1. Central Board Of Secondary ... vs 1. Sanjay H
2022 Latest Caselaw 11059 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
               THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        Thursday, the 3rd day of November 2022 / 12th Karthika, 1944
                      WA NO. 1693 OF 2022(FILING NO.)

    AGAINST THE JUDGMENT DATED 17.06.2022 IN RP 321/2022 OF THIS COURT

APPELLANTS/ RESPONDENTS 1 & 4 IN REVIEW PETITION.:

  1. CENTRAL BOARD OF SECONDARY EDUCATION REPRESENTED BY CONTROLLER OF
     EXAMINATIONS, SHIKSHA KENDRA, 2, COMMUNITY CENTRE, PREET VIHAR,
     DELHI - 110 092 (ADDRESS WRONGLY SHOWN AS TODARMAL MARG, AJMER,
     RAJASTHAN- 305 030 IN THE REVIEW PETITION).
  2. THE REGIONAL OFFICER, (WRONGLY SHOWN AS REGISTRAR IN THE REVIEW
     PETITION), CENTRAL BOARD OF SECONDARY EDUCATION, TODARMAL MARG,
     AJMER, RAJASTHAN - 305 030.

    BY ADV SRI.NIRMAL.S
RESPONDENTS/ PETITIONER & RESPONDENTS 2 & 3 IN R.P.:

  1. SANJAY H, AGED 46 YEARS S/O. HABEEB.A, H.8 GALAXY CLIFORD APARTMENT,
     CHILAVANNOOR ROAD, KADAVANTHRA, KOCHI - 682 020.
  2. PRINCIPAL BHARATIYA VIDYA, POOCHATTY, P.O. ERAVIMANGALAM, THRISSUR -
     680 751.
  3. REGISTAR OF BIRTH AND DEATH, KOLLAM CORPORATION, NH 66, NEAR RAILWAY
     STATOION, STADIUM BANK ROAD, KARBALA, KOLLAM - 691 001.

     This Writ appeal having come up for orders on 03.11.2022, the court
on the same day passed the following:
                    A.K.JAYASANKARAN NAMBIAR
                                  &
                  MURALI PURUSHOTHAMAN, JJ.
              ------------------------------
                 W.A. No.1693 of 2022 (Filing No.)
              ------------------------------
              Dated this the 3rd day of November, 2022

                                ORDER

A.K.Jayasankaran Nambiar, J.

If the learned counsel effects a correction in the cause title by

showing that the appeal is preferred against the judgment in the Writ

Petition as modified by the order in the Review Petition, the Registry shall

number the Writ Appeal.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MURALI PURUSHOTHAMAN JUDGE

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