B.S. Chauhan, J. - (1.) This is an application for review of the judgment and order dated 4/3/2004, by which the special appeal filed by the present applicant stood dismissed against the judgment and order dated 21/6/2002 of the learned Single Judge, by which the writ petition of the respondent No. 1 stood allowed, quashing the order dated 30/9/1995, impugned in the writ petition, with a direction to the other respondents to pay the salary to the said respondent No. 1 month by month.
(2.) There has been an inter se dispute between the applicant and Shri Vinod Shanker Tiwari, respondent No. 1 as petitioner had also put her claim for the same post. However, the writ petition filed by the respondent No. 1 stood allowed. Being aggrieved, applicant filed the special appeal, which stood dismissed by the aforesaid judgment and order. Hence this review application.
(3.) We have heard learned counsel for the applicant and have perused the materials available on record.;