The Malabar Devaswom Board vs Ranjith
2021 Latest Caselaw 3122 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                RP.No.82 OF 2021 IN WP(C). 22177/2020

   AGAINST THE JUDGMENT IN WP(C) 22177/2020(V) OF HIGH COURT OF
                              KERALA


REVIEW PETITIONERS:

      1        THE MALABAR DEVASWOM BOARD,
               REPRESENTED BY ITS SECRETARY, HOUSEFED COMPLEX,
               ERANJIPALAM, KOZHIKODE-673006.

      2        THE COMMISSIONER
               MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
               ERANJIPALAM, KOZHIKODE-673006.

               BY ADV. SRI.R.LAKSHMI NARAYAN

RESPONDENTS:

      1        RANJITH,
               AGED 38 YEARS
               S/O DAMODARAN NAIR, KARAKKATTIL HOUSE, MOKAVAOOR ,
               ERANHIKKAL P O, KOZHIKODE.

      2        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT, REVENUE
               DEVASWOM DEPARTMENT, GOVERNMMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      3        KERALA DEVASWOM RECRUITMENT BOARD
               REPRESENTED BY ITS SECRETARY, NANTHANCODE,
               THIRUVANANTHAPURAM-695003.



               SRI. V.V.NANDAGOPAL NAMBIAR - SC
               SRI. MATHEW GEORGE VADAKKEL - SR GP

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION               ON
28.01.2021, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 RP.No.82 OF 2021 IN WP(C). 22177/2020

                                       2

                                  ORDER

This petition, to review the judgment dated

18.12.2020, has been filed asserting that, while

recording the submissions made on behalf of the

petitioner herein/respondent No.2 in the writ

petition, this Court has stated that a certain

Shri.M.T.Mahesh is still continuing as a temporary

Driver, but that this is factually incorrect.

2. Shri.R.Lakshmi Narayan, learned Standing

Counsel for the Devaswom Board, submits that it

was averred by his client in the counter

affidavit, the relevant portion of which has been

extracted in the judgment, that Shri.M.T.Mahesh

had already been regularized by the Government

even at the time when this writ petition was

filed.

If this be so, obviously, the basis of the

judgment is incorrect and I, therefore, deem it

appropriate to allow this review petition.

It is so ordered.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/1.2.2021 RP.No.82 OF 2021 IN WP(C). 22177/2020

APPENDIX PETITIONERS' EXHIBITS:

ANNEXURE-A1 PHOTOCOPY OF THE GOVERNMENT ORDER GO (RT) NO. 760/2020/RD DATED 21.2.2020.