The Secretary To Government vs Sheela
2021 Latest Caselaw 14092 Mad

                                                                  REV.APLC.(MD)No.45 of 2021

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 14.07.2021

                                                    CORAM:

                                   THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                       and
                                    THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                           REV.APLC(MD)No.45 of 2021
                                                       and
                                           C.M.P.(MD)No.5827 of 2021


                     1.The Secretary to Government,
                        Government of Tamil Nadu,
                        School Education Department,
                        Fort St. George,
                        Chennai – 9.


                     2.The Director of School Education,
                        College Road,
                        DPI Campus,
                        Chennai.


                     3.The District Elementary Educational Officer,
                        Thoothukudi,
                        Thoothukudi District.


                     4.The Assistant Elementary Educational Officer,
                        Kayathar,
                        Thoothukudi District.                          : Petitioners


                    1/4
https://www.mhc.tn.gov.in/judis/
                                                                      REV.APLC.(MD)No.45 of 2021

                                                           Vs.


                     1.Sheela


                     2.The Correspondent,
                        R.C. Primary School,
                        Vadakku Vandanam,
                        Thoothukudi District.                                ... Respondents



                     PRAYER: Review Application filed under Section 114 and Order 47

                     Rule (1) & (2) of C.P.C., praying to review the order dated 21.08.2020

                     passed in W.A.(MD)No.598 of 2020, on the file of this Court and set

                     aside the same.

                                    For Petitioners              : Mr.A.K.Manickam
                                                            Standing Counsel for Government


                                                       ORDER

************ [Order of the Court was made by T.S.SIVAGNANAM, J.]

This review application is filed to review the judgment and order

dated 21.08.2020 passed in W.A.(MD)No.598 of 2020.

2.We have perused the grounds of review and we find that the

petitioner seeks to re-argue the writ appeal, which is impermissible.

The settled legal position is that a review petition is not an appeal.

Hence, we find no grounds to entertain this review application.

https://www.mhc.tn.gov.in/judis/ REV.APLC.(MD)No.45 of 2021

3.Accordingly, this Review Application stands dismissed.

However, there shall be no order as to costs. Consequently, the

connected miscellaneous petition is closed.

                                                                  [T.S.S., J.]   &     [S.A.I., J.]
                                                                           14.07.2021
                     Index         : Yes / No
                     Internet : Yes / No
                     MR

Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/ REV.APLC.(MD)No.45 of 2021

T.S.SIVAGNANAM, J.

and S.ANANTHI, J.

MR

ORDER MADE IN REV.APLC(MD)No.45 of 2021

14.07.2021

https://www.mhc.tn.gov.in/judis/