Madhya Pradesh High Court
M.P. State Electricity Board Through ... vs Electricity Supply Employees Union And ... on 19 September, 2014
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Review Petition No.506/2013
19.9.2014
Shri M.S. Dwivedi, learned counsel for the petitioner.
Shri Akshat Pahadia, learned counsel for the
respondents.
Heard on I.A. No.4372/2014, which is an application for condonation of delay.
Considering the fact that after the order of this Court passed in Writ Appeal, the petitioner had approached the Hon'ble Supreme Court by filing the SLP and after withdrawing SLP with liberty to file review, the present review petition has been filed, we are of the opinion that sufficient ground is made out for condoning the delay in filing the writ appeal.
Accordingly, I.A. No.4372/2014 is allowed and delay in filing the review petition is condoned.
Heard with consent on merits of the review petition. After hearing the learned counsel for the parties and on the perusal of the record, we find that no good ground is made out for review of the order dated 22.4.2013 passed in Writ Appeal No.685/2011. The ground raised at this stage relating to the possible liability of the petitioner-Board to pay the arrears w.e.f. 2001, was not urged earlier. No such ground 2 was even raised in the writ appeal. Counsel for the petitioner has failed to point out any error apparent on the face of the record in the order passed by this court.
Thus, no case for review is made out. The review petition is accordingly dismissed.
C.C. as per rules.
(Shantanu Kemkar) (Prakash Shrivastava)
Judge Judge
Trilok/-