- (1.) Heard Mr. Sharad Kumar Srivastava, learned counsel for the review applicant as well as Mr. Vinayak Saxena, learned counsel for the respondents.
(2.) The review applicant has sought review of judgment and order dated 15.10.2015 passed in writ petition no.919 (S/B) of 2013 on the ground that this Court has failed to appreciate that the Sanjay Gandhi Post Graduate Institute of Medical Sciences, Lucknow has adopted the regulations framed by the All India Institute of Medical Sciences, which require that the selection committee ought to have recorded the reasons in assessment of performance of the candidate but this Court has failed to appreciate the aforesaid provisions.
(3.) In view of the aforesaid submission, we have examined the order passed by this Court and found that this Court had discussed the several decisions of the Supreme Court in which the principles propounded by the Supreme Court about the function of selection committee had been discussed, and observed that the principles of natural justice do not require any administrative authority or selection committee or examiner to record reasons for the selection or non selection of a persons in absence of statutory requirement.;