JEET RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) This order will dispose of civil review petition filed under Order 47, Rule 1 read with Section 114 of Code of Civil Procedure for reviewing the order dated 10.9.2014 passed by this Court in CWP No. 3006 of 2012 titled Jeet Ram and another v. State of H.P. and others.

(2.) Petitioners have filed review petition pleaded therein that relief be granted to the petitioners to the effect that petitioners are also entitled for the appointment of Beldars on regular basis and Class IV employee as per Recruitment and Promotion Rules in addition to the relief already granted by the Hon'ble High Court.

(3.) Court heard learned Advocate appearing on behalf of the petitioners and learned Additional Advocate General appearing on behalf of the respondents and Court also perused order dated 10.9.2014 passed in CWP No. 3006 of 2012 carefully.