Kerala High Court
State Of Kerala Represented By The vs Dr.Sony Joseph
Author: Antony Dominic
Bench: Antony Dominic, Dama Seshadri Naidu
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE ANTONY DOMINIC
&
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
MONDAY,THE 1ST DAY OF SEPTEMBER 2014/10TH BHADRA, 1936
OP(KAT).No. 291 of 2014 (Z)
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AGAINST THE ORDER IN OA 41/2013 of KERALA ADMINISTRATIVETRIBUNAL,
THIRUVANANTHAPURAM DATED 5/6/13
PETITIONER(S)/2ND RESPONDENT IN OA:
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STATE OF KERALA REPRESENTED BY THE
SECRETARY TO GOVERNMENT,
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
BY ADV. SR GOVERNMENT PLEADER SRI.MOHAMMED SHAH
RESPONDENT(S)/APPLICANT & 1ST RESPONDENT IN OA:
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1. DR.SONY JOSEPH,
S/O DR.JOSEPH M.M,
RESIDING AT MALIYIL HOUSE,
PINDIMANA P.O,
KOTHAMANGALAM, ERNAKULAM DT,
PIN 686692.
2. KERALA PUBLIC SERVICE COMMISSION
REPRESENTED BY ITS SECRETARY,
OFFICE OF THE KERALA PUBLIC SERVICE COMMISSION,
PATTOM, THIRUVANANTHAPURAM 695004.
BY SRI.P.C.SASIDHARAN, SC, KPSC
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 01-09-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(KAT) NO.291/14
APPENDIX
PETITIONER'S EXHIBITS
EXT.P1: TRUE COPY OF THE ORDER DT 5.6.13 IN OA
NO.41/2013.
EXT.P2: TRUE COPY OF THE OA NO.41/2013
EXT.P3: IMPLEADING PETITION
EXT.P4: REPLY AFFIDAVIT FILED BY RESPONDENTS.
EXT.P5: TRUE COPY OF THE KERALA HEALTH SERVICES
(MEDICAL OFFICERS) SPECIAL RULES, 2010.
EXT.P6: TRUE COPY OF THE GO(MS) NO.387/12/H&FWD DATED
16.11.2012.
//True Copy//
PA to Judge
Rp
ANTONY DOMINIC & DAMA SESHADRI NAIDU, JJ.
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OP(KAT) No. 291 of 2014
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Dated this the 1st day of September, 2014
J U D G M E N T
Antony Dominic, J.
This OP is filed challenging the order passed by the Kerala Administrative Tribunal in OA No.41/13 which was disposed of by a common order rendered on 5th of June, 2013. When this OP was taken up, learned counsel appearing for the Kerala Public Service Commission informed that against the order in OA No.106/13, which was also disposed of along with the batch, the petitioner herein had filed OP (KAT) No.4381/13. The said OP was disposed of by judgment dated 9th of December, 2013. We have verified the judgment passed by this Court and we are satisfied that the issue canvassed in this OP is covered by the judgment in OP(KAT) No.4381/13.
In view of the above, this OP is disposed of directing that the parties will be governed by the directions of this Court as contained in the judgment in OP(KAT) No.4381/13.
Sd/-
ANTONY DOMINIC JUDGE Sd/-
DAMA SESHADRI NAIDU JUDGE Rp //True Copy// PA to Judge