M.S.KRISHNA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) All these Review Applications have been filed seeking to Review the common order passed in the batch of the Writ Appeals in W.A.Nos.1648 to 1651 of 2016, dated 28.09.2018.

(2.) Writ Appeal Nos.1648 and 1649 of 2016 have been filed against the order of dismissal passed by the learned single Judge in W.P.No.32885 of 2014 and W.P.No.124 of 2016 respectively, dated 15.06.2016 and W.A.No.1650 of 2016 has been filed against the order of dismissal passed by the learned Single Judge in Review Petition No.79 of 2016 in respect of W.P.No.32885 of 2014, while W.A.No.1651 of 2016 has been filed against the order of dismissal passed in Review Petition No.80 of 2016 in respect of W.P.No.124 of 2016.

(3.) The Review Petitioner/Party-in-person has reiterated the very same arguments advanced during the hearing of the above Writ Appeals. He has also emphasized upon the very same grounds that have been urged before the Bench consisting one of us, viz.,