NORTH DELHI MUNICIPAL CORPORATION Vs. RAJESHWARI

JUDGEMENT

(1.) THIS Review Application has been filed under Rule 17 of the Central Administrative Tribunal (Procedure) Rules, 1987. The present Review applicant (NDMC) was Respondent No. 1 in O.A. The following prayers have been made in this Review Application: -

(2.) WE have perused the Review application in which the impugned order dated 22.07.2014 is sought to be reviewed. The grounds stated in the Review Application are mainly relate to legal aspects such as alleged violation of the Govt. Accommodation Rules (General Pool) by the applicant, absence of jurisdiction of the Tribunal in matters of Government accommodation, specially in the light of the Hon'ble Supreme Courts observations made in S.D. Bandis case, the common stand of Respondents No. 1 and Respondent No. 2 having been taken in the O.A. vis   -vis illegality said to have committed by the applicant in retaining the municipal accommodation and observations in the impugned order that the house rent was deducted hence question of paying the same by way of recovery would not arise.

(3.) THE powers of review by the Tribunal are limited and have been specified by the Hon'ble Supreme Court in the matter of State of West Bengal and others vs. Kamal Sengupta and another : (2008) 2 SCC (L & S) 735 which is being reproduced below: -