Dr.Nisha.M vs State Of Kerala
2021 Latest Caselaw 6348 Ker

               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.8863 OF 2011(G)


PETITIONER:

               DR.NISHA.M, LECTURER
               DEPARTMENT OF MATERIA MEDICA,
               GOVERNMENT HOMOEOPATHIC MEDICAL COLLEGE,
               THIRUVANANTHAPURAM-695 009.

               BY ADVS.
               SRI.ELVIN PETER P.J.
               SMT.POOJA SURENDRAN

RESPONDENTS:

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

      2        THE PRINCIPAL CONTROLLING OFFICER
               GOVERNMENT HOMOEOPATHIC MEDICAL COLLEGE,,
               THIRUVANANTHAPURAM-695 009.

      3        THE DEPARTMENTAL PROMOTION COMMITTEE
               (HIGHER) FOR PREPARING THE SELECT LIST OF TUTORS
               ELIGIBLE FOR PROMOTION TO THE POST OF LECTURER,
               REP.BY ITS CONVENOR THE SECRETARY TO GOVERNMENT,
               HEALTH & FAMILY WELFARE DEPARTMENT,
               SECRETARIAT,THIRUVANANTHAPURAM-695001

      4        DR.NIMIMOLE.K.L. LECTURER
               DEPARTMENT OF MATERIA MEDICA,
               GOVERNMENT HOMOEOPATHIC MEDICAL COLLEGE,
               THIRUVANANTHAPURAM-695 009.

               BY GOVERNMENT PLEADER
               BY ADV. SRI.ASP.KURUP
               BY ADV. SRI.SADCHITH.P.KURUP


               GP SRI B HARISH KUMAR

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD         ON
22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.8863 OF 2011(G)

                                2

                            JUDGMENT

Dated this the 22nd day of February 2021

Learned Counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition is

dismissed as infructuous.

Sd/-

AMIT RAWAL

JUDGE nak