IYAPPAN Vs. MUTHUPANDI

JUDGEMENT

(1.) This review application is filed to review the order dtd. 19/12/2017 passed in CMP (MD) No. 11268 of 2017 and CRP(MD)SR. No. 53342 of 2014.

(2.) Perusal of the grounds raised in this review application shows that the points canvassed in CMP (MD) No. 11268 of 2017 and CRP (MD) SR. No. 53342 of 2014 are again re-agitated under the garb of review. There is no error apparent on the face of the record to review the order passed in the revision petition.

(3.) 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, we 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, v. The Registrar, Central Administrative Tribunal, Madras Bench, reported in CDJ 2014 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:-