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Tribunals and CommissionsDivision Bench(2022) 05 CAT CK 0841

Govind Saran Sharma vs General Manager, Northern Railways & Anr.

Central Administrative Tribunal, Principal Bench: New Delhi · Decided on 4 May 2022

HON’BLE JUDGES
Manjula Das, Chairman · Mohd. Jamshed, Member (A)
CASE NUMBER
RA No. 35/2022 (MA No.1263/2022) in OA No.864/2015

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Judgment

4 paragraphs · 73 words

Hon’ble Mrs. Manjula Das, Chairman

Existence of error apparent on the face of record is sine qua non for entertainment of the review petition.

2.

We have perused the judgment under review as also the grounds of review. We do not find any error apparent on the face of record warranting interference in exercise of the review jurisdiction.

3.

The review application is accordingly rejected in circulation. Consequently, MA No.1263/2022 also stands dismissed.