J.Blazed vs Union Of India
2021 Latest Caselaw 15970 Ker

WP(C) No.35215/2015                            1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Monday, the 2nd day of August 2021 / 11th Sravana, 1943
                             WP(C) NO. 35215 OF 2015(B)
   PETITIONER:

          J.BLAZED, AGED 60 YEARS, S/O.M.K.JOHN, CONSTABLE/RAILWAY PROTECTION
          FORCE (RETIRED), (SUPERNUMERARY POST), SOUTHERN RAILWAY/ERNAKULAM
          JUNCTION, 682 016, RESIDING AT: PALACKAL HOUSE, KEERIKKAD SOUTH,
          KAYAMKULAM.P.O., ALAPPUZHA DISTRICT.

          BY ADVS- SRI.T.C.GOVINDA SWAMY, SMT.KARTHIKA S., SMT.KALA T.GOPI,
          SMT.T.N.SREEKALA

   RESPONDENTS:

      1. UNION OF INDIA REPRESENTED BY THE GENERAL MANAGER, SOUTHERN RAILWAY,
         HEAD QUARTERS OFFICE, PARK TOWN P.O., CHENNAI -3.
      2. THE DIVISIONAL SECURITY COMMISSIONER, SOUTHERN RAILWAY, RAILWAY
         PROTECTION FORCE, THIRUVANANTHAPURAM DIVISIONAL OFFICE,
         THIRUVANANTHAPURAM - 14.
      3. THE CHIEF MEDICAL SUPERINTENDENT, RAILWAY HOSPITAL, PETTAH,
         THIRUVANANTHAPURAM - 695014.
      4. THE ADDITIONAL CHIEF MEDICAL SUPERINTENDENT, RAILWAY HOSPITAL,
         ERNAKULAM JUNCTION RAILWAY STATION, ERNAKULAM - 682 016.
      5. THE CHIEF MEDICAL DIRECTOR, SOUTHERN RAILWAY HEAD QUARTERS, MOORE
         MARKET COMPLEX, PARK TOWN.P.O., CHENNAI-3.
      6. THE CHIEF SECURITY COMMISSIONER, SOUTHERN RAILWAY HEAD QUARTERS,
         MOORE MARKET COMPLEX, CHENNAI -3.


           BY STANDING COUENS - SRI.JAMES KURIAN



    The Writ Petition (Civil) having come up for orders on 02-08-2021, the Court on the same
day passed the following.


                                                                p.t.o
 WP(C) No.35215/2015                            2/3




                           Devan Ramachandran, J.
                       -------------------------------
                              W.P(C)No.35215 of 2015
                       ------------------------------------
                      Dated this the 02nd day of August, 2021

                                         O R D E R

In the judgment in this writ petition, dated

12.02.2021, I had directed the Chief Medical

Superintendent, Railway Hospital,

Thiruvananthapuram, to scrutinize the case of the

petitioner and issue a proper order.

2. However, it appears that the said

Superintendent, instead of issuing an order, has

addressed a letter to the Registrar (Judicial) of

this Court.

3. I am afraid that this course adopted by

the Chief Medical Superintendent, Railway

Hospital, Thiruvananthapuram, is not appropriate,

since the said Authority was directed to issue a

proper proceedings.

4. Resultantly, I reject the letter dated

13.07.2021 sent by the Chief Medical

Superintendent, Railway Hospital,

Thiruvananthapuram to the Registrar (Judicial) of WP(C) No.35215/2015 3/3

this Court; with a consequential direction to the

said Authority to issue a proper order as directed

in the judgment.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

MC

02-08-2021 /True Copy/ Assistant Registrar