H L RASKARAN Vs. UOI

JUDGEMENT

(1.) R.P.No.341/2011 has been filed in W.P.(C) No.800/2008. R.P.No.385/2011 has been placed in the file of W.P.(C) No.7136/2008. However, we find that in the said review petition it is stated that it be treated seeking review of the judgment and order dated 2.5.2011 which is common to 4 writ petitions i.e. the above captioned writ petitions.

(2.) 4 writ petitions No.799/2008, 800/2008, 803/2008 and 7136/2008 were disposed of by a common judgment and order dated 2.5.2011, in which directions issued were in para 19 which reads as under:-

(3.) BUT today, looking at the matter from hindsight and benefited with the pleadings in the review petition, we have no hesitation in acknowledging that our boast in paragraph 2 of our decision which we have been called upon to review, of having been able to see the distinction between the head from the tail was not a correct vision. The desert of the ignorant pleadings led us into a folly to commit an error of seeing a mirage and thinking that we have reached the oasis.