KANCHANA BADASETH Vs. UNION OF INDIA

JUDGEMENT

(1.) The subject matter of challenge in this writ petition is an order of the Central Administrative Tribunal, Cuttack Bench, Cuttack dated 10.5.1999 by which the Review Application No. 13 of 1994 filed by the petitioner was dismissed. The said Review Application was dismissed by the Tribunal, inter alia, on the ground of delay. The Tribunal found that the Review Application was filed on 22.2.1994 for reviewing an order dated 13.8.1993. The time for filing the Review Application as specified under Rule 17 of the Central Administrative Tribunal (Procedure) Rules is 30 days.

(2.) HOWEVER , another question has arisen in this case, namely, whether a Review Application is maintainable once the order of the Tribunal was challenged before the Hon'ble Supreme Court by filing an SLP and the same SLP was dismissed.

(3.) THE order of the Hon'ble Supreme Court by which the SLP filed by the petitioner was dismissed is set out below: Learned counsel seeks to withdraw the SLP and stated that he will file a Review petition before the Tribunal. SLP is dismissed as withdrawn.