Central Administrative Tribunal - Mumbai
Rajiv Patel vs Bhabha Atomic Research Centre (Barc) on 5 January, 2026
1 RA No.01/2026 in OA No.168/2025
CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAI BENCH, MUMBAI.
REVIEW APPLICATION No.01/2026
alongwith
MISCELLANEOUS APPLICATION No.01/2026
in
ORIGINAL APPLICATION No.168/2025
Date of Decision: 05th January, 2026
CORAM: Hon'ble Mr. Shri Krishna, Member (A)
Rajiv Patel,
Aged about 39 years,
Working as Tech/F,
Tarapur, Dist. Palghar,
R/o. Room No.49/12,
BARC Staff Colony, Tarapur,
Dist-Palghar, Maharashtra-401 503.
Mobile No.: 8830141065
Email:[email protected] ... Review Applicant
(By Advocate Ms. Pratiksha Thube)
VERSUS
1. Union of India, through
Controller, Govt. of India/Chairman AEC,
Bhabha Atomic Research Centre,
Central Complex, Trombay, Mumbai - 400 085.
2. Chairman, AEC,
Department of Atomic Energy,
Anushakti Bhavan, CSM Marg,
Mumbai - 400 001.
Milan Jackson
Alphanso
Digitally signed by Milan Jackson Alphanso
DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b,
Phone=
30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc,
PostalCode=401203, S=Maharashtra, SERIALNUMBER=
6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4,
CN=Milan Jackson Alphanso
3. Director, BARC/Chairman NRB,
Bhabha Atomic Research Centre,
Reason: I am the author of this document
Location:
Date: 2026.01.05 17:44:39+05'30'
Foxit PDF Reader Version: 2024.4.0
Control Complex, BARC Trombay,
Mumbai - 400 085.
4. Admn. Officer-III,
Bhabha Atomic Research Centre,
2 RA No.01/2026 in OA No.168/2025
Control Complex, BARC
Tarapur-401 503.
5. Controller of BARC,
Central Complex BARC, Trombay,
Mumbai - 400 085.
6. Chief Executive, NRB, BARC (Mumbai),
Vikram Sarabhai Bhavan,
6th Floor, Anushakti Nagar,
Trombay - 400 085.
7. Shri B. Pasupathy, APO, NRB, BARC,
Anushakti Nagar, Trombay- 400 085.
8. The Director,
Indian Space Research Organisation,
Department of Space,
Space Application Centre,
Jodhpur Tehra Ambawadi Vistor P.O.
Ahmedabad, Pin - 380 015. ... Respondents
ORDER (By Circulation)
The applicant in OA No.168/2025 has filed the present Review Application under Section 17 of Central Administrative Tribunal (Procedure) Rules, 1987 seeking to review the order dated 11th November, 2025 passed by this Tribunal in O.A. No.168/2025. Milan Jackson Alphanso Digitally signed by Milan Jackson Alphanso DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Reason: I am the author of this document Location:
Date: 2026.01.05 17:44:39+05'30' Foxit PDF Reader Version: 2024.4.0
2. Review applicant states that he is aggrieved on account of non-implementation of the order dated 11th November, 2025 by the respondents due to specification of place is mentioned, thus order is 3 RA No.01/2026 in OA No.168/2025 being misinterpreted. He states that the authorities of BARC Mumbai have informed that due to absence of word 'As per option of the applicant' i.e. Ahmedabad (ISRO/SAC) is not exclusively mentioned in the order, thus can relieve him for the places of their choice as mentioned in order dated 11th November, 2025 of the Tribunal and they are relieving for Indore (RRCAT/DAE), and this has caused harassment & mental agony due to wrong implementation, the insensitive & bureaucratic approach of the authorities of the BARC Trombay Mumbai. He, therefore, prays that the word 'As per option of the applicant' i.e. Ahmedabad (ISRO/SAC) may please be mentioned and the order dated 11th November, 2025 be modified to the extent, to facilitate to join to Ahmedabad (ISRO/SAC) for better care and better treatment to daughter.
3. Alongwith the RA, the applicant has filed MA No.01/2026 for condonation of delay in filing the Milan Jackson Alphanso Digitally signed by Milan Jackson Alphanso DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Reason: I am the author of this document Location:
Date: 2026.01.05 17:44:39+05'30' Review Application. He submits that there is delay of Foxit PDF Reader Version: 2024.4.0 10 days. He further submits that he has received the certified copy of the order on 12.12.2025. He has filed 4 RA No.01/2026 in OA No.168/2025 this application on 19.12.2025. In view of the above facts, the MA is allowed.
4. However, on merits, I have perused the aforesaid order dated 11th November, 2025 and also the contents of Review Application. I find that the applicant himself in the relief clause at para 8(5) has sought the following direction from this Tribunal:
"8(5) Direct to the respondents to transfer the posting of applicant at Ahmedabad (ISRO/SAC), Lucknow (ISTRC/ISRO), Indore(RRCAT/DAE), Allahabad (HRI/DAE) preferably on medical grounds."
In view of the above prayer of the applicant in which he has mentioned Ahmedabad, Lucknow, Indore and Allahabad, I do not find any mistake or apparent error pointed out in the order sought to be reviewed. If the review applicant is not satisfied with the order passed by the Tribunal, remedy lies elsewhere. By way of this Review Application, applicant seeks to re-argue the case, which is not permissible in terms of the Milan Jackson Alphanso Digitally signed by Milan Jackson Alphanso DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, CN=Milan Jackson Alphanso Reason: I am the author of this document Location:
Date: 2026.01.05 17:44:39+05'30' provisions contained in Section 22 (3) (f) of the Foxit PDF Reader Version: 2024.4.0 Administrative Tribunals Act, 1985 read with Order XLVII, Rule (1) of CPC, and also in view of the ratio 5 RA No.01/2026 in OA No.168/2025 laid down by the Hon'ble Supreme Court in Union of India Vs. Tarit Ranjan Das, 2004 SCC (L&S) 160.
5. In view of the above, the Review Application is dismissed in circulation. No costs.
(Shri Krishna) Member (A) ma.
Digitally signed by Milan Jackson Alphanso DN: C=IN, O=Personal, OID.2.5.4.65=0815a10efc18484c96f92d4cf96b158b, Phone= Milan Jackson 30f7d919c844ed7f75e7bc56633df96108338768adae5582338f0d13d4f0f1dc, PostalCode=401203, S=Maharashtra, SERIALNUMBER= 6b7c9269fe100118bd94c76380691e4802b189a40578bdd0fd757c8b8babf6f4, Alphanso CN=Milan Jackson Alphanso Reason: I am the author of this document Location:
Date: 2026.01.05 17:44:39+05'30' Foxit PDF Reader Version: 2024.4.0