S SACHITHANANTHAM Vs. GENERAL MANAGER

JUDGEMENT

(1.) THIS writ appeal has been filed against the impugned order dated 20-2-2004. Heard the learned counsel for the parties and perused the records. It appears that writ petition, W. P. No. 3967 of 2003 filed by the appellant had been dismissed by the learned single Judge on 7-11-2003. No writ appeal was filed against that order in this Court nor was any Special Leave Petition filed against it in the Supreme Court. Instead, the writ-petitioner filed a review petition, which has been dismissed by the impugned order dated 20-2-2004. Against the dismissal of the review application, the present appeal has been filed.

(2.) HEARD the learned counsel for the appellant. We do not find any merit in this appeal. In this appeal, learned counsel for the appellant challenges the order dated 7-11-2003 passed in the writ petition. He could have filed a writ appeal against that order. He did not do so and instead filed a review petition before the learned single Judge, which was also dismissed. The scope of challenge in a review petition is very limited. We find no error apparent on the face of the record in the order dated 7-11-2003. The writ appeal is, therefore, dismissed. Connected W. A. M. P. No. 7016 of 2004 is closed.