R. VENKATESAN Vs. THE SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THIS review application is filed seeking review of the order made in Writ Appeal No. 860 of 2013 dated 10.12.2013.

(2.) MR .C.Prakasam, learned counsel for the review applicant urged the contentions which were already urged and considered by this Court while disposing of the above writ appeal. In effect, the contentions raised in this review application are nothing but re -agitating the matter once again on merits, which is not the scope of review jurisdiction.

(3.) THEREFORE , we find no merits to entertain the review. Accordingly, the same is dismissed. No costs.