SHARAF ALI U. Vs. UNION OF INDIA

JUDGEMENT

(1.) THE original petition is filed against an order passed in review application, R.A.No.15 of 2011 in O.A.110 of 2007 of the Central Administrative Tribunal, Ernakulam Bench.

(2.) THE review application is filed by the petitioner on the basis of the judgment dated 9.11.2010 in O.P(CAT) No.608 of 2010. In fact, the petitioner, by filing O.A.608 of 2010, claimed that he was entitled for being considered for selection to the cadre of IPS and he was wrongfully removed from the zone of consideration.

(3.) HOWEVER , when a question was raised that the petitioner has certain other claims, Division Bench observed that those contentions are not raised or decided by the Tribunal and it will be open for the petitioner to approach the Tribunal in a review application.