KALINATH PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS RA has been filed by the applicant in O.A. No. 285 of 2012. In OA applicant was challenging the selection of Chief Law Assistant (CLA) made by respondent No. 2, mainly on the ground that candidates belonging to Railway Protection Force (RPF) were also allowed to take part in the selection process contrary to the administrative instructions in this regard. After hearing both sides the OA was dismissed with costs vide order dated 31 -1 -2014.

(2.) THE review applicant is seeking a review of the aforesaid order of this Tribunal stating that there are several errors apparent on the face of record therein. According to the review applicant the followings are the errors so crept in that order passed by this Tribunal:

(3.) THE principles to be followed by Administrative Tribunals while exercising the power under Section 22(3)(f) of the Administrative Tribunals Act, 1985 have been lucidly summarised by the Hon'ble Supreme Court in State of West Bengal & others v. Kamal Sengupta and another : (2008) 2 SCC (L&S) 735 as follows: