JAGDISH PRASAD Vs. ALOK JOHARI

JUDGEMENT

(1.) THIS Review Application has been filed by the Applicant seeking review of the order of this Tribunal dated 29.04.2014 passed in MA No. 2667/2013 in CP No. 3281/2010 in OA No. 3281/2010. The relevant part of the said order reads as under: -

(2.) THEREAFTER , pursuant to the aforesaid directions of this Tribunal, the respondents have passed the order dated 16.12.2013 quashing the orders of the Disciplinary Authority as well as the Appellate Authority. However, they have held that since the applicant has already superannuated on 31.12.2012, the period from the date of his compulsory retirement i.e. from 19.03.2010 to the date of superannuation i.e. 31.12.2012 shall be regularized as leave admissible to him.

(3.) FURTHER , we may mention that in an order in a Contempt Petition, no Review Application lie. In this regard, the judgment of the Full Bench of this Tribunal in RA No. 3242/11 in CP No. 164/2007 in OA No. 1111/2000 in the case of Satyapal Singh & Ors. Vs. IMG Khan, Director General & Ors. decided on 11.06.2013 fully covers the issue. In the said order, it has been held that unless provided by law, no matter decided in Contempt Petition, can be reviewed/recalled.