- (1.) Heard learned Counsel for the applicant.
(2.) This review application has been filed for recall of the order dated 11.8.2010 on the ground that the Division Bench while disposing of the appeal assumed that the document dated 13.8.1999 which is stated to have been dispatched on 17.8.1999 through the Post Office as per the information received under the Right to Information Act was a forged document. Learned counsel submits that this assumption could not have been made without there being any adjudication or any response being filed by the respondents to this effect. The contention is that this issue on merits was neither considered by the learned Single Judge nor by the Division Bench and therefore, the dismissal of the appeal as well as of the writ petition on such assumption is an error apparent on the face of record.
(3.) Learned counsel submits that the learned Single Judge has dismissed the writ petition on the very first day on the ground of laches and the appeal was also dismissed on the very first day on the ground that the document on which reliance has been placed by the appellant relating to his regularization was forged.;