Kerala High Court
Dr.Joe Joseph vs Dr.Divya.P.D on 14 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MRS. JUSTICE MARY JOSEPH
THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942
RP.No.662 OF 2020 IN WA. 295/2019
AGAINST THE ORDER/JUDGMENT IN WA 295/2019 OF HIGH COURT OF KERALA
REVIEW PETITIONER/APPELLANT:
DR.JOE JOSEPH, AGED 46 YEARS,
FORMERLY ASSISTANT PROFESSOR,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, MANNUTHY,
THRISSUR.
BY ADVS.
SRI.MURALI PURUSHOTHAMAN
SRI.DEEPU LAL MOHAN
RESPONDENTS/RESPONDENTS :
1 DR.DIVYA.P.D,
ASSISTANT PROFESSOR (ON CONTRACT),
DEPARTMENT OF VETERINARY BIOCHEMISTRY,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, MANNUTHY,
PIN - 680 651.
2 DR.SREELAKSHMI C.M.,
ASSISTANT PROFESSOR (ON CONTRACT),
DEPARTMENT OF VETERINARY ANIMAL HUSBANDRY EXTENSION,
COLLEGE OF VETERINARY AND ANIMAL SCIENCES, MANNUTHY,
PIN - 680 651.
3 DR.RATHEESH R.L.,
GANGOTHRI,KUNNANNOOR,
CHANDRA NAGAR P.O.,PALAKKAD - 678 001.
4 STATE OF KERALA,
REPRESENTED BY ITS SPECIAL SECRETARY TO GOVERNMENT,
LAW LEGISLATION(I) DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
5 KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
RP.No.662 OF 2020 IN WA. 295/2019
2
REPRESENTED BY ITS REGISTRAR,
POOKODE, WAYANAD-673 121.
6 THE MANAGEMENT COUNCIL,
KERALA VETERINARY AND ANIMAL SCIENCES UNIVERSITY,
REPRESENTED BY ITS VICE CHANCELLOR,
POOKODE, WAYANAD-673 121.
7 SMT.SALINI GOPINATH,
W/O.S.R.SHYAM SURAJ,AGED 38 YEARS,
RESIDING AT F-11, INDUS GARDENS,
VIYYOOR, THRISSUR DISTRICT - 680 009.
8 THE PRINCIPAL SECRETARY,
AGRICULTURE(AHF) DEPARTMENT,
SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
OTHER PRESENT:
SRI. A.J. VARGHESE-SR. G.P.
THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 14.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
RP.No.662 OF 2020 IN WA. 295/2019
3
ORDER
Shaffique, J
This review petition has been filed, inter alia , contending
that there is an error apparent on the face of the record.
Petitioner refers to G.O dated 14.02.2011, which gives
certain concession to University employees. We have
already taken a decision in R.P.No.466/2020 in
W.A.No.244/2019 and connected cases wherein we have
found that there is no error apparent on the face of the
record. The aforesaid G.O applicable to certain
Universities, can have no bearing on the facts of the case.
In the result, this review petition do not merit consideration
and, hence, is dismissed.
Sd/-
A.M.SHAFFIQUE, JUDGE
sd/-
MARY JOSEPH, JUDGE
AMV/14.01.2021
RP.No.662 OF 2020 IN WA. 295/2019
APPENDIX
PETITIONERS EXHIBITS :
ANNEXURE A: THE TRUE COPY OF ORDER DATED
16-06-2020 OF THE HON'BLE SUPREME
COURT OF INDIA IN SLP NO.7504 OF
2020.
ANNEXURE B: THE PHOTOCOPY OF G.O.(MS)
NO.18/2011/H.EDN DATED 14-02-2011.
ANNEXURE C: THE PHOTOCOPY OF G.O.(MS)
NO.243/2014/H.EDN DATED 05-06-2014.
RESPONDENTS EXHIBITS : NIL
TRUE COPY P.A.TO JUDGE
