Review Application Allowed to Re-Examine OA on Merits Due to Factual Distinctions.

This Review Application was filed by the respondents in the Original Application, seeking a review of the order passed in O.A No. 631/2012

The Original Application had been heard along with several other O.As and was disposed of by a common order

The review applicant contended that the case of the original applicant was factually different from the other applicants due to the first applicant's lack of continuous work since 1997 and the second applicant never being engaged as a casual labourer or continuously working, which the Tribunal purportedly did not consider

The respondents in the Review Application argued that the Tribunal had considered the question on merits and granted relief

Whether the order passed in O.A No. 631/2012, which was clubbed with several other O.As and disposed of by a common order, should be reviewed on the grounds that the facts of the instant case were distinct from the others

The Tribunal relied on the principle of reviewing an order where a "common pattern has been followed" in disposing of multiple cases, suggesting that if distinct factual matrices were overlooked in a common order, a review might be warranted

The Tribunal noted that a common pattern had been followed in disposing of the Original Applications

Considering the review applicant's contention that the original applicant's case was factually distinct, particularly regarding the continuity of service of the first and second applicants, the Tribunal decided to grant relief to further hear the matter.

This indicated a recognition that despite a common disposal, individual factual differences might necessitate a re-examination, thereby recalling the previous order regarding that specific O.A

The Tribunal aimed to ensure that the unique circumstances of the individual applicants were appropriately considered, which was potentially overlooked in the initial clubbed disposal

The Tribunal ordered the status quo, as ordered previously, to continue until the date of the new hearing

The O.A was posted for hearing on 11.03.2026