A.D. TYAGI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS Review Application has been filed by applicants No. 3 & 5 of OA -2525/2012 for review of our order dated 10.10.2013 by which the O.A. had been dismissed. The review has been strongly opposed by the respondents although they have not filed any reply in this case.

(2.) DURING arguments, learned counsel for the review applicants argued that in Para -3 of our order, following is recorded: -

(3.) ON consideration of the submission of learned counsel, we find that it no where indicated that we have accepted the contention of the respondents regarding the letter dated 29.08.2002. What is recorded is that the applicants have not been able to substantiate their claim of computing vacancies and in view of this, there is no option but to accept the contention of the respondents. Here, the contention of the respondents referred to is regarding the calculation of vacancies and not regarding the contents of the letter dated 29.08.2002. We, therefore, consider this ground taken by the review applicant to be untenable.