SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF HUMAN RESOURCE DEVELOPMENT, DEPARTMENT OF SCHOOL EDUCATION & LITERACY AND ORS. Vs. THE CENTRAL ADMINISTRATIVE TRIBUNAL AND ORS.

JUDGEMENT

(1.) THIS is an application to review the order dated 14 March 2013 in W.P. No. 6185 of 2013, pursuant to the liberty granted by the Hon'ble Supreme Court.

(2.) THE respondents 2 and 3 herein filed original application in O.A. No. 545 of 2009 before the Central Administrative Tribunal, Madras Bench, (hereinafter referred to as 'the Tribunal'), praying for an order to fix the seniority of Secondary Grade Teachers (Subjects) upgraded as School Assistant Grade -II, (now re -designated as Trained Graduate Teachers), with effect from the date of their initial appointment in the post of Secondary Grade Teacher and to prepare inter se seniority between School Assistant Grade -II and Language Teachers and to promote them to the post of Lecturer/Headmaster Grade -II/Deputy Inspector of Schools on the basis of such inter se seniority.

(3.) THE order dated 14 March 2013 in W.P. No. 6185 of 2013 was challenged before the Supreme Court in S.L.P. No. 14704 of 2013. Before the Supreme Court, learned Attorney General argued that para 2 of the impugned order is totally erroneous and is entirely on a wrong footing and contrary to the materials on record. This made the Supreme Court to observe that the remedy in such a case would be to apply to the High Court to review the order. Accordingly, the special leave petition was withdrawn with liberty. The petitioners, by invoking the liberty granted by the Supreme Court, have come up with this review application.