Surendra Vikram Singh Rathore, J. - (1.) HEARD learned counsel for the parties.
(2.) BY means of this review petition, the petitioner has prayed for review of the order dated 16.2.2004 passed in Writ Petitions No. 5086(S/S) of 2000 and 664(S/S) of 1999. The aforementioned writ petitions were decided by a common order and this review petition was filed by the petitioner of Writ Petition No. 664 (S/S) of 1999 Pramod Kumar Vs. State of U.P. and otheRs. The case of the petitioner was that the petitioner was recruited as Constable in P.A.C. Force at Sitapur. Thereafter, the authorities verified, character and antecedents of the petitioner, in which it was found that case crime No. 229 of 1993 under Sections 354/395/397/504/506 IPC was registered against the petitioner. The petitioner in this affidavit filed along with the application form for appointment had stated that no criminal case has been registered against him and he was never challaned under any cognizable or non -cognizable offence. There was also a declaration by the petitioner to the effect that in case any of the information is found incorrect, he may be removed from service or may be punished under law. It is true that subsequently the petitioner was acquitted in the said case. This Court after hearing the petitioner at length disposed of the above mentioned two petitions by a common order and the petitions were dismissed.
(3.) FEELING aggrieved by the said order the present review petition has been filed and it is submitted that the case of the petitioner was fully covered by the case of Awadhesh Kumar Sharma Vs. Union of India and others reported in, (2000)1 UPLBEC 763 and the benefit of the said judgment was not given to him.;