(1.) This petition seeks review of the final order dated 29.02.2020 passed by this Court whereby WA.939/2018 was disposed of causing slight modification in the order of learned Single Judge passed on 26.09.2017 in WP.6488/2012 to the following extent:-
(2.) Learned counsel for the petitioners points out that an error apparent on the face of record has crept in the order under review as the liberty in terms of Clause 1.15 was extended to the Collector, Morena under the impression that documents of the candidates have not been verified.
(3.) The attention of this Court is invited to page 56 and 57 of the Writ Appeal where the letters of Collector, Morena dated 04.03.2011 and 03.01.2012 prima facie reveal that process of verification of documents in respect of petitioners was over.