N P SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition seeks review of the judgment dated 13.12.05 disposing off WP(c) 789/03.

(2.) Although several grounds were alleged in the petition, Ms. Sunita Bhardwaj, learned counsel urged that the petition is premised primarily on the conclusion in paragraph 6 of the judgment ie. that no documents were produced on the basis of which the claim to the post of Assistant Technical Officer was made w.e.f. 07.02.96 being erroneous. She relied upon a portion of the Annexure P-38 filed along with the rejoinder, which it was submitted, is a full text of Annexure P-10. In that document, the Airports Authority of India, the employer, had listed some officials promoted to the post of Assistant Technical Officer on 07.02.96, without undergoing the test, who were granted a window period of one year to enable to do so. That relief was granted to about 75 officers shown between serial No. 49 to 124. Counsel submitted that in view of this position, it was apparent that the petitioner also was entitled to same treatment . This, according to her constituted a material error on the face of the record requiring review.

(3.) Ms. Anjana Gosain, learned counsel for the Airports Authority of India, on the other hand, contended that there is no error since the condition now sought to be relied upon was never pointed out during the course of hearing. It was submitted that the petitioner was denied the one time benefit through flexible complementing scheme, since he was on unauthorized leave during that period.