V. MURUGAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BOTH the review applications have been filed to review the order and direction issued in writ appeal No. 1382 of 2013, dated 15.7.2013.

(2.) THE applicant in review petition No. 221 of 2013 is the writ appellant/writ petitioner and the applicant in review application No. 146 of 2014 is the second respondent in both the writ appeal as well as the writ petition.

(3.) THE writ petition was filed by the applicant V. Murugan praying for issuance of Writ of Certiorarified Mandamus to quash the order passed by the District Collector, Kancheepuram District dated 24.7.2012 and the proceedings of the President of the Kovilambakkam Panchayat dated 17.8.2012 and to direct the respondents to allow the petitioner to continue in the post of Panchayat Secretary.