Sreekanth G.S vs State Of Kerala
2023 Latest Caselaw 3174 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 23RD DAY OF MARCH 2023 / 2ND CHAITHRA, 1945
                             RP NO. 385 OF 2023
AGAINST THE JUDGMENT WP(C) 4350/2023 OF HIGH COURT OF KERALA




REVIEW PETITIONER/PETITIONER:

              SREEKANTH G.S.
              AGED 29 YEARS
              SON OF SRI. SREEDHARAN, CHERIYAYIL,
              KUNNATHARA P.O., PUTHANCHERI,
              ULLIYERI, KOYILANDY, KOZHIKKODE., PIN - 673327
              BY ADVS.
              K.RADHAKRISHNAN NAIR
              SAJEN THAMPAN



RESPONDENTS/RESPONDENTS:

       1      STATE OF KERALA
              SECRETARY, REPRESENTED BY EDUCATION DEPARTMENT,
              SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
       2      COMMISSIONER FOR GOVERNMENT EXAMINATIONS
              PAREEKSHABHAVAN, POOJAPPURA,
              THIRUVANANTHAPURAM., PIN - 695012
              BY ADV.ANTONY MUKKATH, SR. GOVERNMENT PLEADER

THIS       REVIEW    PETITION     HAVING   COME   UP    FOR    ADMISSION    ON
23.03.2023,         THE   COURT    ON   THE   SAME     DAY    DELIVERED    THE
FOLLOWING:
 RP No.385/2023

                                  2




                   P.V.KUNHIKRISHNAN, J.
                    --------------------------------
                       R.P.No.385 of 2023
             ----------------------------------------------
           Dated this the 23rd day of March, 2023


                              ORDER

This review petition is filed with a prayer to make the

interim order passed in W.P.(C). No. 26131/2020 applicable to

all the petitioners in the other writ petitions disposed together.

The contention is that since the interim order is passed only in

W.P.(C). No.26131/2020, the same will not be applicable to

other writ petitioners.

2. Heard the learned counsel for the review petitioner

and learned Government Pleader.

3. I see no merit in the contention of the review

petitioner. If the Government passed an order declaring that

EWS reservation is available for the KTET Examination, that

will be available to all the writ petitioners. The interim order

passed in W.P.(C). No.26131/2020 is subject to the final

decision to be taken by the Government. If the final decision RP No.385/2023

is against the writ petitioners, they are free to challenge the

same. If the final decision is in favour of the EWS reservation,

that will also be applicable to all the writ petitioners.

With the above observation, this review petition is

closed.

sd/-

                                         P.V.KUNHIKRISHNAN
JV                                              JUDGE