VIJAY KUMAR VYAS, J. - (1.) The Registry has placed the file of the review petition pointing out to the Court that objections listed on June 14, 2016 have not been rectified till date inspite of opportunities granted.
(2.) Learned counsel for the review petitioner prays for some more time to be granted to rectify the defects.
(3.) We are not inclined to grant any time for the reason the decision review whereof is prayed for noted wrong appointments given to candidates in contravention of the rules. The rules required minimum qualifying marks of 40% in each of the paper of Phase-I and minimum of 36% marks in each of the paper of Phase-II. The direction of the Division Bench was to draw out a fresh merit list within 90 days and proceed ahead. Such people who were given wrongful appointment were permitted to be issued letters withdrawing the letters of their appointment.;