SH. SATYA PRAKASH Vs. THE SECRETARY TO THE GOVT. OF INDIA, MINISTRY OF ENVIRONMENT AND FORESTS, THE DIRECTOR GENERAL, INDIAN COUNCIL OF FORESTRY RESEARCH AND EDUCATION AND THE DIRECTOR, FOREST RESEARCH INSTITUTE

JUDGEMENT

(1.) THIS review application has been filed for review of our order dated 13.03.2013 by which we had dismissed OA -253/2012. The respondents have opposed the review application on the ground that the review applicant has not pointed out any error in the judgment but is only trying to re -argue the matter. Each of the grounds taken by the review applicant along with our findings thereon are discussed as hereunder: - -

(2.) FROM this, it is quite clear that this issue has been dealt with by us in detail in our judgment. The review applicant is aggrieved by our finding and is trying to question the same. In our opinion, if he is so aggrieved, the proper course of action for him would be to approach higher Court through appropriate judicial proceedings. This cannot be done in review application as it is not an error apparent on the face of the record. He is questioning our reasoning and findings arrived at on the basis of the same. We, therefore, do not find this to be a valid reason for review of our order. There being no other ground, we find that this R.A. is devoid of merits. Accordingly, it is dismissed.