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Judgment
Mohd. Jamshed, Member (A)
The present RA has been filed by the respondents against the order passed in OA No. 218/2018 pronounced on 12.07.2019. This RA has been filed along with MA No. 219/2020. The RA is being considered in terms of Rule 17 of Central Administrative Tribunal (Procedure) Rules, 1987.
Vide MA No. 219/2020 condonation of delay of 177 days has been sought explaining the reasons for this delay. The reasons given in the MA for Condonation of delay have been taken note of and the delay of 177 days in filing the RA is condoned. MA No. 219/2020 is, accordingly, allowed.
The applicant by filing this RA is seeking the review of order dated 12.07.2019 passed in OA No. 218/2018. I have carefully considered the plea made in the RA which is regarding correction of an inadvertent typographical error in the date of the Ministry of Finance letter quoted in para-13 of the said order. The short prayer of the review applicant is to correct the date in para-13 of the order which was mentioned as "18.01.2019" erroneously and the same should be corrected as "18.01.2018".
The record shows that this is an inadvertent typographical error and the same may be corrected as "18.01.2018" in para-13 of the order dated 12.07.2019 passed in OA No. 218/2018.
With the above order, the RA is allowed. Registry is directed to correct the date mentioned in para-3 of this judgment. No costs.