Kerala High Court
O.Girija Kumari vs State Of Kerala on 8 January, 1990
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 23RD DAY OF JULY2015/1ST SRAVANA, 1937
WP(C).No. 1808 of 2010 (A)
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PETITIONER(S):
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O.GIRIJA KUMARI, LAB ATTENDER,
SREE VIDYADHIRAJA HOMOEOPATHIC MEDICAL COLLEGE
NEMOM, TRIVANDRUM-20.
BY ADVS.SRI.K.JAJU BABU
SMT.M.U.VIJAYALAKSHMI
SRI.BRIJESH MOHAN
SRI.T.R.SADEESAN
SRI.A.HAROON RASHEED
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED BY
SECRETARY TO GOVERNMENT, HEALTH AND FAMILY
WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT
TRIVANDRUM.
2. THE PRINCIPAL AND CONTROLLING OFFICER
GOVERNMENT HOMOEOPATHIC MEDICAL COLLEGE, IRANIMUTTOM
TRIVANDRUM-9.
3. CENTRAL COUNCIL OF HOMOEOPATHY,
JAWAHARLAL NEHRU BHARTIYA CHIKITSA AVUM, HOMOEOPATHY
ANUSANDHAN BHAVAN NO.61-65, INSTITUTIONAL AREA
OPP. D BLOCK, NEW DELHI-110058, REP.BY ITS SECRETARY.
4. SREE VIDYADHIRAJA HOMOEOPATHIC
MEDICAL COLLEGE, NEMOM, TRIVANDRUM-20
REPRESENTED, BY ITS SECRETARY.
R,R3 BY ADV. SRI.CHERIAN VARGHESE
R,R4 BY ADV. SRI.SANTHAN V.NAIR
R BY GOVT. PLEADER SRI.RINNY STEPHEN CHAMAPARAMPIL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
23-07-2015, THE COURT ON THE SAME DAYDELIVERED THE
FOLLOWING:
W.P.(C).NO.1808/2010
APPENDIX
PETITIONER'S EXHIBITS:
EXT.P1: COPY OF ORDER NO.SVRIMC/4/90 DATED 8.1.1990 ISSUED TO THE
PETITIONER BY THE 4TH RESPONDENT.
EXT.P1(A): COPY OF SERVICE CERTIFICATE ISSUED TO THE PETITIONER BY
THE 4TH RESPONDENT DATED 15.1.05.
EXT.P2: COPY OF G.O.(MS).NO.203/06/H&FWD DATED 22.9.06 ISSUED BY THE 1ST
RESPONDENT.
EXT.P3: COPY OF G.O.(MS).NO.346/2008/H&FWD DATED 9.7.2008 ISSUED BY THE
1ST RESPONDENT.
EXT.P4: COPY OF LETTER DATED 28.4.09 ALONG WITH RELEVANT PORTION OF
REPORT RELATING TO THE PETITIONER.
EXT.P5: COPY OF G.O.(MS).NO.376/2009H&FWD DATED 30.10.09 ALONG WITH
RELEVANT EXTRACT OF ANNEXURES.
EXT.P6: COPY OF THE JUDGMENT DATED 13.3.2015 IN W.P.(C).NO.36786/2008 OF
THIS HON'BLE COURT.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
P.S.TO JUDGE
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C).NO.1808 OF 2010 (A)
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Dated this the 23rd day of July, 2015
J U D G M E N T
It is submitted by counsel for the petitioner that the issue involved in the writ petition is squarely covered by Ext.P6 judgment of this Court. Accordingly, the writ petition is disposed by directing the respondents to comply with the directions in Ext.P6 judgment, to the extent it applies to the petitioner in this writ petition. To enable the respondents to do this, Exts.P2, P3 and P5, that are impugned in the writ petition, are set aside.
A.K.JAYASANKARAN NAMBIAR JUDGE prp