G.S. Singhvi, J. - (1.) Heard learned Additional Advocate General and learned counsel for the non-petitioner at sufficient length.
(2.) On 23.1.1991, S.B. Civil Writ Petition No. 1272 of 88 Laxmi Devi v. State of Raj . was allowed by the Court and direction was given to the respondents to make payment of pension to the petitioner under Chapter XXXIII A of the Rajasthan Service Rules, 1951. In its order dated 23.1.1991, the Court had noted that Hon'ble the Chief Justice had treated a letter written by the petitioner as a writ petition. The Court had also noted that the petitioner had attained the age of 76 years at that time.
(3.) After about 5 months of the passing of the order dated 23.1.1991, the petitioner filed this review petition alleging therein that the petitioner Mst. Laxmi Devi has concealed material facts from the Court and has succeeded in persuading the Court to pass an order in her favour although she was already a recipient of a pension. The impression which was given in the review petition was that the petitioner Mst. Laxmi Devi was receiving pension from Madhya Pradesh Government, for the same period of service for which is claiming pension from the Government of Rajasthan. An application for condonation of delay had also been filed alongwith the review petition.;