UNION OF INDIA Vs. DINESH KUMAR KAUSHIK

JUDGEMENT

(1.) PRELUDE 1. By way of this Review Petition, brought under Order XLVII Rule 1 of the Civil Procedure Code, the original respondent of the writ petition (hereinafter referred to as 'the review applicant') has sought review of final order dtd. 19/2/2020, whereby the writ petition was allowed by a co-ordinate bench of this court. Since one of the members of the said co- ordinate bench got elevated as Chief Justice of another High Court while the other member demitted office on attaining age of superannuation, by way of orders of the Chief Justice, this Review Petition was assigned to this bench. Although the Review Petition was drafted and filed by a counsel, the review applicant opted to address final arguments in person. We heard the review applicant in person as well as learned counsel for writ petitioners (hereinafter referred to as 'the non-applicants").

(2.) Briefly stated, the factual matrix relevant for the present purposes is as follows.

(3.) In the backdrop of the limited scope carved out for Order XLVII in the Code, it would be apposite to quote the vital and reasoning part of the impugned order, which is as follows: