IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
CON.CASE(C) NO. 657 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 11507/2021 OF HIGH COURT OF
KERALA
PETITIONER/S:
ROJAN JOSE
AGED 44 YEARS
S/O.JOSE, MANIKANAM PARAMBIL HOUSE, KOTTATHARA PO
AGALI, MANNARKKAD TALUK, PALAKKAD DISTRICT.
BY ADVS.
K.MOHANAKANNAN
H.PRAVEEN (KOTTARAKARA)
RESPONDENT/S:
1 REETHA K.P.
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
WORKING AS DISTRICT MEDICAL OFFICER (HEALTH),
KENATHUPARAMBU - KUNATHURMEDU, PALAKKAD DISTRICT - 678
013.
2 ABDUL RAHMAN U.D.
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
WORKING AS SUPERINTENDENT, GOVERNMENT TRIBAL SPECIALITY
HOSPITAL KOTTATHARA, ATTAPPADI, PALAKKAD DISTRICT - 678
582.
OTHER PRESENT:
GP Venogopal V.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CON.CASE(C) NO. 657 OF 2022
2
ORDER
Dated this the 20th day of May, 2022 Learned Government Pleader has made available a copy of order dated 9.5.2022 issued by the Superintendent Government Tribal Speciality Hospital, Kottathara, cancelling the contractual appointment of the person engaged in the petitioner's place. In such circumstances, the alleged contempt as to violation of the status quo order stands purged.
Learned Government Pleader submitted that the petitioner's representation will be considered and appropriate orders issued within one month. The contempt of court case is closed recording the above submission.
Sd/-
V.G ARUN JUDGE SJ CON.CASE(C) NO. 657 OF 2022 3 APPENDIX OF CON.CASE(C) 657/2022 PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THE ORDER OF TERMINATING THE PETITIONER PASSED BY THE SUPERINTENDENT OF THE HOSPITAL REF.NO.8/2021 DATED 5/5/2021. Annexure A2 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS HON'BLE COURT ON 28/5/2021 IN WRIT PETITION NO.11507/2021.
Annexure A3 TRUE COPY OF THE INTERIM ORDER PASSED BY THIS DATED 24/6/2021 IN WRIT PETITION 11507/2021. Annexure A4 TRUE COPY OF THE PROCEEDINGS OF THE SUPERINTENDENT OF THE HOSPITAL (2ND RESPONDENT) DATED 1/2/2021.
Annexure A5 TRUE COPY OF THE INTERIM ORDER DATED 22/11/2021 IN WP(C) 11507/2021. Annexure A6 CERTIFIED COPY OF THE JUDGMENT IN WRIT PETITION NO.11507/2021 DATED 14/12/2021. Annexure A7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 22/12/2021.
Annexure A8 TRUE COPY OF THE REMINDER SENT BY THE PETITIONER TO THE 1ST RESPONDENT DATED 24/2/2022.
Annexure A9 TRUE COPY OF THE NOTIFICATION PUBLISHED BY THE 2ND RESPONDENT DATED 9/2/2022. Annexure A10 TRUE COPY OF THE RANK LIST PUBLISHED BY THE 2ND RESPONDENT, DATED 22/02/2022.