The Chief Executive Officer vs Bhagirath Netam
2022 Latest Caselaw 6271 Chatt

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                                                                      NAFR
             HIGH COURT OF CHHATTISGARH, BILASPUR

                            REVP No. 12 of 2022

    The Chief Executive Officer, Zila Panchayat, Kondagaon, District
     Kondagaon, Chhattisgarh.
                                                              ---- Petitioner

                                  Versus

  1. Bhagirath Netam S/o Late Maniram Netam, Aged About 47 Years
     Lecturer (Panchayat) Govt. Higher Secondary School, Randhana,
     Block Makdi, District Kondagaon, Chhattisgarh.

  2. State Of Chhattisgarh Through The Secretary, Department Of
     Panchayat And Rural Development, Mantralaya, Mahanadi Bhawan
     Naya Raipur, District Raipur, Chhattisgarh.

  3. Commissioner Cum Director, Directorate Of Panchayat, Naya Raipur,
     District Raipur, Chhattisgarh.
                                                            ---- Respondents

For Petitioner : Ms. Akanksha Jain, Advocate For Respondent No.1 : Mr. C. Jayant K. Rao, Advocate

Hon'ble Shri Justice P. Sam Koshy Order On Board 14.10.2022

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

dated 17.05.2019 passed by this Court in WPS No. 4041/2019.

2. The primary challenge on which the review has been sought for is the

inability on the part of the respondents in accepting the directions

given by this Court. The reason assigned being that the petitioner in

the writ petition had in fact resigned from his earlier service and has

thereafter joined a different service. This fact has not been brought to

the notice of the Court and therefore the order needs to be reviewed.

3. However, perusal of the record would show that the very order the

review of which has been sought starts with a line that the counsel

appearing for the petitioner as also for the State concede of the fact

that the matter is squarely covered by the judgment rendered by this

Court in WPS No.2530/2017 in the case of Mukesh Kumar Patel and

another Vs. State of Chhattisgarh and another. If the writ petition has

been disposed of at the behest of the statement made by the counsel

appearing for the petitioner as also for the State accepting that it is

squarely covered, the grounds that has now been raised by the

petitioner herein may not be permissible to be raised while seeking a

review.

4. Given the aforesaid facts, this Court finds it difficult to entertain the

review petition. The Review Petition thus fails and is accordingly

rejected.

Sd/-

(P. Sam Koshy) Judge Khatai