Kerala High Court
Annamma Mathai vs Sree Chitra Tirunal Institute For ... on 21 November, 2014
Author: Dama Seshadri Naidu
Bench: Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY,THE 21ST DAYOF NOVEMBER 2014/30TH KARTHIKA, 1936
WP(C).No. 29798 of 2014 (Y)
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PETITIONER:
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ANNAMMA MATHAI, AGED 64 YEARS,
W/O.LATE A K THOMAS, ANJILIMOOTIL , TC 14/429
MEDICAL COLLEGE P O, KUMARAPURAM, THIRUVANANTHAPURAM
BY ADVS.SRI.K.G.SARATHKUMAR
SRI.CHRISTOPHER VALENTINE
SRI.S.RAJKUMAR
RESPONDENTS:
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1. SREE CHITRA TIRUNAL INSTITUTE FOR MEDICAL SCIENCE
AND TECHNOLOGY(SCTIMST),THIRUVANANTHAPURAM
(SCTIMST)THIRUVANANTHAPURAM PIN-695011
REP BY ITS DIRECTOR
2. THE PRINCIPAL SCIENTIFIC ADVISOR TO THE GOVT.OF INDIA
318, VIGYAN BHAVAN, ANNEXE
MAULANA AZAD ROAD, NEW DELHI-110 011
3. GOVERNING BODY
SREE CHITRA TIRUNAL INSTITUTE FOR MEDICAL SCIENCE
AND TECHNOLOGY(SCTIMST)
THIRUVANANTHAPURAM(SCTIMST)
THIRUVANANTHAPURAM PIN-695 011
R2 BY ADV. SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
R1 & 3 BY ADV.SRI.T.R.RAVI,SC,SREE CHITRA TIRUNAL INSTITUTE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 21-11-2014,
THE COURT ON THE SAME DAYDELIVERED THE FOLLOWING:
WP(C).No. 29798 of 2014 (Y)
APPENDIX
PETITIONERS' EXHIBITS:
P1:-TRUE COPY OF THE REQUEST LETTER DTD 24/4/2012 OF THE HEAD OF
THE DEPARTMENT OF PATHOLOGY TO THE DIRECTOR AND THE APPROVAL
OF THE DIRECTOR
P2:-TRUE COPY OF THE CERTIFICATE OF AWARD FROM ICMR
P3:-TRUE COPY OF THE LETTER DTD 17/4/2001 RECEIVED FROM THE
SECRETARY, NATIONAL ACADEMY OF MEDICAL SCIENCES (INDIA), NEW
DELHI.
P4:-TRUE COPY OF THE REPRESENTATION GIVEN BY THE PETITIONER TO
THE DIRECTOR, SCTIMST.
P5:-TRUE COPY OF THE REPRESENTATION GIVEN BY THE PETITIONER TO
THE PRINCIPAL SCIENTIFIC ADVISOR TO THE GOVT.OF INDIA 318, VIGYAN
BHAVAN ANNEXE, MAULANA AZAD ROAD, NEW DELHI-110 011
RESPONDENTS' EXHIBITS:
NIL.
// True copy //
P.A. to Judge
DAMA SESHADRI NAIDU, J.
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W.P.(C)No.29798 OF 2014
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Dated this the 21st day of November, 2014
JUDGMENT
Today when the matter is called, the learned Standing Counsel for the first respondent has produced before the Court, across the bar, a notification dated 9th May 2014 issued by the Ministry of Personnel, Public Grievances and Persons to the effect that the first respondent has been notified in terms of Section 14(2) of the Administrative Tribunals Act, 1985.
2. He has further submitted that in the light of the said notification, the issue raised by the petitioner in the writ petition shall be determined by the Central Administrative Tribunal.
3. In the light of the notification dated 9th May 2014, the learned counsel for the petitioner has sought the leave of this Court to withdraw the writ petition with liberty to approach the appropriate forum.
In the facts and circumstances leave is granted. The writ petition is dismissed with liberty to the petitioner to approach the appropriate forum in accordance with law.
DAMA SESHADRI NAIDU, JUDGE jes