Rajeevan Pillai vs State Of Kerala
2021 Latest Caselaw 4885 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

                       WP(C).No.3432 OF 2021(D)


PETITIONERS:

      1        RAJEEVAN PILLAI,
               AGED 68 YEARS,
               S/O.GOPINATHAN PILLAI,
               RESIDING AT SREERAG, PARIMANAM, NEENDAKARA (PO),
               KOLLAM DISTRICT.

      2        SHAN MUNDAKATHIL,
               AGED 46 YEARS,
               S/O.RADHAKRISHNAN, MUNDAKATHIL, NEENKARA (PO), KOLLAM
               DISTRICT.

               BY ADV. SMT.DEEPA SREENIVASAN

RESPONDENTS:

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

      2        THE DIRECTOR, HEALTH SERVICE DEPARTMENT,
               THIRUVANANTHAPURAM, PIN - 695 001.

      3        DISTRICT COLLECTOR,
               COLLECTORATE, KOLLAM, PIN - 691 013.

      4        DISTRICT MEDICAL OFFICER,
               DISTRICT HOSPITAL, KOLLAM, PIN - 691 001.

      5        MEDICAL SUPERINTENDENT,
               TALUK HOSPITAL, NEENDAKARA, KOLLAM, PIN - 691 582.

      6        THE JUNIOR SUPERINTENDENT,
               TALUK HOSPITAL, NEENDAKARA, KOLLAM, PIN - 691 582.

               BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION             ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3432 OF 2021(D)

                              2




                           JUDGMENT

Petitioners claim to be the Office

Bearers of some Association to protect the

Taluk Hospital. The issue raised in the writ

petition therefore be only of public

interest.

Therefore it is for the petitioners

to move a public interest litigation in the

prescribed form. Accordingly, petitioners

are given liberty to file the writ petition

as public interest litigation, in case they

fulfill all the parameters.

              Accordingly,    the      writ   petition   is

    closed.                                      Sd/-

                                              P.V.ASHA
                                                JUDGE
    ww

WP(C).No.3432 OF 2021(D)

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER OF THE 4TH RESPONDENT DATED 27/11/2020 BEARING NUMBER C1/6544/2017.

EXHIBIT P2 TRUE COPY OF THE REPRESENTATION DATED 30/11/2020.