R.D. VERMA Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) THE applicant has filed the instant review application, seeking review of order passed by this Court on 5.4.2007. The main ground for the review is that the applicant is entitled to the selection grade with effect from 19.11.1991, when he completed 12 years' of service, having been promoted as D.S.P on 19.11.1979. The aforementioned claim is based on the order dated 10.1.1980 (Annexure P -4). According to the aforementioned order, the applicant was granted proforma promotion as

(2.) D .S.P with effect from 19.11.1979 on ad hoc basis and until further orders. It is un -disputed that the applicant was permanently absorbed in the rank of D.S.P with effect from 19.11.1980, and accordingly selection grade of Rs. 4100 -125 -4850 -150 -5300 was granted to him after completion of 12 years' service on 18.4.1994 (Annexure P -13) with effect from 19.11.1992. Accordingly, the directions in the concluding para of order dated 5.4.2007 had been issued. The applicant has filed the instant review application with the prayer that he should be treated to have been absorbed on 19.11.1979, when he was promoted as D.S.P on ad -hoc basis from 19.11.1979 vide order dated 10.1.1980 (Annexure P -4).

(3.) THERE is, thus, no ground to review the directions given by this Court in its order dated 5.4.2007, while disposing of C.W.P. No. 19861 of 1998, from which the instant review application has arisen. The review application is totally frivolous and the same is dismissed with costs, which is quantified as Rs. 5000/ -. The costs shall be deposited with the High Court Lawyers' Public Charitable Trust within six weeks.