KIRAN ROSY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE instant review petition has been filed under Order 47 Rule 1 read with Section 151 of Code of Civil Procedure seeking review of the judgment dated 18.11.2013 passed by this Court in Civil Writ Petition No.15480 of 2013.

(2.) IT may be noticed that the challenge in the writ petition was to an order dated 10.12.2010 whereby a major penalty of stoppage of two annual increments with cumulative effect was imposed upon the petitioner. Such penalty was imposed against the backdrop of charges levelled against the petitioner whereby, while posted as Land Acquisition Collector in the Department of Industries and Commerce, State of Punjab and after announcement of award pertaining to acquisition of land situated in village Patti Mehna (Bathinda), the petitioner had altered the type of some land from Barani to Nehri. Vide judgment dated 18.11.2013, the review of which is being sought, this Court had upheld the order dated 10.12.2010 imposing the major penalty.

(3.) LEARNED Senior counsel has contended that in the judgment dated 18.11.2013, this Court had taken cognizance of fact that the matter had been dealt with upto the Chief Minister of the State and had even referred to a note that stood appended as Annexure P7 along with the writ petition and in which there was a reference to a letter dated 21.7.1994. Learned counsel would submit that the letter dated 21.7.1994 was not on record with the writ petition and the same has now been appended as Annexure A3 along with the review petition. Contention raised is that the letter dated 21.7.1994 had been written by the applicant/petitioner to the Deputy Commissioner, Bathinda towards making the change in the award and which was, in turn, referred to the higher authorities i.e. Financial Commissioner and after the same was responded to, the applicant had not taken any further action. It is on the strength of letter dated 21.7.1994 at Annexure A3, review of the judgment dated 18.11.2013 is sought.