D. SABARINATH Vs. M. SOUNDARARAJAN

JUDGEMENT

(1.) The petitioners instituted this application seeking to review the judgment dtd. 5/3/2021 made in W.A.No.1002 of 2012, through another counsel, who did not appear in the writ appeal.

(2.) In the said judgment, this Court made the following observations :

(3.) Learned counsel for the petitioners submitted that the writ petitioner did not challenge the appointment order of the petitioners herein nor the selection process, but the learned Single Judge, beyond the prayer, granted the relief, which necessitated the petitioners, who were third parties to the writ petition, to file the appeal inviting the trouble by way of the judgment, which is sought to be reviewed. Learned counsel further submitted that a Division Bench of this Court in the Commissioner, Department of Employment and Training, Chennai V. K.P.eganathan, reported in 2014 Supreme (Mad) 1120, did not disturb the continuance in service by some of the similarly placed Village Assistants as such, the petitioners, who have been working from 2012, may also be given similar treatment. It is also submitted that more than 3000 similarly placed Village Assistants were working throughout the State and as such, the judgment dtd. 5/3/2021 may be reviewed to protect the interest of the petitioners.