Kerala State Electricity Board ... vs B.S.Rekha
2021 Latest Caselaw 15785 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
             THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                         RP NO. 540 OF 2020
        JUDGMENT IN WP(C) 5213/2018 OF HIGH COURT OF KERALA
                           DATED 23.10.2019
                          -----------------
REVIEW PETITIONER/RESPONDENTS 4 TO 7 :-

    1       KERALA STATE ELECTRICITY BOARD LTD
            REPRESENTED BY THE SECRETARY, VAIDHYUTHI BHAVAN,
            PATTOM, THIRUVANANTHAPURAM - 695 004.

    2       THE CHIEF ENGINEER (HRM),
            KERALA STATE ELECTRICITY BOARD LTD.,
            VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM-695 004.

    3       ACCOUNTS OFFICER (PENSION AUTHORIZATION),
            K.S.E. BOARD, VYDHYUTHI BHAVAN, PATTOM,
            THIRUVANANTHAPURAM - 695 004.

    4       EXECUTIVE ENGINEER,
            ELECTRICAL DIVISION, ATTINGAL, K.S.E. BOARD ATTINGAL,
            THIRUVANANTHAPURAM - 695 004.

            BY ADV M.K.THANKAPPAN


RESPONDENTS/PETITIONER AND RESPONDENTS 1 TO 3 :-

    1       B.S.REKHA, AGED 52 YEARS,
            W/O. K.RAJU, ASSISTANT ENGINEER, ELECTRICAL DIVISION,
            ATTINGAL, KERALA STATE ELECTRICITY BOARD, ATTINGAL,
            THIRUVANANTHAPURAM, RESIDING AT VAYALIL,
            GRAMATHINMUKKU, AVANAVANCHERRY P.O., ATTINGAL,
            THIRUVANANTHAPURAM, PIN - 695 103.

    2       UNION OF INDIA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            MINISTRY OF COMMUNICATIONS,
            DEPARTMENT OF TELECOMMUNICATION,
            GOVT. OF INDIA, CENTRAL SECRETARIAT,
            NEW DELHI, PIN - 110 062.
 RP NO. 540 OF 2020

                                -: 2 :-



     3      THE DIRECTOR
            WIRELESS MONITORING ORGANIZATION,
            DEPARTMENT OF TELECOM, MINISTRY OF COMMUNICATION,
            IIIRD FLOOR, PUSHPA BHAVAN, NEW DELHI - 110 062.

     4      OFFICER-IN-CHARGE/HEAD OF OFFICE
            WIRELESS MONITORING STATION, THIRUVANANTHAPURAM,
            PIN - 695 001.

            BY ADV SRI.R.SANTHOSH BABU
            BY SRI.S.BIJU, CGC


     THIS   REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
30.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 540 OF 2020

                                 -: 3 :-


                              ORDER

Dated this the 30th day of July, 2021

The learned counsel for the review petitioners submits that the

issue raised in the writ petition was referred to a Full Bench and had

been decided on 8.9.2020 in favour of the review petitioners. The

judgment in this writ petition is dated 23.10.2019. The later

judgment cannot be a ground for review. The remedy of the

petitioners is to file an appeal as against the judgment and not to file

a review petition. The review petition is accordingly dismissed.

Sd/-

ANU SIVARAMAN JUDGE Jvt/3.8.2021 RP NO. 540 OF 2020

APPENDIX OF RP 540/2020

PETITIONER ANNEXURE

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 23.10.2019 IN WPC NO. 5213/2018.

ANNEXURE A2 TRUE COPY OF THE COMMON ORDER DATED 03.09.2019 IN OP KAT NOS. 394, 227, 332, 368, 394, 398 403 AND 429 OF 2018, 127, 156,196,237 , 283 AND 304 OF 2019 AND WA NO. 1291 OF 2018.