RAHASHRI SHAHU Vs. MANGAL MANKAR

JUDGEMENT

(1.) Heard learned counsel for the applicants.

(2.) This is an application seeking review of Judgment and order dated 03/07/2019, passed by this Court in Writ Petition No.743/2019, whereby the Writ Petition filed by the applicants herein was dismissed and the Judgment and order passed by the School Tribunal was confirmed.

(3.) The principal contentions raised on behalf of the applicants herein are based on interpretation of the various Rules, particularly Rule 36 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977. The interpretation sought to be given by the applicants herein, even if a plausible interpretation, cannot be said to be a basis for demonstrating an error apparent on the face of the record of the Judgment of this Court. On the factual aspect, it is claimed that this Court in paragraph 12 of the Judgment and order committed an error by observing that the respondent No.1 was promoted to the post of Head Mistress on 15/10/1997, while there was material placed on record before the School Tribunal to show that such appointment of respondent No.1 on the post of Head Mistress was in fact by direct recruitment, through the process of advertisement. On this basis, it was claimed that the said basis was erroneous and, therefore, review of the said Judgment and order was necessary.