Kerala High Court
Dr.Sandheesh vs Union Of India on 19 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942
WP(C).No.24480 OF 2015(H)
PETITIONER:
DR.SANDHEESH, AGED 37 YEARS
S/O.LATE P.A.THANKAPPAN, PANTHIRUPARA HOUSE,
CHENGALAM SOUTH P.O., KOTTAYAM DISTRICT. [CLINICAL
PSYCHOLOGIST, KERALA GOVERNMENT HEALTH SERVICES,
GOVERNMENT MENTAL HEALTH CENTRE, KUTHIRAVATTOM,
KOZHIKODE DISTRICT].
BY ADVS.
SRI.T.M.RAMAN KARTHA
SMT.SYAMA MOHAN
RESPONDENTS:
1 UNION OF INDIA, REPRESENTED BY SECRETARY,
DEPARTMENT OF DISABILITY AFFAIRS,
MINISTRY OF SOCIAL JUSTICE & EMPOWEREMENT,
GOVERNMENT OF INDIA, NEW DELHI - 110 001
2 THE NATIONAL INSTITUTE FOR EMPOWERMENT OF
PERSONS WITH MULTIPLE DISABILITIES (NIEPMD),
CHENNAI, EAST COAST ROAD, MUTTUKKADU,
KOVALAM POST, CHENNAI - 603 112
REPRESENTED BY ITS DIRECTOR.
3 COMPOSITE REGIONAL CENTRE FOR PERSONS WITH
DISABILITIES CRC, KOZHIKODE, PIN - 673 001
REPRESENTED BY ITS DIRECTOR - IN - CHARGE.
4 SRI.M.SURESH KUMAR ASSISTANT PROFESSOR
SI RAMACHANDRA MEDICAL COLLEGE, PORUR,
CHENNAI - 600 116, TAMIL NADU.
R1 BY ADV. SMT.LAILA I.S. CGC
R1 BY ADV. SRI.GIRISH KUMAR.V. CGC
R1, R4 BY ADV. SRI.A.C.VENUGOPAL
R2-3 BY SRI.GIRISH KUMAR.V., CGC
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC 24480/15
2
JUDGMENT
The petitioner has approached this Court
impugning Ext.P6 to the extent to which the 4 th
respondent has been selected to the post of
Assistant Professor in Clinical Psychology.
2. However, when this matter was called
today, the learned counsel for the petitioner
submitted that the 4th respondent is now no more
and the vacancy is now open. He, therefore,
prayed that the respondents be directed to fill
up the vacancy as per law within a time frame
to be fixed by this Court.
3. The learned Central Government Counsel
- Sri.Girish Kumar, appearing on behalf of
respondents 1 to 3, submitted that since the 4th
respondent is now no more and the vacancy is
available, necessary steps for filling up the
WPC 24480/15
same in terms of law will be taken without any
further delay.
In the afore circumstances, I close this
Writ Petition leaving open all the contentions
of the petitioner to be pursued in future, as
he may be advised; with a resultant direction
to the respondents to fill-up the vacancy
caused on account of the death of the 4 th
respondent as expeditiously as is possible.
Sd/-
DEVAN RAMACHANDRAN
RR JUDGE
WPC 24480/15
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 P1 : A TRUE COPY OF EMPLOYMENT
NOTICE NO.1/2013 DT. NIL PUBLISHED
BY THE 2ND RESPONDENT.
EXHIBIT P2 P2 : A TRUE COPY OF EMPLOYMENT
NOTICE NO.1/2015 DT NIL PUBLISHED BY
THE 2ND RESPONDENT.
EXHIBIT P3 P3 : A TRUE COPY OF THE CALL LETTER
DT 15-5-2015 FOR WRITTEN TEST ISSUED
BY THE 2ND RESPONDENT.
EXHIBIT P4 P4 : A TRUE COPY OF THE RERULTS DT
5-7-2015 FOR THE POST OF ASST
PROFESSOR (CLINICAL PSYCHOLOGY)
PUBLISHED BY THE 2ND RESPONDENT.
EXHIBIT P5 P5 : A TRUE COPY OF THE CALL LETTER
DT 23-7-2015 FOR INTERVIEW ISUED BY
THE 2ND RESPONDENT BY EMAIL
EXHIBIT P6 P6 : A TRUE COPY OF THE MERIT LIST
OF CANDIDATES DT NIL FOR THE POST OF
ASST PROFESSOR IN VARIOUS
DISCIPLINES PUBLISHED BY THE 3RD
RESPONDENT.
EXHIBIT P7 P7 : A TRUE COPY OF THE
REPRESENTATION BY EMAIL DT 7-8-2015
SUBMITTED BY THE PETITIONER BEFORE
THE 2ND RESPONDENT.
