MEGHALAYA COLLEGE TEACHERS ASSOCIATION Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Petitioners propose to file the review petition which they have annexed with the application seeking condonation of delay of 1360 days. While considering their application seeking condonation of delay, learned counsel pointed out that in the judgment at para 7, the factual error has crept in i.e., it has been reflected that the petitioners therein, St. Anthonys' College and Regional Provident Fund Commissioner were not impleaded as parties in WA No. 14 of 2001 titled "State of Meghalaya & Anr. Vs. Dr. B.J. Bhattacharjee & Anr." decided on 07.12.2005.

(2.) Learned AG points out that the petitioners were not the parties to the earlier proceedings, therefore, have no locus to seek review of the judgment. That apart, the apparent error as is stated to have crept in even if, corrected will have no effect on the result of the judgment.

(3.) Admittedly, the petitioners were not parties to the case decided on 18.11.2013, the factual error is there but of no consequence i.e., even though same is rectifiable but the petitioners shall have to show their locus for maintaining this application.