UNION OF INDIA (UOI) Vs. SHEKHAR SUMAN

JUDGEMENT

(1.) This is an Application by the petitioner seeking review of order dated 12th January, 2010 under Section 114 of the Code of Civil Procedure. The petitioner/applicant has contended that there is an error apparent on the face of the record in holding that the Railway Administration was required to give job on completion of course to the respondent.

(2.) It is contended that the review of order dated 6th July, 2004 before the Central Administrative Tribunal was sought on the ground that the job could not have been given to the respondent as the scheme had already been elapsed and the petitioner/applicant had only undertaken to reimburse the money spent on the course to the respondent without giving any undertaking to give him the job after the completion of the course.

(3.) For seeking the review of order dated 12th January, 2010 and to contend that the petitioners are not liable to give the job to the respondent, the petitioners have also relied on the copy of review application filed in O.A No. 2431/2003 which was not filed by the petitioners earlier.