- (1.) Heard learned counsel for the petitioner on the review petition.
(2.) Through this petition review of my judgment and order dated 14.5.2009 given in the writ petition through which writ petition was dismissed has been sought. The main point argued by learned counsel for the petitioner is that the Division Bench authority reported in Joint Director of Education vs. Udai Raj Vishwakarma, 2007 2 ESC 1116on which reliance was placed by me while dismissing the writ petition is in direct conflict with another Division Bench authority of this court reported in Ashika Prasad Shukla vs. D.I.O.S, 1998 3 AWC 2150.
(3.) Even though in the authority of Udai Raj Vishwakarma, the authority of Ashika Prasad Shukla has been dealt with in para-19 but it appears that there is some conflict between the two Division Bench authorities. However, I still prefer to follow the later authority of Joint Director of Education vs. Udai Raj Vishwakarma.;