N MADHAVAN NAMBOOTHIRI Vs. UNIVERSITY GRANT COMMISSION

JUDGEMENT

(1.) The only contention raised in the review petition is that pursuant to the order passed by the the learned Single Judge, Annexure A4 order was passed extending the benefit to the petitioner based on the decision of the learned Single Judge. As such, it may be clarified that the writ appeal judgment will not stand in the way of the benefit being received by the petitioner and the Division Bench judgment will not affect his right to receive the same.

(2.) We have heard arguments on both sides.

(3.) The judgment of the learned Single Judge in O.P.No. 21953/2002 against which W.A.No. 1207/2005 was filed and final judgment was rendered on 31st July, 2006. Therefore, in compliance of the judgment of the learned Single Judge in the meantime is no reason to hold that the judgment in appeal should be reviewed. If at all the decision rendered in the writ appeal is wrong, the remedy of the petitioner is to file an appeal and not to file a review petition. For the above reasons, the review petition is dismissed.