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Kerala High Court

University Of Kerala vs Dr. B.Kumari Valsala on 25 October, 2011

Author: P.S.Gopinathan

Bench: C.N.Ramachandran Nair, P.S.Gopinathan

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

            THE HONOURABLE MR.JUSTICE C.N.RAMACHANDRAN NAIR
                                   &
               THE HONOURABLE MR.JUSTICE. P.S.GOPINATHAN

          TUESDAY, THE 17TH DAY OF JULY 2012/26TH ASHADHA 1934

                 RP.No. 86 of 2012 ()  IN WA/924/2011
                  ------------------------------------
          AGAINST THE JUDGMENT IN WA.924/2011 DATED 25-10-2011

REVIEW PETITIONER/APPELLANT:
--------------------

           UNIVERSITY OF KERALA,
           REP. BY ITS REGISTRAR,
           UNIVERSITY BUILDINGS,
           THIRUVANANTHAPURAM, PIN-695 034.

         BY ADV. SRI.GEORGE POONTHOTTAM,SC,KERALA UTY.

RESPONDENT/RESPONDENT:
--------------

           DR. B.KUMARI VALSALA,
           (RETIRED READER IN MUSIC),
           MAHARAJAS COLLEGE, ERNAKULAM),
           SWAPNA, PATTANAKKAD(PO),
           CHERTHALA, PIN.688 511.

         BY ADV. SRI.S.P.ARAVINDAKSHAN PILLAI

       THIS REVIEW PETITION  HAVING BEEN FINALLY HEARD  ON  17-07-2012,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:

                             APPENDIX

ANNEXURE-I: CERTIFIED COPY OF JUDGMENT IN W.A. NO.924/2011
DT.25.10.2011.



                             TRUE COPY



                                               P.S. TO JUDGE



                   C.N.RAMACHANDRAN NAIR, &
                             P.S.GOPINATHAN, JJ.
               ....................................................................
                               R.P. No.86 of 2012 in
                               W.A. No.924 of 2011
               ....................................................................
                   Dated this the 17th day of July, 2012.

                                          ORDER

Ramachandran Nair, J.

Since the respondent has crossed the retirement age, the review petitioner as such has no grievance. However, counsel appearing for the respondent submitted that respondent has suffered on account of the lapses on the part of the University in making the selection according to the procedure within the time frame. We do not think we can consider the claim of the respondent in the Review Petition. However, we dismiss the Review Petition as infructuous but leaving it open to the review petitioner to raise the contentions taken in the Review Petition in any proceeding, if instituted by the respondent against the University.

Sd/-

C.N.RAMACHANDRAN NAIR Judge Sd/-

                                                P.S.GOPINATHAN
                                                Judge
                                      True copy
pms                                                                         P.S. to Judge