BOKKA SREE RAMA KRISHNA Vs. OSMANIA UNIVERSITY

JUDGEMENT

(1.) This petition is filed to review the order, dated 10-10-2013 made in W.A. No. 252 of 2012 on the ground that the order suffers from perversity and illegality as the same was passed without taking into consideration of the hitherto recorded docket proceedings and interim order, dated 29-02-2012. A perusal of the order, dated 29-02-2012 would disclose that without prejudice to the rights and contentions of either party, the appellant may now be permitted to appear for the Pre-PhD examination to be conducted on 01-03-2012 and 03-03-2012. The said order has not been taken into consideration while passing the order under review and there is no grievance for the petitioner in respect of the interim order, dated 29-02-2012 passed by this Court. The petitioner is aggrieved for not consideration of the interim order of this Court, dated 10-10-2013 (sic) wherein it was held "we would like these objections to be placed on record by the Osmania University along with an affidavit so that we can look to them. We would also like to see the relevant guidelines in this regard, which shall also be placed on record".

(2.) Further an interim order was passed by this Court on 19-06-2013 whereunder the appeal has to be posted along with the Writ Petition. On this ground, the party-in-person stated that non-consideration of these interim orders would amount to error apparent on the face of the record.

(3.) Review of the order has to be considered in the light of the principles as laid down under Order XLVII Rule 1 CPC, which reads thus: