T R GANESAN Vs. ASSISTANT DIVISIONAL ENGINEER

JUDGEMENT

(1.) The Petitioner has preferred the instant Review Petition [as an aggrieved person] as against the Order dated 02.03.2018 in W.P.No.34224 of 2017 passed by this Court.

(2.) Earlier, this Court while passing orders in W.P.No.34224 of 2017 filed by the Review Petitioner, as Writ Petitioner, at Paragraph Nos.8 to 13 had observed the following and dismissed the Writ Petition.

(3.) Apart from the above, this Court while dismissing the said W.P.No.34224 of 2017 on 02.02018 at Paragraph No.15 had observed the following: