Central Administrative Tribunal - Delhi
I.T.D.C. & Others -Review vs Surinder Pratap Singh & Others ... on 28 July, 2010
Central Administrative Tribunal Principal Bench RA No.198/2010 In TA No.1150/2009 New Delhi this the 28th day of July, 2010. Honble Mr. Shanker Raju, Member (J) Honble Dr. (Mrs.) Veena Chhotray, Member (A) I.T.D.C. & Others -Review Applicants -Versus- Surinder Pratap Singh & Others -Respondents O R D E R (By Circulation) Honble Mr. Shanker Raju, Member (J):
This RA is directed against an order passed by us in TA-1150/2009, whereby directions have been issued to the respondents/review applicants to recalculate the damages for unauthorized occupation and apply medical benefits as well as leave encashment. The same has been assailed by the review applicants on the ground that medical benefit scheme was suspended and the incentive was performance based and as there was no scheme of retirement benefits, medical should not be allowed.
2. We have carefully considered the grounds raised by the review applicants. The contentions now put-forth by the review applicants have already been dealt with in the OA and it appears that an attempt is being made to re-agitate the issue, which is not the scope and ambit of review defined under Section 22 (3) (f) of the Administrative Tribunals Act, 1985. Accordingly RA is dismissed, in circulation, in view of the decision of the Apex Court in State of West Bengal v. Kamal Sen Gupta, (2008 (9) SCALE 509.
(Dr. Veena Chhotray) (Shanker Raju) Member (A) Member (J) San.