M.R. DIWAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present RA has been filed by the applicant in OA, under Section 22(3)(f) of the Administrative Tribunals Act, 1985 read with Rule 17 of the Central Administrative Tribunal (Procedure) Rules, 1987 seeking review of the Judgement dated 31.10.2013, passed in OA No. 3660/2012.

(2.) THE Judgement in OA No. 3660/2012 was delivered by a Coordinate Bench consisting of Hon'ble Shri Justice Syed Rafat Alam, Chairman and Hon'ble Dr. B.K.Sinha, Member (A). However, vide Order dated 06.05.2014 of the said Bench, this RA along with CP No. 129/2014 was directed to be listed before another Bench in which both of them are not members. It is also brought to our notice that the Hon'ble Chairman, passed orders on 09.05.2014, on administrative side, directing the Registry to list the matters before Court Hall No. 4. Accordingly, both the CP and RA have been listed before this Bench. Vide Order dated 15.05.2014, in view of filing of the RA seeking review of the Order dated 31.10.2013 in OA No. 3660/2012, the CP was closed as the same was also filed against the same order.

(3.) THE applicant, who is a retired IFS Officer, having aggrieved by the Order dated 25.09.2012 of the respondents in awarding the punishment of forfeiture of full pension and entire gratuity on permanent basis upon him, filed OA No. 3660/2012. The reliefs prayed in the said OA are as under: