S.Rajan vs State Of Kerala
2021 Latest Caselaw 4334 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

                      WP(C).No.29663 OF 2012(G)


PETITIONER:

               S.RAJAN, S/O. V. SREEDHARANPILLAI,
               ANIL BHAVAN, KAVUVILA, POTHENCODE P.O.,
               WORKING AS PAYWARD ASSISTANT,
               KERALA HEALTH RESEARCH AND WELFARE SOCIETY,
               SAT HOSPITAL, THIRUVANANTHAPURAM.

               BY ADV. SRI.M.SREEKUMAR

RESPONDENTS:

      1        STATE OF KERALA, REPRESENTED BY THE SECRETARY TO
               GOVERNMENT, HEALTH AND FAMILY WELFARE DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAPURAM 695 001

      2        KERALA HEALTH RESEARCH AND WELFARE SOCIETY
               REPRESENTED BY ITS MANAGING DIRECTOR, GENERAL
               HOSPITAL CAMPUS, THIRUVANANTHAPURAM - 695 035.

      3        MANAGING DIRCECTOR, KERALA HEALTH RESEARCH AND
               WELFARE SOCIETY, GENERAL HOSPITAL CAMPUS,
               THIRUVANANTHAPURAM - 695 035.

               BY ADVS.
               SRI.M.AJAY, SC
               SRI.P.M.MANOJ - SR GP


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD          ON
05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 29663/12
                                     2




                                 JUDGMENT

The learned counsel for the petitioner

submits that no further orders are being

pressed in this Writ Petition since pending

this lis, his client has been accommodated on

working arrangement as Pay-ward Keeper and

that he is continuing in such capacity even

now.

In the afore circumstances, I close this

Writ Petition without any further orders.

Sd/-

                                         DEVAN RAMACHANDRAN
       RR                                         JUDGE
 WPC 29663/12



                            APPENDIX

PETITIONER'S/S EXHIBITS:

EXT.P1 TRUE COPY OF THE ORDER NO.E1-906/02/KHRWS

DATED 05.06.2002

EXT.P2 TRUE COPY OF THE JUDGMENT OF THIS

HONOURABLE COURT IN WA NO.1985/2007 DATED

13.08.2007

EXT.P3 TRUE COPY OF THE ORDER NO.A6/1601/KHRWS(3)

DATED 19.03.2008

EXT.P4 TRUE COPY OF THE REPRESENTATION FILED BY

THE PETITIONER BEFORE THE 3RD RESPONDENT

DATED 28.11.2009

EXT.P5 TRUE COPY OF THE JUDGMENT OF THIS

HONOURABLE COUT IN WP NO.1626/2010 DATED

18.01.2010

EXT.P6 TRUE COPY OF THE ORDER NO.A6349/2010/KHRWS

DATED 10.02.2010

EXT.P7 TRUE COPY OF THE ORDER ON FINAL REPORT IN

VC.4/2009/VACB, SIU-1/TVPM DATED

14.11.2012 OF THE COURT OF ENQUIRY

COMMISSIONER AND SPECIAL JUDGE,

THIRUVANANTHAPURAM

EXT.P8 TRUE COPY OF THE REPRESENTATION FILED BY

THE PETITIONER BEFORE THE 3RD RESPONDENT

DATED 27.11.2012