ZIGITZA HEALTH CARE LTD. Vs. NARESH KUMAR VERMA

JUDGEMENT

(1.) Regard being had to similitude of controversy, all the review petitions are heard and decided by this common order.

(2.) For convenience's sake, facts as narrated in review petition No.526/2021 are taken into consideration. Instant review petition has been preferred seeking review/recall of the order dtd. 28/4/2021 passed in Writ Appeal No.457/2020 by which this Court while hearing the appeal preferred by respondent No.2 -National Health Mission partly allowed the appeal and modified the order dated 29-11- 2019 passed in writ petition No.2677/2018 by learned Writ Court whereby the petition preferred by respondent No.2/National Health Mission against the order dated 31-01- 2018 passed by the Legal Authority under Minimum Wages Act (Labour Court No.1), Gwalior has been dismissed.

(3.) In this bunch of review petitions, review petition No.642/20, 643/20, 645/20, 646/20, 647/20, 648/20, 649/20, 650/20, 651/20 and 652/20 originate from common order dtd. 29/5/2020 passed by Coordinate Bench in bunch of writ appeals preferred by review petitioner -M/s Zigitza Health Care Ltd subject matter was same and arose out of the order passed by Writ Court. In those writ appeals, all grounds were raised by the present review petitioner which are being raised in this review petition.