Travancore Devaswom Board - Tdb vs R. Kishore
2021 Latest Caselaw 23485 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                     THE HONOURABLE MR. JUSTICE AMIT RAWAL
         THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                              RP NO. 834 OF 2021
  AGAINST THE ORDER IN WP(C) 3364/2021 DATED 15.09.2021 OF HIGH COURT OF
                                    KERALA
REVIEW PETITIONERS/RESPONDENTS 1 TO 3 IN W.P.C:

     1        TRAVANCORE DEVASWOM BOARD
              NANTHANCODE,
              THIRUVANANTHAPURAM 695 003,
              REPRESENTED BY ITS SECRETARY.
     2        DEVASWOM COMMISSIONER,
              TRAVANCORE DEVASWOM BOARD,
              NANTHENCODE, THIRUVANANTHAPURAM 695 003.
     3        SPECIAL OFFICER,
              TRAVANCORE DEVASWOM BOARD, NANTHENCODE,
              THIRUVANANTHAPURAM 695 003.
              BY ADV SHRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD

RESPONDENTS/PETITIONER & RESPONDENTS 4 TO 7 IN WPC:

     1        R. KISHORE, AGED 40,
              S/O. RAVEEDNRAN,
              PULARI, KUDAVATOOR (P.O.,) KOTARAKKARA, KOLLAM 691 509.
     2        COMMISSSIONER,
              STATE COMMISSIONERATE FOR PERSONS WITH DISABILITIES,
              SASTHAMANGALAM, THIRUVANANTHAPURAM 695 010.
     3        DIRECTOR OF COLLEGIATE EDUCATION,
              DEPARTMENT OF HIGHER EDUCATION, SECRETARIAT, ANNEX,
              THIRUVANANTHAPURAM 695 001.
     4        UNIVERSITY OF KERALA,
              REPRESENTED BY THE VICE CHANCELLOR, PALAYAM P.O.,
              THIRUVANANTHAPURAM 695 001.
     5        MAHATMA GANDHI UNIVERSITY,
              REPRESENTED BY THE VICE CHANCELLOR, M.G. UNIVERSITY, KOTTAYAM
              686 560.
              SRI THOMAS ABRAHAM SC ,
              SRI SURIN GEORGE IYPE SC MG ,
              GP SRI JIMMY GEORGE


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 25.11.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 834 OF 2021
                              -2-

                           JUDGMENT

Learned counsel after arguing for some time, realizing that

the Court is going to dismiss the review petition with cost,

submitted that he is not intending to press the review petition.

Accordingly, the review petition is dismissed as not

pressed.

Sd/-

AMIT RAWAL JUDGE

uu 27.11.2021