Madras High Court
The State Of Tamil Nadu vs J.Amirtha on 22 February, 2018
Bench: T.S.Sivagnanam, R.Tharani
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.02.2018
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE R.THARANI
REV.APLC(MD) No.81 of 2013
1.The State of Tamil Nadu,
Rep. by the Secretary,
State Board of School Examination,
Chennai ? 600 006.
2.The Secretary,
State Board of Matriculation & Anglo
Indian School Examinations,
Tamil Nadu, Chennai.
3.The Director,
Directorate of Government Examinations,
DPI Campus,
College Road, Chennai ? 600 006.
4.The Secretary,
Selection Committee,
Directorate of Medical Education,
Chennai ? 10. .... Applicants
Vs.
J.Amirtha
rep. by her natural guardian and father
V.S.Jeyakumar ... Respondent
PRAYER :- Review application is filed under Section 114 read with Order
XLVII Rule 1 and 2 read with Section 114 of C.P.C., to review the order dated
29.08.2013 in W.A.(MD) No.825 of 2013 in W.P.(MD) No.9978 of 2013 on the file
of this Court.
!For Applicants : Mr.D.Muruganantham, AGP
^For Respondents : No appearance
:ORDER
[Order of the Court was made by T.S.SIVAGNANAM, J.] This review application has been filed in the year 2013 to review the order passed in W.A.(MD) No.825 of 2013 dated 29.08.2013. We find that in the grounds of review application, the petitioners have not pointed out as to what is the error which is apparent on the face of the judgment. The settled legal position is that a review petition is not an appeal in disguise. Therefore, we are not inclined to entertain the review application. Apart from that, it is not known as to what happened from 2013 onwards as the matter pertains to re-evaluation of answers scripts.
2.For all the above reasons, this review application is dismissed. No costs.
.