- (1.) Heard Sri Avadhesh Mishra, learned Counsel for the appellants and Sri Anand Singh, learned Standing Counsel for all respondents.
(2.) The sole contention of the learned Counsel for the appellant is that the appellants have no knowledge about the Government Order dated 27.2.1999 and therefore, they could not file the writ petition earlier.
(3.) This fact is factually incorrect as per ground (C) of review petition filed before the Apex Court. A specific ground has been taken regarding Government Order dated 27.2.1999 and this question has already been decided by the learned Writ Court while passing the impugned order dated 24.7.2019. Relevant portion of the order reads as under:-;