UNION OF INDIA Vs. PRADEEP MATHUR

JUDGEMENT

(1.) This review petition has been filed by the respondents / review petitioners seeking review of order dated October 31, 2019 passed in the above writ petition.

(2.) The grounds seeking review as contended by Mr. Sudhir Nandrajog, learned Sr. Counsel appearing for the respondents / review petitioners are primarily that this Court in the order dated October 31, 2019, more specifically in paragraph 35 has held that the Autonomous Institutions have their own Rules, the benefit of OM dated May 1, 1987 cannot be automatically extended to them.

(3.) According to Mr. Nandrajog, on the strength of the finding in paragraph 35, consequently paragraph 40 which deals with the case of the review petitioners, this Court has held that since the review petitioner's case is by relying upon the case of the IIMC, i.e., TA 1101/2009 having been set aside, the judgment of the CAT impugned before this Court would not survive, is an error apparent on the face of the record inasmuch as the said conclusion does not hold good in the light of the regulations enacted by the CPCB.