State Of Kerala, Rep By Thrissur ... vs Sheeja P.S
2023 Latest Caselaw 11416 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 8TH DAY OF NOVEMBER 2023 / 17TH KARTHIKA, 1945
                        RP NO. 1093 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 17107/2023 OF HIGH COURT OF
                               KERALA
REVIEW PETITIONERS/RESPONDENTS IN WP(C):

    1        STATE OF KERALA,
             REP BY THRISSUR DISTRICT WOMEN AND
             CHIILD DEVELOPMENT PROJECT OFFICER
             O/O THRISSUR DISTRICT WOMEN AND CHILD
             DEVELOPMENT PROJECT, AYYANTHOLE P.O,
             THRISSUR DISTRICT, PIN - 680003
    2        CHILD DEVELOPMENT PROJECT OFFICER
             O/O THE CHILD DEVELOPMENT PROJECT
             OFFICE, PUZHAKKAL,PURANATTUKARA P.O,
             THIRSSUR, PIN - 680551
    3        DIRECTOR (ICDS)
             WOMEN AND CHILD DEVELOPMENT PROJECT
             DEPARTMENT, POOJAPPURA,
             THIRUVANANTHAPURAM, PIN - 695012
    4        THE DIRECTOR OF SOCIAL JUSTICE
             DEPARTMENT, DIRECTORATE OF SOCIAL
             JUSTICE, SAMUHYAKSHEMA BHAVAN, POOJAPPURA,
             THIRUVANANTHAPURAM, PIN - 695001
             BY ADV.
             SRI.SUNIL KUMAR KURIAKOSE - GP

RESPONDENT/PETITIONER IN WP(C):

             SHEEJA P.S
             KALATHUR HOUSE, ADATT P.O, AINIKKAD,
             THRISSUR, PIN - 680551
             BY ADV.
             SRI.C.A.JOJO



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
08.11.2023,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 RP No. 1093 of 2023 in W.P.(C).No.17107 of 2023
                                             :2:




                   DEVAN RAMACHANDRAN, J.
                =========================
                       R.P.No.1093 of 2023 in
                     W.P.(C).No.17107 of 2023
               ==========================
              Dated this the 8th day of November, 2023

                                        ORDER

This petition, seeking review of the judgment of this Court

dated 01.08.2023, has been preferred by the State of Kerala,

saying that no subsistence allowance was liable to be paid to the

petitioner.

2. I fail to understand why this petition has been moved

because, in the judgment in question, I made it very clear that

"the competent Authorities must ensure that the eligible

subsistence allowance" is paid to the petitioner. If they are to

now say that no such amounts are eligible, then they should say

so in a proper proceeding. It would not require a review of the

judgment for this purpose.

In the afore circumstances, this review petition is closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE

anm RP No. 1093 of 2023 in W.P.(C).No.17107 of 2023

APPENDIX OF RP 1093/2023

PETITIONERS' ANNEXURES Annexure A1 A TRUE COPY OF THE ORDER NO.DWCDO/TSR/D-

1976/23 ON 19.06.2023 ISSUED BY 1ST RESPONDENT Annexure A2 TRUE COPY OF THE ORDER NO.

ICDS/PKL/214/2023 DATED 20.06.2023 ISSUED BY THE CHILD DEVELOPMENT PROJECT OFFICER Annexure A3 TRUE COPY OF THE ORDER NO. ICDS/A1-

24624/03 DATED 21.05.2004 OF THE DIRECTOR, DEPARTMENT OF SOCIAL WELFARE Annexure A4 TRUE COPY OF THE APPLICATION SUBMITTED BY THE RESPONDENTS/PETITIONERS ON 20.06.2023

RESPONDENT ANNEXURES : NIL.