Rajiv Sharma, J. - (1.) Heard learned Counsel for the applicant and learned Standing Counsel.
(2.) This Review Petition arises out of the judgment and order dated 24.8.2005 passed in Writ Petition No. 50 (SS) of 1992.
(3.) Counsel for the petitioner has submitted that though the writ petition has been allowed and the order of dismissal dated 21.12.1991 has been quashed, yet there is an apparent error on the face of record regarding payment of salary.;