RAYAPPAN Vs. SECRETARY TO GOVERNMENT, HOME

JUDGEMENT

(1.) All these Review Applications have been filed seeking to Review the common order passed in the batch of the Writ Petitions in W.P.Nos.8531 of 2016 and etc., dated 14.03.2016.

(2.) The Petitioners are the Police Constables working in the State of Tamil Nadu. They also participated in the recruitment to the post of Sub-Inspector of Police in the year 2015 under the Department quota. After the written examination, the Petitioners participated in the viva-voce. Thereafter, results were published. The entire process along with the time limit has been recorded by this Court in the common order dated 14.03.2016 passed in W.P.Nos.8531 of 2016 etc., batch of cases respectively, which is reproduced hereunder:-

(3.) Aggrieved over the aforesaid orders, the petitioners filed a Special Leave Petition in SLP No.277/17 etc batch, which were disposed of by the order of the Apex Court dated 30.01.2017. The order passed by the Apex Court reads as follows:-