2019 (4) AJR 805 ::(2019) 3 JCR 146 (JHA)

Jharkhand High Court

Hon'ble Judge(s): Pramath Patnaik , J

Constitution of India , Art.226, Art.16— Civil P.C. (5 of 1908) , O.47 R.1— Review - Powers of Court - Scope - Matter cannot be reopened in civil review application - Order passed by writ court directing respondent to pay arrears of salary to petitioners therein - Review petition filed after 3 years of passing of order, seeking modification of order allowing payment in a phased manner - Not maintainable as order has attained finality and entertaining of such petition would amount to reopening of matter. (Para 5)