PATHERYA,J. - (1.) The delay in filing the review application is condoned and the review application is taken up for hearing
(2.) As it has been submitted by the Counsel for the writ petitioner that no affidavit-in-opposition need be filed to the review application, as the same is not maintainable in view of the decision reported in (2007) I, SCC457.
(3.) The applicant in the review application on the other hand submits that for the post of Jibika Sevbak, he and the writ petitioner participated and both have obtained equal marks in the Higher Secondary Examination with Agriculture as a subject. The name of the review-applicant was placed at serial No. 1 of the panel and on the basis thereof, a contract was entered into with him on 11th February, 2010. The Circular which governs the appointment to the post of Jibika Sebak is dated 4th June, 2009, which has been clarified on 14th October, 2009. The advertisement was issued on 25th June, 2009 and the interview held on 31st August, 2009. It is after the order dated 10th March, 2011 that the review-applicant has come to know of the Memo. dated 14th October, 2009. Hence, the instant review application has been filed and the order dated 10th March, 2011 called in review.;