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Raj Kumar Saxena vs Basic Shiksha Parishad U.P. At ... on 26 April, 2022

Bench: Sanjay Kishan Kaul, Hrishikesh Roy

                                     IN THE SUPREME COURT OF INDIA
                                         INHERENT JURISDICTION

                                REVIEW PETITION (CIVIL) NO.   471/2022
                                                 IN
                               SPECIAL LEAVE PETITION (CIVIL) NO. 2548/2021




                         RAJ KUMAR SAXENA                         ...Petitioner(s)

                                    VERSUS
                         BASIC SHIKSHA PARISHAD U.P.
                         ALLAHABAD & ORS.                        ...Respondent(s)

                                                  O R D E R

Application for oral hearing is rejected. We have perused the Review Petition and record of the Special Leave Petition and are convinced that the order of which review has been sought, does not suffer from any error apparent warranting its reconsideration.

Accordingly, the Review petition is dismissed.

…………………………………………………J. [SANJAY KISHAN KAUL] ………………………………………………J. [HRISHIKESH ROY] NEW DELHI;

APRIL 26, 2022.

Charanjeet kaur Date: 2022.04.27 16:43:05 IST Reason:

ITEM NO.1004                                             SECTION XI

                S U P R E M E C O U R T O F         I N D I A
                        RECORD OF PROCEEDINGS

R.P.(C) No. 471/2022 in SLP(C) No. 2548/2021 RAJ KUMAR SAXENA Petitioner(s) VERSUS BASIC SHIKSHA PARISHAD U.P. ALLAHABAD & ORS. Respondent(s) (FOR ADMISSION) IA No. 54906/2022 - EXEMPTION FROM FILING O.T. IA No. 44980/2022 - ORAL HEARING) Date : 26-04-2022 This matter was circulated today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE HRISHIKESH ROY By Circulation UPON perusing papers the Court made the following O R D E R The application for oral hearing is rejected.

The Review Petition is dismissed. Pending application stands disposed of. [CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [ Signed order is placed on the file ]