Chattisgarh High Court
Smt. Asha Pandey vs Coal India Limited 10 Wa/157/2019 Dr. ... on 25 March, 2019
Author: Parth Prateem Sahu
Bench: Parth Prateem Sahu
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
REVP No. 169 of 2018
• Smt. Asha Pandey W/o Anil Pandey (Before Marriage Asha Sharma) Aged
About 30 Years R/o Ravi Nagar, Colony, Pouradhar, District Anuppur, Madhya
Pradesh.
---- Petitioner
Versus
1. Coal India Limited Through Its Chairman, Present Address Rajarhat, Kolkata
(West Bengal), Address Wrongly Mentioned As 10 Netaji Respondent Subhash
Road Calcutta In Cause Title of The Write Petition)
2. South Eastern Coalfields Limited Chairman Cum Managing Director, Seepat Road, Bilaspur, District Bilaspur, Chhattisgarh.
3. Deputy Manager (Wrognly Mentioned As Deputy Regional Manager In The Writ Petition) South Eastern Coalfields Limited, Hasdev Area, Ramnagar Sub Region, Anuppur, Madhya Pradesh.
---- Respondents _____________________________________________________________________ For Petitioner : Shri Ajay Shrivastava, Advocate For Respondents-SECL : Shri H.B. Agrawal, Senior Advocate assisted by Shri Vinod Deshmukh, Advocate ______________________________________________________________________ Hon'ble Shri Ajay Kumar Tripathi, Chief Justice Hon'ble Shri Parth Prateem Sahu, Judge Order on Board Per, Ajay Kumar Tripathi, Chief Justice 25.03.2019
1. Keeping in view the decisions which have been rendered in Writ Appeal No.525 of 2016 decided on 21.11.2016 which arose out of judgment dated 07.09.2016 decided by a learned Single Judge in W.P.(S) No.5576 of 2014, review application is allowed.
2. The order dated 06.10.2018 is recalled.
3. Matter will be listed for admission for fresh consideration keeping in view the views expressed by the different Benches on this issue.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Chandra