STATE OF MANIPUR Vs. N. AMUMACHA SINGH

JUDGEMENT

(1.) THIS Review Petition is filed under Order 47 Rule I of C.P.C. by the appellant of Writ Appeal No. 86 of 2008 (State) which was dismissed by the Bench compromising Mr. Justice Maibam BK Singh and Mr. Justice AC Upadhyay on 30.7.2010. Since the learned Judges constituting the Bench are not available to hear this review, both having demitted the office on attaining the age of superannuation and hence the application for Review is placed before this Bench for hearing.

(2.) THE Respondents (writ petitioners) filed a writ petition being W.P.(c) No. 1300/2005 against the Review Petitioner (State of Manipur & Anr) for regularization of the services of the petitioners as Lecturers retrospectively with effect from the date of their initial appointment dt. 11.9.1972 and 7.10.1982. The writ petition, on contest, was allowed by the Single Judge by order dt. 06.03.2006. The respondent/Review Petitioner felt aggrieved filed WA No. 86 of 2008 out of which this Review Petition arises. The appellate by order dt. 30.7.2010 dismissed the appeal thereby upholding the judgment and order passed by the learned Single Judge dt. 06.03.2006. The Review Petitioner then filed special leave to appeal before the Supreme Court of India in connected matter. That was also dismissed by order dt.11.2.2011 passed in S.L.P. No. 2958/2011 with following observations: -

(3.) HAVING heard the learned counsel for the Review Petitioner and on perusal of the record of the case, we find no merit in the Review Petition. In our opinion, there exist no error much less apparent error within the meaning of order 47 Rule I so as to recall the impugned order.