KRISHAN CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition for review of the judgment and order dated 28th March 1995 rendered in CWP No.1985/94. By that order, the Writ Petition of the petitioner seeking complete expunction of his confidential reports 6/86, 6/88, 5/89 and 9/89 recorded by the Initiating Officers and the Reviewing Officers and seeking promotion to the post of Colonel was dismissed. The petitioner who appeared in person presented the following written submissions for review of the aforesaid order:

(2.) The petitioner also advanced oral submissions in reiteration of the aforesaid points.

(3.) I have given my earnest consideration to the submissions of the petitioner but I have not been able to persuade myself to accept the review petition. At the outset, it may be observed that the review is not a routine procedure. Court cannot review its earlier order unless there is material error manifest on the face of the record. The power of review is not to be exercised on the ground that decision is erroneous on merits. The power of review is not to be confused with the appellate power which enables an appellate court to correct both errors of law and fact.