K T SENTHILARASU Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THIS review application has been brought forth by the petitioners seeking to review the order passed by this Court in W.A.No.1334 of 2009.

(2.) THE Court heard the learned Counsel for the petitioners.

(3.) AS far as the decision relied on by the petitioners' Counsel and reported in (1977) 1 SCC 308, is concerned, this Court has relied on the recent decision of the Apex Court reported in 2007 (5) SCC 535 (SHAILENDRA DANIA V. S.P. DUBEY) in its judgment since the principle laid down by the Apex Court in that case is squarely applicable to the present factual matrix of the case.