UNION OF INDIA Vs. K KRISHNAN PILLAI

JUDGEMENT

(1.) HEARD.

(2.) THESE appeals are directed against the judgment and order of the Kerala high Court dated 17. 1. 2002.

(3.) IN these circumstances we allow the appellant to file a review petition before the Tribunal for review of its order dated 29. 10. 93. If the review petition is filed within six weeks from today, the Tribunal shall entertain the review petition without raising any objection of limitation. The appellant shall necessarily produce before the Tribunal the judgment of the three Judge Bench of this Court rendered in R. Swaminathan and Others (supra ). On considering of the aforesaid judgment the Tribunal may pass an appropriate order in accordance with law. The Tribunal is directed to decide the review petition within three months from the date of the filing of the review petition. The appeals are disposed of.