SANJAY KUMAR ALE Vs. OIL INDIA LIMITED.

JUDGEMENT

(1.) Heard Ms. D. Buragohain, learned counsel for the review petitioner and Mr. S.N. Sarma, learned Senior Counsel for the Oil India Limited.

(2.) The petitioner has filed the present review petition seeking review of the judgment dated 19.03.2019 passed in WP(C) No. 1022/2017.

(3.) The petitioner has prayed for review of the judgment dated 19.03.2019 on the ground that the petitioner has lately come to know that the interview for the post of unskilled workmen has not been held in accordance with the policies and practices of the human resource development in Oil India Limited.