Rajasthan High Court - Jodhpur
Union Of India & Ors vs Roopa Ram on 16 February, 2017
Author: Govind Mathur
Bench: Govind Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Writ Review No. 14 / 2017
1. Union of India Through the Secretary of Ministry of
Communications, Department of Posts, Dak Bhawan, New Delhi
2. Chief Post Master General, Department of Posts, Rajasthan
Jaipur.
3. The Post Master General, Postal Services (western Region),
Jodhpur
4. The Superintendent, Postal Department, Barmer Division,
Barmer
----Petitioners
Versus
Roopa Ram S/o Shri Mangi Lal, R/o Karmawas Vias Samdari,
District- Barmer. Presently Posted As Postman, Post Office,
Karmawas (barmer)
----Respondent
_____________________________________________________
For Petitioner(s) : Mr. A.K. Rajvanshy
For Respondent(s) :
_____________________________________________________
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE DEEPAK MAHESHWARI Order 16/02/2017 As per office report this review petition is barred by limitation from 40 days. Ignoring the same we have examined merits of the review petition.
Learned counsel for the petitioner desires to address on the legal issues which have already been taken into consideration by this Court while examining correctness of the order passed by the (2 of 2) [WRW-14/2017] Central Administrative Tribunal, as such, we do not find any just reason to review the order dated 27.5.2015. The review petition is dismissed.
(DEEPAK MAHESHWARI)J. (GOVIND MATHUR)J. Sanjay