THE LIEUTENANT GOVERNOR Vs. SHRI PATRICK EKKA

JUDGEMENT

(1.) This writ is filed challenging the original order dtd. 16/6/2016 in which the respondents/petitioners were directed to follow the order passed in the original application, State of Haryana vs. Plara Singh [1992) 21 ATC 403 where the employees were allowed to continue in the post they were occupying till the vacancies were filled up by regular appointment.

(2.) An application for review of the said order was made in 2021 which was on 27/2/2023 dismissed by the learned Tribunal on the ground of delay and also on the ground that no case for review of the said order has been made out. The Tribunal noted that there was no error apparent on the face of the record. On both the grounds, the application for review was dismissed.

(3.) This application under 226 of the Constitution of India has been made challenging the original order dtd. 16/6/2016 as well as the order dismissing the review application dtd. 27/2/2023.