RIDDHIMA SINGH Vs. CENTRAL BOARD OF SECONDARY EDUCATION

JUDGEMENT

(1.) By way of this review petition, the petitioner seeks review of the judgment of this Court dated 04.06.2021 by which W.P.(C) No. 6007 of 2019 filed by the petitioner was dismissed. The petitioner has also filed CM. Appl. 19781/2021 with the title 'application for considering this writ along with amendment application and to provide opportunity to defent my case ".

(2.) By the judgment under review, this Court has held that the writ petition is not maintainable on the grounds of forum non conveniens, and dismissed the petition with liberty to the petitioner to approach the appropriate court for the same relief.

(3.) The review petition runs into 72 pages, and contains paragraphwise contentions with regard to the contents of the judgment under review. I have requested Mr. Shailendra Kumar Singh, the father of the petitioner, who argued the writ petition in person and has also argued the review petition in person, to crystallise his submissions within the parameters of the review jurisdiction of the Court. The arguments raised by him in support of the petition are dealt with in the following paragraphs of this order.