SOMENATH BASU Vs. STEEL AUTHORITY OF INDIA LTD

JUDGEMENT

(1.) This application has been filed for review and/or modification/clarification of judgment delivered by us on 23rd June, 2010 in appeal being A. P. O. No. 227 of 2010 in connection with the Writ Petition No. 23 of 2006.

(2.) It appears that during the hearing of the appeal we directed the respondent authorities to handover the copies of the assessments made by them in respect of preparation of the merit list of the candidates including the appellant. The said list was handed over to the appellants. We have also duly taken note of the said assessment made on behalf of the respondent authorities at the time of hearing the appeal. We also gave him a chance of hearing and he duly made his submissions in order with regard to the assessments of the candidates. The same was placed before us being Office Order No. PL/PR/07/91 dated 19.3.1991. It appears that the photocopy of the original sheets were also produced before us containing the names of the employees' eligibility marks, interview marks and grand total of marks they obtained for such assessments. We have also minutely scrutinized the marks obtained by the writ petitioner and we have been able to find out that the other five Accountants have obtained more marks than that of the present writ petitioner. Therefore, the allegation which has been made by the present petitioner that although he got more marks than that of other five Accountants cannot be accepted by us.

(3.) Therefore, the judgment and/or order delivered by us on 23rd June, 2010 cannot be modified and/or reviewed by us on the given facts.