S VENKATA RAO Vs. A P ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This writ petition is directed against an order dated 26-10-1999 passed in Rev.MA. No.746 of 1996 arising out of O.A. No.3315 of 1989 whereby and whereunder the Tribunal refused to review its order stating:

(2.) The scope of review as sought to be propounded by the learned Tribunal, in our opinion, does not conform to the settled legal principles. The Tribunal also exercises the power of judicial review in terms of the provisions of the Administrative Tribunals Act. Even in terms of Order 47 Rule 1 of the Code of Civil Procedure, the Civil Courts exercise power of judicial review, inter alia, in the event it is found that an error apparent on the face of the record has occurred. A distinction must be borne in mind between correcting a clerical or arithmetical error in terms of Section 152 of the Code of Civil Procedure and exercising a power of review in terms of Section 114 read with Order 47 Rule 1 thereof.

(3.) There cannot be any doubt that the jurisdiction of the Court to review its own order is limited. But an order of review can also be passed in the interest of justice.