UNION OF INDIA Vs. G M VOHRA

JUDGEMENT

(1.) Rule. Mr PH Pathak waives service of rule for the respondent. In the facts and circumstances of the case, the petition is taken up for final disposal today.

(2.) This petition under Articles 226 and 227 of the Constitution challenges the order dated 16.3.2007 of the Central Administrative Tribunal, Ahmedabad Bench rejecting Review Application No.8 of 2007 with Misc. Application No.90 of 2007 in Original Application No.614 of 1997 on the ground that the review application was filed beyond the period of limitation and that the applicant-Union of India had not shown sufficient cause for the delay in filing the Review Application.

(3.) It is true that Original Application No.614 of 1997 was disposed of by the Tribunal by its order dated 31.7.2002. However, when Special Civil Application No.11638 of 2003 challenging that order of the Tribunal came up for hearing, this Court permitted the Union of India by its order dated 4.8.2006 to file a review application before the Tribunal within one month and further observed as under:-