The Secretary To Government vs Dr.M.Chandra Mohan
2023 Latest Caselaw 8262 Mad

                                                                               W.A.No.3519 of 2019



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 13.07.2023

                                                      CORAM

                                    THE HON'BLE Mr. JUSTICE R.SURESH KUMAR
                                                      AND
                                   THE HON'BLE Mr. JUSTICE K.KUMARESH BABU

                                                W.A.3519 of 2019 and
                                               C.M.P.No.22579 of 2019

                     1.The Secretary to Government,
                       College Education Department,
                       Fort St. George, Chennai – 9.

                     2.The Directorate of College Education,
                       DPI Compound, College Road,
                       Chennai – 6.

                     3.The Teachers Recruitment Board,
                       Rep. By Member Secretary,
                       DPI Compound, College Road,
                       Chennai – 6.                                              ... Appellants
                                                     Vs.

                     Dr.M.Chandra Mohan                                         ... Respondent

                     Prayer : Appeal filed under Clause 15 of the Letters Patent Act, praying
                     to set aside the order dated 05.10.2018 made in Review Application
                     No.66 of 2018.

                                     For Appellants   : Mr.K.V.Sajeev Kumar
                                                        Special Government Pleader

                                     For Respondent   : Notice served – No appearance
https://www.mhc.tn.gov.in/judis
                                                                                    W.A.No.3519 of 2019



                                                         JUDGMENT

(Judgment of the Court was delivered by K.KUMARESH BABU, J.)

This intra-Court appeal has been filed as against the order of the

learned Single Judge dated 05.10.2018 in Review Application No.66 of

2018 dismissing the review application filed by the appellants.

2. It is pertinent to note that as against the order passed in

W.P.No.33565 of 2014 dated 03.11.2016, Writ Appeal Sr.No.77224 of

2019 along with an application in C.M.P.No.13912 of 2019 to condone

the delay of 904 days in filing the appeal had been filed and the Division

Bench of this Court had dismissed the application to condone the delay,

which would only envisage that the order passed in the Writ Court had

been confirmed.

3. The learned Single Judge, while passing orders in the review

application, had held that there was no error apparent on the face of the

record for the review to be entertained and accordingly dismissed the

review application. Therefore, we are of the considered view that the

present writ appeal filed by the appellants is not maintainable, hence the

Writ Appeal is dismissed. However, there shall be no order as to costs. https://www.mhc.tn.gov.in/judis W.A.No.3519 of 2019

Consequently, connected miscellaneous petition is also dismissed.

                                                                   (R.S.K., J.)    (K.B., J.)
                                                                         13.07.2023
                     Index           : Yes/No
                     Speaking Order : Yes/No
                     Neutral Citation : Yes/No
                     Sgl

https://www.mhc.tn.gov.in/judis W.A.No.3519 of 2019

R. SURESH KUMAR, J.

And K.KUMARESH BABU, J.

Sgl

W.A.No.3519 of 2019

13.07.2023

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