D Jeevagan vs The Chairman
2022 Latest Caselaw 8567 Kant

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     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 10TH DAY OF JUNE, 2022

                        PRESENT

          THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

     THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR

           REVIEW PETITION NO.289 OF 2022
                         IN
                 W.A. NO.3377/2018

BETWEEN:

D. JEEVAGAN
S/O LATE K DORAISWAMY,
AGED ABOUT 64 YEARS,
R/AT NO 103,
R.V-12, CHAMPAK APARTMENT,
13TH MAIN, 16TH CROSS, MALLESHWARAM,
BANGALORE-560 055.
                                           ...PETITIONER
(BY SRI NARAYANA BHAT M., ADVOCATE)

AND:

1.     THE CHAIRMAN
       GOVERNING COUNCIL, M.E.I POLYTECHNIC,
       4TH BLOCK, RAJAJINAGAR ENTRANCE,
       BANGALORE-560 010.

2.     MYSORE TECHNICAL EDUCATION SOCIETY (MTES)
       A SOCIETY REGISTERED UNDER THE MYSORE
       SOCIETIES REGISTRATION ACT, 1904,
       MEI POLYTECHNIC BUILDING, 4TH BLOCK,
       RAJAJINAGAR, BANGALORE-560 010,
       REP. BY ITS HON'BLE SECRETARY.
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3.    THE DIRECTOR
      TECHNICAL EDUCATION,
      GOVERNMENT OF KARNATAKA,
      SHESHADRI ROAD,
      BANGALORE-560 001.

4.    THE STATE OF KARNATAKA
      BY PRINCIPAL SECRETARY (HIGHER EDUCATION),
      MULTISTORIED BUILDINGS,
      DR. B.R. AMBEDKAR VEEDHI,
      BANGALORE-560 001.
                                      ...RESPONDENTS
                         ---
     THIS REVIEW PETITION IS FILED UNDER ORDER 47
RULE 1 OF CPC, 1908, PRAYING TO REVIEW THE
JUDGEMENT DATED 27.09.2021 IN W.A.NO.3377/2018 (S)
BY RESTORING THE WRIT APPEAL TO THE ORIGINAL FILE
AND HEAR THE SAME ON MERITS, TO MEET THE ENDS OF
JUSTICE.


     THIS REVIEW PETITION COMING ON FOR ADMISSION
THIS DAY, ALOK ARADHE J., PASSED THE FOLLOWING:

                          ORDER

Mr. M. Narayana Bhat, learned counsel for the review

petitioner.

This petition is filed seeking review of the judgment

dated 27.09.2021 passed in W.A.No.3377/2018.

We have heard the learned counsel for the review

petitioner at length. The Judgment dated 27.09.2021 neither

suffers from any error on the face of the record nor there is

any infirmity to warrant interference of this Court in exercise

of review jurisdiction.

In the result, review petition fails and hereby

dismissed.

Sd/-

JUDGE

Sd/-

JUDGE

HR