Dhiraj Jain vs The Central Administrative ...
2021 Latest Caselaw 9811 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- WRIT - A No. - 4010 of 2021
 

 
Petitioner :- Dhiraj Jain
 
Respondent :- The Central Administrative Tribunal And 3 Others
 
Counsel for Petitioner :- Jaswant Singh,Sanjay Kumar Om
 
Counsel for Respondent :- Vivek Kumar Rai
 

 
Hon'ble Manoj Misra,J.

Hon'ble Rohit Ranjan Agarwal,J.

Civil Misc. Review Application No. 144 of 2021

The petitioner, in person, has applied for review of our order dated 23.03.2021 by which we had dismissed the petition of the petitioner filed against the judgment and order of the Central Administrative Tribunal dated 12.11.2020. The writ petition of the petitioner was dismissed summarily after hearing counsel for the petitioner and after perusing the record upon finding no such error in the order of the Tribunal which may call for interference under Article 226 of the Constitution of India.

We do not find any good reason to review our order dated 23.03.2021.

The review application is accordingly rejected.

Order Date :- 6.8.2021

Sunil Kr Tiwari