DUSHYANT SWAROOP Vs. GOVT OF NCT

JUDGEMENT

(1.) This is a review petition, on behalf of the original petitioner No. 3, Shri Mashroor Alam Khan & petitioner No. 5 Shri Anoop Kumar Gupta, under Section 151 of the CPC, which is titled as an application for recall of the order dated 9th June, 1999. The main averment in the review petition is that this writ petition (CW 3322/ 98), was withdrawn on 26th March, 1999 on an undertaking by the learned Counsel for the respondents to publish the results within a fortnight and to make appointments to the posts of Assistant Public Prosecutors.

(2.) The order dated 26th March, 1999 is as follows :

(3.) However, a CM 5698/98 was filed on 9.4.1999 on behalf of the respondents in this Court and it was prayed that the order dated 26th March, 1999 be recalled because the said order had become unsustainable in view of the fact that the Government had resolved that since a Final List for the appointment to the posts of Assistant Public Prosecutors was very soon likely to be received from the UPSC, it had been decided not to make ad-hoc/temporary appointments of the Assistant Public Prosecutors for the brief interregnum.