- (1.) Review Petition No. 188 of 2015 has been filed by the State Government seeking review of the common judgment rendered by a Division Bench of this Court on 13.2.2014 in Special Appeal No. 75 of 2012 alongwith Writ Petition No. 523 (SB) of 2013. Undisputedly SLP (C) No. 13830-13831 of 2014 filed by the State against the aforementioned judgment was dismissed by the apex court in limine vide order dated 12.1.2015, yet a review petition placing reliance upon the judgement passed by the apex court reported in 2000 (6) SCC 359 has been filed, contending that a review petition nevertheless being maintainable, is not barred.
(2.) Review Petition No. 575 of 2014 against the same very judgement passed by this Court has been filed by persons who were not party to the proceedings before this Court either in Special Appeal No. 75 of 2012 which arose out of the learned Single Judge's judgement dated 19.8.2011 passed in Writ Petition No. 342 (SS) of 1996 or Writ Petition No. 523 (SB) of 2013, which had arisen out of a judgement passed by the U.P. Public Services Tribunal on 18.10.2012 in Claim Petition No. 770 of 2012.
(3.) The review petitions were entertained by this Court passing a detailed order on 19.5.2015 whereby the contempt proceedings before the Tribunal were deferred to the extent of taking coercive steps.;