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Judgment
Hon’ble Mr. Manish Garg, Member (J) :
The present Review Application has been filed seeking review/recall of the common order dated 25.09.2025 passed by this Tribunal in O.A. No. 4452/2024 along with O.A. Nos. 4459/2024 and 4471/2024.
The review applicants have essentially contended that the Original Applications involved materially different factual circumstances and reliefs. It has been submitted that, insofar as O.A. No. 4452/2024 is concerned, the applicant’s case related to the 2nd MACP, whereas the other applicants were concerned with the 3rd MACP. It has further been contended that the prayer seeking promotion to Grade-I Senior Instrumentalist w.e.f. June, 2017 was not specifically dealt with in the common order. On these grounds, review and fresh independent adjudication has been sought.
We have considered the submissions made in the Review Application and perused the record.
The grounds raised in the Review Application essentially seek reconsideration of the factual aspects, individual service particulars and reliefs claimed in the Original Applications. The Original Applications were heard and disposed of by a common order as they arose out of the same impugned action and involved overlapping questions concerning pay fixation and MACP benefits. Mere disposal of connected matters by a common order does not, by itself, constitute an error apparent on the face of the record.
The direction contained in paragraph 7.1 of the order dated 25.09.2025 itself provides for consideration of the grant of 3rd MACP on a case-to-case basis. Therefore, the grievance regarding implementation of the direction cannot be treated as an error apparent warranting review of the judgment.
It is well settled that the jurisdiction of review is limited and cannot be exercised as an appellate jurisdiction or for re-appreciation of facts and merits of the matter. The grounds raised by the review applicants do not disclose any patent error apparent on the face of the record or any other sufficient ground warranting review of the order dated 25.09.2025.
In view of the above, we find no merit in the present Review Application. The same is accordingly dismissed in circulation.
Pending M.A.(s), if any, shall stand disposed of. No order as to costs.