Kerala High Court
The Administrator vs Union Of India on 13 November, 2024
Author: V.G.Arun
Bench: V.G.Arun
WP(C) No.9852/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Wednesday, the 13th day of November 2024 / 22nd Karthika, 1946
WP(C) NO. 9852 OF 2024(F)
PETITIONER:
THE ADMINISTRATOR, MARIYA NILAYAM HOSPITAL, AMBALATHUMOOLA, CHOWARA
P.O VIA BALARAMAPURAM, THIRUVANANTHAPURAM, PIN - 695501
RESPONDENTS:
1. UNION OF INDIA, REP. BY THE PRINCIPAL SECRETARY, MINISTRY OF HEALTH
AND FAMILY WELFARE, NIRMAN BHAVAN, NEW DELHI, PIN - 110011
2. STATE OF KERALA, REP. BY THE SECRETARY TO GOVERNMENT,DEPARTMENT OF
HEALTH, SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001
3. DISTRICT MEDICAL OFFICER (H), DISTRICT MEDICAL OFFICE, RED CROSS
ROAD, VANCHIYUR P.O, THIRUVANANTHAPURAM (DISTRICT APPROPRIATE
AUTHORITY UNDER PC & PNDT ACT), PIN - 695035
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation of Ext.P9 order issued by the 3rd respondent
and to direct the said respondent to provisionally include the name of
Dr.Vijayarathnam K in the PC & PNDT registration of the petitioner's
hospital, pending final disposal of the above case.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
13.09.2024 and upon hearing the arguments of M/S. K.B.GANGESH, ATHIRA
A.MENON, SMITHA CHATHANARAMBATH, AJMAL AHMED R. & HARISANKAR K.V.
Advocates for the petitioner, CENTRAL GOVERNMENT COUNSEL for respondent 1
and of GOVERNMENT PLEADER for respondents 2 & 3, the court passed the
following:
ORDER
Interim order is extended by two months.
Post on 09.12.2024.
Sd/- V.G.ARUN, JUDGE 13-11-2024 /True Copy/ Assistant Registrar