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Judgment
Heard. Learned Deputy Advocate General submits that pursuant to directions issued by this Court on 14.12.2016 in CWP No. 3066 of 2016, titled as "The State of Himachal Pradesh and another versus Smt. Neena Sharma", respondent-State has already considered and decided the matter. Therefore, we see no reason to entertain this writ petition.
In our considered view, there is neither any mistake nor error apparent on the face of record or sufficient reason so as to take in its sweep, a ground analogous to those specified in the statutory provisions. There is no material error, manifest on the face of the order, undermining its soundness or resulting into miscarriage of justice. Review is not an appeal in disguise entitling the party to be reheard, simply because the party wants a decision to be otherwise.
Keeping in view the principles laid down in Kamlesh Verma versus Mayawati and others, (2013) 8 SCC 320, present petition, being devoid of merit, is dismissed. Pending application(s), if any, also stand disposed of.