DIRECTLY RECRUITED PUDUCHERRY GOVERNMENT TRAINED GRADUATE TEACHERS ASSOCIATION Vs. SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF HUMAN RESOURCE DEVELOPMENT

JUDGEMENT

(1.) This review application filed after the dismissal of the Special Leave Petition seeks review of the order dated 27 February 2017 in Review Petition No.206 of 2014 in W.P.No.6185 of 2015. It is a second review application in respect of the order in W.P.No.6185 of 2015.

(2.) The review applications filed by the Union Territory of Puducherry to review the order dated 14 March 2013 in W.P.No.6185 of 2013 pursuant to the liberty granted by the Hon'ble Supreme Court by order dated 26 August 2013 in SLP No.14704 of 2013, was entertained by this Court, resulting in passing a detailed order dated 27 February 2015.

(3.) This Court restored the order dated 4 May 2012 in O.A.No.545 of 2009, on the file of the Madras Bench of the Central Administrative Tribunal.