The State Of Kerala Represented By ... vs Reshma K.M
2023 Latest Caselaw 8770 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                         RP NO. 750 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 32157/2022 OF HIGH COURT OF
                               KERALA
REVIEW PETITIONERS/RESPONDENTS 1 & 2 IN WPC:

    1        THE STATE OF KERALA REPRESENTED BY ITS SECRETARY TO
             GOVERNMENT, GENERAL EDUCATION DEPARTMENT,
             SECRETARIAT ANNEX II,THIRUVANANTHAPURAM, PIN -
             695001
    2        THE REGIONAL DEPUTY DIRECTOR OF HIGHER SECONDARY
             EDUCATION, PAYYAMBALAM, KANNUR, PIN - 670003
             BY ADV GOVERNMENT PLEADER


RESPONDENTS/PETITIONER & 3RD RESPONDENT IN WPC:

    1        RESHMA K.M, AGED 45 YEARS
             W/O E.RANJITH, HIGHER SECONDARY SCHOOL TEACHER
             (BOTANY), MATTANNUR HIGHER SECONDARY
             SCHOOL,MATTANNUR, KANNUR, PIN - 670702
    2        THE PRINCIPAL, MATTANNUR HIGHER SECONDARY SCHOOL,
             KANNUR, PIN - 670702
             BY ADV V.A.MUHAMMED


OTHER PRESENT:

             SMT. VIDYA KURIAKOSE, GP


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
09.08.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 R.P.750/2023                               2




                     P. V. KUNHIKRISHNAN, J.
                  -------------------------------------------
                           R.P.No.750 of 2023
         [against the judgment dated 24.05.2023 in WP(C)32157/2022]
                 -------------------------------------------
               Dated this the 9th day of August, 2023

                                    ORDER

After going through the memorandum of review petition, I

think there is some force in the argument of the review petitioners.

This Court disposed the writ petition based on the submission that

the broken service is not reckoned in tune with

G.O(P)No.16/2022/G.Edn. dated 23.12.2022. That is not the issue

in this writ petition. I think the matter is to be reconsidered.

Therefore the review petition is allowed. The judgment dated

24.05.2023 in W.P(C)No.32157/2022 is recalled.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

APPENDIX OF RP 750/2023

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT DATED 16/02/2023 IN WP(C).NO.25401/2022.