P. PARVATHAM Vs. THE SECRETARY TO GOVERNMENT, SOCIAL WELFARE AND NUTRITIOUS MEAL PROGRAMME (SW-1) DEPARTMENT, CHENNAI AND ORS.

JUDGEMENT

(1.) Mr. S. Bharathikannan, learned counsel for the petitioner has consented for the hearing of the review.

(2.) Material on record discloses that the Government have issued G.O. (4D) No. 2 dated 27.02.2015. When the Government Order was challenged in W.P.(MD) No. 4101 of 2015, with a prayer for issuance of certiorarified mandamus to quash the G.O. and for further a direction to post the petitioner as Child Development Project Officer in Sakkottai Taluk, Sivagangai District, after hearing the learned counsel for the parties, vide order dated 23.03.2015, W.P.(MD) No. 4101 of 2015 has been dismissed, observing that the appellant/review petitioner cannot insist that she must be placed at the same place where the delinquency took place. Appeal against the said order has reached finality in W.A.(MD) No. 282 of 2015 on 09.04.2015. Material on record further discloses that subsequently, W.P.(MD) No. 9110 of 2015 has been filed to direct the Principal Secretary/Special Commissioner, Integrated Child Development Programme, Chennai - 113, the second respondent to expedite and to conclude the Departmental proceedings initiated by him in R.C. No. 902/E3 -1/2012 dated 05.09.2012 within a time frame. After hearing the parties, this Court vide order dated 08.06.2015, directed the respondents therein to complete the disciplinary proceedings against the petitioner and pass orders on the same on merits and in accordance with law, preferably within a period of six months from the date of receipt of a copy of that order. Now, after disposal of the said writ petition in W.P.(MD) No. 9110 of 2015, review of the order passed in W.A.(MD) No. 282 of 2015 is sought for on the ground that the applicant/review petitioner should be placed in the same place, where her delinquency has taken place.

(3.) We have gone through the grounds of review petition. We would like to reiterate that review is not an appeal in disguise. Review can be made only if there is any mistake apparent on the face of the record or there is any clerical error in the order sought to be reviewed. Useful reference can be made to a few decisions on the point of review.