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Judgment
Hon’ble Mr. Manish Garg, Member (J) :
The present Review Application seeks review of the common order dated 25.09.2025 passed by this Tribunal insofar as it relates to O.A. Nos. 4459/2024.
The grounds urged by the review applicants essentially seek reconsideration of the merits of the Original Application(s) on the basis of alleged differences in individual facts, the nature of MACP benefits and the reliefs claimed.
The mere fact that the connected Original Applications were disposed of by a common order does not, by itself, constitute an error apparent on the face of the record. The direction in paragraph 7.1 for consideration of the 3rd MACP on a case-to-case basis sufficiently preserves individual assessment of consequential benefits. Any grievance regarding a particular relief or implementation of the order cannot, in the absence of a patent error, be a ground for review. The non-impleadment of DoPT and the other grounds raised also fail to disclose any error apparent warranting exercise of the review jurisdiction.
It is well settled that the power of review is limited and cannot be exercised as an appeal in disguise. No error apparent on the face of the record or other sufficient ground for review has been made out. Accordingly, the Review Application is dismissed in circulation.
Pending M.A.(s), if any, shall stand disposed of. No order as to costs.