Kerala High Court
Tojo Sebastian vs Institute Of Human Resources ... on 1 October, 2021
Bench: A.K.Jayasankaran Nambiar, P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
RP NO. 447 OF 2021
AGAINST THE ORDER/JUDGMENT DATED 29.03.2021 IN WP(C)
17571/2019 OF HIGH COURT OF KERALA, ERNAKULAM
REVIEW PETITIONERS/WRIT PETITIONERS:
1 TOJO SEBASTIAN,
AGED 46 YEARS
(DEMONSTRATOR/WORKSHOP INSTRUCTOR (ELECTRONICS),
A/O. K.M.DEVASIA, KALATHIMATTAM, THUMBASSERY,
KODATHIPADY, ETTUMANNOOR, KOTTAYAM, KERALA-686631.
2 BAIJU E.N.,
(DEMONSTRATOR/WORKSHOP INSTRUCTOR (ELECTRONICS),
S/O. K.NARAYANAN NAIR, EDAKAT, ATHOLI, KOZHIKODE,
KERALA-673315.
3 DEEPU JOSEPH,
(DEMONSTRATOR/WORKSHOP INSTRUCTOR (ELECTRONICS),
C/O. ASHAVARGHESE, PUTHENPURACKAL HOUSE,
PUTHUPPALLY, KOTTAYAM, KERALA-686011.
4 SAJITHA V.,
(DEMONSTRATOR/WORKSHOP INSTRUCTOR (ELECTRONICS),
W/O. JITHESH GANGADHARAN, SUNNY SIDE HOUSE,
NAMBIDIPARAMBATHU, PALAZHI-PALA, G.A.COLLEGE P.O.,
KOZHIKODE, KERALA-673014.
5 AJITHA KUMARI P.,
(DEMONSTRATOR/WORKSHOP INSTRUCTOR (ELECTRONICS),
S/O. SHAJI E.K., ELLATHUVELI, KARIKKADU P.O.,
THANNEERMUKKOM S.O., ALAPPUZHA, KERALA-688527.
BY ADVS.
ELVIN PETER P.J.
K.R.GANESH
SIDHARTH SUDHEER
R.P.No.447 of 2021
in
W.P(C).No.17571 of 2019
:2:
GOURI BALAGOPAL
E.ADITHYAN
RESPONDENTS/RESPONDENTS:
1 INSTITUTE OF HUMAN RESOURCES DVELOPMENT,
REPRESENTED BY ITS DIRECTOR, PRAJOE TOWERS,
VAZHUTHACAUD, THIRUVANANTHAPURAM, KERALA,
INDIA-695014.
2 DIRECTOR,
INSTITUTE OF HUMAN RESOURCES DEVELOPMENT, PRAJOE
TOWERS, VAZHUTHACAUD, THIRUVANANTHAPURAM, KERALA,
INDIA-695014.
BY ADVS.
SHRI.DEEPU THANKAN, SC, IHRD
SMT.UMMUL FIDA,
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
R.P.No.447 of 2021
in
W.P(C).No.17571 of 2019
:3:
ORDER
A.K.Jayasankaran Nambiar, J.
On going through the averments in the Review Petition and after hearing the learned counsel for the review petitioners as also the respondents, we feel that an error has crept into the judgment insofar as it pertains to W.P(C).No.17571 of 2019. Accordingly, we recall the judgment dated 29.03.2021 in the said Writ Petition and proceed to hear the Writ Petition afresh.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-
GOPINATH P. JUDGE mns R.P.No.447 of 2021 in W.P(C).No.17571 of 2019 :4: APPENDIX OF RP 447/2021 PETITIONER ANNEXURE Annexure 1 TRUE COPY OF THE RELEVANT EXTRACT OF THE SPECIAL RULES OF INSTITUTE OF HUMAN RESOURCES DEVELOPMENT.
RESPONDENTS EXHIBITS:NIL //TRUE COPY// P.A TO JUDGE