- (1.) WE have heard Mrs. Chetna Pandey, the appellant appeared in person and the learned counsel for the respondents.
(2.) THE instant review application has been preferred beyond time by 45 days and filed alongwith an application under Section 5 of the Limitation Act.
(3.) THE brief facts, which give rise to this review application are that the petitioner preferred a Writ Petition No.54720 of 2013 for a direction to Deputy Director (Panchayat), Varanasi and Mirzapur Division to allow to work on the post of Divisional Coordinator in the project 'red alert' and also for further direction to release her salary. The said writ petition was dismissed on 3.10.2013 by a short order on the ground that there was nothing to show that petitioner was ever appointed. At the best, there was a pure contractual engagement and that does not confer any right upon petitioner to maintain the writ petition.;