LAWS(MAD)-2011-4-742

COMMISSIONER, JOINT COMMISSIONER AND ASSISTANT COMMISSIONER Vs. MURUGAPPAN

Decided On April 29, 2011
Commissioner, Joint Commissioner And Assistant Commissioner Appellant
V/S
MURUGAPPAN Respondents

JUDGEMENT

(1.) These review applications have been filed by the applicants 1 to 3 to review the common judgment in A.S(MD) No. 230 of 2005 and A.S (MD). No. 1 of 2006 on the file of this Court, which was dismissed without cost by another Hon'ble Judge of this Court, namely Thiru. Justice G.M. Akbar Ali, by a common judgment dated 30.04.2010.

(2.) The applicants/Appellants in the appeals are the Commissioner, Joint Commissioner and Assistant Commissioner of HR & CE Department. The above said appeals were filed against the judgment and decrees passed in O.S. No. 433 of 2003 and O.S. No. 435 of 2003 on the file of the learned Principal Subordinate Judge, Tirunelveli.

(3.) The brief facts leading to the filing of the present review petitions are as follows: