V.M. Velumani, J. - (1.)HEARD Mr. C.Godwin, learned counsel appearing for the petitioner and Mr. VR.Shanmuganathan, learned Special Government Pleader appearing for the respondents.
(2.)THIS is an application filed by the petitioner seeking to review the Judgment made in W.A.(MD) No. 592 of 2014 passed by this Court on 03.07.2014, allowing the writ appeal filed by the respondents/appellants.
The review applicant sought for approval of school committee for the period from 09.07.1997 to 08.07.2000. The said proposal was rejected by the first respondent, by order, dated 03.12.2001. The Review Applicant filed an appeal challenging the order of rejection, however, the respondents did not pass any orders. Therefore, the Review Applicant filed W.P. No. 39085 of 2003. The respondents did not pass orders on the proposal for subsequent periods also. The review applicant filed W.P. No. 4063 of 2010, for a direction to the authorities to pass orders on the proposal of the review applicant. Finally, this Court, by the order dated 30.07.2010, in W.P. No. 39085 of 2003, directed the respondent to give fresh proposals. W.P. No. 4063 of 2010 was dismissed as withdrawn. As per the orders, the review applicant gave proposal for approval of the school committee for the period from 01.11.2011 to 31. 12.2013. The first respondent rejected the same, by the order dated 20. 04.2011.

(3.)THE review applicant filed W.P.(MD) No. 13377 of 2011, challenging the order, dated 20.04.2011 and prayed for a direction to the respondents to approve the school committee for the period from 09.07.1997 to 31.12.2010 and 01. 11.2011 to 31.12.2013. While the writ petition was pending, the review applicant rectified the defects pointed out by the respondents. This Court allowed the writ petition quashing the order, dated 20.04.2011, with a direction to the first respondent to approve the school committee of the review applicant for the period from 09.07.1997 to 31.10.2010 and 01.11.2011 to 31.12.2010.