RAJENDRA SINGH NEGI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay Condonation Application (CLMA) 8169 of 2019

(2.) Heard.

(3.) This application is filed seeking review of the order passed by us in WPSB No.517 of 2018 dated 12.02.2019. The petitioner had filed WPSB No.517 of 2018 seeking a writ of certiorari to quash the proceedings dated 29.6.2018, received by the petitioner on 2.7.2018, and the order dated 3.8.2018 passed by the Joint Secretary, Technical Education; to further direct the respondents to forthwith release the other retiral benefits treating the petitioner to have retired from the post of Deputy Registrar of the Institution; and a writ of mandamus directing respondent no.4 to reimburse the petitioner the recovered amount of Rs.41,600/- which had been made by the respondent in violation of the law laid down by the Supreme Court in Rafiq Masih v. State of Punjab (2015) 4 SCC 334.