G GURUSWAMY Vs. SAIKUMAR AND ORS

JUDGEMENT

(1.) The Contempt Petition 1699 of 2011 has been filed for non-compliance of the order dated 11.04.2002 and the review application SR has been filed against the order passed in W.P.No.1020 of 1999 dated 11.04.2002 along with petition to condone the delay of 3613 days in filing the review application.

(2.) The petitioner has sought to file the present review petition alleging that the existence of two letters in Lr.No.1253/ADM/TEDA/2002 dated 07.06.2002 and Lr.No.1253/2002/ADM dated 12.12.2011 came to his knowledge and therefore prayed this Hon'ble Court to review the order 11.04.2002. The case of the petitioner is that he should have been voluntarily retired from the service of the Public Works Department in the post of Superintending Engineer in view of the above letters.

(3.) The petitioner earlier had filed four Writ Petitions in W.P.Nos.1017 to 1020 of 1999 and the Government had filed two Writ Petitions in W.P.Nos.19100 of 1999 and 4981 of 2000. The petitioner, who was under the service of the Government in Public Works Department was sent on deputation to the Tamil Nadu Energy Development agency for three years. He was posted as General Manager in parimateria to the post of Superintending Engineer, as he fully qualified for promotion in his parent Department. Later, he joined duty as General Manager on 15.02.1995.