DINESH KUMAR MAURYA Vs. CHANCELLOR, LUCKNOW UNIVERSITY LKO.

JUDGEMENT

(1.) Heard Sri Y. S. Lohit, the learned counsel for the applicants and perused the records.

(2.) The instant application has been filed seeking condonation of delay in filing an application for review of the judgement and order dtd. 7/2/2023 passed by a coordinate bench of this Court dismissing Writ A No. 4433 of 2010 filed by the petitioners. The office has reported a delay of 174 days in filing the review application.

(3.) In the affidavit filed in support of the application for condonation of delay, it has been stated that while preparing arguments to be advanced in SLP (C) No. 00633/2023, the learned counsel for the petitioners came across the judgment in the case of Vice Chancellor, Lucknow University, Lucknow versus Akhilesh Kumar Khare and others, AIR 2015 SC 3473 rendered in the matter of daily wage employee of Lucknow University. Therefore, their Counsel withdrew the S.L.P. and it was dismissed as such on 10/4/2023. Much after 10/4/2023, they came to know that a person who was employed on daily wages and whose services were terminated in the year 2008, and whose writ petition and special appeal had been dismissed by this Court, had been paid back wages by means of an order dtd. 25/2/2016 passed by the Deputy Registrar (Administration), with the approval of the Vice Chancellor. They also came to know that by means of the judgement and order dtd. 24/7/2019 passed in Writ Petition No. 6680 (S/S) of 2007 filed by Srimati Anima Shukla, who was working on a non-approved post in self financed scheme in Lucknow University, this Court had ordered payment of dues of the petitioner.