AJAZ AHMAD BHAT Vs. STATE

JUDGEMENT

(1.) This review petition is filed seeking review of the order dated 05-11-2009 passed in SWP 1435/2008 on the principal ground that the learned counsel for the writ petitioner had referred to Government order dated 01-10-2003 to indicate that the writ petitioner's qualification of B.Sc. B.Ed. has to be given extra weightage but though the said argument of the learned counsel is referred to in the judgement but it has not been considered and no finding has been recorded.

(2.) On notice issued, respondents have filed objections.

(3.) Learned counsel for the petitioner submitted that a specific reference was made to Government order dated 01-10-2003, therefore, a duty was cast on the Court to consider the said submission in reference to the aforesaid Government order and then return a finding on the same. He submitted that as the issue raised has already been referred to in the order under review and same has not been considered, it is a mistake apparent on the face of the record which would require to be corrected.