DISTRICT COLLECTOR Vs. N.UDAYAPPAN

JUDGEMENT

(1.) The writ petitioner Thiru.N.Udayappan was an applicant for the post of Village Assistant for the village of Vijayankudi. He participated in the interview that was held on 23/6/2014. Since he did not hear anything from the authorities, he submitted a representation and followed up by filing W.P.(MD)No.19696 of 2018 for a direction to the Tahsildar, Ilayankudi to appoint him as Village Assistant for the said village. This Court, by an order dtd. 5/3/2018 allowed the said writ petition. Challenging the same, the authorities filed W.A.(MD)No.1086 of 2018. The Hon'ble Division Bench of this Court, by order dtd. 5/9/2018 dismissed the writ appeal by giving liberty to the appellants therein to file a review application. It was directed by the Hon'ble Division Bench that the review application, if filed within a period of three weeks, shall be numbered without insisting the appellants to file an application for condonation of delay. Availing the said liberty given by the Hon'ble Division Bench, the authorities have filed the present review application.

(2.) Heard the learned Additional Government Pleader appearing for the review applicants and the learned Senior Counsel appearing for the writ petitioner.

(3.) The learned Additional Government Pleader for the review applicants pointed out that the post in question has been earmarked for "General Turn-Destitute Widow-Non Priority". The writ petitioner Udayappan admittedly does not belong to the said category. This aspect of the matter was inadvertently omitted to be brought to the notice of this Court. When the matter was taken up for final hearing. He submitted that if the order allowing the writ petition is sustained, that would amount to disturbing the roster.