IRTEZA ZULFIKAR Vs. RITES LTD

JUDGEMENT

(1.) Review PET. 116/2020 in W.P.(C) 9966/2017

(2.) Mr. Kailash Vasdev, learned Senior Advocate appearing on behalf of the review petitioner, has, in sum and substance, urged that, there is an error apparent on the face of the record of the order, of which review is sought, inasmuch as, the same failed to consider that, the petitioner was not in service on the date, the Court directed RITES Ltd. to consider her for regularisation.

(3.) Mr. Shankar Raju, learned counsel appearing on behalf of the original petitioner, on the contrary would urge that, the ground asseverated on behalf of the review petitioner is outside the scope and ambit of the provisions of Order XLVII CPC and do not constitute a valid ground for review of this Court's order dated 21.01.2020.