- (1.) C.M.Application No.120403 of 2017 seeks review of judgement dated 23.9.2010, C.M.Application No.120397 of 2017 seeks condonation of delay in filing the review application.
(2.) We have heard learned counsel for the review applicant and Shri Alok Mathur, Advocate appearing for the Union of India. On joint request of learned counsel for the parties, we are dealing with the application for condonation of delay in filing the review application as also the review application and deciding the same vide a composite order. In the interest of substantial justice and on request of learned counsel for the parties, merit in the review application has also been considered. The facts/grounds taken in the application for condonation of delay and the review application are so integrated that they are required to be addressed vide a common order.
(3.) The litigation was brought to this court by virtue of filing Writ Petition No.4683 (S/S) of 2010 : Satya Prakash Pandey Vs. Union of India and others, eight years back. Writ petition was allowed vide judgement dated 21.7.2010. Union of India being aggrieved by judgement of the writ court dated 21.7.2010, preferred Special Appeal which was allowed vide judgement under review dated 23.9.2010. The review application was filed in November, 2017 beyond limitation.;