RAVISH RATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This review petition has been filed by the petitioners herein seeking review of order dated March 13, 2023. Vide the said order, we have dismissed the writ petition by stating in paragraphs 15 onwards as under:

(2.) The primary ground on which the review is sought by the petitioners is that pursuant to impugned order dated March 13, 2023, the respondents have extended the tenure of existing contractual employees in the Month of April 2023 till April 18, 2023 instead of replacing them with permanent employees. According to Mr. Abhinay Sharma, learned counsel appearing for the petitioners, the above fact was concealed from this Court and had the same not been done, this Court would not have dismissed the writ petition. Moreso, when the impugned judgment reveals that the petitioners were entitled for the reliefs as prayed before this Court.

(3.) He submitted that because of the false, wrong, incorrect and misleading statements made by the respondents before this Court, the petitioners were deprived of salary since at least April 2023 which they were entitled for, as a bare perusal of impugned order shows that this Court would have granted the relief to the petitioners, if the respondents had not misrepresented in the manner they did, as can be seen from paragraphs 15 and 16 of the impugned order which have already been reproduced in paragraph 1 above.