SHAJI P. C. Vs. KALAMASSERY MUNICIPALITY

JUDGEMENT

(1.) The appellant has filed this review petition invoking the provisions of Sec. 114 and Rule 1 of Order XLVII of the Code of Civil Procedure, 1908. Petitioner filed the writ appeal challenging the judgment dismissing W.P.(C) No.16907 of 2024. As per the judgment dtd. 4/10/2024, writ appeal was dismissed. The petitioner would contend that there are errors apparent on the face of the record and therefore the judgment in the writ appeal is liable to be reviewed. The 2 nd respondent - Secretary of the Kalamassery Municipality has filed a counter affidavit controverting the contentions and allegations set forth in the review petition.

(2.) Heard the learned counsel for the petitioner and the learned Standing Counsel for the respondents.

(3.) Petitioner claims that he had been working as a driver-cum-scavenger since 7/3/2011, and he was terminated from service on 29/5/2022 without assigning any reason or giving him an opportunity of being heard resulting in denial of his fundamental right and means of livelihood. He belongs to a scheduled caste and having put in such a long service; he is entitled for regularisation in service. He along with other similarly placed employees filed W.P.(C) No.11307 of 2020 before this Court seeking a writ directing their regularisation and in order to deny him the benefit of the said case, his service was terminated without any reason.