- (1.) Heard learned counsel for the petitioner Sri Anoop Srivastava, Sri I.H. Farooqui, learned counsel for Union of India.
(2.) Since pure question of law is involved, Sri I. H. Farooqui, does not intend to file counter affidavit. Hence with the consent of parties counsel, we proceed to decide the writ petition at the admission stage.
(3.) Instant writ petition under Article 226 of the Constitution of India, has been preferred against the impugned order passed by Central Administrative Tribunal, rejecting the petitioner's application for review/recall of order dated 10.1.2012, passed in Civil Contempt Petition No.22/2009.;