B.ABRAHAM LINCOLN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner seeks to review the judgment passed by this Court in WP.No.33879 of 2010 vide order dtd. 25/7/2024. The present review petition is filed canvassing before this Court that this Court has not considered the additional affidavit filed in the writ petition.

(2.) The other ground raised by the petitioner for seeking review of the order is that the competent authority ought to pass the order of punishment and that the order of dismissal passed by the Deputy General Manager and the order in appeal passed by the General Manager are without jurisdiction.

(3.) This Court has dismissed the writ petition refusing interfere with the order of dismissal dtd. 31/3/2006 and also sought a consequential direction to reinstate the petitioner.