KANISHK SHARMA Vs. UNIVERSITY GRANTS COMMISSION

JUDGEMENT

(1.) THIS review petition is filed against the judgment dated

(2.) 7.2013 dismissing the writ petition. For the purpose of filing the review petition, reliance is placed upon the order of a Division Bench of this Court dated 26.8.2013 passed in LPA No. 617/2013. LPA No. 617/2013 was preferred against the judgment of this Court dated 2.7.2013 dismissing the writ petition. The order of the Division Bench dated 26.8.2013 in LPA No.617/2013 reads as under: -

(3.) NO doubt the Division Bench has permitted filing of the review petition, however, a review petition can only be filed if it is urged in the review petition that a specific ground or argument was argued but not considered at the time of passing of the judgment. It is not the case of the petitioners in the review petition that Radha Dubey's case (supra) was relied upon at the time of arguments before passing of the judgment on 2.7.2013 and which was not considered by this Court. The only argument urged before me is that Radha Dubey's case (supra) is referred to in Ground (D) of the writ petition and therefore, that aspect be now considered in view of the review petition. I am doubtful if a review petition lies merely because a ground is pleaded in the writ petition although no argument on that basis is addressed. In any case I am deciding the review petition inspite of that.