Supreme Court - Daily Orders
Basant Kumar Bisoi vs District Judge Koraput on 24 September, 2024
Author: Dipankar Datta
Bench: Dipankar Datta
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IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C)________________
[ARISING FROM D. No(s).52236/2023
IN
SLP(C) No.23268/2023
BASANT KUMAR BISOI Petitioner
VERSUS
DISTRICT JUDGE KORAPUT & ORS. Respondents
ORDER
1. Delay condoned.
2. Special Leave Petition (C) No.23268/2023 was dismissed by this Court by an order dated 17th October, 2023. The petitioner in the said special leave petition has now applied for a review of the order dated 17th October, 2023.
3. We have perused the review petition. The petitioner seems to be aggrieved by the direction contained in clause (ii) of paragraph 6 of the judgment and order dated 11.08.2023 passed by the High Court of Orissa at Cuttack, while disposing of W.P.(C) No. 23780 of 2022. Clause
(ii) reads as follows:
“(ii) The period of suspension be treated dies non but without break in service.” Signature Not Verified Digitally signed by
4. The contention now raised in the review petition that the Jatinder Kaur Date: 2024.09.30 18:28:38 IST Reason: petitioner was compelled to sign the attendance register even during the period of suspension and on his failure to sign the register on two 2 such occasions has given rise to fresh departmental proceedings and consequently, the period of suspension cannot be treated as dies non, does not appear to have been urged in the grounds of the special leave petition as a ground for interference with the impugned judgment and order.
5. By filing a review petition, the petitioner cannot be permitted to expand the scope of the special leave petition as well as seek a re- hearing.
6. We are of the considered opinion that no case for review has been set up.
7. The review petition is, therefore, dismissed.
…….………......................J. [DIPANKAR DATTA] ..………………….......................J. [AHSANUDDIN AMANULLAH] NEW DELHI;
SEPTEMBER 24, 2024.
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ITEM NO.1001 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (CIVIL) Diary No(s). 52236/2023 in SLP(C)23268/2023 (Arising out of impugned final judgment and order dated 17-10-2023 in SLP(C) No.23268/2023 passed by the Supreme Court of India) BASANT KUMAR BISOI Petitioner(s) VERSUS DISTRICT JUDGE KORAPUT & ORS. Respondent(s) IA No. 260965/2023 - CONDONATION OF DELAY IN FILING Date : 24-09-2024 The matter was circulated today. CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH By Circulation UPON perusing papers the Court made the following O R D E R
1. Delay condoned.
2. The review petition is dismissed in terms of the signed order. (JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH) [Signed order is placed on the file]