Central Administrative Tribunal - Delhi
Union Of India vs Smt. Manju Lochav on 10 October, 2012
Central Administrative Tribunal Principal Bench RA No.396/2011 in OA No.1173/2010 New Delhi, this the 10th day of October, 2012 Honble Dr. Veena Chhotray, Member (A) Honble Dr. Dharam Paul Sharma, Member (J) ] ] Union of India, Through the Director, Rural Health Training Centre, Govt. of India, Ministry of Health, Najafgarh, New Delhi. applicant (By Advocate : Shri Tanveer Ahmed Ansari) Versus Smt. Manju Lochav, W/o Shri Manjeet, R/o Village-Bamnoli, Sector-28, Dwarka, New Delhi. respondent (By Advocate : Shri M.K. Bhardwaj) ORDER (ORAL)
Dr. Veena Chhotray, Member (A) RA No.396/2011 has been filed by the respondent in the OA No.1173/2010. By this RA, review of the Tribunals order dated 15.12.2010 has been prayed. The aforesaid order had been passed on consensual basis.
2. While the Tribunals order was passed on 15.12.2010, the instant RA has been filed on 02.11.2011. This is accompanied by an MA praying for condonation of delay in filing the RA. As the reasons for delay, the following has been submitted :-
2. That the respondent being a Govt. Department has to seek consultation at various channels of Departments and Ministries. In view of this circumstance, the respondent could not file the review Application earlier within the period of one month from the date passing of the order dated 15.10.2010.
3. As per Section 22 (3) (f) of the Administrative Tribunals Act, 1985 read with Rule 17 of CAT (Procedure) Rules, 1987, a period of 30 days has been prescribed as a limit for filing a Review Application. The condonation of delay is not to be done as business usually but only in very exceptional circumstances. The reasons mentioned in the MA are not found to be valid and sufficient enough for condoning delay of about a year in filing the RA. The RA is accordingly dismissed.
( Dr. Dharam Paul Sharma ) ( Dr. Veena Chhotray )
Member (J) Member (A)
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