D. VIJAYAKUMAR Vs. N. KALAISELVI

JUDGEMENT

(1.) The review applications have been instituted to review the order dtd. 17/7/2008 passed in WP No.5669 of 2018.

(2.) Interestingly, the review applications were admitted in the year 2011 and are pending for the past about 13 years without any periodical listing. We are frequently noticing that wherever interim stay is granted, either in the writ petitions, writ appeals or review applications, those cases are not listed periodically and the said cases are listed after prolonged period. Unjust enjoyment of interim order by any party, at no circumstances, be permitted. Once the interim order is granted, the matters are to be listed periodically by the Registry, High Court. In the present cases, unfortunately, even the review applications are not listed periodically for the past about 13 years.

(3.) Mr.S.N.Ravichandran, learned counsel appearing on behalf of the review petitioners, would mainly contend that the review petitioners were not impleaded as parties in the main writ petitions. Therefore, they had no opportunity to place their grounds with reference to the merger of posts of Copyist and Typist and publication of Combined Seniority List. Since the review petitioners were not impleaded as parties in the writ proceedings, they have filed the present review applications.