Dr. Manjulata Verma vs State Of U.P. Through Secy. ...
2022 Latest Caselaw 6276 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 
Case :- WRIT - A No. - 2000213 of 2000
 
Petitioner :- Dr. Manjulata Verma
 
Respondent :- State Of U.P. Through Secy. Medical And Health Service And 4 Ors
 
Counsel for Petitioner :- Chaudhary Shatrughan,Alok Kumar,Anurag.S. Kaalesh,Arjun Kumar Singh,D.P. Singh,Dr. Manju Lata Verma(In P,M.B. Singh,P.K.Srivastava,Sanjai Srivastava,V P Pandey,Y S Lohit
 
Counsel for Respondent :- C.S.C.,Dr. R.K. Srivastava,Raj Kumar Upadhyaya (R.K.
 

 
Hon'ble Attau Rahman Masoodi,J.

Hon'ble Narendra Kumar Johari,J.

Civil Misc. Delay Condonation Application No.1 of 2000:

The present application under Section 5 of the Limitation Act has been filed for condoning the delay of 7 months 05 days in filing the review petition.

Heard.

For the reasons stated in the affidavit filed in support of the application for condonation of delay, the delay of 7 months 05 days in filing the review petition is condoned.

The application is allowed.

.

(Civil Misc. Review Application No.23 of 2000)

Heard the review petitioner-applicant in person.

This review petition has been filed under Chapter VI Rule XII of the Allahabad High Court Rules, 1952, read with 114 C.P.C.

The review application impugnes the decision rendered by this Court in Writ Petition No. 213 (S/B) of 2000, which was dismissed by judgement/order dated 10.11.2016. On a careful consideration of the judgment/order passed by this Court, we have not been taken through any illegality which the impugned judgment suffers from and no error apparent on the face of record has been pointed out or argued before us. We also take note of the fact that none of the affected persons were either impleaded as an opposite party in the writ petition nor are before us in the present review application.

An S.L.P. arising out of the judgment passed by this Court was taken up before the Hon'ble Apex Court and the same was dismissed as withdrawn. An order to this effect passed on 28.02.2017 in S.L.P. (C) No. 5181 of 2017, was placed before us. The scope of review limiting the contentions to the averments made in the pleadings of parties do not lead us to take a different view of the matter, as such, the review application bereft of any merit, is according, rejected.

Order Date :- 7.7.2022

Reena/-