Kerala High Court
Dr.Rency Simon vs Special Secretary on 19 March, 2010
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
MONDAY, THE 15TH DAY OF OCTOBER 2012/23RD ASWINA 1934
WP(C).No. 22125 of 2012 (M)
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PETITIONER(S):
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DR.RENCY SIMON, AGED 36 YEARS
AGED 36 YEARS, W/O.RONY GEORGE, NJARAKULAM
MONIPPALLY P.O., KOTTAYAM, PIN-686635.
BY ADVS.SRI.JACOB P.ALEX
SRI.THOMAS J.ANAKKALLUNKAL
RESPONDENT(S):
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1. SPECIAL SECRETARY
HEALTH SERVICES, GOVERNMENT SECRETARIAT
THIRUVANANTHAPURAM.
2. DIRECTOR OF MEDICAL EDUCATION
DIRECTORATE OF MEDICAL EDUCATION
GOVERNMENT OF KERALA.
THIRUVANANTHAPURAM, PIN-695 011
3. JOINT DIRECTOR OF MEDICAL EDUCATION (G)
DIRECTORATE OF MEDICAL EDUCATION
GOVERNMENT OF KERALA, THIRUVANANTHAPURAM
PIN-695011.
4. PRINCIPAL,
GOVERNMENT DENTAL COLLEGE, THIRUVANANTHAPURAM
PIN-695011.
5. HEAD OF DEPARTMENT,
DEPARTMENT OF ORAL AND MAXILLOFACIAL PATHOLOGY
GOVERNMENT DENTAL COLLEGE, THIRUVANANTHAPURAM
PIN-695011.
R BY GOVERNMENT PLEADER SRI.MOHAMMED SHAH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 15-10-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC.22125/2012
APPENDIX
PETITIONER(S) EXHIBITS
EXT.P1 TRUE COPY OF PETITIONER'S BDS DEGREE CERTIFICATE
ISSUED BY THE UNIVERSITY OF KERALA.
EXT.P2 TRUE COPY OF THE GO(RT) NO.988/2010/H&FWD DATED
19/3/2010.
EXT.P3 TRUE COPY OF THE DECISION OF INSTITUTIONAL ETHICS
COMMITTEE OF THE GOVT. DENTAL COLLEGE, THIRUVANANTHAPURAM.
EXT.P4 TRUE COPY OF THE COMMUNICATION BEARING NO.CA/03/2012/DME
DATED 16/6/2012 BY THE 3RD RESPONDENT TO THE PETITIONER.
RESPONDENTS' EXHIBITS : NIL
// True Copy //
PA to Judge
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C) No. 22125 of 2012 M
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Dated this the 15th day of October, 2012
J U D G M E N T
~ ~ ~ ~ ~ ~ ~ ~ ~ ~ Petitioner is seeking for a direction to complete the enquiry referred to in Ext.P4 within a time limit.
2. Petitioner studied for Master of Dental Surgery course in Government Dental College, Thiruvananthapuram. While the petitioner was working as Assistant Dental Surgeon, she obtained eligibility to pursue MDS. She was once issued by a memo by the fifth respondent, for not reporting before 9 a.m. It was promptly replied and no further action was taken. It is pointed out that, even though she has prepared the thesis, the same has not been evaluated, which prevented the petitioner from completing the studies or even writing the examination. Therefore, the petitioner complained the first respondent and, thereafter, an enquiry was ordered in the matter. WP(C) No.22125/2012 : 2 :
3. Learned Government Pleader produced for perusal a copy of the proceedings of the Director of Medical Education, Thiruvananthapuram dated 09-10-2012, relevant portion of which reads thus:-
"After the recording of the statements of the concerned parties and verification of documents, identifying the problems and checking facts, following the refusal of Dr.V.T.Beena to guide the said student, as an interim measure, to enable Dr.Rency Simon to submit her MDS thesis, it is hereby ordered that as an adhoc arrangement to surmount the problem, Dr.Padmakumar S.K. the next senior and Assistant Professor and PG Guide in the Department and subject is hereby put in charge of the Thesis Supervision of Dr.Rency Simon with a direction to render all guidance to her to enable her submit the MDS thesis as early as possible. He is also directed to supervise other MDS course requirements of Dr.Rency Simon, and to sign her Course completion WP(C) No.22125/2012 : 3 : certificate. The Principal, Govt. Dental College, Thiruvananthapuram will countersign the Course completion certificate. This order will be without prejudice to the Department enquiry which will be concluded and completed within three weeks."
4. In the light of the above, as enquiry has been completed and follow up action has been taken, no further direction is necessary to be issued in this writ petition. The petitioner will appear before the fourth respondent, for completing the remaining formalities, if any.
Writ petition is disposed of as above.
Sd/-
(T.R.RAMACHANDRAN NAIR, JUDGE) aks/15/10 // True Copy // PA to Judge