CHIEF SECRETARY, GOVERNMENT OF KERALA Vs. SAJI BASHEER

JUDGEMENT

(1.) Respondents 1 and 2 in the writ petition have filed this Review Petition, along with a petition to condone delay of 115 days.

(2.) The respondent herein had filed the writ petition complaining that while he was working as Managing Director of Kerala State Industrial Enterprises, he was displaced by a substitute as per Ext.P5 order dated 03.06.2016. His case was that while he was working in the erstwhile Kerala State Audio Visual Reprographic Centre as Managing Director he was appointed as Managing Director of Kerala State Small Industrial Development Corporation (SIDCO) on deputation basis as per Ext.P2 order dated 18.05.2007 and thereafter his appointment in SIDCO was made on regular basis as per Ext.P3 order dated 24.02.2011 and that he was appointed as Managing Director of Kerala State Industrial Enterprises as per Ext.P4 order dated 08.09.2015. Thereafter, he was displaced from there as per Ext.P5 order on 03.06.2016 by posting a substitute. Writ Petition was filed complaining that his request was not considered properly even after Ext.P10 judgment. By Ext.P12 order the 2nd petitioner herein rejected his representation for reposting.

(3.) In the judgment sought to be reviewed it was found that the respondent herein was a regular employee in the Kerala State Audio Visual Reprographic Centre from where he joined SIDCO on deputation.