S BACKIYALAKSHMI Vs. P GANESAN

JUDGEMENT

(1.) This Review application has been field by the respondent in C.R.P.(MD)No.1835 of 2017, as against the order passed in C.R.P.(MD)No.1835 of 2017, dated 16.02.2018.

(2.) I have considered the above submissions made by the learned counsel appearing on either side and perused the available records carefully.

(3.) Before venturing into any discussion on the rival contentions, I may point out that the power of this Court in matters of review is very limited. Such power can be exercised only when there is error apparent on the face of the record or in the event an order is not reviewed, it would amount to miscarriage of justice. For the said proposition, I may usefully refer to the Judgment of a Division Bench of this Court, in Union of India, rep by the Senior Divisional Commercial Manager, Chennai, Vs. The Registrar, Central Administrative Tribunal, Madras Bench,2014 CDJ(MHC) 241, wherein the Division Bench has made a complete survey of several Judgments of the Supreme Court, on this question, and has ultimately, in Paragraph No.10, held as follows:-