YOGESH C PATEL Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) <DJG>BHAGWATI PRASAD, J.</DJG> Heard learned counsel for the parties.

(2.) In this appeal, the appellant has challenged the order passed by learned Single Judge dated 3.5.2001 passed in Misc. Civil Application No. 741 of 2001, whereby, learned Single Judge has reviewed his earlier order holding that the direction given in the earlier order are inconsistent. The inconsistency when read, is manifestly clear and therefore, the learned Single Judge vide impugned order, deleted the direction given in Special Civil Application No. 3433 of 1992 dated 19.1.2001 to take into consideration services rendered by respondent no. 1 from February 1984 till the date of judgment for the purpose of leave and increments.

(3.) We do not think that learned Single Judge has committed any error in reviewing the judgment and order in Misc. Civil Application. The learned single Judge is the author of the original judgment and order and when there is some manifest error is committed in the order, it is always open to review the same. In that view of the matter, we do not see that any error is committed by learned single Judge while reviewing the earlier order. No force in the Letters Patent Appeal and same is accordingly dismissed.