Uttarakhand High Court
Vipin Kumar vs Managing Director, U.K.S.R.T.C. And ... on 9 October, 2014
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
Review Application No.749 of 2013 In WPSS No.684 of 2010 Hon'ble Sudhanshu Dhulia, J.
Mr. M.C. Pant, Advocate, present for the petitioner.
Mr. D.C.S. Rawat, Advocate, present for the respondents.
Delay condonation application (CLMA No. 12749 of 2013) in filing review application is allowed.
Delay in filing the review application is condoned.
Heard learned counsel for the parties on the review application.
This writ petition which was for appointment on compassionate ground was dismissed by this Court vide order dated 04.04.2011. Now, a review application has been filed by the petitioner on the ground that certain facts were not stated before this Court. This cannot be a ground for review. Under Order 47 Rule 1 of the Code of Civil Procedure, grounds for review are very limited and such grounds are not available with the petitioner.
The review application is hereby dismissed.
(Sudhanshu Dhulia, J.) 09.10.2014 ML