- (1.) Heard Sri Asit Kumar Chaturvedi, Senior Advocate and Sri Rajeev Kumar Sinha on behalf of the review petitioners.
(2.) Present review application has been moved on behalf of review applicant for review of the judgment and order dated 03.11.2017 passed in Service Bench No.6915 of 2017. Initially, the present review application has been pressed by Sri Rajeev Kumar Sinha, learned counsel for the review petitioner who has initially argued the matter in writ petition on the ground that before the Central Administrative Tribunal (hereinafter be referred as "C.A.T.") an application for condonation of delay has been moved. Without adjudicating and deciding the same, tribunal has passed the judgment adn order dated 12.01.2017 in Original Application No.435 of 2014 (Brij Bhushan Singh Vs. Chairman-cum-Managing Director & Ors.) thereby allowing the writ petition.
(3.) Learned counsel for the review petitioner submits that the said fact has been taken before this Court, however, in spite of the said fact, the writ petition no.6915 of 2017 is dismissed, so keeping in view of the said fact, review petition may be allowed.;