(1.) By the instant review petition the order dated 21.11.2016 passed by this Court in W.P.(C) No.4363 of 2014 has been sought to be reviewed on the ground that the authorities have earlier appointed grandsons of the displaced persons under the Rehabilitation Scheme, as such the order be reviewed with a direction to the authorities to appoint the petitioner, who is also grandson of the displaced person, under the Rehabilitation Assistance Scheme.
(2.) We, on hearing the writ petition, have declined to interfere with the writ petition to grant relief to the petitioner under the National Rehabilitation and Resettlement Policy,2007 on the ground that the petitioner being the grandson is not entitled under the scheme to get an appointment who is not coming under definition of 'family' as defined in the policy.
(3.) The petitioner has filed the review petition on the strength of a document which has been obtained by him under the Right to Information Act by stating in the application that the opposite parties have appointed grandsons in so many cases, as such the order be reviewed with a direction to the authorities to appoint him since he is also happens to be the grandson and dependent of the displaced person.