Amareshwar Sahay, J. - (1.) AFTER hearing the learned Counsel for the parties (sic) consent this review application is being disposed of at this (sic).
(2.) THE review petitioner has filed the civil (sic) petition (sic) the judgment/order dated 22.12.2009 passed (sic) Writ petition (sic) W.P.(S) No. 2195 of 2003, stating therein that though in the (sic) petition the prayer (sic) made to direct the respondents to absorb/(sic) the petitioner as per his seniority with continuity to his service against (sic) other posts, equivalent to the posts which he was holding in terms of (sic) Government policy, out during the pendency of the writ petition (sic) interlocutory application being I.A. No. 392 of 2009 was filed, were in it stated that during the pendency of the writ petition a resolution as contained in memo dated 30.5.2007 was issued by the Secretary, Department of Human Resources Development, Government of Jharkhand, by which it was 756 employees including the petitioner of Non Formal Education Programme, which was closed with effect 15.05.2001, were adjusted against various vacant sanctioned posts in different departments of the Government of Jharkhand. The said resolution was annexed Annexure -15 to the Interlocutory application. The grievance of the review petitioner is that by the said Interlocutory application, the writ petitioner confined his prayer for direction to the respondents to extend him the benefits of seniority on the basis of his prior service as also for the benefits of pay protection. It was further stated in the interlocutory application that the case of the petitioner was covered by the judgment/order dated 28.11.2008 passed in W.P.(S) No. 574 of 2008, since the case of the petitioner was exactly similarly situated to that of the petitioner of W.P.(S) No. 574 of 2008.
(3.) AFTER hearing the parties as well as after going through the I.A. No. 392 of 2009, it appears that the submission of the learned Counsel for the petitioner to be (sic).;