Doctor Firos Ahammed. A vs Secretary
2022 Latest Caselaw 3887 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
                 CON.CASE(C) NO. 689 OF 2022
   AGAINST THE JUDGMENT IN WP(C)2622/2022 OF HIGH COURT OF
                           KERALA
PETITIONER:

          DOCTOR FIROS AHAMMED. A,
          AGED 33 YEARS
          S/O.M. ABDUL SALIM, JUNIOR RESIDENT/ LECTURER,
          DEPARTMENT OF GENERAL SURGERY,
          GOVERNMENT MEDICAL COLLEGE, ERNAKULAM,
          HMT COLONY, KOCHI 683503,
          RESIDING AT SAMEER MANZIL,
          P.V. NORTH, THAZHAVA P.O,
          KARUNAGAPPALLY, KOLLAM DISTRICT
          PIN 690 523, PIN - 690523
          BY ADVS.B.BILWIN
          ABDUL SALIM M.

RESPONDENTS:

    1     DR.RAJAN N. KHOBRAGADE, AGE AND FOATHER'S NAME NOT
          KNOWN TO THE PETITIONER,
          SECRETARY,
          DEPARTMENT OF HEALTH & FAMILY WELFARE,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695001,
    2     DOCTOR REMLA BEEVI
          THE DIRECTOR OF MEDICAL EDUCATION, DIRECTORATE OF
          MEDICAL EDUCATION, MEDICAL COLLEGE P.O.
          THIRUVANANTHAPURAM - 695 001
    3     INBASEKAR K
          THE COMMISSIONER OF ENTRANCE EXAMINATIONS,
          5TH FLOOR KSHB BUILDING, S S KOVIL ROAD,
          SANTHI NAGAR, THIRUVANANTHAPURAM 695 001
          SRI.M.AJAY, SC, SMT.VIDYA KURIAKOSE, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 05.04.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CO(C).No.689/2022

                                 2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
            Contempt Case (C).No.689 of 2022
            ----------------------------------------------
           Dated this the 05th day of April, 2022


                          JUDGMENT

This contempt case is filed alleging non-compliance

of the directions in the judgment dated 18.02.2022 in W.P.

(C). No.2622 of 2022. When this contempt case came up

for consideration, the learned Government Pleader

submitted that no time limit is prescribed in the judgment

and the respondents will do the needful in accordance

with law at the earliest.

Recording the above submission of the learned

Government Pleader, this contempt case is closed.

sd/-

P.V.KUNHIKRISHNAN JV JUDGE CO(C).No.689/2022

APPENDIX OF CON.CASE(C) 689/2022

PETITIONER ANNEXURES Annexure1 COPY OF THE INTERIM ORDER IN WP(C) NO.

2622 /2022 DATED 27.01.2022 Annexure2 COPY OF THE ORDER IN WA NO.163 /2022 DATED 02.02. 2022 Annexure3 COPY OF THE ORDER IN WP(C) NO. 2622 /2022 DATED 18.02.2022 Annexure4 COPY OF THE PROVISIONAL LIST OF SERVICE CANDIDATES FROM MEDICAL EDUCATION SERVICES ALONG WITH THE FINAL LIST OF SERVICE CANDIDATES FROM DHS AND IMS FOR GRANTING ADMISSION TO THE P G MEDICAL COURSES WITH A COVERING LETTER NO. DME/ 4081/2020-B2 DATED 04/02/2022 Annexure5 COPY OF THE NOTICE DATED 10.03.2022 ISSUED TO RESPONDENT 1 SECRETARY, DEPARTMENT OF HEALTH & FAMILY WELFARE Annexure6 COPY OF THE NOTICE DATED 10.03.2022 ISSUED TO RESPONDENT 2, DR. REMLA BEEVI. A DIRECTOR OF MEDICAL EDUCATION Annexure7 TRUE COPY OF THE NOTICE DATED 10.03.2022 ISSUED TO RESPONDENT 3, MR.INBASEKAR.K, COMMISSIONER OF ENTRANCE EXAMINATIONS.

Annexure8 MEMO OF CHARGES FOR DR. RAJAN N KHOBRAGADE Annexure9 MEMO OF CHARGES FOR DR. REMLA BEEVI Annexure10 MEMO OF CHARGES FOR MR.INBASEKAR K