UMESH KUMAR PAHWA Vs. BOARD OF DIRECTORS

JUDGEMENT

(1.) Review applicant has filed the review applications, being Review Application MCC no. 1039 of 2018 and Review Application MCC no. 1026 of 2018, seeking review of the judgment and order dated 17.07.2018, passed by this Court.

(2.) Writ petition no. 04 (S/B) of 2013, Umesh Kumar Pahwa Vs Board of Directors and others was filed by the writ petitioner-review applicant seeking quashing of the termination order dated 29.09.2011 and appellate authority's order dated 30.12.2011, whereof Writ petition no. 267 (S/B) of 2013, had been filed by the writ petitioner-review applicant seeking mandamus to the respondents to grant promotion to him from Scale II to Scale III from the date when juniors to him were promoted i.e. w.e.f. 30.03.2005.

(3.) Since the writ petitions aforementioned were decided by a common judgment and order and although separate review applications have been filed, as the grounds in both the review applications are same, thus, the review applications are being decided by a common judgment for the sake of brevity.