Kerala High Court
Shajimol.R. Aged 44 Years vs The Director Of Health Services on 12 December, 2014
Author: Babu Mathew P Joseph
Bench: P.R.Ramachandra Menon, Babu Mathew P.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
&
THE HONOURABLE MR. JUSTICE BABU MATHEW P.JOSEPH
MONDAY, THE 20TH DAY OF JULY 2015/29TH ASHADHA, 1937
OP(KAT).No. 140 of 2015 (Z)
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AGAINST THE ORDER/JUDGMENT IN OA 564/2014 of KERALA
ADMINISTRATIVETRIBUNAL, THIRUVANANTHAPURAM DATED 12-12-2014
PETITIONER/PETITIONERS:
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1. SHAJIMOL.R. AGED 44 YEARS
W/O.JAIMON, THOGANETHARAYIL, NORTH ARYAD P O
ALAPPUZHA DIST, PIN 688538, PRESENTLY R/A.C P QUARTERS
THIRUNAVAYA P O, MALAPPURAM DIST, PIN 676301
2. ASHA T K AGED 43 YEARS
W/O.SURESH KARUNAKARAN, SURESH BHAVAN
PUTHUPPALLIKKUNNAM, CHARUMMOODU P O, ALAPPUZHA DIST
PIN 690505, PRESENTLY R/A.TEACHERS 'QUARTERS
PUTHUPPALLI P O, PURUTHOOR, MALAPPURAM DIST
PN 676102
3. ANITHA M AGED 42 YEARS
W/O.SUBRAMANNYAN, THAZHATHEYIL HOUSE, CHETTIPPADI P O
MALAPPURAM DIST, PIN 673319
4. SHYLAJA CHERIKKALUMMEL AGED 34 YEARS
W/O.SURESH KUMAR, CHERIKKALLINGAL HOUSE, PANGCHENDI
KULATHUR VIA, MALAPPURAM DIST, PIN 679388
5. SAROJINI P P AGED 43 YEARS
W/O.MANI KALLADIKUNNATH HOUSE, CHATTIPPARAMBA
EAST KODUR, MALAPPURAM DIST, PIN 676504
BY ADV. SRI.B.PRAMOD
RESPONDENT(S)/RESPONDENTS:
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1. THE DIRECTOR OF HEALTH SERVICES
DIRECTORATE OF HEALTH SERVICE
THIRUVANANTHAPURAM 690035
2. THE DISTRICT MEDICAL OFFICER OF HEALTH
OFFICE OF THE DMO(H), MALAPPURAM , MALAPPURAM DIST
PIN 676121
OP(KAT) NO. 140 OF 2015
:2:
3. KERALA PUBLIC SERVICE COMMISSIONER
REP BY ITS SECRETARY, PATTOM, THIRUVANANANTHAPURAM
PIN 695004
4. THE DISTRICT OFFICER
OFFICE OF KERALA PUBLIC SERVICE COMMISSION
MALAPPURAM, MALAPPURAM DIST, PIN 676121
5. SONA V K, AGED 31 YEARS
D/O.V KUHIKUTTAN, VENNIKKAL HOUSE, AYNOOR
PAZHANJI P O, THRISSUR
6. JANU A, AGED 43 YEARS
W/O.LATE SUNDARAN, CHERUKANDASSERRI HOIUSE, BIYYAM P O
PUZHAMBRUM, PONNANI, MALAPPURAM DIST
R1 AND R2 BY SENIOR GOVERNMENT PLEADER SRI. E.M. ABDUL KHADER
R3 & 4 BY ADV. SRI.P.C.SASIDHARAN, SC, KPSC
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING BEEN FINALLY
HEARD ON 20-07-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(KAT).No. 140 of 2015 (Z)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1:-TRUE COPY OF THE MEMORANDUM OF O A 564/2014 ALONG WITH ITS ANNEXURES
P2:-TRUE COPY OF THE ORDER DTD 12/12/2014 IN OA NO 564/2014 OF THE
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANANTHAPURAM
P3:-TRUE COPY OF THE LETTER DTD 23/3/2015 ISSUED BY THE 2ND RESPONDENT
P4:-TRUE COPY OF THE ORDER DTD 9/3/2015 ISSUED BY THE HEALTH AND FAMILY
WELFARE DEPARTMENT
RESPONDENT(S)' EXHIBITS : NIL
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/TRUE COPY/
P.A. TO JUDGE
P.R. RAMACHANDRA MENON
&
BABU MATHEW P JOSEPH, JJ.
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O.P.(KAT) No. 140 of 2015
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Dated, this the 20th day of July, 2015
JUDGMENT
Ramachandra Menon, J.
Challenge is against the order passed by the Tribunal in O.A. No. 564 of 2014, wherein the grievance was with reference to non- reporting the vacancies of Junior Public Health Nurse Gr.II in the Malappuram district.
2. The case of the petitioners is that they were included in the PSC rank list for the post of JPHN Gr.II, on proving their mettle. Despite the availability of sufficient number of vacancies, such vacancies were not being reported by the PSC, by virtue of which, adverse circumstances were resulted affecting rights of the persons like the petitioners to get advised and appointed.
3. It is revealed from the pleadings and proceeding that, taking note of the facts and figures, there was an interim direction to report as many as '26' vacancies of JPHN Gr.II in the Health Services Department on 22.03.2010 before the close of office hours on O.P.(KAT) No. 140 of 2015 : 2 : 28.03.2014. As a matter of fact, the rank list got expired on '21.09.2014'. In the statement filed by the the first respondent before the Tribunal availability of three more vacancies set apart for inter-district transfer was also mentioned. Subsequently, it was reported from the part of the learned Government Pleader that those vacancies were also reported to the PSC.
4. During the pendency of the proceedings, some other proceedings were filed before the Tribunal as to the availability of vacancies in JPHN Grade I. After hearing both the sides, the Tribunal directed the first respondent to examine whether there were any vacancies in the cadre of JPHN Gr.II, as on the date of expiry of the rank list, remaining unreported. If any such vacancy was found to be available, the first respondent was directed to report the same to the PSC, upon which the PSC was to advice candidates in respect of those vacancies, subject to maximum of 26 vacancies (presumably with reference to the interim order passed by the Tribunal to report 26 vacancies of JPHN Gr.II on 22.03.2010). The said verdict is sought to be challenged before this Court by the applicants, contending that, by virtue of the subsequent G.O. issued by the Government, during pendency of the proceedings, the vacancies of JPHN Gr.I were also liable to O.P.(KAT) No. 140 of 2015 : 3 : be reported and that the Tribunal has not given any direction in this regard. Hence the challenge.
5. Heard the learned Government Pleader appearing for the respondents 1 and 2, the learned standing counsel appearing for the 3rd and 4th respondents .
6. After hearing both the sides, this Court finds that the claim of the petitioner could only be to have an appointment in the vacancy earmarked for JPHN Gr. II, if advised, in so far as the prayers raised in the O.A. are concerned. They are in the following terms :
"a) Declare that the appointments as per Annexure A2 are illegal and set aside the same and direct the 2nd respondent to report all the vacancies of JPHN Gr. II occupied by the provisional hands in Malappuram district, to the 4th respondent forthwith.
b) Direct the 2nd respondent to report all the vacancies of JPHN Grade II in Malappuram district to the PSC without any further delay, after relieving those occupying the posts event after promotion and after displacing all the illegal appointees in the post;
direct the respondents 3 and 4 to advise candidates against the vacancies thus reported, from Annexure A1 ranked list and direct the 2nd respondent to appoint those candidates without any further delay. O.P.(KAT) No. 140 of 2015 : 4 :
(c) Declare that the action of the PSC in keeping the NCA turns pending for a long time without any outer limit, as evident from Annexure A6 and A8 to A11, is contrary to the true intent behind Rule 15(a) of KS & SSR and direct the respondents top fill up at least the vacancies set apart as NCA turns since the previous selection year by advice and appointment of candidates from Annexure A1 list;
(d) to issue such other directions as this Hon'ble Tribunal may deem fit and proper.
(e) Grant the cost of this petition.
7. It is relevant to note that, no case was put up before the Tribunal with reference to the subsequent G.O. or for getting the pleadings and prayers amended. At the time of finalization of the proceedings by the Tribunal, the scope of the relief to be granted was only with reference to the prayers as mentioned herein before. The Tribunal was only called upon to decide as to the right of the petitioners to get appointed to the post of 'JPHN Grade II' and not with reference to the post of JPHN Grade I. The appointments to the above two posts, as per the Recruitment Rules, are to be made in the ratio of 1 : 1. It is also brought to the notice of this Court that there were some litigations with regard to the excess appointment to the post of JPHN Grade I occupying the chairs of O.P.(KAT) No. 140 of 2015 : 5 : JPHN Gr. II, thus spoiling the chance for recruitment to the post of JPHN Gr. II. The pleadings in the present O.A. appears to be only with reference to the lapses on the part of the respondents in reporting the vacancies of JPHN Gr. II to the PSC for advice and appointment. It was this aspect which was considered by the Tribunal, finalizing the proceedings by passing the verdict on 12.12.2014. The grievance sought to be projected by way of present original petition, is virtually to widen the relief sought for in the O.A., which cannot be entertained.
In the above circumstances, interference is declined and the O.P. is dismissed. It is made clear that this will not bar the way of the petitioner in pursuing other appropriate steps, if any, in accordance with law.
sd/-
P. R. RAMACHANDRA MENON, JUDGE sd/-
BABU MATHEW P. JOSEPH, JUDGE kmd