DEPUTY DIRECTOR OF COLLEGIATE EDUCATION Vs. ROYMON N

JUDGEMENT

(1.) Interestingly both sides have filed Review Petitions against our judgment in W.A.No.1396 of 2017 dated 10.04.2018. On one hand, R.P.No..490 of 2018, has been filed by the State and its functionaries conceding that even though the conclusions in the judgment is acceptable to them, the final line therein, that the appeals stand dismissed, causes some amount of confusion, since as per them, the appeals were in fact allowed by us. On the other hand, the first respondent in the appeal has filed R.P.No.437 of 2018 on the avouchment that our conclusions in the judgment are incorrect and improper.

(2.) Since a larger consideration will have to be made into the contentions in the Review Petition filed by the first respondent, viz., R.P.No.437 of 2018, we deem it apposite to consider it first before considering R.P.No. 490 of 2018.

(3.) We have heard Mr. S. Muhammed Haneef, the learned counsel for the review petitioner in R.P.437 of 2018; Shri V. Philip Mathews, the learned Counsel for the concerned college and the learned Government Pleader appearing for the State.