REGIONAL MANAGER U.P.S.R.T.C. Vs. SABARI BEGUM

JUDGEMENT

(1.) (Ref: Civil Misc. Review Application No. 340686 of 2011) 1. By way of this Review Application, applicant, Regional Manager U.P.S.R.T.C. has sought review of the judgment and order dated 18.10.2011 passed by this Court (Coram: Justice Sunil Ambwani and Justice Kashi Nath Pandey) in First Appeal From Order No. 3400 of 2011 (Regional Manager U.P.S.R.T.C. Vs. Smt. Sabari Begum).

(2.) It is submitted by learned counsel for the review-applicant that the Court has not properly appreciated the matter and judgment is not correct.

(3.) Having heard the learned counsel for the petitioner (review) and gone through the grounds taken in the Review Application, we find that virtually there is an attempt to re-argue the matter which is not permissible in a Review Application. An application for review cannot be treated to be an opportunity to argue the case on merits afresh. In the garb of a review application reargument on merits of the case cannot be allowed. We are even fortified in our view by the following authoritative pronouncements.