PONNAMMAL Vs. DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) THE Petitioners have preferred the present Review Petitions seeking permission of this Court to Review the Common Order passed by this Court in W.P.(MD) Nos.4170 & 4171 of 2011 dated 2.4.2013.

(2.) EARLIER , this Court, on 2.4.2013, in W.P.(MD) Nos.4170 and 4171 of 2011 (filed by the Review Petitioners) in Paragraph Nos.7 & 8 has observed to the effect that:

(3.) THE learned Counsel for the Petitioners urges before this Court that the Review Petitioners, on an earlier occasion, filed W.P.No.9726 of 2006 for regularisation of the services and this Court, allowed the Writ Petition on 24.6.2008. As against the said Order dated 24.6.2008 passed in W.P.No.9726 of 2006, a W.A.No.151 of 2009 was filed by the Respondents and the same was dismissed on 23.6.2009. Even the Petition (S) for Special Leave to Appeal (Civil) ..../2009 C.C.18508 -18509/2009 filed against the Judgment dated 23.6.2009 in W.A.Nos.151 of 2009 & 225 of 2009 dismissed by the Honourable Supreme Court of India on 11.2.2010.