KISHAN GOYAL Vs. SECRETARY TO GOVT OF ORISSA

JUDGEMENT

(1.) THE matter out of which this application arises was never before this Hon'ble Court in the present from but it arises against the Order Dated 31.01.2008.

(2.) THIS review application has been filed by the Writ Petitioner to review the Judgment dated 20.12.2007 passed, in W.P.(C) No. 5134 of 2007 whereby this Court dismissed the Writ Petitioner being devoid of merit.

(3.) LAW is well settled that the omission to cite an authority of law is not a ground to review the earlier Judgment saying that there is an error apparent on the face of the record since Learned Counsel has committed an error in not bringing to the notice of the Court the relevant precedent (See Dokka Samuel v. Dr. Jacob Lazarus Chelly reported in : [1997]2SCR1137 ).