Madras High Court
G.Saravana Muthu ...Review vs The Tamil Nadu State Transport on 21 June, 2021
Rev.Aplc.(MD)No.34 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.06.2021
CORAM :
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
Rev.Aplc.(MD)No.31 of 2021
in
W.A.(MD) No.539 of 2020
and
C.M.P.(MD)No.4842 of 2021
G.Saravana Muthu ...Review Applicant
Vs.
1.The Tamil Nadu State Transport
Corporation (Madurai) Limited,
Rep. by its Managing Director,
Madurai.
2.The General Manager,
Tamil Nadu State Transport
Corporation (Madurai) Limited,
Dindigul Region, Dindigul. ... Respondents
1/6
https://www.mhc.tn.gov.in/judis/
Rev.Aplc.(MD)No.34 of 2021
PRAYER: Review Petition filed under Order 47 Rule 1 & 2 read with
Section 114 of the Civil Procedure Code to review the order dated
13.08.2020 in W.A.(MD).No.539 of 2020 and to confirm the order
passed in the writ appeal.
For Petitioner : Mr.Mohammed Imran
for M/s.Ajmal Associates
For Respondents : Mr.J.Senthil Kumariah
ORDER
(Order of the Court was made by T.S.SIVAGNANAM, J.)
This review application has been filed by the petitioner to review
the judgment in W.A.(MD)No.539 of 2020, which was dismissed by
judgment dated 13.08.2020, confirming the order passed in W.P.(MD)No.
3422 of 2017 dated 17.09.2019.
2.Heard Mr.Mohammed Imran, for M/s.Ajmal Associates, learned
Counsel appearing for the petitioner and Mr.J.Senthil Kumariah, learned
Counsel appearing for the respondents.
https://www.mhc.tn.gov.in/judis/
Rev.Aplc.(MD)No.34 of 2021
3.Admittedly, the appellant has not been able to point out any error
which is apparent on the face of the judgment, for us to invoke the
review jurisdiction. Therefore, we find no merits in the review
application. However, learned Counsel for the petitioner submitted that
the relief sought for by the petitioner in the writ petitioner ought to have
been that his post should be redesignated as Data Entry Operator.
However, the petitioner had sought for the relief of re-designation as
Junior Assistant which is admittedly impermissible. Therefore, learned
Counsel for the petitioner prays that the judgment in the Writ Appeal
shall be suitably reviewed.
4.As mentioned above, we find no grounds to review the judgment
made in W.A.(MD)No.539 of 2020 dated 13.08.2020. Further more, on
the contentions raised before us by the learned Counsel for the petitioner,
we cannot review the judgment. If at all the petitioner has got any
reason, it is a fresh cause of action for which he has to work out his
remedy properly.
https://www.mhc.tn.gov.in/judis/
Rev.Aplc.(MD)No.34 of 2021
5.With the above observation, the 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.,)
21.06.2021
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.34 of 2021
To
1.The Managing Director,
Tamil Nadu State Transport
Corporation (Madurai) Limited,
Madurai.
2.The General Manager,
Tamil Nadu State Transport
Corporation (Madurai) Limited,
Dindigul Region, Dindigul.
https://www.mhc.tn.gov.in/judis/
Rev.Aplc.(MD)No.34 of 2021
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
MR
ORDER MADE IN
Rev. Aplc.(MD)No.34 of 2021
21.06.2021
https://www.mhc.tn.gov.in/judis/
