CHAIRMAN TAMIL NADU ELECTRICITY BOARD Vs. VARADARAJU

JUDGEMENT

(1.) THIS review application has been filed against the order, dated 14.1.2000, made in W.P.No,9305 of 1996. The review application has been filed by the applicants herein, who were respondents 1,3 and 4 in the writ petition.

(2.) THE writ petition had been filed by oneVaradaraju, who is the first respondent in the present review application, praying for a Writ of Certiorarified Mandamus to call for the records relating to Letter No. Me.Po./Ka/Me.A.Mi.Thi/Ni.Ye/Va.3/Ko.Appeal/No.15/96, dated 11.3.1996, of the fourth respondent therein, refusing to provide the petitioner a job under the respondent Electricity Board for having been displaced from the lands under their occupation, as per the settlement, dated 7.12.1982.

(3.) NO appeal had been filed against the said order, dated 14.1.2000, made in W.P.NO,9305 of 1996. However, respondents 1,3 and 4 in the writ petition had filed the present review application stating that the order of the learned Single Judge, dated 14.1.2000, suffers from a mistake of fact. It has been further stated that the learned Judge had failed to note that one V.Kesavan, a brother of the petitioner had already been provided with job assistance by the Tamil Nadu Electricity Board, on 22.10.1983, as per the settlement, dated 7.12.1982. The said fact had been clearly stated in the counter affidavit filed on behalf of the respondents in the said writ petition. Since, only one member of the family is entitled for job assistance, in accordance with the settlement, dated 7.12.1982, the petitioner in the writ petition, who is the first respondent in the present review application, is not eligible for being given employment under the Tamil Nadu Electricity Board.