UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) CM No.9313 of 2019 in RA No.271 of 2019 Application is allowed as prayed for RA No.271 of 2019 in CWP No.13667 of 2019 To begin with, it would be pertinent to mention here that previously CWP No.13667 of 2019 titled "Union of India through the Secretary Vs. Central Administrative Tribunal, Chandigarh Bench, Chandigarh and another"? was filed by petitioner (applicant-Union of India) impugning the legality of order dated 19.03.2019 passed by Central Administrative Tribunal, Chandigarh Bench, Chandigarh, in OA No.060/01509/2018 titled "Ägam Singh Bedi Vs. Union of India"?, which writ petition was decided by this Court, vide judgment dated 28.05.2019 and the concluding paras No.10 and 11 of said judgment read as under:- "10. In view of above, it can be safely concluded that respondent (applicant) did not undergo Foundation Course. Against his name, there was specific remark that his up-gradation can undergo a change due to reasons mentioned therein. Once above said circumstance had arisen due to non-joining of two candidates who were allocated IRS (IT), then indeed right of respondent (applicant) for consideration of above said up-gradation deserves to be allowed by petitioner (respondent) and the said right cannot be permitted to be defeated only on the apprehension of administrative inconvenience.

(2.) Applicant (petitioner-Union of India) has moved instant application for review of judgment dated 28.05.2019 passed by this Court.

(3.) The detailed facts as pleaded by petitioner (applicant-Union of India) in its petition and also the contentions of respondent-Agam Singh Bedi, have already been discussed in length in judgment dated 28.05.2019 passed by this Court and need not to be repeated for the sake of brevity.