STATE OF KERALA Vs. SUNIL.C.KURIEN

JUDGEMENT

(1.) There arose a dispute about how the State Branch of the Indian Red Cross Society was managed. Eventually, at the behest of the State Branch's Chairman, the Government enquired into the Branch's affairs, besides investigating the penal aspects of the allegations initially made by one of the office bearers of the State Branch. Questioning the Government's action, the rest of the office bearers filed W.P.(C) No.24122 of 2016, which a learned Single Judge of this Court allowed.

(2.) Aggrieved, the State filed W.A. No. 1765 of 2016; we dismissed it on 28th March 2017. As a matter of further development, the State filed, it is seen, a Special Leave Petition in S.L.P.No.10116 of 2017. It met the same fate: stood dismissed on 13.4.2017. Now, the State, once again, approached us with this Review Petition.

(3.) The learned Advocate General has contended, on merits, that the Division Bench misdirected itself in dismissing the writ appeal. Elaborating, he drew our attention to certain proceedings on record. The learned Advocate General has contended that though this Court had observed in the judgment under review that the allegations concerned only the Chairman of the Managing Committee, in fact, the enquiry revealed that other office bearers, too, had been guilty of misappropriation.