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Rukhiya M.A vs The District Medical Officer ...
2021 Latest Caselaw 9476 Ker

Citation : 2021 Latest Caselaw 9476 Ker
Judgement Date : 22 March, 2021

Kerala High Court
Rukhiya M.A vs The District Medical Officer ... on 22 March, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                       WP(C).No.7244 OF 2021(E)


PETITIONER:

               RUKHIYA M.A.
               AGED 50 YEARS
               D/O. M.G. ALI, ERAMTHURUTHY HOUSE, METHALA,
               ASAMANNOOR, KUNNATHUNAD, ERNAKULAM-683545.

               BY ADVS.
               SRI.R.ROHITH
               SMT.HARISHMA P.THAMPI

RESPONDENTS:

      1        THE DISTRICT MEDICAL OFFICER (HEALTH),
               ERNAKULAM, PARK AVENUE, ERNAKULAM-682011.

      2        THE DIRECTOR,
               HEALTH SERVICE, NEAR GENERAL HOSPITAL ROAD JUNCTION,
               THIRUVANANTHAPURAM, KERALA-695035.

      3        DISTRICT EMPLOYMENT EXCHANGE OFFICER,
               DISTRICT EMPLOYMENT OFFICE,
               5TH FLOOR CIVIL STATION,
               KAKKANAD, PIN-682030.


OTHER PRESENT:

               SR GP BIJOY CHANDRAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7244 OF 2021

                                        2

                              JUDGMENT

Dated this the 22nd day of March 2021

The writ petitioner has approached this Court complaining

that she was not appointed as part-time sweeper even though

her name was included in the list forwarded by the

employment exchange. The petitioner preferred Ext.P4

representation before the 1st respondent and seeks a

consideration of the same.

2. Having heard the learned Government Pleader also,

there will be a direction to the 1 st respondent to take up,

consider and pass orders on Ext.P4 representation preferred by

the petitioner informing the petitioner for the reasons of her

non appointment. Appropriate orders shall be passed within a

period of two months from the date of receipt of a copy of this

judgment.

The writ petition is ordered, accordingly.

Sd/-

ANU SIVARAMAN JUDGE Bng/17.03.2021 WP(C).No.7244 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE EMPLOYMENT EXCHANGE IDENTITY CARD NUMBERED AS W861/86.

EXHIBIT P2 A TRUE COPY OF THE MEMO DATED 18/08/2020 BY THE DISTRICT MEDICAL OFFICE (HEALTH) ERNAKULAM.

EXHIBIT P3 A TRUE COPY OF THE ORDER (RANK LIST) DATED 01/01/2021 AS PER ORDER NO. A3/19447/217/G.M.A.(A)

EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED 20/01/2021 FILED BEFORE THE 1ST RESPONDENT.

 
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