STATE Vs. P.S.SRIRAM

JUDGEMENT

(1.) This review application has been filed by the Government of Tamil Nadu and the Director of Medical Education, seeking to review the judgment in W.A.No.799 of 2019 dated 23.04.2019. By the said judgment and order, the appeal filed by the review petitioner / State was dismissed.

(2.) Heard Mrs.Narmadha Sampath, learned Additional Advocate General, assisted by Mr.T.M.Pappiah, learned Special Government Pleader. We have also heard Dr.Indumathy, Deputy Director, Directorate of Medical Education.

(3.) Learned Additional Advocate General submitted that there is an error, which is apparent on the face of the judgment and requests that the Court may review the judgment and give an opportunity to the appellants to place all facts before this Court to justify their stand that the respondents / writ petitioners are bound by the terms of the bond executed by them and they are required to serve the Government of Tamil Nadu for a period of two years, failing which they have to pay a sum of Rs.40,00,000/-.