BIRENDER MAHTO Vs. UOI

JUDGEMENT

(1.) THE writ petition was dismissed vide judgment and order dated 27.2.2009 by a Bench Coram: B.N.Chaturvedi, J. and S.L.Bhayana, J. Review sought vide R.P.No.439/2009 has been left as an unfinished task and since both Honble Judges have superannuated and the review petition remained pending, the present decision decides the said review petition as also CM No.14148/2009.

(2.) SEEKING review it is pleaded in Ground (a) that a factually wrong information has been observed by the Bench in para 10 of the judgment under review wherein it stands recorded that a criminal case was pending in which the petitioner was an accused.

(3.) IN a nut shell, while seeking review, it has been pleaded that the Division Bench was wrongly influenced by the fact that a criminal case was still pending against the petitioner whereas the fact of the matter was that pursuant to a compromise the petitioner had been acquitted on 13.6.2001.