DISTRICT & SESSIONS JUDGE (HQS.) Vs. NARENDER KUMAR

JUDGEMENT

(1.) For the grounds and reasons stated therein, the application is allowed and delay of 2 days in filing of the review petition is condoned.

(2.) Accordingly, the application stands disposed of.

(3.) Mr. Narender Kumar and Mr. Neeraj Kumar Sangwan [hereinafter collectively, "Review Petitioners/ Applicants"] seek review of common judgement dtd. 16/2/2021 [hereinafter, "impugned judgement"] whereby the appeals preferred by Respondent– District and Sessions Judge, were allowed and order of learned Single Judge dtd. 16/1/20191 In W.P. (C) Nos. 3245/2012 and 3253/2012. re-evaluating Review Petitioners' typing sheets in examination for Lower Division Clerk ["LDC"], was set aside. Since the grounds of review are nearly identical, the petitions are being disposed of by way of this common order.