M SIRIL BERNARD Vs. REGISTRAR, UNIVERSITY OF MADRAS

JUDGEMENT

(1.) The Applicant/Appellant has preferred the instant Review Application seeking to review the order passed by this Court in W.A.No.1796 of 2011 dated 28.06.2012.

(2.) According to the Learned Counsel for the Applicant, this Court should have seen that the Respondent/University had appointed 'Temporary Clerks' for the periods from 1978 to 1983 and in the said exercise, the Applicant was appointed as 'Temporary Clerk' on 24.04.1981 and accordingly, 175 Temporary Clerks were appointed in toto for the periods from 1978 to 1983 including the Review Applicant.

(3.) The Learned Counsel for the Applicant projects an argument that the fact remains that all the 175 Temporary Clerks including the Applicant were combined together, regularising their services with effect from 24.12.1983, re-designating their respective appointments as 'Junior Assistants' after obtaining individual declaration to the effect that they should not claim seniority from the respective dates of original appointment, but fixing 24.12.1983 as common seniority date to all the 175 candidates including the Applicant for all purposes.