Wednesday, 06, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

A.Celastin Mahimairaj vs The Director Of Elementary ...
2021 Latest Caselaw 14906 Mad

Citation : 2021 Latest Caselaw 14906 Mad
Judgement Date : 26 July, 2021

Madras High Court
A.Celastin Mahimairaj vs The Director Of Elementary ... on 26 July, 2021
                                                                          Rev.Aplc.(MD).No.52 of 2021

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 26.07.2021

                                                     CORAM

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

                                          Rev.Aplc.(MD)No.52 of 2021
                                                     in
                                           WA(MD).No.861 of 2021


                     A.Celastin Mahimairaj                       ... Petitioner/1st Respondent
                                                                         /Petitioner

                                                       Vs.

                     1. The Director of Elementary Education,
                        College Road, Chennai-600 006.

                     2. The Director of Elementary Educational Officer,
                        Tuticorin, Tuticorin District.

                     3. The Additional Assistant Elementary
                        Educational Officer, Vilathikulam Union,
                        Tuticorin District.                ... Respondents 1 to 3/
                                                               Appellants/Respondents 1 to 3

                     4. The Correspondent,
                        St.Peter's Middle School,
                        Subramaniapuram,
                        Vembar - 628 906,
                        Tuticorin District.                     ... 4th Respondents/
                                                             2nd Respondent/4th Respondent




https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                            Rev.Aplc.(MD).No.52 of 2021

                     Prayer: Review Application filed under Order XLVII Rule 1 and 2 read

                     with 114 of C.P.C., to review the order in W.A(MD).No.861 of 2021

                     dated 30.04.2021.

                                      For Petitioner    : Mr.A.Ajith Geethan

                                      For Respondents : Mr.A.K.Manikkam,
                                                        Standing Counsel for Government
                                                        for R1 to R3
                                                       ORDER

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

This Review Application has been filed by the review petitioner to

review the judgment and order made in W.A(MD).No.861 of 2021 dated

30.04.2021.

2. We have heard Mr.A.Ajith Geethan, learned counsel appearing

for the petitioner and Mr.A.K.Manikkam, learned Government Counsel

appearing for the respondents 1 to 3.

3. On perusal of the grounds of the review application, we find

that the grounds raised by the review applicant are in fact, grounds of

appeal and not that of the review. The review petitioner has not been able

to pointed out the error, which is apparent on the fact of the judgment

warranting exercise on review jurisdiction. https://www.mhc.tn.gov.in/judis/

Rev.Aplc.(MD).No.52 of 2021

4. It is the settled legal principle that a review is not an appeal in

this case. Hence, the review application is dismissed. No costs.




                     Index :Yes/No                                (T.S.S.,J.)      (S.A.I.,J.)
                     Internet:Yes/No                                      26.07.2021
                     pkn



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.

To:

1. The Director of Elementary Education, College Road, Chennai-600 006.

2. The Director of Elementary Educational Officer, Tuticorin, Tuticorin District.

3. The Additional Assistant Elementary Educational Officer, Vilathikulam Union, Tuticorin District.

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

Rev.Aplc.(MD).No.52 of 2021

T.S.SIVAGNANAM, J.

and S.ANANTHI, J.

pkn

Rev.Aplc(MD)No.52 of 2021

26.07.2021

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

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter