State Of U.P. Thru. Prin. Secy. ... vs Baleshwar Prasad Tyagi And ...
2023 Latest Caselaw 3905 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 31 of 2023
 
Applicant :- State Of U.P. Thru. Prin. Secy. Deptt. Of Irrigation Govt. U.P. Civil Sectt. Lko. And Others
 
Opposite Party :- Baleshwar Prasad Tyagi And Another
 
Counsel for Applicant :- C.S.C.
 

 
Hon'ble Ramesh Sinha,J.

Hon'ble Subhash Vidyarthi,J.

Heard learned counsel for the parties.

Delay condoned. Review application is dismissed.

(Order on Review Application.)

The instant review application has been filed by the applicant- State of U.P. seeking review of the judgment and order dated 15.12.2021 passed by this Court in Writ Petition No. 30385 (S/B) of 2019.

The aforesaid writ petition had been filed by the State of U.P. against the judgment and order dated 21.8.2018 passed by the State Public Services Tribunal in Claim Petition No. 1436 of 2017, by which the claim petition filed by the respondent no. 1 was allowed and the State was directed to consider the claim of the respondent no. 1 for notional promotion to the post of Assistant Engineer (Civil) with effect from 1.7.1988 and also for grant of higher pay-scale of Rs. 3000-4500 with effect from 1.7.1993.

We do not find any error in the order dated 15.12.2021 passed by this Court, which can be said to be ?apparent on the face of the record?, so as to warrant a review of the aforesaid order. The review application lacks merits and the same is accordingly dismissed.

.

(Subhash Vidyarthi, J.) (Ramesh Sinha, J.)

Order Date :- 7.2.2023/A.Nigam