Kerala High Court
Shiny George Ambat vs Sree Chithra Tirunal Institute For ... on 3 June, 2013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU
FRIDAY,THE 21ST DAY OF NOVEMBER 2014/30TH KARTHIKA, 1936
WP(C).No. 12103 of 2014 (K)
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PETITIONER:
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SHINY GEORGE AMBAT
FINANCIAL ADVISOR
SREE CHITRA TIRUNAL INSTITUTE FOR MEDICAL
SCIENCES AND TECHNOLOGY (SCTIMST)
TRIVANDRUM.
BY ADV. SRI.P.C.SASIDHARAN
RESPONDENTS:
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1. SREE CHITHRA TIRUNAL INSTITUTE FOR MEDICAL SCIENCES AND
TECHNOLOGY (SCTIMST) TRIVANDRUM-695 011,
REPRESENTED BY ITS DIRECTOR.
2. THE GOVERNING BODY
SREE CHITRA TIRUNAL INSTITUTE FOR MEDICAL
SCIENCES AND TECHNOLOGY (SCTIMST)
TRIVANDRUM-695 011 REPRESENTED BY ITS PRESIDENT.
3. THE STANDING COMMITTEE FOR SELECTION OF SENIOR STAFF
OF SREE CHITRA TIRUNAL INSTITUTEW FOR MEDICAL SCIENCES
AND TECHNOLOGY (SCTIMST)
TRIVANDRUM.
4. SASIKUMAR
CHIEF ADMINISTRATIVE OFFICER
SREE CHITRA TIRUNAL INSTITUTE FOR MEDICAL
SCIENCES AND TECHNOLOGY (SCTIMST)
TRIVANDRUM.
R1-R3 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 DAY DELIVERED THE FOLLOWING:
WP(C).No. 12103 of 2014 (K)
APPENDIX
PETITIONERS' EXHIBITS :
EXHIBIT P1: TRUE COPY OF THE REVISED RECRUITMENT RULES ALONG
WITH RELEVANT QUALIFICATION FOR THE POST CATEGORY NO.102
EXHIBIT P2: TRUE COPY OF NOTIFICATION DATED 3.6.2013.
EXHIBIT P3: TRUE COPY OF THE RELEVANT PAGE OF RECRUITMENT
RULES, CLAUSE 20(A)
EXHIBIT P4: TRUE COPY OF THE SAID REPRESENTATION DATED 30.4.2014.
EXHIBIT P5: TRUE COPY OF THE COMMUNICATION DATED 1.2.2014.
RESPONDENTS' EXHIBITS:
EXHIBIT P6 - TRUE COPY OF THE COVERING LETTER FORWARDING THE
APPLICATION SUBMITTED BY THE PETITIONER.
// TRUE COPY //
P.A. TO JUDGE
DAMA SESHADRI NAIDU, J.
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W.P.(C)No.12103 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.
In the light of the notification dated 9th May 2014, the Registry is directed to transfer the writ petition to the file of the Central Administrative Tribunal.
DAMA SESHADRI NAIDU, JUDGE jes