BENCY JOHN Vs. KERALA STATE ELECTRICITY BOARD LIMITED

JUDGEMENT

(1.) R.P.No.1095 of 2019 is filed against the judgment of the Division Bench in W.A.No.1895 of 2017, which refused the claim of the review petitioner for reckoning his prior service in Railways as qualifying service for pension in Kerala State Electricity Board Limited where he joined subsequently; by following the judgment in W.A.No.1155 of 2017. R.P.No.280 of 2020 is filed challenging the judgment in W.A.No.1155 of 2017 wherein reasons have been stated for refusing similar prayer of another claimant; after obtaining leave of this Court.

(2.) The learned Counsel for the review petitioner argues that there are many documents produced as Annexures A3 to A8 in the review petitions to canvass the position that the Railway servant is also a Central Government servant. Immediately we have to notice that it is not pleaded in the memorandum of review petition as to why the said documents were not produced earlier before the learned Single Judge or before the appellate Court.

(3.) It is also pertinent that there is not even a pleading in the review petitions as to why the review petitioner despite exercise of due diligence could not have procured those documents, to produce it before the Single Judge or the Division Bench. We are of the opinion that there is no ground for review and what the petitioner seeks is a re-consideration on the basis of the documents now produced.