LOVE PD. DWIVEDI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Saxena, learned Senior Advocate, assisted by Sri Mushir Khan, learned counsels for the petitioners and Sri Chandan Kumar, learned Standing Counsel appearing for the respondents.

(2.) This review application has been filed by the petitioner nos. 1, 2 and 4 only against the judgment and order dated 11.01.2018 passed by this court dismissing the above noted writ petition, which was argued only on behalf of the aforesaid petitioners.

(3.) The learned Senior Counsel for the petitioners-review applicants has submitted that this court, while deciding the writ petition has not considered that the Deputy Registrar, Cooperative Society, U.P., Allahabad Region, Allahabad, respondent no. 2, was not authorized to appoint the petitioners temporarily but has not noticed the fact that petitioners were paid the salary by Assistant Development Officer (Cooperative) by the same department and therefore their appointment on their posts stood impliedly approved and there was no such pleading in the counter affidavit therefore the petitioners could not rebut the same.