AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 345 wordsVipin Sanghi, CJ
Delay Condonation Application No. 1259 of 2021
1) Considering the fact that the review application has been filed in respect of an order passed when the period of limitation was suspended by the Supreme Court, delay in filing the review application is condoned.
2) The present review application, being MCC No. 1258 of 2021, has been preferred by the appellant to seek review of the judgment dated 22.06.2020, passed by the Division Bench in aforesaid Special Appeal No. 47 of 2020, preferred by the appellant.
3) The appellant had assailed the order dated 19.08.2019, rendered by the learned Singh Judge in Writ Petition (S/S) No. 1940 of 2019. Learned Single Judge had dismissed the writ petition on the premise that the appellant did not have the marksheet of having passed the M.A. in History, either on the date of advertisement, or even on the date of interview. The advertisement in question was issued on 04.01.2019, and the Selection Committee meeting, wherein the appellant had participated, was held on 13.02.2019, whereas the marksheet of M.A.(History) undergone by the appellant was issued on 12.03.2019.
4) The respondent had taken the stand that the confidential letter stated to have been issued by the University on 12.01.2019, qua the appellant, could not be treated as a marksheet. The Division Bench has concurred with the view taken by the learned Single Judge, and dismissed the Special Appeal.
5) The submission of learned counsel for the appellant / review-applicant is that the respondent had acted on the confidential letter dated 12.01.2019, and that is why, the appellant was called for interview by the Selection Committee. He further submits that the post of Lecturer (History) in C.N.I. Girls Inter College, Dehradun, is still lying vacant.
6) The submission advanced by the appellant / review-applicant is on the merits, and the counsel is not able to point out any error apparent on the face of the record to invoke the jurisdiction of this Court to review the judgment dated 22.06.2020.
7) For the aforesaid reason, we dismiss the review application.