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St. Joseph'S Hospital vs Dr.Rajan N. Khobragade Ias
2021 Latest Caselaw 2300 Ker

Citation : 2021 Latest Caselaw 2300 Ker
Judgement Date : 20 January, 2021

Kerala High Court
St. Joseph'S Hospital vs Dr.Rajan N. Khobragade Ias on 20 January, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

 WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

       Con.Case(C).No.1060 OF 2020 IN WP(C). 32820/2019

   JUDGMENT IN WP(C) 32820/2019(B) OF HIGH COURT OF KERALA
                        DATED 14.2.2020
                     -------------------

PETITIONER/PETITIONER :-

            ST. JOSEPH'S HOSPITAL,
            MANJUMAL, UDYOGAMANDAL P.O. ERNAKULAM - 683 501,
            REPRESENTED BY ITS DIRECTOR.

            BY ADVS.
            SRI.BABU KARUKAPADATH
            SMT.M.A.VAHEEDA BABU
            SRI.P.U.VINOD KUMAR
            SMT.ARYA RAGHUNATH
            SMT.VAISAKHI V.
            SRI.SHELLY PAUL
            SMT.SNEHA SUKUMARAN MULLAKKAL


RESPONDENT/1ST RESPONDENT :-

            DR.RAJAN N. KHOBRAGADE IAS,
            AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
            ADDITIONAL CHIEF SECRETARY TO THE GOVERNMENT
            DEPARTMENT OF HEALTH AND FAMILY WELFARE,
            6TH FLOOR, ANNEX II, SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

            BY SRI.T.RAJASEKHARAN NAIR, SR GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.01.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C).No.1060 OF 2020

                                         -: 2 :-


                                       JUDGMENT

Dated this the 20th day of January, 2021

It is submitted by the learned Government Pleader, on

instructions, that orders have been passed pursuant to the judgment

on 16.12.2020. The Contempt of Court Case is closed without

prejudice to the contentions of the petitioner.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/20.1.2021.

Con.Case(C).No.1060 OF 2020

APPENDIX PETITIONER'S ANNEXURES :-

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 14/02/2020 IN WPC NO. 32820 OF 2019 OF THE HONBLE HIGH COURT OF KERALA.

ANNEXURE B A TRUE COPY OF THE LETTER DATED 27/02/2020 FORWARDING ANNEXURE A JUDGMENT TO THE RESPONDENTS FOR COMPLIANCE.

RESPONDENT'S ANNEXURES :-

ANNEXURE I : A TRUE COPY OF THE G.O(MS)No.101/2020/H&FWD DATED 10.07.2020.

ANNEXURE II : TRUE COPY OF THE LETTER No.B3/1878/2019/DME DATED 14.10.2020.

ANNEXURE III : TRUE COPY OF THE LETTER TO THE DIRECTOR OF THE COLLEGE.

ANNEXURE IV : TRUE COPY OF THE LETTER DATED 21.10.2020 TO THE DIRECTOR OF MEDICAL EDUCATION.

//TRUE COPY//

P.A. TO JUDGE

 
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