RAJEEV KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) CWP (T) No. 3040 of 2008, Rajeev Kumar Vs. State of H.P. & others filed by review petitioner Rajeev Kumar and CWP (T) No. 3754 of 2008, Ranjit Singh & ors Vs. State of HP & ors filed by review petitioner Ranjit Singh and two others, were disposed of vide identical orders each dated 23.11.2010. Operative part of the order in CWP (T) No. 3040 of 2008 reads as under: -

(2.) ON a plain reading of the above order dated 23.11.2010, it is manifest that the grievance(s) raised in the writ petitions were not adjudicated upon on merits and instead the petitioners therein out of whom some are the review petitioners before this court in these proceedings, were granted liberty to approach respondents 1 to 3/competent authority for redressal of any surviving grievance with regard to the factual and legal aspect of the matter with a direction to the said respondents/competent authority to decide the same within another three months after affording an opportunity of being heard to the petitioner(s), if so desired.

(3.) PER contra, the prayer for review is opposed on behalf of the respondents on the plea that the review petitioners have failed to make out a case for review and there is no lawful cause or basis to review the judgments dated 23.11.2010 under order 47 Rule 1 read with section 114 CPC.