Nazeera Noushad vs Central Board Of Secondary ...
2024 Latest Caselaw 32848 Ker

Kerala High Court

Nazeera Noushad vs Central Board Of Secondary ... on 13 November, 2024

Author: P Gopinath

Bench: A.K.Jayasankaran Nambiar, P Gopinath

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                   THE HONOURABLE MR. JUSTICE GOPINATH P.
       Wednesday, the 13th day of November 2024 / 22nd Karthika, 1946
          UNNUMB.CMAP.NO.1/2024 IN RP NO. 1001 OF 2024(FILING NO.)

    (ARISING FROM JUDGMENT DATED 07.04.2021 WA 425/2021 OF THIS COURT)

APPLICANT/REVIEW PETITIONER:

     NAZEERA NOUSHAD,AGED 46 YEARS,W/O. NOUSHAD,CHERUPARAMBIL
     HOUSE,GCDA,SANTHI NIVAS,VEDIMARA, PARAVUR,ERNAKULAM,PIN-683520

RESPONDENTS/RESPONDENTS:

  1. CENTRAL BOARD OF SECONDARY EDUCATION(CBSE),REPRESENTED BY ITS
     CHAIRPERSON, SHIKSHA KENDRA 2,COMMUNITY CENTER, PREET
     VIHAR,DELHI,PIN-110092
  2. THE REGIONAL OFFICER CENTRAL BOARD OF SECONDARY
     EDUCATION(CBSE),BLOCK B,2ND FLOOR,LIC DIVISIONAL OFFICE
     CAMPUS,PATTOM,THIRUVANANTHAPURAM,PIN-695004.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 1062 days occured in filing the above Review Petition in the interest
of justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.N.RENJU, Advocate for the petitioner, the court passed the
following:
          DR. A.K.JAYASANKARAN NAMBIAR, J.
                                &
                      GOPINATH P., J.
                 -------------------------------
   Unnumbered C.M.Appln. & C.M.Appln.No.1 OF 2024
                               in
   Unnumbered R.P. OF 2024 (Filing No.1001 OF 2024)
                               in
                  W.A.NO.425 OF 2021
                                &
    Unnumbered R.P. OF 2024 in W.A.NO.425 OF 2021
               -----------------------------------
       Dated this the 13th day of November, 2024


                              ORDER

Gopinath P., J.

Having heard the learned counsel appearing for the Review

Petitioner on the application seeking condonation of delay in filing the

Review Petition, the application seeking condonation of delay in

representing the Review Petition after curing defects, as also on the

Review Petition, we find that the second Review Petition itself is not

maintainable. Therefore, we find no grounds to condone the delay.

Even if we were to condone the delay, there is no question of

maintaining the second Review Petition. Therefore, the applications

for condonation of delay in filing the Review Petition, representing

the Review Petition, after curing defects, and the Review Petition will

stand dismissed.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P. JUDGE prp/13/11/24