Citation : 2021 Latest Caselaw 138 UK
Judgement Date : 12 January, 2021
WPSS No.3192 of 2018 Hon'ble Lok Pal Singh, J.
Mr. S.S. Yadav, Advocate for the petitioner.
Mr. P.S. Bisht, Additional Chief Standing Counsel for the State of Uttarakhand.
Mr. Pankaj Purohit, Advocate for respondent no.3.
Review application has been filed by the petitioner seeking relief against judgment and order dated 15.12.2020, by which, the writ petition was dismissed, having considered that the petitioner did not submit her application form in regard to the Post Code No. 87.
Learned counsel for respondent no.3 would submit that insofar the Post Code No. 107 is concerned, the petitioner applied for that code. However, in the judgment it has come that she did not applied against the Post Code No. 107. Since, the respondent itself has admitted that the petitioner appeared pursuant to the Post Code No. 107, thus the order dated 15.12.2020 with regard to dismissing the writ petition is recalled and disposed of with the direction review/recall Application No. (15901 of 2021) is allowed.
The order dated 15.12.2020 is recalled. The writ petition is disposed of with the direction to the respondent no.3 to declare the result of the petitioner in regard to the Post Code No. 107.
(Lok Pal Singh, J.)
Shubham 12.01.2021
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