The Managing Director vs K.Animon
2024 Latest Caselaw 13519 Ker

Kerala High Court

The Managing Director vs K.Animon on 24 May, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                          RP NO. 145 OF 2024

  AGAINST THE JUDGMENT DATED IN WP(C) NO.30182 OF 2023 OF HIGH
                        COURT OF KERALA

REVIEW PETITIONER/RESPONDENT Nos. 3 and 4:

    1       THE MANAGING DIRECTOR
            KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
            DEVELOPMENT LTD., (MATSYAFED, KAMALASWARAM, MANACAUD
            P.O, THIRUVANANTHAPURAM, PIN - 695009

    2       THE CHAIRMAN DIRECTOR BOARD,
            KERALA STATE CO-OPERATIVE FEDERATION FOR FISHERIES
            DEVELOPMENT LTD., (MATSYAFED) KAMALASWARAM,
            MANACAUD P.O, THIRUVANANTHAPURAM, PIN - 695009

            BY ADV T.P.PRADEEP


RESPONDENTS/WRIT PETITIONER & RESPONDENT NoS. 1, 2 & 5:

    1       K.ANIMON,
            AGED 47 YEARS
            S/O KUTTAN, JUNIOR ASSISTANT (UNDER SUSPENSION),
            MATSYAFED, DISTRICT OFFICE, KOLLAM. NOW RESIDING AT
            KARICHALICHIRAYIL VEEDU, ADHINADU SOUTH,
            KATTILKADU P.O, KARUNAGAPPALLY,
            KOLLAM DISTRICT, PIN - 690542

    2       STATE OF KERALA
            REP. BY ITS SECRETARY, FISHERIES DEPARTMENT,
            GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001

    3       THE DIRECTOR
            DIRECTORATE OF FISHERIES, VIKAS BHAVAN,
            THIRUVANANTHAPURAM
            (REGISTRAR OF FISHERIES, KERALA STATE CO-OPERATIVE
            FEDERATION FOR FISHERIES DEVELOPMENT LTD.,
 R.P. No.145 of 2024
               (MATSYAFED), PIN - 695033

      4        THE SUPERINTENDENT OF POLICE
               VIGILANCE & ANTI CORRUPTION BUREAU, KOLLAM UNIT,
               KAANKATHU MUKKU, KOLLAM, PIN - 691013.



               SRI. UNNIKRISHNA KAIMAL, SR.GOVT.PLEADER.



     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 R.P. No.145 of 2024



                                           ORDER

This Review Petition is filed seeking to review the judgment dated

12.10.2023 in W.P.(C) No.30182 of 2023.

2. The learned counsel appearing for the review petitioner

submitted that what was under challenge in the Writ Petition was Ext.P16

extension of the suspension order. According to the learned counsel,

though Ext.P5 was also challenged in the Writ Petition, this Court did not

interfere with Ext.P6 but proceeded to quash Ext.P16. However,

inadvertently, in the operative portion of the judgment, it was mentioned

that Ext.P5 and P16 stand quashed.

3. I have considered the submissions advanced. The mentioning

of Ext.P6 in the operative portion of the judgment is an inadvertent error.

4. This review petition is allowed making it clear that this Court

has interfered only with Ext.P16. Ext. P5 stands as such.

This Review Petition is disposed of.

sd/-

RAJA VIJAYARAGHAVAN V, JUDGE PS/24/5/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.

30182/2023 DATED 12/10/2023