S.Mohanan vs State Of Kerala
2021 Latest Caselaw 3504 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

              RP.No.301 OF 2014 IN WP(C). 16958/2013

 AGAINST THE JUDGMENT IN WPC 16958/2013 OF HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

             S.MOHANAN
             SON OF SIVADASAN, NARAKATHIL PADINJATTATHIL ITHOTTUVA
             KALLADA WEST P.O., KOLLAM.

             BY ADV. SRI.LEO GEORGE

RESPONDENTS/RESPONDENTS :

      1      STATE OF KERALA
             REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2      KERALA TODDY WORKERS WELFARE FUND BOARD
             THIRUVANANTHAPURAM - 695 001
             REPRESENTED BY ITS CHAIRMAN.

      3      CHIEF WELFARE FUND INSPECTOR,
             KERALA TODDY WORKERS WELFARE FUND BOARD
             THIRUVANANTHAPURAM - 695 001.

      4      WELFARE FUND OFFICER
             KERALA TODDY WORKERS WELFARE FUND BOARD,
             OFFICE OF THE KERALA TODDY WORKERS WELFARE FUND
             BOARD, NEAR UPASANA HOSPITAL, KOLLAM 691 001.

      5      DISTRICT COLLECTOR, KOLLAM-691001.

      6      ANANDAN, SON OF KUNJURAMAN,
             KAIMALAZHIKATHU, ADOOR, ENATHU P.O. - 691 526.

      7      ANANDAKUMAR
             SON OF MADHAVAN, KANJIRAVILAYIL, KARAMKODU MURI,
             ADOOR P.O. - 691 523.

      8      V. SUNILKUMAR
             AITHI ABHIRAMI HOUSE, KOTTAKKAMURI, ARYANADU,
             NEDUMANGADU, THIRUVANANTHAPURAM 695 541.
 RP.No.301 OF 2014 IN WP(C). 16958/2013


                                                2



              9              P. SAJAYAN
                             SON OF VISWANATHAN, VILAYIL VEEDU, KAZHAKUTTAM,
                             MEENAMKULAM, THIRUVANANTHAPURAM - 695 582.

              10             K. SREEKUMAR
                             SON OF KUTTAN PANICKER, USHUS, KIZHAKKUMBHAGOM,
                             VADAKKUMBHAGOM MURI, KAZHAKUTTAM,
                             THIRUVANANTHAPURAM 695 582.

              11             SREEKUMAR
                             SON OF KUTTAN, ANITHA BHAVANAM, PALLICKAL,
                             OLIVUNADA, NEYYATTINKARA, THIRUVANANTHAPURAM 695121

              12             MURALEEDHARAN
                             SON OF BHARGAVAN, URULPANAKUZHI,
                             KUNNUMPURATHU VEEDU, KARIPPUR, NEDUMANGADU,
                             THIRUVANANTHAPURAM 695 541.

              13             SMT. SUMANGALA, D/O.KOUSALYA, URUPLANAKUZHI
                             KUNNUMPURATHU VEEDU, KARIPPUR, NEDUMANGADU,
                             THIRUVANANTHAPURAM - 695 141.

              14             JYOTHI BASU
                             SON OF SUKUMARAN, KALLIL VEETTIL, THRIKKARUVA
                             PRAKKULAM KANJAVELY P.O., KOLLAM - 691 602.

              15             S. SHINE, KARUVELIL, MANJUVILA,
                             VADAKKEVILA P.O., KOLLAM 691 010.

              16             BABU, SON OF VASU, LAKSHAMVEEDU COLONY, 654
                             THEKKECHERRY, THRIKKARUVA, KOLLAM 691 001.

              17             SREENIVASAN, SON OF KARUTHAKUNJU, S.J..NIVAS
                             PARANKIZAZHIKATHU THODI, CHEMMAKKADU P.O.
                             PANAYAM, KOLLAM - 691 601.

              18             VIJAYAKUMAR
                             SON OF VIDYADHARAN, THOTTUMUKHATH,
                             PUTHENTHARA P.O., NEENDAKARA, KOLLAM - 691 582.

                             R2-R4 BY ADV. SRI.G.SANTHOSH KUMAR,SC

                             SRI. A.J. VARGHESE-SR. G.P.

THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 01.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP.No.301 OF 2014 IN WP(C). 16958/2013


                                                                3




                                                             ORDER

This review petition has been filed, inter alia, contending

that in view of Annexure-1, the petitioner has a locus

standi to approach this Court. Petitioner cannot

demonstrate in any manner as to how his entitlement had

been rejected at any point of time. It is in that

circumstances that the writ petition had been dismissed. I

do not find any reason to review the judgment. Hence,

the review petition is dismissed.

Sd-

A.M.SHAFFIQUE, JUDGE AMV/03/02/2021 RP.No.301 OF 2014 IN WP(C). 16958/2013

APPENDIX

PETITIONERS ANNEXURES :

ANNEXURE I COPY OF THE COMMUNICATION ISSUED BY THE FOURTH RESPONDENT TO THE PETITIONER IN THIS BEHALF DATED 15.07.2013.

RESPONDENTS ANNEXURES : NIL

TRUE COPY P.A.TO JUDGE