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Central Administrative Tribunal - Ernakulam

Dr Jayakumar Karunakaran vs Director Sree Chitra Thirunal ... on 21 September, 2022

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                        Central Administrative Tribunal
                              Ernakulam Bench

                    Original Application No.180/001052/2018

                 Wednesday, this the 21st day of September, 2022
CORAM:
Hon'ble Mr. Justice Sunil Thomas, Judicial Member
Hon'ble Mr.K.V. Eapen, Administrative Member

      Dr. Jayakumar Karunakaran, aged 62 years,
      S/o. Karunakaran (late),
      Senior Grade Professor and Head of Department of
      Cardiovascular and Thoracic Surgery,
      Sree Chitra Thirunal Institute of Medical Sciences & Technology,
      Medical College P.O., Thiruvananthapuram - 695 011.
      Residing at : Castle, 2/675(3), Rajiv Gandhi Nagar,
      Thiruvananthapuram - 695 011.                                 - Applicant

      (By Advocate: Mr. O.V. Radhakrishnan, Senior
                    Ms. K. Radhamani Amma)

                                      Versus

1.    Sree Chitra Thirunal Institute for Medical Sciences &
      Technology (SCTIMST) represented by its Director,
      Medical College P.O., Thiruvananthapuram - 695 011.

2.    Governing Body of Sree Chitra Thirunal Institute for Medical
      Sciences & Technology represented by its Chairman &
      President of the Institute, Sree Chitra Thirunal Institute for
      Medical Sciences & Technology, Medical College P.O.,
      Thiruvananthapuram - 695 011.

3.    Director,
      Sree Chitra Thirunal Institute for Medical Sciences & Technology,
      Medical College P.O., Thiruvananthapuram - 695 011.

4.    Dr. Baiju S. Dharan,
      Professor, Department of Cardio Vascular and Thoracic Surgery,
      Sree Chitra Thirunal Institute for Medical Sciences & Technology,
      Medical College P.O., Thiruvananthapuram - 695 011.         - Respondents

      (By Advocate: Mr. V. Sajith Kumar)

       The O.A having been heard on 21st September, 2022, this Tribunal delivered
the following order on the same day:
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                              O R D E R (ORAL)

Per: Mr. Justice Sunil Thomas, Judicial Member When the matter was taken up today, on behalf of the learned Senior Counsel for the applicant, permission was sought to withdraw the O.A.

2. Heard both sides. Permitted to be withdrawn.

3. The O.A is dismissed as withdrawn. No costs.

   K.V. Eapen                                           Justice Sunil Thomas
Administrative Member                                     Judicial Member




va
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                               List of Annexures

Annexure A1-     Photocopy of the Offer of Appointment to the post of Professor (CVTS)

dated 19.12.2003 issued to the applicant by the 3rd respondent. Annexure A2- Photocopy of the order dated 27.09.2005 of the 3rd respondent. Annexure A3- Photocopy of the Final Seniority List of Professors and Scientists/Engineers-G as on 28.12.2017 along with order dated 28.12.2017 of the 3rd respondent.

Annexure A4- Photocopy of the relevant page of the Minutes of 94th Governing Body furnished to the applicant under the Right to Information Act. Annexure A5- Photocopy of the Order dated 02.04.2018 along with Guidelines for the Rotation Headship in SCTIMST retrieved from the official web-site of the 3rd respondent.

Annexure A6- Photocopy of the Order dated 12.12.2018 of the 3rd respondent. Annexure A7- Photocopy of the order No. P&A.I/X/124/SCTIMST/2018 dated 31.12.2018 of the 3rd respondent.

Annexure R1(a)- True copy of the order dated 31.12.2018 of the 1st respondent.

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