UNIVERSITY GRANTS COMMISSION Vs. VIVEKANAND TIWARI

JUDGEMENT

(1.) Application for listing Review Petition (C) No.510 of 2019 in open Court is rejected.

(2.) Grounds in the review petitions were also raised and gone into when the special leave petitions were considered by this Court. The decision rendered by the High Court was found to be correct and the special leave petitions were dismissed. The Court also noted that similar challenge raised on behalf of certain individual petitioners had also been rejected earlier. Taking totality of the circumstances, the submissions raised by the University Grants Commission and the Union of India were not accepted and the petitions were dismissed.

(3.) We have gone through the review petitions and do not find any error apparent on record to justify interference in review jurisdiction.