DHARMENDRA KUMAR Vs. UPENDRA KUMAR

JUDGEMENT

(1.) The instant civil review has been filed under Order XLVII Rule 1 read with Sec. 114 of C.P.C. for review of the order/judgment dtd. 17/10/2023 passed in L.P.A. No. 297 of 2018 and analogous cases.

(2.) The ground for review is that the cases pertaining to consideration of their case by not allotting the marks with respect to four questions which are out of syllabus and in consequence thereof, they have been disqualified in the matter of recruitment for promotion through limited competitive examination to the post of Sub- Inspector.

(3.) This Court, before proceeding to examine the argument advanced on behalf of the parties, deems it fit and proper to refer the factual background, as under, by making it in two parts, first part pertains to the pleading/case of the review petitioner nos. 1 to 4 and second part pertains to the pleading/case of the review petitioner nos. 5 to 15. Factual aspects of the case of the review petitioner nos. 1 to 4: