Central Administrative Tribunal - Madras
S vs Karnal Seneunta And Another (20085 on 25 November, 2022
xs boty RA Na. 2/2022 in O48 WAS 20K (UNISTRATIVE TRIBUNAL.
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RA No 2/2022 PDA 144 /2016 x ts heave a second ean
8. The scope af rey the Ry jen tesa ALVH, Rule (2) of CRC. None of the grounds raised | TENDS Uo within the senpe and purview of review, [t appears that the review applicant is ining
- 33 reargie 'the matter afresh, ae in appeal, which is not permissible. {fin the = S opinion of the review apslicanl Ghe arder massed by the Tribunal is erroneous, o owed ts es the remedy Hes alseah fer {He garb of review, he canned he 4 raise {hi same grmunds, which were considered and rejected hy the Tethers! while passing the order under review. Existence of an error apparent on the face af the facord 48 sin qua non for reviewing the order. The reviaw applicant has x farted to bring out any: error apn ¥ arent on the face of the order under review. "
? With regard to the power of the Phbunal to review Jts awn orders, the Hon'ble Supreme Court has laid down clear guidelines in ts didgement in the oase of Stats of WA vs. Karnal Seneunta and another (20085 ees 3 AISLI 209) stating therein that "The Nawnal can avercise pawers of a Cant © ated in clauses (a) te (2) of sub-section Gh of Sechor (22) of ddministranve PyAynol Act tacleding the power of reviewing is oat: a AS ogee EQ ae Syaptrrecx % ives iy gS decision." At Para (28) of the linlgsment, the princinles culled out by the Ru spree € COUT ARE aS tinder Teh iy power of TNbunal tp rewew is eSecticn 22{3! &) of the Act & By < : . che. : ¢ . .
guinJangiogous fo the power of a Cvl Court under Sectian 224 read with order 47 Rule (2) of CPC. ordersdectsh hore RAN SSSOZ8 in GA Tad/ 2020 ini The Inbunal can review &s decision on elther of Ure grounds enumeroted in order 47 Ruled and aol ethenvise. fui} The expression "any other sufficient reason"
annearing in Order 47 Rule 1 has to be interpreted in toe fight of other smecd's grounds. coors Gy) An errer is nat seivedent and which can be discovered by ¢ lang process of rpaseaing. cannat be treated as an error apparent in the foct of record justifving exercise of power under Section 22(3)/). fe) An error order/decision. cannot Be carrected in the guise of exercise of power of review. 3 ivi A decisinn/order cannot be reviewed uwoder Section Z22i3HF} on the basis of subsequent decision -- f fudgment of @ coordinate or a larger bench of the Trigusal $ GP of @ auperios court, fail While coosidering an apptcation for review the Tribunal must confine its adjudication with reference to moatenal which was available af the time of initial decision The happening of same subsequent event or develnament cannot be token sote of for declaring the jnitiel cog Z order/decision as vitlated by an error anparent. ivill Mere discovery of sew or important motter or evigence is not sufficient ground for review. fhe party seeking rewew fas also to show that such matter ar evidence was nat within &s knowledge end even efter the exercise of due diligence the same could sot be produced before the Court/Tribunol earlier"
Sap? RA No 2 fiGe3 IN OA TA 2016 Ss 3 TENS. ae ne SSR Rowe ee RD ey asenes Ww. The sé of Kamlesh Verma v. Mavawatt aos a held tha the Review Application & » Discov fnew and important matter or evidence which, aler the exercise of due diligence, was act within kneawsledge of the peti idoner er could not be He iH. Agyy other sufficient reason. Further, in the DOVE aid ruling, various situations have heer:
described where review will met be maintainable and the said SHLURTIONS ate SUM e A yepeiilion of old and overnued argament is nof snow open concluded adnulications:
u. risequential inport: TE be equated with che fee of * the ie ander THs HS sere estlts | in miscarriage of} HUSUCe.
nt SOO a A review is by mo meane an appeal in disguise whereby an ermmicous decision is se-heard and corrected but hes only for patent error:
ee EL Hon bis rissa coed othe s No CISGIVERY afer the exercise of due diligence was not within ihe knowledge, or could not be produced at the ume Judement but not on the eraund that the legal ar ae sound . discovery af new authority vhich shows Ti b i arpose al review application oan PULPISe encanta be ephnce < ou tet ad Re ae "} A Tabinal s Tis re eee Benge Soudl, Reors Re os woh?
PRe exror apparent an die face he an error which hes ta be fished aut arul searc! ina oe alion of evidence O68 Review is nol maintains ie ww at lhe Gime of re guing the mau AMAL VE shatter Gad Been poe:
Orissa Hi had held:
rovieww cum be mabvamable on the & cud ay matter or evidence whick ai pew and unpon sity na om the dale o of Judge ser could ne t be brought ta eatthe Coon. Also na review can b S asked ay the cis 1s got corrent. Ho goes wut savas ciat the.
sh ~ xt be 45, ste pins < ae a es rehearing rad er rene CONGHUSION On Piers f saying whethe x en.
Hon bic Apex Coort pt das case of Af Samar Rath wre, State of iyachions under tis Act, lhe same pox Vaivd coat under the Code af C a k QS), while fying A SUL Hn reap iters, namely PoRyeyecreg oe Say Seeds ogy cad Ses wy deanse Nall heve, for the purposes of dischargin:
= prayer with reference tv the deck a0: age x risions extracted al ay He power ar w uvallable ta the Int has bean Qiven fe 8 court under Section fer 27 CPC. * t ved in by the ewer can be x s "power is nat absoigte a sn ctons indicsted in Order 47, ' exercised an the application of a person on me discovery of new and inpportant matter ar svuideuce after tbe axercise of duc s diligence, WHS WO ws sould not be prodeced by fim ai the 4 was made. The power can also be ¢ os ass h ies coed Gre aecea yet of OOF SPrer ve mr the fice al ibe recorder for any other s noe Pease chun be claumed or asked for ys Sunenis ae covrestion: of an erroneous view oo Veer, (har ES fer ata, the power of review can be ox r DOrreEction a patent errar of law or Gow ich stares ip ihe Lice without apy giaborale argument hein t oe for eetablisht may be potted out iat the exp ession "any ather suf Micierd reagan" used in Oniler 47 Rule | means 6 rasen sufficiently analogous to thase ieee in ies ee Ary other atiemimmt, except an attempt i aren or an attempt not bane cd ON ANY © 47, would anion ia en abise of t Vy buns underthe Aci to -reviaw HS Org rerven to the vnelion ofthe grounds taken by the cov aes aN, : Menge mow ads PROS W SPOUEANT UD Sune Pabovs, this Tribunal does not patent error apparent an face of record starime mm the face that would contyel this Tribunal te review the said order. In siew of the dec any ground for review of the order dated 1.03 2022. Accondir SSE NEASa Sg Hon'ble Anes and Hk ah Courts quoted above, review cannot be oxercisad for substitution of view or rehearine af the matter. Hence, tle Tebunal GOSS TN SOK Peay _ There shall be no p Order as to co at 8. SSESS Lasagna ttt viene ore eset.