GHULAM MOHD UD DIN vs AGRICULTURE PRODUCTION DEPARTMENT
- Court
- Central Administrative Tribunal
:: 1 :: R.A. No. 61/0046/2026
UNDER CIRCULATION
CENTRAL ADMINISTRATIVE TRIBUNAL
JAMMU BENCH, JAMMU
Hearing through video conferencing
Review Application No. 61/0046/2026
in
Original Application No. 61/390/2024
th
This the 12 day of October 2026
HON’BLE SHRI RAJINDER SINGH DOGRA, JUDICIAL MEMBER
HON’BLE SHRI RAM MOHAN JOHRI, ADMINISTRATIVE MEMBER
1. Ghulam Mohi-Ud-Din
…..Applicant
(Through Advocate: Mr. Sheikh Najeeb)
VERSUS
1. UT of J&K and Ors.
.....Respondents
(Through Advocate: Mr. Rajesh Thappa, learned Addl. A.G.)
O R D E R
Sh. Ram Mohan Johri, Administrative Member
The instant Review Application has been filed by the
applicant seeking review of the order/judgment dated 05.08.2026
passed by this Tribunal in OA No. 390/2024.
2. The Review Application, along with the material placed on
record, has been carefully considered.
3. The jurisdiction of review is limited and well circumscribed
by the principles governing the exercise of such jurisdiction. A
review is not an appeal in disguise and cannot be invoked merely
RAJAT SINGH
2026.10.28 18:10:29+05'30'
RAJAT SINGH PATHANIA
C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer
Grade D, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="
Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone=
53b906b465d826ee1c1d19e3b6adaf29e74297b997621c778f2df2516f9d70fe,
SERIALNUMBER=
c9dcf1f6ccd342a2ad4bd12ef417af4694d0c57afe8c3bc762c35a192f223826, E=
[email protected], CN=RAJAT SINGH PATHANIA
I am the author of this document
PATHANIA
:: 2 :: R.A. No. 61/0046/2026
for obtaining a rehearing of the matter or for seeking
reconsideration of the findings already recorded. The power of
review can be exercised only on the grounds recognized under
law, including discovery of new and important matter or evidence
which, despite due diligence, was not within the knowledge of the
applicant or could not be produced earlier, or on account of a
mistake or error apparent on the face of the record, or for any
other sufficient reason analogous thereto.
The Hon'ble Supreme Court in Ajit Kumar Rath v. State of
Orissa and others, (1999) 9 SCC 596 , has held that the power
of review cannot be exercised for a fresh hearing or merely for
correction of an erroneous view taken earlier. The error sought
to be corrected must be apparent on the face of the record and
must not require elaborate arguments for its establishment.
Similarly, in Union of India v. Tarit Ranjan Das, 2004 SCC
(L&S) 160 , it has been reiterated that the scope of review is
limited and the review forum cannot act as an appellate court
over its own order by undertaking a fresh hearing and re-
appreciation of the matter with a view to changing the
conclusion already arrived at.
In Inderchand Jain (Dead) through LRs. v. Motilal (Dead)
through LRs., (2009) 14 SCC 663 , the Hon'ble Supreme Court
has reiterated that a review court does not sit in appeal over its
own order and that rehearing of the matter is impermissible in
exercise of review jurisdiction.
Further, in Lily Thomas and others v. Union of India and
others , the Hon'ble Supreme Court has held that the power of
review may be exercised for correction of a mistake but not for
RAJAT SINGH
2026.10.28 18:10:29+05'30'
RAJAT SINGH PATHANIA
C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer
Grade D, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="
Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone=
53b906b465d826ee1c1d19e3b6adaf29e74297b997621c778f2df2516f9d70fe,
SERIALNUMBER=
c9dcf1f6ccd342a2ad4bd12ef417af4694d0c57afe8c3bc762c35a192f223826, E=
[email protected], CN=RAJAT SINGH PATHANIA
I am the author of this document
PATHANIA
:: 3 :: R.A. No. 61/0046/2026
substituting one view for another. The review jurisdiction
cannot be treated as an appellate jurisdiction in disguise.
4. Keeping in view the aforesaid settled principles, we have
examined the grounds raised in the present Review Application.
On such examination, we find that the applicant has not been
able to point out any error apparent on the face of the record, nor
has any new and important matter or evidence been brought on
record which, despite due diligence, could not have been produced
at the time of hearing of the original matter.
5. The grounds urged by the applicant essentially seek re-
appreciation of the material already considered by the Tribunal
and reconsideration of the findings recorded in the
order/judgment under review. Such an exercise would amount to
rehearing the matter on merits and is clearly beyond the limited
scope of review jurisdiction.
6. It is settled that the mere possibility of taking another view
on the facts or law involved cannot constitute a ground for review.
A review cannot be maintained merely because the applicant is
dissatisfied with the conclusion reached by the Tribunal.
7. Having regard to the foregoing discussion, we are of the
considered opinion that the applicant has failed to make out any
ground falling within the parameters of review jurisdiction under
RAJAT SINGH
2026.10.28 18:10:29+05'30'
RAJAT SINGH PATHANIA
C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer
Grade D, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="
Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone=
53b906b465d826ee1c1d19e3b6adaf29e74297b997621c778f2df2516f9d70fe,
SERIALNUMBER=
c9dcf1f6ccd342a2ad4bd12ef417af4694d0c57afe8c3bc762c35a192f223826, E=
[email protected], CN=RAJAT SINGH PATHANIA
I am the author of this document
PATHANIA
:: 4 :: R.A. No. 61/0046/2026
Order XLVII Rule 1 CPC. No error apparent on the face of the
record or any other sufficient ground warranting interference with
the order/judgment under review has been established.
8. Accordingly, the Review Application is devoid of merit and is
hereby dismissed .
9. Any pending Miscellaneous Application(s), if any, shall also
stand disposed of.
10. No order as to costs.
(RAM MOHAN JOHRI) (RAJINDER SINGH DOGRA)
Administrative Member Judicial Member
RS Pathania
Steno-D
RAJAT SINGH
2026.10.28 18:10:29+05'30'
RAJAT SINGH PATHANIA
C=IN, O=Central Administrative Tribunal Jammu Bench, OU=Stenographer
Grade D, PostalCode=180001, L=jammu, S=JAMMU AND KASHMIR, STREET="
Wazarat Road, Opposite Chief Secretary Camp office Jammu Jandk", Phone=
53b906b465d826ee1c1d19e3b6adaf29e74297b997621c778f2df2516f9d70fe,
SERIALNUMBER=
c9dcf1f6ccd342a2ad4bd12ef417af4694d0c57afe8c3bc762c35a192f223826, E=
[email protected], CN=RAJAT SINGH PATHANIA
I am the author of this document
PATHANIA