M/S. JAHURI & SONS, FUNCTIONAL ESTATE KARANCHOURA (KARNCHOWDA) MUNGER, P.S. Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner has filed the present application for directing the Deputy Labour Commissioner cum Controlling Officer, Munger Division, Begusarai to consider the review application dated 04.07.2008 after giving proper and full opportunity of hearing to the petitioner and concerned person including the private respondent against the order dated 02.06.2008 passed by him issued vide memo no.449 Begusarai dated 04.06.2008 as contained in Annexure-4 to the petition whereby the petitioner has been directed to make payment of Rs. 50,400/- to the private respondent and inform the court in writing within 30 days about compliance of the order.

(3.) A counter-affidavit has been filed on behalf of the respondent no. 3 in which it has categorically been stated that the review application filed by the petitioner has already been rejected long back on 27.01.2011 on the ground of limitation. A copy of the order dated 27.01.2011 has also been brought on record as Annexure-C to the counter affidavit. The averment made in the counter affidavit has not been contradicted by the petitioner.