Usha S vs The District Collector
2021 Latest Caselaw 14523 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                       WP(C) NO. 24818 OF 2014
PETITIONER:

            USHA S., AGED 37 YEARS,
            W/O.PRABHULLACHANDRAN, K.P.NO.9/299,
            KUNNINPURAM,PEROORKADA, THIRUVANANTHAPURAM.

            BY ADV SRI.M.DINESH



RESPONDENTS:

    1       THE DISTRICT COLLECTOR,
            COLLECTORATE, THIRUVANANTHAPURAM - 695 001.

    2       THE SUPERINTENDENT,
            DISTRICT MODEL HOSPITAL, PEROORKADA,
            THIRUVANANTHAPURAM - 695 002.

    3       DISTRICT PANCHAYATH,
            REPRESENTED BY THE SECRETARY, OFFICE OF THE DISTRICT
            PANCHAYATH, PATTOM, THIRUVANANTHAPURAM - 695 002.

    4       SECRETARY, CORPORATION OF THIRUVANANTHAPURAM,
            THIRUVANANTHAPURAM - 695 001.

            BY ADVS. SRI.N.NANDAKUMARA MENON SR.
            SRI.SUNIL KUMAR KURIAKOSE - GP
            SRI.P.K.MANOJ KUMAR, SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24818 OF 2014
                                   -2-

                             JUDGMENT

Since I notice that no interim orders had been

issued by this Court, and that the petitioner

admittedly was out of service for the last more

than seven years pending this lis, am of the view

that no further orders can be issued by this Court

and that this writ petition has become

infructuous.

I, therefore, close this writ petition for

such reason; however, leaving liberty to the

petitioner to seek rehearing, if any reliefs are

found to be necessary.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 24818 OF 2014

APPENDIX OF WP(C) 24818/2014

PETITIONER'S EXHIBITS:

EXT.P-1: TRUE COPY OF THE ORDER NO.H.M.C. 4741/09 D.M.H.P DATED 30.11.2009 ISSUED BY THE 2ND RESPONDENT

EXT.P-2: TRUE COPY OF THE ORDER NO.HMC 1053/2012 D.M.H PEROORKADA DATED 19.9.2013 ISSUED BY THE 2ND RESPONDENT

EXT.P-3: TRUE COPY OF THE ORDER IN COMPLAINT NO.1386/12 ON THE FILE OF THE UPA LOK AYUKTA DATED 20.12.2013

EXT.P-4: TRUE COPY OF THE JUDGEMENT IN WPC NO.19510/2005 OF THE HON'BLE HIGH COURT DATED 7.8.2007

EXT.P-5: TRUE COPY OF THE JUDGEMENT IN WPC NO.7236/2014 OF THIS HON'BLE HIGH COURT DATED 31.3.2014.

EXT.P-6: TRUE COPY OF THE ORDER PASSED BY RESPONDENTS 2 AND 3 DATED 12.8.2014

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE