Jain, J. - (1.) HEARD learned counsel for the petitioners. There is delay of 2 days in filing the review petition.
(2.) FOR the reasons mentioned in the application, duly supported by an affidavit, delay in filing the review petition is condoned. Application under Section 5 of the Limitation Act stands allowed. Petitioners have preferred this review petition to review the order of this Court dated 06.07.2012, whereby D.B. Civil Writ Petition No. 1060/2012, filed by petitioners against the order of Central Administrative Tribunal, Jaipur Bench, Jaipur dated 02.08.2011, was dismissed.
(3.) WE have considered the submissions of learned counsel for petitioners.;