Kerala High Court
State Of Kerala vs C.K.Johny on 28 July, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP.No. 876 of 2004(H)
1. STATE OF KERALA, REP. BY
... Petitioner
2. DIRECTOR OF HEALTH SERVICE,
3. DISTRICT MEDICAL OFFICER (HEALTH),
4. SENIOR BIOLIST, N.F.C.P. UNIT,
Vs
1. C.K.JOHNY, S/O.KUNJAPPAN,
... Respondent
For Petitioner :GOVERNMENT PLEADER
For Respondent :SRI.K.S.MADHUSOODNAN
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :28/07/2010
O R D E R
ANTONY DOMINIC, J.
-------------------------
R.P.No.876 of 2004
in
O.P. No.918 of 1996
---------------------------------
Dated, this the 28th day of July, 2010
O R D E R
The original petition was disposed of by judgment dated 17/10/2003 directing consideration of the claim of the petitioner for regularisation. According to the review petitioners, although they had filed a counter affidavit in the Original Petition, without taking note of the same, it was stated that there is no counter affidavit in the matter.
Since as a matter of fact, counter affidavit has been filed, the sentence recording absence of the counter affidavit is erroneous. For that reason, the sentence "There is no counter affidavit in the matter" occurring in the judgment will stand deleted.
This R.P. is disposed of as above.
(ANTONY DOMINIC, JUDGE) jg