DIRECTOR OF ELEMENTARY EDUCATION GOVERNMENT OF TAMIL NADU Vs. G RAGHUNATH, SECRETARY AIDED PRIMARY SCHOOL THIRUMEIGNANAM POST

JUDGEMENT

(1.) The Petitioners/Appellants/Respondents have preferred the instant Review Application as against the order dated 28.03.2016 in W.A.No.255 of 2015 passed by this Court.

(2.) Earlier, this Court, in W.A.No.255 of 2015 on 28.03.2016 [filed by the Review Petitioners/Appellants/ Respondents], at paragraphs 16 to 18, had observed the following:

(3.) Assailing the validity and the correctness of the Judgment dated 28.03.2016 in W.A.No.255 of 2015 passed by this Court, the Learned Additional Advocate General for the Petitioners/Appellants takes a plea that this Court, while passing the Judgment in W.A.No.255 of 2015 dated 28.03.2016 [filed against the order dated 04.07.2014 in W.P.No.25927 of 2012], had not taken into consideration the Government Order in G.O.Ms.No.181, School Education Department, dated 15.11.2011, wherein it was stated that 'Teacher Eligibility Test' is not necessary in the process of making appointment which had taken place prior to 15.11.2011.