SH. BRIJ MOHAN Vs. UNION OF INDIA THROUGH THE GENERAL MANAGER, NORTHERN RAILWAY, THE DIVL. RAILWAY MANAGER, NORTHERN RAILWAY, THE DIVL. PERSONNEL OFFICER, NORTHERN RAILWAY AND THE CHIEF CREW CONTROLLER, NORTHERN RAILWAY

JUDGEMENT

(1.) THIS Review Application has been filed for review of our order dated 13.02.2014 passed in OA -143/2012 by which the O.A. had been dismissed. Each of the grounds taken by the review applicant and our finding thereon is discussed as hereunder: -

(2.) WHILE considering the scope of review, Hon'ble Supreme Court in the case of Aribam Tuleshwar Sharma Vs. Aribam Pishak Sharma, : (1979)4 SCC 389 referred to an earlier decision in the case of Shivdeo Singh Vs. State of Punjab, : AIR 1963 SC 1909 and observed as under: -