Central Administrative Tribunal - Ernakulam
Dr Sajith Sukumaran vs Dr. Asha Kishore Director Sctimst Tvm on 23 January, 2019
1 CP(C) 01/19
Central Administrative Tribunal
Ernakulam Bench
CP(C)/180/00001/2019
in OA/180/00975/2017
Wednesday, this the 23rd day of January, 2019
CORAM
Hon'ble Mr.E.K.Bharat Bhushan, Administrative Member
Hon'ble Mr.Ashish Kalia, Judicial member
Dr.Sajith Sukumaran, aged 45
S/o Sukumaran N.,
Residing at TC No.5/2712(3), CRA A64(C),
Thejus, Sreekaryam PO
Thiruvananthapuram-695 017
presently working as Additional Professor
Department of Neurology, Sree Chitra
Tirunal Institute for Medical Sciences and
Technology, Thiruvananthapuram-695 011. Petitioner
[Advocate: Mr.P.G.Jayashankar rep by Sheba Rivy Simon]
versus
Dr.Asha Kishore
Director
Sree Chitra Tirunal Institute for
Medical Sciences and Technology
Thiruvananthapuram-695 011. Respondent
(Advocate: Mr.T.R.Ravi)
The CP(C) having been taken up and heard on 23 rd January, 2019, this
Tribunal on the same day delivered the following order:
2 CP(C) 01/19
O R D E R (oral)
By E.K.Bharat Bhushan, Administrative Member Ms.Sheba Rivy Simon, advocate representing Mr.P.G.Jayashankar, counsel for the petitioner was heard. She submits that respondent No.2 in the OA No.975/2017 has made some false declaration in the statement filed and she wants action to be initiated against the 2 nd respondent. This does not constitute an issue to be dealt with in a Contempt Petition. Therefore, the CP(C) is dismissed.
(Ashish Kalia) (E.K.Bharat Bhushan)
Judicial Member Administrative Member
aa.
3 CP(C) 01/19
Annexures filed by the petitioner:
Annexure P1: Copy of the order dated 03.08.2009 giving the petitioner the
independent charge of the comprehensive stroke programme. Annexure P2: Copy of the reply statement filed on behalf of the institution and signed by the respondent.
Annexure P3: Copy of the judgment dated 05.06.2018 passed by this Court in OA No.975/2018.