KRUSHAN CH PANDA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This review application has been filed for review of Order -Dated 30.03.2007 passed by this Court in W.P.(C) No. 2283 of 2007. Heard Mr. K.K. Swain, Learned Counsel for the Petitioner.

(2.) MR .Swain, Learned Counsel submits that inadvertently he could not file the Government Circular dated 21.04.1997 relating to enhancement of the upper age limit for engagement of Sikshya Sahayak and if he would have filed the said Circular then the order passed in the Writ Petition would have been otherwise. Learned Counsel further submits that the averments made in the Writ Petition clearly indicates that the advertisement made for engagement of Sikshsya Sahayak (Annexure -3), which was under challenge in the Writ Petition, is not in conformity with the Scheme/Circular. - -

(3.) IN view of the above, since I do not find any illegality, irregularity or material error manifests on the face of the record, in the Order Dated 30.03.2007 passed in W.P.(C) No. 2283 of 2007, which is sought to be reviewed in this application, I am not inclined to entertain the same.