JEYARETNAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The Applicant has filed the present Revision Application No. 40 of 2017 as against the Judgment dated 01.02.2008 passed by the Hon'ble Division Bench of this Court in Writ Appeal No. 26 of 2008.

(2.) Heard both sides. No counter is filed on behalf of the Respondents 1 to 3, despite opportunity being provided.

(3.) The Learned Counsel for the Applicant contends that the Applicant/Petitioner was recruited as Assistant Public Prosecutor-Grade II by the Tamilnadu Public Service Commission, Chennai, pursuant to the notification issued on 29.01995. It is represented on behalf of the Applicant that the Applicant belongs to Backward Class Community.