A tribunal may review its order when it inadvertently omits vital issues raised by the parties.

By a common order dated 25 September 2025, the Tribunal disposed of the connected Original Applications and directed regulation of the applicants’ pay in the Junior Administrative Grade with pay protection.

The original applicants in O.A. No. 187/2021 sought review, contending that the Tribunal had not addressed their allegations of delay in convening the selection committee, discrimination, and resulting loss of pension.

The State and Accountant General also sought review, arguing that the applicants had not completed the service required for Junior Administrative Grade.

S. Unnikrishnan, the original applicant in O.A. No. 16/2019, raised issues concerning his year of allotment and the treatment of State pay revision benefits.

The Tribunal heard the connected review applications together.

1. Whether the omission to consider material aspects raised by the parties in the original proceedings warranted review and recall of the common order dated 25 September 2025.

2. Whether the underlying claims concerning Junior Administrative Grade entitlement, delay, discrimination, year of allotment, and pay benefits should be reconsidered in the original applications.

The Tribunal relied on the maxim actus curiae neminem gravabit—an act of the court shall prejudice no one—stating that an error or omission by the court or tribunal should not prejudice litigating parties.

It treated the inadvertent omission of vital aspects urged by the parties as sufficient reason to review and recall its earlier order.

The Tribunal cited no statutory review provision or other precedent in the order.

The Tribunal found that vital aspects raised by the parties had inadvertently escaped its attention in the original proceedings.

Because the original applicants and the State and Accountant General had each challenged the common order, the Tribunal considered that leaving those matters unaddressed could prejudice the parties.

Applying actus curiae neminem gravabit, it recalled the order so the connected Original Applications could be heard further.

It did not decide the merits of the parties’ competing claims in the review order.

It directed that the connected Original Applications be posted for further hearing on 4 November 2026; the substantive entitlement to Junior Administrative Grade, pay protection, and related claims remained for determination.