AJIT KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application has been preferred for review of an order passed by this Court (Coram : Hon'ble Dr.Justice J.N.Bhatt and Hon'ble Mr.Justice Kundan Singh) dated 29.07.2002 in Special Civil Application No.2428 of 2000. The party-in-person appearing as applicant mainly submitted that there is a breach of Rule 16 and Rule 17 of the Confidential Reports Rules. This argument though was advanced at the time of hearing, has not been dealt with. Therefore, the order passed by this Court deserves to be reviewed.

(2.) The second submission of the party-in-person, canvassed in the present Review Application is to the effect that though there was cogent and convincing evidence as to the malafide action on the part of the reporting authority or reviewing authority (of confidential report), the same has not been adjudicated upon by this Court vide order dated 29.07.2002, while deciding Special Civil Application No.2428 of 2000.

(3.) We have perused the memo of Special Civil Application No.2428 of 2000 along with the annexure as well as affidavit-in-reply filed in Special Civil Application No.2428 of 2000 and the order passed by this Court. Rule 16 and Rule 17 referred by the applicant reads as under :-