B.VIVEKANADAN Vs. J.JANORIOUS FAUSTA

JUDGEMENT

(1.) The sole ground, on which, review is sought for is that the review applicant was not served notice in the Writ Appeal and the Writ Appeal came to be allowed without hearing him. While entertaining the review, a Division Bench had passed the following the order on 5/1/2022:-

(2.) A perusal of the judgment shows representation of few respondents. But to ascertain whether notices were issued and served on all the respondents in the writ appeal, the Registry is directed to place the records of the writ appeal. The Registry is further directed to prepare a note as to whether notice was issued on respondents and they were served before the date of hearing of the appeal.

(3.) Let these review applications be listed on 2/2/2022 for compliance of the direction given above." 2.The Registry has filed a report pursuant to the said order, which shows that the complaint of the applicant in Review Application No.8 of 2020 is correct and no notice was served on him in the Writ Appeal, when the Writ Appeal came to be disposed of by the Division Bench. Once it is conceded that notice was not served on one of the respondents, the order, which reverses the order of the Writ Court has to be necessarily re-called. 3.The next question that would arise is whether the order could be re-called only in respect of the petitioner or in its entirety. Since it is a matter concerning seniority of a bunch of persons, who were appointed as a Sub-Inspector (Technical) in the Police force in the same recruitment, recalling the order in respect of one person alone would not be a correct resolution. Proviso to Order 9, Rule 13 of the Code envisages such situation and empowers the Court to re-call the entire decree. A Writ Appeal being an appeal filed under Clause 15 of the Letters Patent, Proviso to Order 9, Rule 13 of the Code of Civil Procedure will apply. Hence, exercising the power under Proviso to Rule 13 of Order 9, we re-call the entire judgment made in the Writ Appeal No. 1448 of 2018 dtd. 5/12/2019.