ASI RAVINDER SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The respondent-Union of India (UOI) has filed the present review petition under Sec. 137 read with Order XLVII Rule 1 of the Code of Civil Procedure, 1908 against the final judgment and order dtd. 5/11/2019, passed by this Court in W.P (C) 12302/2018. Vide the said judgment/order, the writ petition filed by the petitioner was allowed in the following terms:

(2.) Feeling aggrieved, the respondent had filed a Special Leave Petition (SLP) before the Hon'ble Supreme Court, where liberty was granted to the respondents to file a review petition of order dtd. 5/11/2019 passed in the writ petition W.P.(C) 12302/2018, before this Court. The observation made by the Hon'ble Supreme Court in its order dtd. 5/1/2021 has been reproduced in the review petition as under:

(3.) As per the review petitioners, an inadvertent error has crept in the judgment and order dtd. 5/11/2019 as this Court has failed to appreciate the fact that, below benchmark Annual Confidential Report ('ACR') for the assessment years 2005-06, 2006-07 and 2007-08 were communicated to the petitioner vide order dtd. 6/9/2013 and the representation made by the petitioner on the same day against the adverse remarks for the year 2006-07 and 2007-08 was rejected and these remarks were not expunged and this decision was communicated to the petitioner on 4/3/2014. Moreover, the petitioner had not submitted any representation against the adverse remarks in ACR for the year 2005-06.