RAJINDRA SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This review petition has been filed by the petitioner seeking review of the order dated December 12, 2020, passed by this Court in two petitions being W.P.(C) 3520/2017, Rajindra Singh v. Commissioner of Police and Ors. and W.P.(C) 8447/2017, Commissioner of Police and Ors. v. Sunil Kumar Yadav. This Court has allowed the W.P.(C) 8447/2017. It is a review petition filed in W.P.(C) 3520/2017.

(2.) The ground on which the review petition has been filed and also contended by Mr. Yashpal Rangi, is primarily that the judgment has been passed on the basis of incorrect statement made on behalf of the respondents. According to him, in paragraph 21 of the judgment, this Court has shown reluctance to issue direction to accommodate the persons, who are left out on account of revaluation exercise only on the basis of that statement.

(3.) We find that the petitioner has not really highlighted what incorrect statement has been made by the respondents. The other grounds raised by the petitioner are primarily on the merit of the conclusion drawn by this Court in order dated December 12, 2020.