SCHOOL EDUCATION DEPARTMENT Vs. SHANTILAL DUNGARWAL

JUDGEMENT

(1.) Shri Abhishek Tugnawat, learned counsel for the respondent has drawn the attention of this Court towards an order passed in an identical review petition i.e. Review Petition No.290/2018 (State of M. P. & Others Vs. Vijay Kumar Dukariya) on 27/02/2018. The order passed by this Court reads as under:-

(2.) The Apex Court in the case of Haridas Das Vs. Usha Rani Bank (Smt) and Ors., reported in (2006) 4 SCC 78 in paragraph 13 and 20 has held as under :-

(3.) A case can be done on account of some mistake or an error apparent on the face of the record or for any other sufficient reason. In the present case, there is no error apparent on the face of the record and the petitioner infact under the guise of review is challenging the order passed by this Court, which is under review. Similarly the Apex Court in the case of State of West Bengal and Ors. Vs. Kamal Sengupta and Anr., reported in (2008) 8 SCC 612 in paragraphs 21, 22 and 35 has held as under :-