GULAB SINGH SRIVASTAVA Vs. SAFDARJUNG HOSPITAL & ORS

JUDGEMENT

(1.) Challenge in this writ petition is to the order dated 10.05.2013 passed by the Central Administrative Tribunal by which the review petition filed by one Amar Singh (private respondent) Respondent no.4 was allowed.

(2.) The learned counsel for the petitioner submits that there were no grounds for the Tribunal to review its own order, more particularly, when the review petitioner was ex parte during the proceedings before the CAT as is evident from the order of the learned Tribunal. Mr.Joshi further submits that once the order passed by the CAT had attained finality, merely because a document was discovered subsequently by the review petitioner, on this ground alone the order dated 27.8.2010 could not have been reviewed.

(3.) Learned counsel for respondent no.1 submits that respondent no.1 had also assailed the order passed by the Central Administrative Tribunal by filing a writ petition in the Delhi High Court. During the pendency of the writ petition, the review petition filed by the private respondent was allowed and consequently respondent no.1, Safdarjung Hospital, did not press its writ petition and the same was dismissed as not pressed.