Virendra Kumar, J. - (1.) This application for review has been instituted on behalf of petitioner assailing order dated 09.08.2017 delivered in Writ Petition No. 10378 (S/B) of 2013 by Division Bench of this Court.
(2.) It is pleaded in application for review that "Uttar Pradesh Vittiya Adhishthanon men Jamakarta Hit Sanrakshan Adhiniyam 2016" (U.P. Act No. 16 of 2016) was promulgated and after receiving assent of Hon'ble President of India it was published and enforced on 14.12.2016 in pursuance of provisions of Article 348 (3) of the Constitution of India. Thereafter "The Uttar Pradesh Protection of Interests of Depositors in Financial Establishments Rule, 2016" were also framed and published (hereinafter referred to as Rules, 2016).
(3.) It is further pleaded that the aims and objects of the aforesaid Act is to provide for protecting the interest of depositors in Financial Establishments and for matters connected therewith or incidental thereto. It is mentioned that Act No. 16 of 2016 as well as Rules, 2016 and aims and objects therein are still exist and the post created for such purposes i.e. post of applicant is also exists and continued. It is further pleaded that as such services of review applicant/petitioner cannot be terminated/ come to an end in such an arbitrary and illegal manner and that too in absolute disregard of orders dated 25.03.2017 and 30.03.2017, which nullify/ supersede earlier order contrary to it.;