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2021 Latest Caselaw 7312 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                 RP.No.1212 OF 2019 IN WP(C). 5146/2019

  AGAINST THE JUDGMENT DATED 28.03.2019 IN WP(C) 5146/2019(P) OF HIGH
                          COURT OF KERALA


REVIEW PETITIONER/ADDL. 5TH RESPONDENT:

       1      THE SECRETARY TO GOVERNMENT OF INDIA
              MINISTRY OF HUMAN RESOURCES DEVELOPMENT,
              (HIGHER EDUCATION WING), NEW DELHI-110 001.

       2      THE SECRETARY MINISTRY OF LAW AND JUSTICE,
              4TH FLOOR, A-WING, SHASTRIBHAWAN, NEW DELHI-110 001.

              BY ADV. SRI.P.VIJAYAKUMAR

RESPONDENTS/WRIT PETITIONER/RESPONDENTS 2, 3 & 4:

       1      ANU ARAVIND.P
              AGED 19 YEARS, D/O. ARAVINDAN, POOJA, PANAYI, KOKKALLOOR
              P. O, BALUSSERY, KOZHIKODE DISTRICT-673 612.

       2      STATE OF KERALA,
              REPRESENTED BY ITS SECRETARY, DEPARTMENT OF HEALTH AND
              FAMILY WELFARE, SECRETARIAT, THIRUVANANTHAPURAM-695 001.

       3      COMMISSIONER OF ENTRANCE EXAMINATION,
              HOUSING BOARD BUILDING, SANTHI NAGAR,
              THIRUVANANTHAPURAM-695 001.

       4      THE DEPUTY SECRETARY,
              NATIONAL ELIGIBILITY-CUM-ENTRANCE TEST UNIT.,
              CENTRAL BOARD OF SECONDARY EDUCATION, SHIKSHA KENDRA 2,
              COMMUNITY CENTRE, PREETH VIHAR, DELHI, PIN-110 092.


              R2 AND 3 - SRI.SURIN GEORGE IPE, SENIOR GOVERNMENT
              PLEADER
              R4 - SRI.NIRMAL.S, SC

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 02.03.2021,
     THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P. No.1212/2019                        :2:
in W.P.(C) No. 5146/2019



              Dated this the 2nd day of March, 2021.

                              ORDER

This Review Petition is filed seeking basically to modify the

direction issued by this Court to additional 5 th respondent in the writ

petition, namely the Secretary to Government of India, Ministry of

Human Resources Development (Higher Education Wing), New Delhi -

110 001, as a direction to the Department of Empowerment of Persons

with Disabilities, Ministry of Social Justice and Empowerment.

2. The review, accordingly, sought is not objected to by the

learned counsel for the respondents.

In that view of the matter, this Review Petition is allowed to the

said extent and the direction issued to the additional 5 th respondent is

modified as the direction issued to the Department of Empowerment of

Persons with Disabilities, Ministry of Social Justice and Empowerment.

sd/-

SHAJI P. CHALY, JUDGE.

Rv