The State Of Jharkhand Through The ... vs Jharkhand State National Savings ...
2025 Latest Caselaw 3747 Jhar

Jharkhand High Court

The State Of Jharkhand Through The ... vs Jharkhand State National Savings ... on 22 August, 2025

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                          2025:JHHC:24989



IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Civil Review No. 62 of 2024
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The State of Jharkhand through the Special Secretary to the Government- Cum-Director, Commercial Taxes and National Savings Department, Government of Jharkhand, P.O. & P.S.-Ranchi, Dist.-Ranchi ... .... Petitioner Versus

1. Jharkhand State National Savings Agents Association, Daltonganj through its Secretary, Ram Vakil Singh, S/o Kawalnath Singh(Deceased), R/o Daltonganj, P.O. & P.S.-Daltonganj

2. State of Bihar represented through the Secretary, Finance (National Savings) Department, Bihar, Patna

3. Union of India represented through Ministry of Communication & Information Technology, New Delhi ... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Petitioner : Mr. Mr. J.F. Toppo, G.A-V Mr. Ajit Kumar, AC to GA-V Mrs. Moushmi Chatterjee, AC to GA-V For the U.O.I. : Mr. Abhijeet Kr. Singh, C.G.C Mr. Harsh Chandra, AC to CGC

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Oral Order 04 / Dated : 22.08.2025

1. The instant civil review petition has been filed for review of the judgment and order passed by this Court in W.P. (C) No. 3856 of 2005 on 16.01.2024 by which the State of Jharkhand was directed to disburse/release the incentive prizes to the members of petitioner no. 1 within a period of three months of the said order along with simple interest at the rate of 6% on the said deposited amount till the date of its actual payment.

2. The main ground for filing the review petition is that the petitioner-State had not filed the counter affidavit and, therefore, necessary facts which will have a direct bearing on the merit of the case could not be brought on record.

3. On perusal of the order under review, it is apparent that W.P. (C) No. 3856 of 2005 was filed in the year 2005 which was disposed of in 2024 and in this long period, the State could not file the counter affidavit and now it seeks to introduce facts before this Court beyond the record by 2025:JHHC:24989

taking plea that the counter affidavit could not be filed during hearing of the writ petition.

4. Law is settled that while exercising the review jurisdiction, the Court's jurisdiction is limited to consider error apparent on the face of record. Here the review petitioner seeks to bring fresh facts which is impermissible while hearing the review petition.

I do not find any merit in this review petition. Consequently, this civil review petition is dismissed at the stage of admission itself. The petitioner-State is directed to comply the order passed in the original writ petition.

Pending I.A., if any, stands disposed of.

(Gautam Kumar Choudhary, J.) AKT/Satyendra