Kerala High Court
State Of Kerala vs P.M.Vijaya Raghavan on 11 November, 2011
Author: K.Surendra Mohan
Bench: K.Surendra Mohan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.SURENDRA MOHAN
FRIDAY, THE 30TH DAY OF MARCH 2012/10TH CHAITHRA 1934
RP.No. 240 of 2012 () IN WPC/14542/2008
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AGAINST THE JUDGMENT IN WPC.14542/2008 DATED 11-11-2011
REVIEW PETITIONER/2ND RESPONDENT:-
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STATE OF KERALA
REP.BY ITS SECRETARY
FISHERIES AND PORTS(A)DEPARTMENTGOVERNMENT
SECRETARIAT
THIRUVANANTHAPURAM
BY ADV. GOVT.PLEADER
RESPONDENT(S)/PETITIONERS & 1ST RESPONDENT:-
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1. P.M.VIJAYA RAGHAVAN
JUNIOR EXECUTIVE , REGIONAL OFFICER
KERALA FISHERMEN'S WELFARE FUND BOARD, KOZHIKODE
2. O.B.THANKAMANI
PEON, REGIONAL OFFICER
KERALA FRISHERMEN'S WELFARE FUND BOARD, ERNAKULAM
3. KERALA FISHERMEN'S WELFARE FUND BOARD,
AYYAPPA NAGAR, POONKUNNAM, THRISSUR -2
REP.BY ITS FHIERIES WELFARE COMMISSIONER.
BY SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
BY SRI.ASOK M.CHARIYAN, SC, KFWFB
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
30-03-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
K.SURENDRA MOHAN, J.
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R.P.No.240 of 2012
in
WP(C).No.14542 of 2008.
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Dated this the 30th March, 2012.
O R D E R
This Review petition has been filed by the State seeking correction of the judgment dated 11.11.2011. In the first paragraph of the said judgment, it has been stated that the petitioners are permitted to continue in service till they attain the age of 58 years as per the interim order granted by the Division Bench in WA.No.1054/2008 on 27.5.2008. According to the review petitioner, the petitioners were allowed to continue in service on the basis of the judgment of the Division Bench dated 27.5.2008 in WA.No.1054/2008. The counsel for the petitioner also submits that the above is a mistake that requires correction as sought for in this Review Petition. R.P.No.240/2012 in WP(C).No.14542/2008.
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For the above reason, this Review Petition is allowed. The judgment is corrected accordingly.
K.SURENDRA MOHAN, (Judge) Kvs/-