Vidya.P vs 1.The Principal
2022 Latest Caselaw 11232 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MR.JUSTICE V.G.ARUN
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944


                      WP(C) NO. 38750 OF 2022
PETITIONER:

            VIDYA P.
            AGED 34 YEARS, D/O.BALAKRISHNAN T.V.,
            THUNDIVALAPPIL HOUSE,KARUVAD, EZHOME P.O,
            PAYANGADI (VIA),KANNUR DISTRICT -670334

            BY ADVS.
            K.RAJESWARY
            ANIL PRABHA.K


RESPONDENTS:

    1       THE PRINCIPAL
            GOVERNMENT MEDICAL COLLEGE,
            PARIYARAM, KANNUR DISTRICT -670503.

    2       THE SUPERINTEND
            GOVERNMENT MEDICAL COLLEGE HOSPITAL,
            PARIYARAM, KANNUR DISTRICT -670503

            BY SRI.P.S.APPU, GP.


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   02.12.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) No.37850 OF 2022
                                           2


                              V. G.ARUN, J.
                ===========================
                        WP(C) No.38750 of 2022
                ============================
                Dated this the 2nd day of December, 2022

                                     JUDGMENT

The petitioner worked as Lab Technician in the

Microbiology department of Government Medical College,

Pariyaram. According to the petitioner, she worked for the period

from 30.11.2011 to 30.10.2019. The petitioner has requested to

issue her an experience certificate covering the said period. The

respondents not having considered the request, this writ petition is

filed.

2. I heard the learned counsel for the petitioner and the

learned Government Pleader.

Considering the limited relief sought for, the writ

petition is disposed of directing the 1 st petitioner to consider Ext.P6

request and take appropriate decision thereon within three weeks.

If the petitioner is found entitled for experience certificate, the

same shall be issued forthwith.

Sd/-

V. G. ARUN JUDGE nk WP(C) No.37850 OF 2022

APPENDIX OF WP(C) 38750/2022

PETITIONER EXHIBITS

Exhibit1 TRUE COPY OF THE PROCEEDINGS NO.

DIR/B1/2004/ACME DATED 20/05/2009 OF THE DIRECTOR OF ACADEMY OF MEDICAL SCIENCE

Exhibit-P2 TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONER ISSUED BY MANAGING DIRECTOR OF KERALA STATE CO-OPERATIVE HOSPITAL COMPLEX FOR ADVANCED MEDICAL SERVICE LIMITED 07/07/2010

Exhibit-P3 TRUE COPY OF THE EXPERIENCE CERTIFICATE ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED ON 29/11/2014

Exhibit-P4 TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT DATED 23/07/2022

Exhibit-P5 TRUE COPY OF THE DECISION DATED 05/03/2022 OF THE SUPERINTENDENT GMCH KANNUR

Exhibit-P6 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED ON 3/10/2022