SUDHEESH SOMANATHAN Vs. CENTRAL UNIVERSITY OF KERALA

JUDGEMENT

(1.) This review petition has been filed against the judgment dtd. 26/09/2022 in W.A. No. 854/2022. The review petitioner is the appellant in the writ appeal and the petitioner in the writ petition. The writ appeal was filed by the appellant, challenging the judgment in W.P.(C) No. 12005/2021, whereby the learned single judge dismissed the petition owing to the delay in challenging the appointment of the third respondent thereby upholding Ext.P3 ranklist and Ext. P7 appointment order. The writ appeal has been dismissed holding that as per Ext.R1(a) certificate, the third respondent did have the requisite qualification to be appointed to the post.

(2.) According to the review petitioner, there are errors apparent on the face of record in the impugned judgment dtd. 26/09/2022. The question whether Ext.R1(a) certificate of experience relied on by the third respondent can actually be considered as experience to the post of Security Supervisor or to the post in a Supervising Capacity in the Security Wing was never considered, which is an error apparent on the face of the record.

(3.) Heard Adv.V.John Mani, the learned counsel for the appellant and Adv.K.R.Rajkumar, the learned standing counsel for Central University of Kerala.