil Judge Class-Ii), R/o Bajrangipara, Behind Ganesh
Talkies, Janjgir, District- Janjgir-Champa, Chhattisgarh.
                                                               ---- Petitioner
                                   Versus
1.    State Of Chhattisgarh Through Chief Secretary, Law And Legislative
      Affairs Department, Secretariat, Mahanadi Bhawan, Police Station
      And Post Rakhi, District- Raipur, Chhattisgarh.
2.    The High Court Of Chhattisgarh Through Registrar General, High
      Court Of Chhattisgarh At Bilaspur, Chhattisgarh.
                                                             ----Respondents

For Applicant : Mr. N.K. Chatterjee, Advocate For State : Mr. Amrito Das, Additional A.G.

For Respondent No.2 : Mr. Rahul Jha, Govt. Advocate

Hon'ble Mr. Justice P. Sam Koshy Hon'ble Mr. Justice Parth Prateem Sahu Order on Board 04/03/2022

Per, Hon'ble Mr. Justice P. Sam Koshy

1. The present review petition has been filed seeking review of the order

dated 06.01.2021 passed by this Court in WA No. 419/2020.

2. Perusal of the pleadings attached to the review petition reflect that the

order passed by the Division Bench of this Court dated 06.01.2021

was already subjected to challenge before the Hon'ble Supreme

Court vide Special Leave to Appeal No. 18865/2021 and the SLP was

dismissed vide order dated 11.12.2021.

3. In view of the fact that the order of this Court has already been put to

test before the Hon'ble Supreme Court and where there is already an

order of dismissal of the SLP, this Court does not find any strong case

made out by the applicant calling in for review of the order dated

06.01.2021. Moreover, even on merits no case has been made out for

the reason that the ground on which the review petition has now been

filed was considered, discussed, deliberated and dealt with by the

Bench while deciding the impugned judgment dated 06.01.2021.

4. The review petition thus being devoid of merits deserves to be and is

accordingly rejected.

                  Sd/-                                      Sd/-
            (P. Sam Koshy)                         (Parth Prateem Sahu)
                 Judge                                     Judge

Ved