LAWS(KER)-2007-2-376

S RADHAKRISHNAN Vs. REGISTRAR UNIVERSITY OF KERALA

Decided On February 07, 2007
S.RADHAKRISHNAN Appellant
V/S
REGISTRAR, UNIVERSITY OF KERALA Respondents

JUDGEMENT

(1.) R.P.No.794/05 in O.P. No.11504/97 By judgment dated 28.7.2005, the writ petition, O.P.11504/97 was dismissed as infructuous. Learned counsel appearing for the writ petitioner/review petitioner, tendering apology submits that the matter requires consideration on merits and that the earlier submission was due to a mistake of fact. Hence the Review Petition is allowed and judgment dated 28.7.2005 in O.P.No.11504/97 is recalled. Post O.P.No.11504/97 for hearing.