SUPRINTENDENT, POST OFFICES, CHAMBAL DIVISION Vs. BARJOR SINGH

JUDGEMENT

(1.) The present review petition has been filed for reviewing the order dated 8.12.2014 passed in S.A.No.15/2013 (Superintendent Post Office Vs. Barjor Singh).

(2.) The facts of the case reveal that earlier also Union of India after the judgment was delivered in S.A.No.15.2013 on 8.12.2014 has filed a review petition and a prayer was made for grant of time to pay the requisite amount of Indira Vikas Patra. The order was passed by Division Bench of this Court granting time of fifteen days meaning thereby time was granted to pay the amount to the respondent Barjor Singh and inspite of the fact that time was granted, the amount has not been paid and now this second review has been filed.

(3.) Learned counsel appearing for Union of India submits that the judgment delivered by the learned Single Judge is an erroneous judgment and he has not answered the substantial question of law. This Court has carefully gone through the judgment and is of the considered opinion that after delivery of the judgment by learned Single Judge as there is no error apparent on record, the proper remedy is to approach the Apex Court.