DR. RANVIJAY SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) By medium of this petition under Section 114 read with Order 47 and section 151 of the Civil Procedure Code, the petitioner has sought review of the judgment passed by this Court on 08.01.2016 in CWP No. 4831 of 2015.

(2.) The petitioner herein was one of the original applicants in OA No. 3854 of 2015 filed before the learned H.P. State Administrative Tribunal (for short 'Tribunal') and had assailed therein the 'NOC' granted to respondents No. 3 to 8 herein as being arbitrary, discriminatory and illegal and claimed the following reliefs:-

(3.) The Original Application was allowed vide judgment dated 23.12.2015 and it was held that the private respondents No. 3 to 8 did not fulfil the eligibility criteria as laid down in Clause 1.4 of the policy dated 02.04.2013 and accordingly 'NOC' granted in their favour was ordered to be quashed.