R.S. SEHRAWAT Vs. UNION OF INDIA

JUDGEMENT

(1.) THE review petitioner was applicant in O.A. No. 3922 of 2013 which was decided by the Tribunal, vide order dated 4.9.2014. The Tribunal allowed the said O.A. to the extent indicated in sub -paragraphs 10.2, 10.3 and 12.4 of the order dated 4.9.2014 (ibid). The applicant -review petitioner has filed the present Review Application on 12.11.2014 under Rule 17 of the Central Administrative Tribunal (Procedure)Rules, 1987, seeking review of the order dated 4.9.2014 (ibid). Along with the Review Application, the review petitioner has filed MA No. 3594 of 2014 praying for condonation of delay of 31 days in filing the Review Application.

(2.) UNDER Section 22(3)(f) of the Administrative Tribunals Act, 1985, the Tribunal has power to review its own decisions. Rule 17(1) of the Central Administrative Tribunal (Procedure) Rules, 1987 stipulates that no application for review shall be entertained unless it is filed within thirty days from the date of receipt of the order sought to be reviewed.

(3.) AFTER going through the above decisions of the Hon'ble Supreme Court, we find that in none of the cases, their Lordships considered the question as to whether the Tribunals, established under the Administrative Tribunals Act, 1985, have power to condone delay in filing of the review petition.