Central Administrative Tribunal - Delhi
Smt. Renu Khanna vs Union Of India & Others on 19 May, 2009
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH RA NO.132/2008 in O.A.No.889/2007 New Delhi, this the 19th day of May, 2009 HONBLE SMT. MEERA CHHIBBER, MEMBER (J) HONBLE SHRI SHAILENDRA PANDEY, MEMBER (A) Smt. Renu Khanna Applicant (By Advocate: Mrs. Meenu Mainee) Versus Union of India & Others Respondents (By Advocate: Shri V.S.R.Krishna with Sh. A.K. Shrivastava) O R D E R By Shailendra Pandey, Member (A):
This RA has been filed by the applicant to review the Tribunals order dated 5th August, 2008 passed in OA No.889/2007.
2. We have heard the learned counsel for both the parties and have been through the pleadings on record.
3. After going through the contents of the RA and order of the Tribunal dated 05.08.2008, we are of the considered opinion that the applicant has re-agitated the grounds already taken in the OA, which had already been considered and extensively dealt with by the Tribunal while deciding the OA. In this view of the matter, it appears that the present RA has been filed only to reargue the OA which is not permissible, as held by the Honble Supreme Court in Union of India v. Tarit Ranjan Das, 2004 SCC (L&S) 160, wherein it had been held that the scope for review is rather limited and it is not permissible for the forum hearing the review application to act as an appellate authority in respect of the original order by a fresh order and rehearing of the matter to facilitate a change of opinion on merits.
4. As there is no error apparent on the face of the record nor has any new material has been brought to our notice, we find no merit in the Review Application, which is accordingly dismissed. No costs.
(Shailendra Pandey) (Meera Chhibber)
Member (A) Member (J)
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