J.B.P. VIJAY KUMAR Vs. SCHOOL EDUCATION

JUDGEMENT

(1.) The petitioner herein is the respondent No.5 in the writ petition and is seeking to review the judgment passed by this Court in WP.No.17052 of 2007 vide order dtd. 13/9/2024. The present review petition is filed canvassing before this Court that this Court has not considered the submission that no funds were allocated to the 5th respondent by the state.

(2.) It is also submitted that the 4th respondent could not place on record the letter of undertaking dated 02/3/4/2008, which was submitted by the writ petitioner foregoing his claim for salary for the period 2002 to 2008. The said letter was not placed before this Court by the 4th respondent along with the counter which was submitted to this Court on 4/12/2007. A copy of the said undertaking is filed along with the present review petition.

(3.) This Court considered the material available on record and after perusing the pleadings directed the respondents 4 to 6 to disburse the service benefits in accordance with the directions of the 2nd respondent dtd. 14/6/2006.