PREM CHANDRA SACHAN Vs. CHIEF GENERAL MANAGER, TELECOM

JUDGEMENT

(1.) THE present Review Application is preferred by the applicant u/s 22(3)(f) of A.T. Act, 1985 read with rule 17 of C.A.T. (Procedure) Rules, 1987.

(2.) THE O.A. No. 79/2012 was finally heard and reserved and judgment was pronounced on 31.3.2014. Subsequently, the applicant has preferred the review application on 29.5.2014. In the Review Application, the applicant has taken certain ground that on account of non -implementation of order passed by the respondents, the applicant has suffered a loss of interest and when the Tribunal is of the opinion that the order impugned is illegal and is quashed and respondents are directed to implement the order with all consequential benefits, as such the applicant is also liable to get interest.

(3.) DURING the course of arguments, the learned counsel for applicant has also drawn our attention towards prayer clause wherein the applicant has prayed for interest due to non -implementation of the orders. It is argued by the learned counsel for the applicant that when an order is passed that the applicant is entitled for all consequential benefits but without any direction about the interest on the consequential benefits, as such there is an error apparent on the face of record and the same is liable to be corrected and the applicant is entitled to get interest on those amounts which has been withheld by the respondents and already been quashed by the Tribunal through judgment and order dated 31.3.2014.