Madhya Pradesh High Court
The State Of Madhya Pradesh vs Raziya Sultana on 14 September, 2020
Equivalent citations: AIRONLINE 2020 MP 1013
Author: S.C.Sharma
Bench: S.C.Sharma
Review Petition No.599/2020 1
HIGH COURT OF MADHYA PRADESH: BENCH AT INDORE
Review Petition No.599/2020
The State of Madhya Pradesh v/s Raziya Sultana & Others
Indore, dated 14.09.2020
Per: S.C. Sharma, J:
Shri Pushyamitra Bhargava, learned Additional
Advocate General for the petitioner / State.
Shri Akhil Godha, learned counsel for respondent
No.1 on advance notice.
Heard on I.A. No.2809/2020, which is an application for urgent hearing of the matter through video conferencing.
The same stands allowed.
Also heard on I.A. No.2380/2020, which is an application under Section 5 of the Limitation Act for condonation of delay.
It has been stated that on account of pandemic COVID - 19, the review petition could not be filed within time.
After hearing learned counsel for the parties, I.A. No.2380/2020 stands allowed. The delay in filing the present review petition is hereby condoned.
The petitioner before this Court has filed this present Review Petition being aggrieved by the order dated 10.01.2020 passed in Writ Appeal No.1216/2019 (Raziya Sultana v/s The State of Madhay Pradesh & Three Others).
02. The facts of the case reveal that respondent No.1 / Ms. Raziya Sultana appeared in Combined Recruitment Test, 2017 for post of Assistant Auditor, Assistant Account Officer, Account Officer and other equivalent posts. The Review Petition No.599/2020 2 examination was conducted by Madhya Pradesh Vyavasayik Pariksha Mandal. The respondent No.1 appeared in the examination, she was directed to sign the attendance sheet, videography of the candidates was done and her thumb impression was taken. There was a mismatch in respect of the thumb impression in the Adhar Card and in those circumstances, her candidature was cancelled. She preferred a writ petition before this Court and a reply was filed by the State Government along with an affidavit of Shri Deepak Parihar, Joint Director, Local Fund Audit. The Joint Director, Local Fund Audit has categorically stated on the affidavit that Ms. Raziya Sultana is not entitled for any relief and her thumb impression did not match with the thumb impression on the Adhar Card.
03. Ms. Raziya Sultana wrote enumerous letters to various authorities stating that she did appear in the examination, videography was done and in those circumstances, after dismissal of the writ petition, she preferred a writ appeal.
04. This Court has appointed the Inspector General of Police, CID, PHQ, Bhopal to conduct an inquiry in the matter and a detailed report was filed by the Inspector General of Police, CID, Bhopal stating that Ms. Raziya Sultana did appear in the examination. The report included the entire evidence on the basis of which, the Inspector General of Police has arrived at a conclusion that Ms. Raziya Sultana has appeared in the examination and based upon the report submitted by senior level officer, who conducted a thorough probe, the writ appeal was allowed.
Review Petition No.599/2020 305. This Court, while allowing the writ appeal, has directed that Ms. Raziya Sultana shall be entitled for backwages and a cost has also been awarded. The present case reflects a very sorry state of affairs. The fate of Ms. Raziya Sultana was crushed by the State Government by rejecting a representation and by stating that she did not appear in the examination in question. In the return filed by the State, a prayer was made for dismissal of the writ appeal. No attempt was made by the State of Madhya Pradesh to find out the genuineness of the matter and the authenticity of the statement made by Ms. Raziya Sultana supported by the document that she did appear in the examination. It was only after intervention of this Court in the writ appeal, the matter was thoroughly probed by an independent and impartial agency i.e., by Inspector General of Police, CID, PHQ, Bhopal and in those circumstances, the writ appeal was allowed.
06. The State of Madhya Pradesh has now filed a review petition with a delay of 138 days and has made an attempt to demonstrate before this Court that the State was not at fault either the agency, which conducted the examination or the agency, which was responsible for collecting bio-metric data / verification, is responsible in the matter i.e., Centre for Research in Industrial Staff. The Center for Research in Industrial Staff was working at the instance of the State Government and the Examination was also conducted by the Madhya Pradesh Professional Examination Board at the instance of the State Government.
07. The State Government did noting in the matter Review Petition No.599/2020 4 when the respondent No.1 before this Court in the present review petition / petitioner, Raziya Sultana was begging for mercy before the authorities to establish that she did appear in the examination. She has approached this Court only after all the doors were closed and before the learned Single Judge also, a reply was filed stating that she is not entitled for any relief. It was only the intervention of this Court in writ appeal, which has resulted in an appointment order in her favour and now a review is being sought in the matter. There is no merit in the review petition and it is devoid of merits and substance. Otherwise also, the scope of review is quite limited.
08. In the considered opinion of this Court, there is no error apparent on the face of record warranting review.
09. The Apex Court in the case of Haridas Das v/s Usha Rani Bank (Smt.) & Others reported in (2006) 4 SCC 78 in paragraph 13 and 20 has held as under :-
"13. In order to appreciate the scope of a review, Section 114 CPC has to be read, but this section does not even adumbrate the ambit of interference expected of the court since it merely states that it "may make such order thereon as it thinks fit". The parameters are prescribed in Order 47 CPC and for the purposes of this lis, permit the defendant to press for a rehearing "on account of some mistake or error apparent on the face of the records or for any other sufficient reason". The former part of the rule deals with a situation attributable to the applicant, and the latter to a jural action which is manifestly incorrect or on which two conclusions are not possible. Neither of them postulate a rehearing of the dispute because a party had not highlighted all the aspects of the case or could perhaps have argued them more forcefully and/or cited binding precedents to the court and thereby enjoyed a favourable verdict. This is amply evident from the Explanation to Rule 1 of Order 47 which states that the fact that the decision on a question of law on which the judgment of the court is Review Petition No.599/2020 5 based has been reversed or modified by the subsequent decision of a superior court in any other case, shall not be a ground for the review of such judgment. Where the order in question is appealable the aggrieved party has adequate and efficacious remedy and the court should exercise the power to review its order with the greatest circumspection. This Court in Thungabhadra Industries Ltd. v. Govt. of A.P.1 held as follows: (SCR p. 186) "[T]here is a distinction which is real, though it might not always be capable of exposition, between a mere erroneous decision and a decision which could be characterised as vitiated by 'error apparent'. A review is by no means an appeal in disguise whereby an erroneous decision is reheard and corrected, but lies only for patent error. ... where without any elaborate argument one could point to the error and say here is a substantial point of law which stares one in the face, and there could reasonably be no two opinions entertained about it, a clear case of error apparent on the face of the record would be made out."
20. When the aforesaid principles are applied to the background facts of the present case, the position is clear that the High Court had clearly fallen in error in accepting the prayer for review. First, the crucial question which according to the High Court was necessary to be adjudicated was the question whether Title Suit No. 201 of 1985 (sic 1 of 1986) was barred by the provisions of Order 2 Rule 2 CPC. This question arose in Title Suit No. 1 of 1986 and was irrelevant so far as Title Suit No. 2 of 1987 is concerned. Additionally, the High Court erred in holding that no prayer for leave under Order 2 Rule 2 CPC was made in the plaint in Title Suit No. 201 of 1985. The claim of oral agreement dated 19-8-1982 is mentioned in para 7 of the plaint, and at the end of the plaint it has been noted that the right to institute the suit for specific performance was reserved. That being so, the High Court has erroneously held about infraction of Order 2 Rule 2 CPC. This was not a case where Order 2 Rule 2 CPC has any application."
In the aforesaid case, the Apex Court has held that rehearing of a case can be done on account of some mistake or an error apparent on the face of the record or for any other sufficient reason. In the present case, there is no error apparent on the face of the record and the petitioner in fact Review Petition No.599/2020 6 under the guise of review is challenging the order passed by this Court, which is under review.
10. Similarly the Apex Court in the case of State of West Bengal a& Others v/s Kamal Sengupta & Another reported in (2008) 8 SCC 612 in paragraphs 21, 22 and 35 has held as under:-
"21. At this stage it is apposite to observe that where a review is sought on the ground of discovery of new matter or evidence, such matter or evidence must be relevant and must be of such a character that if the same had been produced, it might have altered the judgment. In other words, mere discovery of new or important matter or evidence is not sufficient ground for review ex debito justitiae. Not only this, the party seeking review has also to show that such additional matter or evidence was not within its knowledge and even after the exercise of due diligence, the same could not be produced before the court earlier.
22. The term "mistake or error apparent" by its very connotation signifies an error which is evident per se from the record of the case and does not require detailed examination, scrutiny and elucidation either of the facts or the legal position. If an error is not self-evident and detection thereof requires long debate and process of reasoning, it cannot be treated as an error apparent on the face of the record for the purpose of Order 47 Rule 1 CPC or Section 22(3)(f) of the Act. To put it differently an order or decision or judgment cannot be corrected merely because it is erroneous in law or on the ground that a different view could have been taken by the court/tribunal on a point of fact or law. In any case, while exercising the power of review, the court/tribunal concerned cannot sit in appeal over its judgment/decision.
35. The principles which can be culled out from the abovenoted judgments are:
(i) The power of the Tribunal to review its order/decision under Section 22(3)(f) of the Act is akin/analogous to the power of a civil court under Section 114 read with Order 47 Rule 1 CPC.
(ii) The Tribunal can review its decision on either of the grounds enumerated in Order 47 Rule 1 and not otherwise.
(iii) The expression "any other sufficient reason"Review Petition No.599/2020 7
appearing in Order 47 Rule 1 has to be interpreted in the light of other specified grounds.
(iv) An error which is not self-evident and which can be discovered by a long process of reasoning, cannot be treated as an error apparent on the face of record justifying exercise of power under Section 22(3)(f).
(v) An erroneous order/decision cannot be corrected in the guise of exercise of power of review.
(vi) A decision/order cannot be reviewed under Section 22(3)(f) on the basis of subsequent decision/judgment of a coordinate or larger Bench of the tribunal or of a superior court.
(vii) While considering an application for review, the tribunal must confine its adjudication with reference to material which was available at the time of initial decision. The happening of some subsequent event or development cannot be taken note of for declaring the initial order/decision as vitiated by an error apparent.
(viii) Mere discovery of new or important matter or evidence is not sufficient ground for review. The party seeking review has also to show that such matter or evidence was not within its knowledge and even after the exercise of due diligence, the same could not be produced before the court/tribunal earlier."
In the aforesaid case the Apex Court has held that a mistake or an error apparent on the face of the record means a mistake or an error which is prima-facie visible and does not require any detail examination. In the present case the petitioner has not been able to point out any error apparent on the face of the record, on the contrary this Court has decided the case on merits.
11. The Apex Court again dealing with the scope of interference and limitation of review in the case of Inderchand Jain (dead) Through LRs v/s Motilal (dead) Through LRs, reported in (2009) 14 SCC 663 in paragraphs 7, 22, 24, 29, 31 and 33 has held as under :-
"7. Section 114 of the Code of Civil Procedure Review Petition No.599/2020 8 (for short "the Code") provides for a substantive power of review by a civil court and consequently by the appellate courts. The words "subject as aforesaid"
occurring in Section 114 of the Code mean subject to such conditions and limitations as may be prescribed as appearing in Section 113 thereof and for the said purpose, the procedural conditions contained in Order 47 of the Code must be taken into consideration. Section 114 of the Code although does not prescribe any limitation on the power of the court but such limitations have been provided for in Order 47 of the Code; Rule 1 whereof reads as under:
"17. The power of a civil court to review its judgment/decision is traceable in Section 114 CPC. The grounds on which review can be sought are enumerated in Order 47 Rule 1 CPC, which reads as under:
'1. Application for review of judgment.--(1) Any person considering himself aggrieved--
(a) by a decree or order from which an appeal is allowed, but from which no appeal has been preferred,
(b) by a decree or order from which no appeal is allowed, or
(c) by a decision on a reference from a Court of Small Causes, and who, from the discovery of new and important matter or evidence which, after the exercise of due diligence, was not within his knowledge or could not be produced by him at the time when the decree was passed or order made, or on account of some mistake or error apparent on the face of the record, or for any other sufficient reason, desires to obtain a review of the decree passed or order made against him, may apply for a review of judgment of the court which passed the decree or made the order.'
22. Whereas the appellant-defendant filed a review application confined to the question that he was entitled to the restitution of the property and mesne profit in respect whereof the learned Single Judge of the High Court did not pass any specific order, the application for review filed by the respondent was on the merit of the judgment. The relevant grounds of review which have been placed before us relate to:
(i) Unconditional withdrawal of some amount by one of the creditors of the defendant as also the defendant himself.
(ii) The defendant's application before the executing court that he was ready and willing to get the sale deed executed on receipt of amount in cash and the Review Petition No.599/2020 9 said admission allegedly was not brought to the notice of the court.
(iii) While holding that there was no agreement to reduce the sale consideration, the High Court had ignored the fact that it was an admitted case of the parties, as stipulated in the contract, that the defendants would get the premises vacated from the tenants within three months.
(iv) The appellant had prayed for an alternative relief viz. that he was ready to get the decree for specific performance of contract by paying Rs 1,15,000. The court did not consider the evidence of DWs 1 to 6 in their proper perspective.
(v) The court did not consider that the property could not be restored back to the appellant-defendant and as such the court should have exercised its discretionary jurisdiction.
24. An appeal is a continuation of the suit. Any decision taken by the appellate court would relate back, unless a contrary intention is shown, to the date of institution of the suit. There cannot be any doubt that the appellate court while exercising its appellate jurisdiction would be entitled to take into consideration the subsequent events for the purpose of moulding the relief as envisaged under Order 7 Rule 7 read with Order 41 Rule 33 of the Code of Civil Procedure. The same shall, however, not mean that the court would proceed to do so in a review application despite holding that the plaintiff was not entitled to grant of a decree for specific performance of contract.
29. Order 41 Rule 1 of the Code stipulates that filing of an appeal would not amount to automatic stay of the execution of the decree. The law acknowledges that during pendency of the appeal it is possible for the decree-holder to get the decree executed. The execution of the decree during pendency of the appeal would, thus, be subject to the restitution of the property in the event the appeal is allowed and the decree is set aside. The court only at the time of passing a judgment and decree reversing that of the appellate court should take into consideration the subsequent events, but, by no stretch of imagination, can refuse to do so despite arriving at the findings that the plaintiff would not be entitled to grant of a decree.
31. Contention of Mr Venugopal that the defendant having accepted novation of contract but only the quantum of the amount being different, the court could have asked the respondent-plaintiff to deposit a Review Petition No.599/2020 10 further sum of Rs 24,000 cannot be accepted for more than one reason. Apart from the fact that such a contention had never been raised before the appellate court, keeping in view the finding of fact arrived at that there had in fact been no novation of contract, such a course of action was not open. In any view of the matter, the same would amount to reappreciation of evidence which was beyond the review jurisdiction of the High Court.
33. The High Court had rightly noticed the review jurisdiction of the court, which is as under:
"The law on the subject--exercise of power of review, as propounded by the Apex Court and various other High Courts may be summarised as hereunder:
(i) Review proceedings are not by way of appeal and have to be strictly confined to the scope and ambit of Order 47 Rule 1 CPC.
(ii) Power of review may be exercised when some mistake or error apparent on the fact of record is found. But error on the face of record must be such an error which must strike one on mere looking at the record and would not require any long-drawn process of reasoning on the points where there may conceivably be two opinions.
(iii) Power of review may not be exercised on the ground that the decision was erroneous on merits.
(iv) Power of review can also be exercised for any sufficient reason which is wide enough to include a misconception of fact or law by a court or even an advocate.
(v) An application for review may be necessitated by way of invoking the doctrine actus curiae neminem gravabit."
In our opinion, the principles of law enumerated by it, in the facts of this case, have wrongly been applied."
The Apex Court while dealing with the scope of review has held that re-appreciation of evidence and rehearing of case without there being any error apparent on the face of the record is not permissible in light of provisions as contained U/s 114 and Order 47 Rule 1 of Code of Civil Procedure, 1908.
12. The Apex Court in the case of S. Bagirathi Ammal v/s Palani Roman Catholic Mission reported in (2009) 10 Review Petition No.599/2020 11 SCC 464 in paragraphs 12 and 26 has held as under :-
"12. An error contemplated under the Rule must be such which is apparent on the face of the record and not an error which has to be fished out and searched. In other words, it must be an error of inadvertence. It should be something more than a mere error and it must be one which must be manifest on the face of the record. When does an error cease to be mere error and becomes an error apparent on the face of the record depends upon the materials placed before the court. If the error is so apparent that without further investigation or enquiry, only one conclusion can be drawn in favour of the applicant, in such circumstances, the review will lie. Under the guise of review, the parties are not entitled to rehearing of the same issue but the issue can be decided just by a perusal of the records and if it is manifest can be set right by reviewing the order. With this background, let us analyse the impugned judgment of the High Court and find out whether it satisfies any of the tests formulated above.
26. As held earlier, if the judgment/order is vitiated by an apparent error or it is a palpable wrong and if the error is self-evident, review is permissible and in this case the High Court has rightly applied the said principles as provided under Order 47 Rule 1 CPC. In view of the same, we are unable to accept the arguments of learned Senior Counsel appearing for the appellant, on the other hand, we are in entire agreement with the view expressed by the High Court."
13. Keeping in view the aforesaid judgments, this Court does not find any reason to review the order dated 10.01.2020 passed in W.A. No.1216/2019.
Resultantly, this Review Petition stands dismissed with a cost of Rs.50,000/- to be paid by the petitioner to respondent No.1 / Raziya Sultana.
(S.C. SHARMA) (SHAILENDRA SHUKLA)
JUDGE JUDGE
Ravi
Digitally signed by Ravi Prakash
Date: 2020.09.16 14:49:44 +05'30'