AIR 1998 SUPREME COURT 1872 ::1998 AIR SCW 1678 ::1998 (4) ADSC 256 ::(1998) 2 MahLR 45 ::1998 (2) UJ (SC) 114 ::1998 (1) CurLR 1148 ::1998 (79) FacLR 396 ::1998 SCC (L&S) 1147 ::1998 (4) SCC 447 ::(1998) 3 Scale 226 ::(1998) 3 ServLJ 102 ::(1998) 3 APLJ 3 ::1998 (86) CutLT 738 ::1998 (2) ESC 1182 ::1998 (3) LabLN 68 ::1998 (2) SCT 600 ::(1998) 2 SCR 1108 (SC) ::1998 (2) SCR 1108 ::1998 (2) ServLR 557 ::1998 (4) Supreme 201 ::(1998) 3 JT 279 (SC)

Supreme Court Of India

Hon'ble Judge(s): Sujata Manohar, D. P. Wadhwa , JJ

(A) Administrative Tribunals Act (13 of 1985) , S.22(3)(f)— Civil P.C. (5 of 1908) , O.47 R.1— Review - Special leave petition filed against judgment of tribunal, dismissed - Judgment of tribunal becomes final and binding as between the parties - Review is not permissible - Person aggrieved by @page-SC1873judgment of tribunal and who is not party to main petition and special leave petition cannot also challenge judgment of tribunal by filing review petition. The power of review which is granted to an Administrative Tribunal is similar to power given to a civil Court under O. 47, R. 1 of the Code of Civil Procedure. Therefore, any person (inter alia) who considers himself aggrieved by a decree or order from which an appeal is allowed, but from which no appeal has been preferred can apply for review under O. 47, R. 1(1)(a). An appeal lies to this Court from a decision of the Administrative Tribunal. If an appeal is preferred, the power to review cannot be exercised, where a special leave petition for leave to file an appeal preferred from the judgment of the Tribunal to Supreme Court was rejected; the rejection of, in effect, amounts to declining to entertain an appeal, thus making the judgment and order appealed against final and binding. Once a special leave petition is filed and rejected, the party cannot go back to the Tribunal to apply for ....