AI Structured Summary
Not yet generated for this judgment
Judgment
Kurian Joseph, C.J.—The Petitioners submit that they are the affected parties in case the judgments rendered in the writ petitions are implemented. It is also submitted that the crucial aspect of the review Petitioners having been promoted after following all the codal formalities has not been adverted to in the judgments. Therefore, it is prayed that the matter may be heard afresh participating the review Petitioners also.
Having heard the learned Counsel for the writ Petitioners, review Petitioners and the learned Additional Advocate General for the State, we find force in the submission that certain aspects, which are now sought to be brought to the notice of the Court, which have a bearing on the issue sought to be agitated in the writ petitions, are not adverted to in the judgments. The same could not have been addressed since they were not brought to the notice of this Court by the Respondents in the writ petitions. In that view of the matter, the review petitions are allowed and the judgments dated 25.2.2010 passed in CWPs No. 135 of 2010 and 133 of 2010 and judgment dated 26.2.2010 passed in CWP No. 134 of 2010 are recalled. The review Petitioners will stand impleaded as additional Respondents in the writ petitions, if not already impleaded. Reply(s), if any, to the writ petitions shall be filed within six weeks and rejoinder(s) within another two weeks. The review petitions stand disposed of accordingly.
Post all the writ petitions for final hearing on 5.1.2011.