Ashok Kumar Tripathi vs State Of U.P. Thru. Its Secy. Basic ...
2023 Latest Caselaw 26005 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:61492
 
Court No. - 1
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 51 of 2023
 

 
Applicant :- Ashok Kumar Tripathi
 
Opposite Party :- State Of U.P. Thru. Its Secy. Basic Edu. U.P. Lko. And 4 Others
 
Counsel for Applicant :- Krishna Madhav Shukla
 

 
Hon'ble Attau Rahman Masoodi,J.

This is an application seeking review of the judgment and order dated 25.09.2019 passed by this Court in Writ Petition No.6965 (S/S) of 2002.

Having regard to the averments made in affidavit filed in support of the application seeking condonation of delay in preferring the review application, the Court is satisfied that the delay has sufficiently been explained.

Accordingly, the application is allowed and delay in filing the review application is hereby condoned.

Learned counsel for the review applicant placing reliance upon an order passed by Hon'ble the Supreme Court in Civil Appeal No.3904 of 2013, decided on 14.07.2017 has prayed for review of the judgment impugned herein.

This Court from a plain reading of the order placed reliance upon does not gather any principle contrary to the law laid down by Full Bench judgment of this Court as has been relied upon while deciding the writ petition. Thus, the ground pointing out an error apparent on the face of record fails and no other ground has been urged before this Court for consideration.

Hence, the application for review bereft of any merit is rejected.

Order Date :- 22.9.2023

akhilesh/