P.Venu vs The Union Of India
2021 Latest Caselaw 243 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

                RP.No.1027 OF 2020 IN OP (CAT). 119/2016

 AGAINST THE JUDGMENT IN OP (CAT) 119/2016(Z)DATED 18-12-2019 OF
                      HIGH COURT OF KERALA


REVIEW PETITIONER/S:

                P.VENU,
                AGED 67 YEARS,
                ASSISTANT SALT COMMISSIONER (RETIRED)
                RESIDING AT NANDAVANAM, UDAYANAPURAM, VAIKOM,
                KOTTAYAM DISTRICT 686 143

                BY P.VENU(PARTY IN PERSON)

RESPONDENT/S:

                THE UNION OF INDIA,
                THROUGH THE SECRETARY, DEPARTMENT OF INDUSTRIAL
                POLICY AND PROMOTION, MINISTRY OF COMMERCE AND
                INDUSTRY, UDYOG BHAVAN, NEW DELHI 110 011

                R1 BY SRI.KRISHNADAS P.NAIR, CGC
                R1 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA




     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION            ON
05.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.1027 OF 2020

                                2

                          O R D E R

Dated this the 5th day of January 2021

K.VINOD CHANDRAN, J.

This Review Petition is filed challenging the order

passed as a consequence of our judgment. We are of the

opinion that no review is maintainable.

The Review Petition is dismissed, leaving open the

remedy to agitate the cause before appropriate forum.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

V.G.ARUN

JUDGE

uu

05.01.2020 RP.No.1027 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE RA-1 ORDER DATED 11-11-2020 ISSUED BY RESPONDENT

ANNEXURE RA-2 CERTIFIED COPY OF THE JUDGMENT PASSED THIS HON'BLE COURT IN OP(CAT) NO. 119 OF 2016 DATED 18-12-2019