Sudhir Agarwal, J. - (1.) This is an application seeking review of my judgment dated 14.08.2014.
(2.) Learned counsel for applicants submitted that there was already a judgment wherein issue of absorption was decided in favour of Review applicants, vide judgment dated 23.11.1992 passed in Writ Petition No. 768 of 1989, therefore, judgment in question amounts to review of earlier judgment.
(3.) I find no substance in submission. Order dated 23.11.1992 simply disposed of writ petition with direction to respondents to consider petitioners for absorption according to seniority, available vacancies etc. Order dated 23.11.1992 reads as under: "The petitioners 1 to 6 has been retrenched along with the petitioners of the writ petition No. 6367 of 1988. On 7.3.89 Hon'ble B.L. Loomba, J. directed that the petitioners of the writ petition no. 6367 of 1988 be accommodated in Sharda Sahayak and Ram Ganga project according to their seniority and till they all had been absorbed, the posts might not be filed from other sources. The case of the petitioners is at par with the petitioners of the writ petition no. 6367 of 1988. It is, therefore, directed that the petitioners be considered for absorption in the Sharda Sahayak and Ram Ganga project according to the seniority in the available vacancies and such vacancies be not filled from other sources till they had been absorbed. With this observation the writ petition is finally disposed of. A copy of this order may be given to the learned counsel for the petitioners within 24 hours on payment of usual charges for submission to the department concerned.";