SHALINDER KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) By medium of the instant review petition, the petitioner seeks review of final order of this Court dated 4th of December, passed in SWP No. 12763/2018, whereby the petition of the petitioner has been disposed of, operative portion whereof reads as under:

(2.) Heard learned counsel for the petitioner, perused the pleadings on record and considered the matter.

(3.) What requires to be stated, at the outset, is that in the instant review petition, the review petitioner has touched the merits of the case, which, in a review petition, is unwarranted as per well settled position of law. The grounds urged in the review petition have already been decided and findings returned thereon by the Court and, if the petitioner was aggrieved of the said findings, he ought to have availed the remedy under law for challenging the same in appropriate Court. In fact, the instant review petition, on grounds enumerated therein, appears to be a disguised appeal. The grounds taken by the review petitioner are either that the findings recorded by the Court are not legally tenable, or that the same are perverse, or that the same are unacceptable. A judgment may be wrong, erroneous, incorrect, perverse, legally untenable, etc. etc., but, the only course available for the aggrieved party is to go in appeal the said judgment. Such grounds do not constitute errors of fact or of law on the face of the record as would call for a review.