REGENT COMPUTRONICS PVT. LTD.

Union of India and Ors. Appellant

V/S

PARAS RAM Respondents

Referred Judgements :-

CHHAJJU RAM V. NEKI [REFERRED TO]
RAJA PRITHWI CHAND LAL CHOUDHURY V. SUKHRAJ RAI [REFERRED TO]
FEDERAL COURT IN HARI SHANKAR PAL V. ANATH NATH MITTER [REFERRED TO]
MORAN MAR BASSELLOS CATHOLICOS VS. MOAT REV MAR POULOSE ATHANASLUS [REFERRED TO]
SATYANARAYAN LAXMINARAYAN HEGDE VS. MALLIKARJUN BHAVANAPPA TIRUMALE [REFERRED TO]
THUNGABHADRA INDUSTRIES LIMITED VS. GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
ARIBAM TULESHWAR SHARMA VS. ARIBAM PISHAK SHARMA [REFERRED TO]
S NAGARAJ CHIKKA CHANNAIAH S RAMAIAH M SHANKARAIAH VS. STATE OF KARNATAKA [REFERRED TO]
MEERA BHANJA VS. NIRMALA KUMARI CHOUDHURY [REFERRED TO]
PARSION DEVI VS. SUMITRI DEVI [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
LILY THOMAS VS. UNION OF INDIA [REFERRED TO]
HARIDAS DAS VS. USHA RANI BANIK [REFERRED TO]
STATE OF WEST BENGAL VS. KAMAL SENGUPTA [REFERRED TO]
BISHESHWAR PRATAP SAHI VS. PARATH NATH [REFERRED TO]
AKHILESH YADAV VS. VISHWANATH CHATURVEDI [REFERRED TO]

JUDGEMENT

(1.) By the medium of this review petition, the petitioners have sought review of the judgment and order dated 04.07.2014, made by this Court in CWP No. 962 of 2008, titled Sh. Paras Ram Sharma versus Union of India and others, on the grounds taken in the memo of the review petition.

(2.) The petitioners have specifically averred in the review petition that the writ petitioner was neither sponsored by the employment exchange nor was entitled to grant of temporary status. He was not entitled to regularization. He was a casual worker. The mistake has crept-in, which is apparent on the face of the record.

(3.) Order XLVII of the Code of Civil Procedure, 1908, mandates how the power of review can be exercised.

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UNION OF INDIA AND ORS. Vs. PARAS RAM

Referred Judgements :-

JUDGEMENT

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