GHULAM QADIR DANDROO Vs. MOHAMMAD ZAFFAR IQBAL

JUDGEMENT

(1.) On the set of facts and the grounds urged, coupled with the submissions made at the Bar by the learned counsel for the applicants/ review petitioners as also with no objection from the other side, the instant Condonation of Delay Application, being COD No. 322/2017, is allowed and the delay in filing the review petition is condoned. COD application is, accordingly, disposed and review petition taken on board.

(2.) By medium of the instant review petition, the petitioner seeks review of final judgment of this Court dated 10th of August, 2017, passed in SWP No. 941/2015, whereby the petition of the petitioners has been dismissed, operative portion whereof reads as under:

(3.) Mr Beigh, the learned counsel for the review petitioners, submits that while passing the judgment under review, the Court did not take into consideration the fact that the respondent No.1 was not eligible for appearing in the Limited Departmental Competitive Examination, as he had not passed the 10+2 Examination which was the basic eligibility. The learned counsel further submits that the Board authorities, vide their communication Nos. F9Acad-C)EQ/B/11 dated 16th of March, 2011 and F(Acad-C)EQ/B/11 dated 18th of July, 2011, informed that the reappear Marks Certificate, bearing Roll No.3194 for the Session Annual 1983 of Class-12th, provided by the candidate was not equivalent to class 12th Examination as the said candidate had appeared in full subjects and declared under reappear category. In the said backdrop, the learned counsel for the review petitioners has proceeded to state there is an apparent error in the judgment passed by this Court and, therefore, same deserves to be reviewed.