Kerala High Court
Dr. Preema E.P vs Dr.Sharmila Mary Joseph I.A.S on 2 November, 2021
Con.Case(C) No.1739/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR. JUSTICE T.R.RAVI
Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
CONTEMPT CASE(C) NO. 1739 OF 2021(S) IN OP(KAT) 262/2020
PETITIONER/PETITIONER:
DR.PREEMA E.P., AGED 43 YEARS, W/O.RIYAS. Y.,
PROFESSOR (CAP), DEPARTMENT OF ORGANON OF MEDICINE,
GOVERNMENT HOMEOPATHIC MEDICAL COLLEGE, IRANIMUTTOM,
MANACAUD P.O., THIRUVANANTHAPURAM- 695 009,
RESIDING AT SHANGRILA, PUNCHAKKARI, THIRUVALLAM P.O.,
THIRUVANANTHAPURAM -695 027.
BY SRI.K.JAJU BABU (SENIOR ADVOCATE) ALONG WITH ADV.
M/S. M.U.VIJAYALAKSHMI, BRIJESH MOHAN,
RESPONDENTS/RESPONDENTS 1 & 4:
1. DR.SHARMILA MARY JOSEPH I.A.S., PRL. SECRETARY TO GOVERNMENT,
DEPARTMENT OF AYUSH, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695
001.
2. DR.SUNIL RAJ P., PRINCIPAL AND CONTROLLING OFFICER, GOVERNMENT
HOMEOPATHIC MEDICAL COLLEGE, IRANIMUTTOM, MANACAUD P.O.,
THIRUVANANTHAPURAM- 695 009.
SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
02.11.2021, the court on the same day passed the following:
P.T.O.
Con.Case(C) No.1739/2021 2/4
ALEXANDER THOMAS & T.R.RAVI, JJ.
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Cont. Case (C) No. 1739 of 2021
[arising out of impugned judgment dated 13.1.2021 in OP(KAT) No. 262/2020]
=================================================
Dated this the 2nd day of November, 2021
ORDER
Today when the matter has been taken up for consideration,
Sri.Saigi Jacob Palatty, learned Senior Government Pleader would submit
fairly that he has given strict instructions and directives to the
respondents to ensure the immediate compliance of the directions and
orders passed by this Court at Anx.A judgment dated 13.1.2021 in
OP(KAT) No.262/2020 filed by the petitioner herein, and that the DPC
for consideration of regular promotion of the case of the petitioner is
scheduled to be held tomorrow (3.11.2021).
2. In view of this submission, we feel that it may be better in the
interest of justice to adjourn this case to ascertain as to whether the
respondents have complied the directions in the meanwhile.
3. However, Sri.Brijesh Mohan, learned counsel appearing for
the petitioner would point out that even now, the first direction in Anx.A
judgment in the matter of provisional/temporary promotion of the
petitioner, has not been complied with.
4. The abovesaid submission should be duly taken note of by the
Con.Case(C) No.1739/2021 3/4
Cont. Case (C) No. 1739 of 2021
respondents and their stand on that issue should be apprised to this
Court by the next posting date.
List the case at 1.20 P.M. on 17.11.2021.
Hand over.
Sd/-
ALEXANDER THOMAS, JUDGE
Sd/-
T.R.RAVI, JUDGE
MMG
02-11-2021 /True Copy/ Assistant Registrar
Con.Case(C) No.1739/2021 4/4
APPENDIX OF CON.CASE(C) 1739/2021
Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 13.01.2021 IN
OP(KAT) NO.262/2020 OF THIS HON'BLE COURT
