Salil Kumari Vs Union Of India And Ors

Chhattisgarh High Court 15 May 2018 WPL No. 103 Of 2018 (2018) 05 CHH CK 0142
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

WPL No. 103 Of 2018

Hon'ble Bench

Sanjay K. Agrawal, J

Advocates

Sudeep Johri, Rajesh Kesharwani

Final Decision

Disposed Of

Judgement Text

Translate:

Sanjay K. Agrawal, J

1. Learned counsel appearing for the petitioner would submit that review application filed by the petitioner before the Assistant Labour Commissioner

is pending consideration since 09.01.2012 and has not been decided till date, therefore, it be directed to be considered and decided expeditiously.

2. I have heard learned counsel for the petitioner.

3. The prayer appears to be fair and reasonable and is accordingly allowed.

4. Be that as it may, the said authority is directed to consider and dispose of the petitioner's review application after hearing the affected parties

expeditiously, preferably within a period of three months from the date of receipt of certified copy of this order.

5. With the aforesaid observation, the writ petition stands finally disposed of. No order as to cost(s).

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