Suresh Chandra vs Accountant General And Others
2023 Latest Caselaw 216 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                          RP NO. 1297 OF 2022
REVIEW PETITIONER/PETITIONER IN THE WP(C):

            DR.SURESH CHANDRA READER IN ENGLISH (RETIRED),
            SREE NARAYANA COLLEGE, KOLLAM
            AGED 65 YEARS
            S/O SOMANATHAN, PADMAVATHI BHAVAN, ANJETHUKADAVU, EAST
            MUNDAKKAL, KOLLAM DISTRICT-691001.

            BY ADV VIDYA G NAIR



RESPONDENTS/RESPONDENTS IN THE WP(C):

    1       ACCOUNTANT GENERAL,
            THIRUVANATHAPURAM-695 001.

    2       THE DIRECTOR, DIRECTORATE OF COLLEGIATE EDUCATION,
            OFFICE OF THE DIRECTOR OF COLLEGIATE EDUCATION, VIKAS
            BHAVAN, THIRUVANANTHAPURAM-695 001.

    3       THE DEPUTY DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF
            THE DIRECTORATE OF COLLEGIATE EDUCATION, KOLLAM-691 001

    4       THE PRINCIPAL, SREE NARAYANA COLLEGE, KOLLAM-691 001

    5       THE MANAGER, SREE NARAYANA COLLEGE, KOLLAM-691 001.

            BY ADV RAJAN BABU    - SC


     THIS    REVIEW   PETITION   HAVING     COME   UP   FOR   ADMISSION   ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 1297 OF 2022
                                        2

                               O R D E R

This petition, seeking review of the

judgment dated 16.06.2022, has been impelled

on the assertion that this Court had not

ordered compensation to the petitioner in the

nature of penal interest.

2. I am afraid that this is not a ground

that can be projected in a Review Petition

because, when the judgment was delivered, such

a plea had not been raised.

In any event, if the petitioner has a

claim for interest, then he must invoke

appropriate remedies before the competent

Forum for the same; for which purpose, I leave

open all contentions in that regard.

This review petition is thus closed.

Sd/-

DEVAN RAMACHANDRAN

SAS JUDGE RP NO. 1297 OF 2022

APPENDIX OF R.P.NO.1297 OF 2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE JUDGMENT DATED 16.06.2022 IN WP(C)NO.22054/2018 OF THE HON'BLE HIGH COURT OF KERALA