Shree Chandrashekhar, J. - (1.) Through this review petition the applicant-State of Jharkhand seeks review of order dated 03.12.2013 passed in W.P.(S) No. 178 of 2013 by which the Deputy Commissioner-respondent no. 2 was directed to consider the claim for compassionate appointment of the writ petitioner's son.
(2.) Plea urged on behalf of the applicants is that the direction of the writ Court is in the teeth of Full Bench judgment of this Court in "Ram Prasad Singh and Anr. vs. the State of Jharkhand and Ors., 2005 3 JLJR 38".
(3.) The learned counsel for the review applicants submits that the writ Court's order is founded on a premise that the writ petitioner's husband was a government servant whereas he was a Work Charge employee and if the writ Court's order is not reviewed it may be cited as a precedent in future cases. The grounds urged by the review applicants are extracted below : i. For that the order is contrary to Full Bench judgment of this Hon'ble Court passed in the case of Ram Prasad Singh & Anr. Vs. State of Jharkhand and Ors., 2005 3 JLJR 38. ii. For that the order if not reviewed will be sited as a precedence to all such aggrieved which may be aggrieved by the Full Bench judgment of this Hon'ble Court. iii. For that the petitioner was never brought to the knowledge of this Hon'ble Court emphatically that the husband of the petitioner was a work charged employee and the order was passed on the assumption as if he was a Government servant and thus was entitled to all such needs which were Government servant dependent are entitled to get upon his death. iv. For that if the order is not reviewed will cause gross failure of justice. (Typographical and the grammatical mistakes are in the application);