Order
1. Leave granted.
2. We have heard the counsel on both sides. Admittedly, the respondent had filed OA No. 1169 of 1993 in the Maharashtra Administrative Tribunal, Bombay Bench against the order passed by the Commissioner of Police, Bombay removing him from service. The Commissioner had exercised his power under Article 311(2)(b) of the Constitution holding that in the circumstances it was not practicable to conduct an enquiry against the respondent. That order came to be confirmed by the Tribunal dismissing the OA on 6-3-1995. Against that, the respondent filed SLP (C) No. 11433 of 1995 which was dismissed by this Court on 25-8-1995. Pending the SLP, the respondent filed a review application in the Tribunal. The Tribunal after receipt of the order passed by this Court dismissing the SLP, by the impugned order dated 2-11-1995 reviewed the order and set aside the order of dismissal. Thus this appeal by special leave.
3. It is contended for the respondent that the dismissal of the SLP does not preclude the Tribunal from reviewing the order since the dismissal was a non-speaking order. We fail to appreciate the contention of the respondent. It is true that this Court has held that the dismissal of SLP without a speaking order does not constitute res judicata. The principle of res judicata is founded on public policy that the parties cannot be permitted to have the controversy directly or substantially in issue between the same parties or those claiming under the parties in the subsequent suit in the same proceedings in the subsequent stages cannot be raised once over. It is a sound principle of public policy to prevent vexation.
4. But in this case, when the self-same main order was confirmed by this Court, the question arises whether the Tribunal has had power under Order 47, Rule 1 CPC or any other appropriate provision under the Tribunals Act to review the orders passed by it and confirmed by this Court by refusing to grant leave. We find that the exercise of the review power is deleterious to the judicial discipline. Once this Court has confirmed the order passed by the Tribunal, that becomes final. Therefore, the Tribunal cannot have any power to review the previous order which stands merged with the order passed by this Court.
5. It is next contended by the learned counsel for the respondent that though the Tribunal was communicated with the order of this Court dated 25-8-1995, it has thereafter passed the order. It would mean that though it had the knowledge of dismissal of the order passed by this Court, the Tribunal has exercised the power of review and that, therefore, it cannot be said to be illegal. We are wholly unable to appreciate the contention of the learned counsel. We could appreciate that if the Tribunal had no knowledge of dismissal of the SLP it might, in certain circumstances, review its earlier order, e.g, if it was found that the order was vitiated by any manifest error of law apparent on the face of the record. But having received the communication that this Court has already upheld its order, the Tribunal's exercise of power can be said to be audacious and without any judicial discipline. Under those circumstances, we do not think that the Tribunal is justified in reviewing its own order when this Court had confirmed the order passed earlier.
6. The appeal is accordingly allowed. The review order is set aside. But in the circumstances without costs.