Udayavarman Unni vs State Of Kerala
2022 Latest Caselaw 10709 Ker

RP NO. 975 OF 2022               1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                        RP NO. 975 OF 2022
 AGAINST THE JUDGMENT IN WP(C) NO.7068/2017 OF HIGH COURT OF
                                KERALA
REVIEW PETITIONER/PETITIONR :

           UDAYAVARMAN UNNI
           AGED 55 YEARS,
           S/O. MANICHAN UNNI, LD CLERK (HIGHER GRADE)
           R.M.H.S., MELATTUR P.O.,
           MALAPPURAM DISTRICT.

           BY ADV K.MOHANAKANNAN
RESPONDENT/S:

    1      STATE OF KERALA
           REPRESENTED BY SECRETARY TO GOVERNMENT,
           GENERAL EDUCATION DEPARTMENT,
           THIRUVANANTHAPURAM-695001.
    2      DEPUTY DIRECTOR OF EDUCATION,
           CIVIL STATION, MALAPPURAM-676505.
    3      DISTRICT EDUCATIONAL OFFICER,
           WANDOOR, MALAPPURAM-679328.
    4      THE HEADMASTER,
           R M HIGH SCHOOL, MELATTUR (P.O.),
           MALAPPURAM-679326.

           BY ADV T.S.NEJIMUDDIN

           SMT. MARY BEENA JOSEPH, SR. GP
    THIS   REVIEW    PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 975 OF 2022                    2

                                    ORDER

This review petition is filed seeking to review the judgment dated

24.08.2022 in W.P.(C) No.7068 of 2017.

2. Sri. K. Mohanakannan, the learned counsel appearing for the review

petitioner, submitted that the fact that implementation of the directions issued

by this Court may result in a situation wherein the respondents would be

entitled to recover amounts, was not something that was visualized when the

judgment was rendered. According to the learned counsel, the non-

consideration of the above issue is an error apparent on the face of the record

warranting exercise of powers under review.

3. Having considered the submissions, I am satisfied that there is an

error apparent on the face of the record.

4. The judgment dated 24.08.2022 in W.P.(C) No.7068 of 2017 will

stand recalled.

Post the writ petition for hearing.

Sd/-

                                             RAJA VIJAYARAGHAVAN V
 NS                                                  JUDGE




                     APPENDIX OF RP 975/2022



PETITIONER(S) ANNEXURES :

Annexure A1          TRUE COPY OF THE GO(RT) 675/2017/H & FWD
                     DATED 15.3.2007.

RESPONDENT(S) ANNEXURES : NIL