Citation : 2023 Latest Caselaw 2042 Del
Judgement Date : 9 May, 2023
Neutral Citation Number: 2023:DHC:3182-DB
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision : May 09,2023
+ W.P.(C) 3353/2021
UNION OF INDIA & ORS. ..... Petitioners
Through: Mr. Ripudaman Bhardwaj, CGSC
with Mr. Rudra Paliwal, GP
versus
SH. OM PRAKASH & ORS. ..... Respondents
Through: Mr.Amit Kumar, Advocate
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE ANOOP KUMAR MENDIRATTA
V. KAMESWAR RAO (Oral)
REVIEW PET. 129/2023
1. This is a review petition filed by the respondents seeking review of the
order dated March 27, 2023.
2. The submission of learned counsel for the review petitioners is that in
similar cases, the respondents have implemented the order of the Central
Administrative Tribunal ('Tribunal', in short) in favour of the petitioners
therein. In this regard, he has drawn our attention to orders passed in
O.A.1868/2016 titled as Vijay Kumar Sharma & Others Vs. Vs. Union of
India & Others read with O.A. 2693/2016 titled as Ranvir Singh Bhardwaj
& Others vs. Union of India & Others and also W.P.(C)10367/2016 titled as
R.N. Srivastava vs. Union of India and Ors.
3. We have seen the orders. On a specific query as to whether the terms
Signature Not Verified
Digitally Signed
By:DINESH CHANDRA
W.P.(C) 3353/2021 Page 1 of 2
Signing Date:15.05.2023
16:48:14
Neutral Citation Number: 2023:DHC:3182-DB
of appointment were considered by the Tribunal/this Court in the judgments,
the answer is in the negative.
4. We are of the view, in effect, the petitioner is challenging the order on
its merits. No submission has been made to show that there is an apparent
error on the face of the order of which review is sought.
5. The review petition is liable to be dismissed. It is ordered so.
V. KAMESWAR RAO, J.
ANOOP KUMAR MENDIRATTA, J. MAY 9, 2023/R
Signature Not Verified Digitally Signed By:DINESH CHANDRA
Signing Date:15.05.2023 16:48:14
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