- (1.) Leave granted.
(2.) An application for rectification was made by the Department to the tribunal for rectification of its order dated 23/6/1987 deciding the appeal. In the main order, the only relevant part is contained in para 4 thereof, with which alone the other member of the bench expressed his concurrence. In that part of the order, it was held that the provision mentioned in the show-cause noticebeing inapplicable, the show cause notice was invalid and the correct provision to show-cause could not be seen to support the validity of the notice. The application for rectification made by the Department was on the ground that the mere mention of an incorrect provision of law in the show cause notice was not sufficient to invalidate the same and a decision was relied on in support of this proposition to make out the ground of an error apparent on the face of the order. This application has been rejected by the tribunal. Hence, this appeal by special leave.
(3.) It is settled that mere mention of a wrong provision of law when the power exercised is available even though under a different provision, is by itself not sufficient to invalidate the exercise of that power. Thus, there is a clear error apparent on the face of the tribunal's order dated 23/6/1987. Rejection of the application for rectification by the tribunal was, therefore, contrary to law.;