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Judgment
Hon’ble Mr. Manish Garg, Member (J) :
M.A. No. 4562/2026
For the reasons mentioned in the Miscellaneous Application, we allow the same and condone the delay of 104 days in filing the accompanying Review Application filed vide Dy. No. 9793/2026.
Review Application (Dy. No. 9793/2026)
The present Review Application has been filed seeking review of the order dated 07.04.2026 passed by this Tribunal in OA No. 3792/2018, whereby the OA preferred by the applicant was dismissed.
In the Review Application, it is submitted that an OBC certificate dated 17.03.2008, issued by the Government of Uttar Pradesh, could not be placed on record during the original proceedings due to inadvertence and oversight. It is contended that the said certificate was issued prior to the cut-off date and, therefore, the applicant was eligible for the post of Junior Engineer.
We have considered the submissions made by in the Review Application. The order dated 07.04.2026 was passed on the basis of the material available on record. During the original proceedings, on a specific query as to whether the OBC certificate was issued prior to the prescribed cut-off date, learned counsel for the applicant had fairly conceded that the OBC certificate issued by the Government of Uttar Pradesh was dated 19.07.2016, whereas the cut-off date was 14.05.2016. The certificate issued by the Government of NCT of Delhi/MCD was also dated 24.05.2017.
The reliance now sought to be placed upon the OBC certificate dated 17.03.2008, which admittedly was not brought on record during the original proceedings, would require this Tribunal to re-appreciate the material and reconsider the merits of the matter. Such an exercise is beyond the limited scope of review jurisdiction. A review cannot be sought merely for introducing a document which was not before the Tribunal when the original order was passed, particularly when no error apparent on the face of the record is demonstrated.
In view of the above, we find no error apparent on the face of the record warranting review of the order dated 07.04.2026. The Review Application is accordingly dismissed in circulation.
Pending M.A.(s), if any, shall stand disposed of. There shall be no order as to costs.