A
B
C
D
E
F
G
H
1056
SUPREME COURT REPORTS
[2022] 1 S.C.R.
[2022] 1 S.C.R. 1056
1056
PRAVEEN KUMAR C.P
v.
KERALA PUBLIC SERVICE COMMISSION & ORS.
(Miscellaneous Application No. 1769 of 2021)
In
(Civil Appeal No. 4846 of 2021)
JANUARY 28, 2022
[L. NAGESWARA RAO AND B. R. GAVAI, JJ.]
Service law – Appointment – Application for correction in
the cause title of the judgment dtd.17.08.2021 passed in C.A.No.4846
of 2021 – Held: Allowed – Name of the respondent(s) in the cause
title shown as Kerala Public Service Commission Commission &
Ors., be read as Kerala Public Service Commission & Ors.
CIVIL APPELLATE JURISDICTION: Miscellaneous Application
No. 1769 of 2021 In Civil Appeal No. 4846 of 2021.
From the Judgment and Order dated 18.12.2019 of the High Court
of Kerala at Ernakulam in OP(KAT) No.518 of 2019.
Vipin Nair, C. K. Sasi, Advs. for the Respondents.
By Courts Motion
The following Order of the Court was passed:
ORDER
1. The application for correction in the Cause Title of the judgment
dated 17.08.2021 passed in C.A.No.4846/2021is allowed.
2. Accordingly, the name of the respondent(s) in the cause title is shown
as KERALA PUBLIC SERVICE COMMISSION COMMISSION & ORS.,
shall now be read as KERALA PUBLIC SERVICE COMMISSION &
ORS.
3. Miscellaneous Application is accordingly, allowed. Pending
application(s), if any, shall stand disposed of.
Divya Pandey
Miscellaneous Application allowed.
Lex