Kerala High Court
Chalse Meglin.T vs Kerala Public Service Commission on 29 January, 2015
Author: K.Harilal
Bench: Thottathil B.Radhakrishnan, K.Harilal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR.JUSTICE K.HARILAL
FRIDAY, THE 26TH DAY OF FEBRUARY 2016/7TH PHALGUNA, 1937
RP.No. 429 of 2015 () IN OP(KAT).23/2015
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AGAINST THE ORDER/JUDGMENT IN OP(KAT) 23/2015 of HIGH COURT OF
KERALA DATED 29-01-2015
REVIEW PETITIONER(S)/PETITIONER IN OPKAT:
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CHALSE MEGLIN.T, AGED 32 YEARS,
S/O.THOMAS, ST.ANTONY'S VIEW, PALLIPURAYIDAM
ANCHUTHENGU P.O., THIRUVANANTHAPURAM.
BY ADVS.SRI.M.V.THAMBAN
SRI.P.RAVEENDRAN
RESPONDENT(S)/RESPONDENT IN OPKAT:
-----------------------------------------
KERALA PUBLIC SERVICE COMMISSION
PATTOM ALCE P.O.
THIRUVANANTHAPURAM-695004 REPRESENTED BY ITS SECRETARY.
R BY SRI.P.C.SASIDHARAN, SC, KPSC
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
26-02-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
RP429/15
APPENDIX
PETITIONER'S EXHIBITS
ANNEXURE 1 : COPY OF RECEIPT OF THE COMPLAINT FILED BEFORE
the HUMAN RIGHTS COMMISSION.
ANNEXURE II : COPY OF RTI APPLICATION DATED 17.07.2014.
ANNEXURE III : COPY OF RTI APPLICATION DATED 17.07.2014.
ANNEXURE IV : COPY OF RTI REPLY DATED 24.07.2014.
ANNEXURE V : COPY OF RTI APPEAL DATED 14.08.2014.
ANNEXURE VI : COPY OF REPRESENTATION TO PSC CHAIRMAN.
ANNEXURE VII : COPY OF REPLY BY THE RESPONDENT DATED
09.02.2015.
//TRUE COPY//
PA TO JUDGE.
jg-17/3
THOTTATHIL B.RADHAKRISHNAN &
K.HARILAL, JJ.
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R.P.No.429 of 2015 inand OP(KAT) No.23 of 2015
C.M.Appl.No.163 of 2015
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Dated this the 26th day of February, 2016.
O R D E R
Thottathil B.Radhakrishnan, J.
1.We have heard the learned counsel for the petitioner in the application seeking condonation of delay of 37 days and also on the merits of the review petition.
2.The original petition under Article 227 of the Constitution of India challenging a decision of the Kerala Administrative Tribunal was refused to be entertained on the ground that there was inordinate delay inasmuch as the jurisdiction of this Court under Article 227 of the Constitution of India was invoked towards the end of January, 2015 while the Tribunal's order was on 25.03.2014 and a free copy was delivered to the petitioner on 30.04.2014. That position notwithstanding, this Court has also examined the plea of the petitioner inasmuch as we find that the judgment sought to RP429/15 -2- be reviewed is issued also stating that the Tribunal cannot be criticized of having not exercised jurisdiction appropriately.
3.With all the aforesaid, we do not see that there is any error apparent on the face of the record of the judgment or any other ground warranting interference with the impugned order/judgment in exercise of review jurisdiction. In the result, the C.M.Application and the review petition are dismissed.
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) (K.HARILAL, JUDGE) jg-26/2