UNION OF INDIA Vs. SATPAL SINGH TUTEJA

JUDGEMENT

(1.) CDLSW No. 51 of 2016. For the reasons mentioned in the application, delay of 194 days in fling the review petition against the judgment of Division Bench of this Court dated 06.10.2015 is condoned.

(2.) Review has been sought of judgement-Annexure A, dated 16th October, 2015 passed by a Division Bench of this Court dismissing LPASW No. 270/2001 and upholding the judgment passed by the writ Court: in SWP No. 350/1997.

(3.) Brief facts of the case leading to the filing of the instant review petition are that the respondent was promoted as Assistant Engineer (E/M) vide order dated 02.08.1991 after he had approached the Central Administrative Tribunal (hereinafter referred to as the 'CAT'), Allahabad Bench complaining that his name did figure in the promotion list circulated by the appellant. The Appellant produced the promotion list in a sealed cover before the CAT, and, on perusal of the same, it was found that the respondent's name figured in the said promotion list. Accordingly, the O.A was disposed of by the CAT as having become infructuous vide order dated 06.08.1991. However, the respondent did join at the place of posting despite issuance of orders dated 02.08.1991 promoting him as Assistant Engineer (E/M).