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Kerala High Court

Sivakumar vs The Director on 30 January, 2025

Author: Amit Rawal

Bench: Amit Rawal

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

                                    &

              THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR

     THURSDAY, THE 30TH DAY OF JANUARY 2025 / 10TH MAGHA, 1946

                          RP NO. 45 OF 2025

        AGAINST THE JUDGMENT DATED 06.12.2024 IN WA NO.1945 OF 2024

OF HIGH COURT OF KERALA

REVIEW PETITIONER(S)/APPELLANT/PETITIONER:

            SIVAKUMAR
            AGED 53 YEARS
            S/O K. KUMARA PILLA, KUMARA BHAVAN, T.C 17/1254/20
            PANGODE JUNCTION, THIRUMALA, THIRUVANATHAPURAM,
            PIN - 695006


            BY ADV.
            THIRUMALA P.K.MANI


RESPONDENT(S)/RESPONDENT/RESPONDENTS:

    1       THE DIRECTOR
            E.S.I CORPORATION EMPLOYEES STATE INSURANCE CORPORATION
            SUB REGIONAL OFFICE, PANCHDEEP BHAVAN, THYCAUD,
            THRIUVANATHAPURAM, PIN - 695014

    2       DEPUTY DIRECTOR
            EMPLOYEES STATE INSURANCE CORPORATION SUB REGIONAL
            OFFICE, PANCHDEEP BHAVAN, THYCAUD,
            THRIUVANATHAPURAM-, PIN - 695014

    3       SOCIAL SECURITY OFFICER
            EMPLOYEES STATE INSURANCE CORPORATION,
            THIRUVANATHAPURAM, PIN - 695001

    4       ELDHOSE PAUL
            AGED 31 YEARS, S/O M.M. PAULOSE,
            PULIKKATHOTTI MANGUDI VEEDU, VANNAPPURAM VILLAGE,
            THODUPUZHA THALUK, IDUKKI, PIN - 685602
 RP NO. 45 OF 2025            -2-

                                          2025:KER:10823



BY ADV.:

           SRI.T.V.AJAYAKUMAR, SC, ESIC


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON 30.01.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 RP NO. 45 OF 2025              -3-

                                              2025:KER:10823


                           ORDER

AMIT RAWAL, J.

One of the grounds taken for the review is that while passing the order Ext.P7 under Section 45(A) of the ESI Act, the petitioner was not heard.

2. On perusal of the order, number of opportunities given and even the order was also endorsed to Mr.Sivakumar, who is the petitioner. Even otherwise, there is no error in the order sought to be reviewed as the petitioner has been directed to avail the alternative remedy.

Review petition stands dismissed.

Sd/-

AMIT RAWAL JUDGE Sd/-

K. V. JAYAKUMAR JUDGE VV RP NO. 45 OF 2025 -4- 2025:KER:10823 APPENDIX OF RP 45/2025 PETITIONER ANNEXURES ANNEXURE 1 A TRUE PHOTOCOPY OF THE NOTICE NO.

78000 32425 0001101/SROT/INS DATED 18.12.2024 ANNEXURE 2 A TRUE PHOTOCOPY OF REPLY DATED 31.12.2024 FILED BY PETITIONER TO THE ANNEXURE A1.