ANIL BAJIRAO BADGUJAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the respective parties.

(2.) By these petitions, the petitioner who is one and the same person in both these applications, sought review of the judgement and order dated 21/04/2006, a common judgement by which Writ Petitions No. 3893/2005 and 3881/2005 preferred by this petitioner came to be dismissed.

(3.) According to the petitioner, he belongs to Other Backward Class. All the while he was treated to be from open category and he was eligible to get employment by relaxation of age limit in view of the Government Resolutions dated 12-03-1998 and 27-05-1998, being an Ex-sensus employee as well as part-time employee. However, his petitions came to be dismissed on the ground that he was age-barred. It is contended by the petitioner that there is error apparant on the face of record. Hence, the order needs to be reviewed.