Mini Ganesh vs State Of Kerala
2021 Latest Caselaw 13069 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT
           THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                   &
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        MONDAY, THE 21ST DAY OF JUNE 2021 / 31ST JYAISHTA, 1943
                       WP(C) NO. 16102 OF 2011
PETITIONER:

            MINI GANESH
            "HARIPRIYA", PARAKKAL, P.O.MUTTIL, WAYANAD.
            BY ADVS.
            SRI.VINOY VARGHESE KALLUMOOTTILL
            SMT.BIMALA BABY


RESPONDENTS:

    1       STATE OF KERALA
            REP. BY THE CHIEF SECRETARY TO GOVERNMENT,
            GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001.
    2       THE SUPERINTENDENT
            MEDICAL COLLEGE HOSPITAL, KOZHIKODE-673 001.
    3       DR. P.M.KUTTY
            CONSULTANT IN CHILD HEALTH 'SHISHU', CHALAPURAM, P.O.,
            KOZHIKODE-673 002., (THEN HEAD OF DEPARTMENT
            (PEDIATRICS), MES MEDICAL COLLEGE, PERINTHALMANNA).
            BY ADVS.
            SR. GOVERNMENT PLEADER SRI.SURIN GEORGE IPE
            SMT.M.LISHA
            SRI.A.RANJITH NARAYANAN
            SRI.SHYAM PADMAN
            SRI.S.K.SAJU


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.16102 of 2011
                                         2


                                   JUDGMENT

Dated this the 21st day of June, 2021

S.Manikumar, C.J.

Instant Writ Petition is filed for the following reliefs:

"i) To issue a writ of mandamus or other appropriate writ or order, directing the 1st respondent to take immediate steps to comply with Ext.P1 order issued by the Hon'ble Kerala State Human Rights Commission.

ii) To issue a writ of mandamus or other appropriate writ or order, directing the 1st respondent to pay the amount awarded by Ext.P1 order dated 2/12/2008 of the Hon'ble Kerala State Human Rights Commission in HRMP No.2393/2008 with interest to the petitioner forthwith and recover the same from the 3rd respondent within such time as this Hon'ble Court may deem fit and proper in the interest of justice."

2. Today vide judgment in W.P.(C)No.20950 of 2011, we have

dismissed the writ petition. Consequently, it is open to the petitioner in

this writ petition to work out the remedies in accordance with law.

Writ petition is disposed of.

Pending interlocutory applications, if any, shall stand closed.

Sd/-

S.Manikumar Chief Justice

Sd/-

Shaji P.Chaly Judge vpv W.P.(C)No.16102 of 2011

APPENDIX

PETITIONER'S EXHIBITS:

EXT.P1: TRUE COPY OF THE ORDER DATED 2.12.2008 OF THE HON'BLE KERALA STATE HUMAN RIGHTS COMMISSION IN HRMP NO.2393/2008.

EXT.P2: TRUE COPY OF THE LAWYER NOTICE DATED 9.3.2011 SENT TO THE 1ST RESPONDENT.

EXT.P3: TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD EVIDENCING RECEIPT OF EXT.P2 BY THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS:     NIL



                                              /TRUE COPY/


                                            P.A. TO JUDGE