(1.) Heard Shri Jyotinjay Verma, learned counsel for review applicant and Shri K.M. Shukla and Shri P.K. Khare, learned counsel appearing for respondent no. 1.
(2.) By means of the instant review petition, the final judgment and order dated 06.02.2009 passed by this Court has been sought to be reviewed on the ground inter alia that the order dated 6.2.2009 passed by this Court has resulted in miscarriage of justice for the reason that this Court was persuaded to pass the order on account of suppression and concealment of material facts by the respondent no. 1.
(3.) Opposing the plea taken by learned counsel appearing for review applicant, Shri P.K. Khare, learned counsel for respondent no. 1 has vehemently submitted that the order under review dated 6.2.2009 is an innocuous order and the same does not suffer from any legal infirmity so as to call for its review. He has further stated that the order under review is a conditional order, according to which, the respondents in the writ petition were directed to allow joining of the petitioner therein and to pay him salary only in case the petitioner was reinstated. He has further stated that in case according to the review applicant, respondent no. 1 was not reinstated then the order dated 6.2.2009 ought to have been interpreted by the review applicant accordingly. He further states that the order, being conditional in nature, does not suffer from any error apparent on the face of record and hence the review petition is misconceived.