(1.) Instant review petition has been filed to review the order, dated 02.01.2019, in W.A.No.2796 of 2018, by which, we confirmed the order of the learned single Judge, dated 15.12.2017 made in W.P.No.22740 of 2010.
(2.) It is the case of the 2nd respondent that on 08.07.1997, he was appointed as a Jeep Driver on daily wage basis. But was not absorbed in the regular establishment in the regular time scale of pay, as per the existing rules. He preferred W.P.No.22209 of 2008, seeking regularisation as Jeep Driver. In the said writ petition, a learned single Judge directed to consider his representation for regularization in the regular post, as per Tamil Nadu Forest Subordinate Service Rules, after getting representation from the respondent.
(3.) Aggrieved by the same, the respondent filed W.P.No.22740 of 2010 and a learned single Judge, vide order, dated 15.12.2017, directed the petitioners to regularize the services of the respondent, as driver, from the date of his initial appointment. Against which, W.A.No.2796 of 2018 was filed and we confirmed the order of the learned single Judge, passed in W.P.No.22740 of 2010, dated 15.12.2017, following the similar orders passed in W.P.Nos.19456 to 19458 of 2013, dated 04.09.2017. Seeking review, instant review petition has been filed, on the grounds inter alia that,
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