Madhya Pradesh High Court
Gajendra Singh Bundela vs Forest Range Damoh on 31 July, 2018
1 RP-1020-2018
The High Court Of Madhya Pradesh
RP-1020-2018
(GAJENDRA SINGH BUNDELA Vs FOREST RANGE DAMOH) Jabalpur, Dated : 31-07-2018 Shri Arvind Shrivastava, learned counsel for the petitioner. Heard.
The petitioner has filed this Review Petition for reviewing the order dated 11.4.2018 passed in W.P.No.16268/2014.
The said writ petition was filed by the petitioner challenging the award dated 30.6.2014 passed by the Presiding Officer, Labour Court, Sagar. The same was dismissed by the impugned order dated 11.4.2018, on the ground that the petitioner being the daily rated employee his reinstatement is not possible. He is entitled to get the compensation only.
The Review Petition has been filed by the petitioner for enhancement of the amount of compensation. However, such a relief was not claimed by the petitioner in the writ petition. Therefore, there is no error apparent on the face of record.
Accordingly, the Review Petition is dismissed.
(MISS VANDANA KASREKAR) Digitally signed by ASHWANI PRAJAPATI JUDGE Date: 2018.07.31 17:22:23 +05'30' A.Praj.