Joshi T. C vs Calicut University
2024 Latest Caselaw 27700 Ker

Kerala High Court

Joshi T. C vs Calicut University on 13 September, 2024

                                            2024:KER:70339
RP NO. 971 OF 2024

                               1


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.

  FRIDAY, THE 13TH DAY OF SEPTEMBER 2024 / 22ND BHADRA,

                              1946

                     RP NO. 971 OF 2024

        ARISING FROM JUDGMENT DATED 08.07.2024 IN WP(C)

         NO.35828 OF 2023 OF HIGH COURT OF KERALA

REVIEW PETITIONER/PETITIONER:

          JOSHI T. C
          AGED 55 YEARS
          S/O. CHERU, THAIKKADAM HOUSE,
          RAMAVARMAPURAM, THRISSUR, PIN - 680631


          BY ADVS.
          SREEKANTH S.NAIR
          SANDEEP P JOHNSON



RESPONDENTS/RESPONDENTS:

    1     CALICUT UNIVERSITY
          REPRESENTED BY REGISTRAR PAREEKSHA BHAVAN,
          UNIVERSITY OF CALICUT THENHIPALAM P. O,
          MALAPPURAM, PIN - 673635
                                                 2024:KER:70339
RP NO. 971 OF 2024

                              2


     2      THE CONTROLLER OF EXAMINATION
            CALICUT UNIVERSITY, PAREEKSHA BHAVAN,
            THENHIPALAM P.O, MALAPPURAM, PIN - 673635

     3      DEPUTY REGISTAR OF LLB
            UNIVERSITY OF CALICUT, PAREEKSHA BHAVAN,
            PIN - 673636

     4      SPECIAL EXAMINATION OF LLB
            UNIVERSITY OF CALICUT, PAREEKSHA BHAVAN,
            PIN - 673636

     5      DIRECTION OF LLB REVALUATION
            UNIVERSITY OF CALICUT, PAREEKSHA BHAVAN,
            PIN - 673636

     6      SECTION OFFICER, EPR
            CALICUT UNIVERSITY, PAREEKSHA BHAVAN,
            PIN - 673636

            BY ADV
            ADV P C SASIDHARAN-SC


         THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON   13.09.2024, THE   COURT ON     THE SAME   DAY   PASSED   THE
FOLLOWING:
                                               2024:KER:70339
RP NO. 971 OF 2024

                              3


                           ORDER

The review was sought contending that there is a

patent error in the judgment, as Annexure A1 University order

dated 02.12.2020 was not taken note of while pronouncing

the judgment. However, the said document was not part of

the judgment, and none of the parties made available the

same. Moreover, on going through the contents of Annexure

A1, I do not find that, the same is having a direct bearing on

the issue adjudicated by this Court in the writ petition.

Therefore, I do not find any reasons to exercise the powers of

the review in this case. In such circumstances, this review

petition is dismissed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs 2024:KER:70339 RP NO. 971 OF 2024

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF UNIVERSITY ORDER NO.

1178/2020/PB DATED 02.12.2020 .