S.PAPPA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner seeks review of the order of the Division Bench made in W.A(MD)No.960 of 2011 dtd. 23/8/2013 on thesole ground that the Division Bench exceeded its jurisdiction in directing the 2nd appellant/5th respondent herein, to be treated as a Secondary Grade Teacher from 1/6/1998.

(2.) The brief facts that led to the filing of the review are as follows:-

(3.) We have heard Mr.V.Paneerselvam, learned counsel appearing for the petitioner, Mr.S.P.Maharajan, learned Special Government Pleader appearing for the respondents 1 to 3, Mr.E.V.N.Siva, learned counsel appearing for the 4th respondent and Mr.Venkatesh Kumar, learned counsel appearing for the 5th respondent.