LIJU J, KOCHAYYATH Vs. SALIM A

JUDGEMENT

(1.) The review petition and the writ petition captioned above are materially connected. The review petition is filed by a third person seeking to review the judgment dated 06.04.2018 in W.P.(C) No.8108 of 2018, whereby this Court directed the 3rd respondent therein to implement the directives contained in Ext.P5 at the earliest possible time, and at any rate, within two months from the date of receipt of a copy of the judgment. The review petitioner is the petitioner in the connected writ petition, in which the petitioner in the writ petition under review is the 4th respondent.

(2.) The subject matter in W.P.(C) No.4540 of 2018 relates to selection of entrepreneurs for new Akshaya centre to be established in different locations in Kollam District. According to the petitioner, petitioner was selected as rank No.1 in Kutirapanthy Centre in Ochira Block, Thazhava Panchayat. An interview was held for selection of new entrepreneurs for new Akshaya Centres to be established in Kollam District. Petitioner along with the 4th respondent were shortlisted for interview. In the interview, the 4th respondent performed well and he scored well, but in the written examination and other selection process, petitioner performed well and became 1st rank holder.

(3.) Thereafter, the 4th respondent preferred complaint against the selection of the petitioner to the 1st appellate authority on a technical ground that there was no representatives of the 2nd respondent and District lead Bank in the interview board. The appeal was dismissed and the 4th respondent preferred 2nd appeal to the 1st respondent raising the same allegations, and the 1st respondent allowed the appeal and directed to conduct an interview again. However, according to the petitioner, the order was passed without the juncture of the petitioner and no order was served to the petitioner about the decision. It was under the above said circumstances, the writ petition is filed by the petitioner.