Kerala High Court
Dr.P.P.Kirathamoorthy vs State Of Kerala on 22 February, 2021
WP(C).No.22597 OF 2011(Y) & 24113 of 2011
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942
WP(C).No.22597 OF 2011(Y)
PETITIONER/S:
DR.P.P.KIRATHAMOORTHY
AGED 50 YEARS,S/O.PARAMESWARAN NAMBOOTHIRI,,
PROFESSOR,DEPARTMENT OF SAMSKRITHA SAMHITHA AND,
SIDHANTHA,VAIDYARATNAM.P.S.VARRIER'S, AYURVEDA
COLLEGE,KOTTAKKAL-676 501.
BY ADVS.
SRI.N.M.MADHU
SMT.C.DEVIKA RANI KAIMAL
SMT.C.S.RAJANI
RESPONDENT/S:
1 STATE OF KERALA
REP.BY ITS SECRETARY TO GOVERNMENT,, HEALTH &
FAMILY WELFARE DEPARTMENT,SECRETARIAT,, TRIVANDRUM-
1 (CHAIR PERSON,EXECUTIVE COMMITTEE,, KERALA
AYURVEDIC STUDIES &RESEARCH SOCIETY,, KOTTAKKAL)
2 THE EXECUTIVE DIRECTOR
KERALA AYURVEDIC STUDIES & RESEARCH SOCIETY,,
KOTTAKKAL,MALAPPURAM DISTRICT-676 501.
3 THE PRINCIPAL
VAIDYARATHNAM P.S.VARIER AYURVEDIC COLLEGE,,
KOTTAKKAL,MALAPPURAM DISTRICT-676 501.
4 DR.SANTHA BAI KAGED 52 YEARS
W/O.CHANDRAKANTHA,READER,DEPARTMENT OF RASASASTRA&,
BHAISHAJYA KALPANA VAIDYARATNAM P.S.VARIER,
AYURVEDIC COLLEGE,KOTTAKKAL,, MALAPPURAM DISTRICT-
676 501.
R1 BY GOVERNMENT PLEADER
R1 BY ADV. SRI.V.A.MUHAMMED
R2 BY ADV. SHRI.JAWAHAR JOSE
OTHER PRESENT:
GP SRI B HARISH KUMAR
WP(C).No.22597 OF 2011(Y) & 24113 of 2011
2
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH WP(C).24113/2011(L), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.22597 OF 2011(Y) & 24113 of 2011
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
MONDAY, THE 22ND DAY OF FEBRUARY 2021 / 3RD PHALGUNA, 1942
WP(C).No.24113 OF 2011
PETITIONER/S:
DR.K.SANTHA BAI
W/O.CHANDRAKANTH, AGED 51 YEARS,, READER,
DEPARTMENT OF RASASASTRA AND BHAISHAJYA, KALPANA,,
VAIDYARATNAM P.S. VARIER AYURVEDA COLLEGE,,
KOTTAKKAL.
BY ADVS.
SRI.V.A.MUHAMMED
SRI.M.SAJJAD
RESPONDENT/S:
1 THE STATE OF KERALA AND OTHERS
SECRETARY TO GOVERNMENT,, HEAL;TH AND FAMILY
WELFARE DEPARTMENT,, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001., (CHAIR PERSON,
EXECUTIVE COMMITTEE), KERALA, AYURVEDIC STUDIES AND
RESEARCH
2 THE EXECUTIVE DIRECTOR
KERALA AYURVEDIC STUDIES AND RESEARCH SOCIETY,,
KOTTAKKAL, MALAPPURAM DISTRICT-676 501.
3 THE PRINCIPAL
VAIDYARANTNAM P.SL VARIER AYURVEDA COLLEGE,,
KOTTAKKAL, MALAPPURAM DISTRICT-676 501.
R1 BY ADV. SRI.T.R.RAVI
R2 BY ADV. SHRI.JAWAHAR JOSE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
22.02.2021, ALONG WITH WP(C).22597/2011(Y), THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.22597 OF 2011(Y) & 24113 of 2011
4
JUDGMENT
Dated this the 22nd day of February 2021
Challenge in this writ petition has been laid to Ext.P9
order dated 6.8.2011, whereby the first respondent had decided
the matter shifting the post of Professorship from the Department
of Samskritha Samhitha and Sidhantha to that of Rasasathra and
Baishyjya Kalpana.
This Court vide order dated 19.11.2011 directed the
Government to consider the request of the College for creating the
post of Professor in the Department of Rasasastra and Bhaishajya
Kalpana within a period of two months. Learned Counsel for the
petitioner submitted that in view of the order favourable to the
petitioner, he is not aggrieved of the same and does not press the
writ petition. In view of order dated 19.11.2011, Ext.P9 order has
lost its effect. Accordingly, Ext.P9 is quashed. This writ petition is
allowed.
Sd/
AMIT RAWAL
JUDGE
Jm/
