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Sujanapal A.K vs State Of Kerala
2022 Latest Caselaw 11316 Ker

Citation : 2022 Latest Caselaw 11316 Ker
Judgement Date : 2 December, 2022

Kerala High Court
Sujanapal A.K vs State Of Kerala on 2 December, 2022
                     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. 688 OF 2021
PETITIONERS:

              SUJANAPAL A.K
              AGED 31 YEARS
              S/O.ACHUTHAN, AATTAKARA HOUSE, PAYYANADOM P.O.
              MANNARKKAD, PALAKKAD DISTRICT.

              BY ADVS.
              K.MOHANAKANNAN
              SRI.RAFEEK. V.K.


RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HEALTH AND
              FAMILY WELFARE DEPARTMENT, THIRUVANANTHAPURAM 695 001.
     2        THE DIRECTOR OF HEALTH SERVICES,
              PALAYAM AIRPORT ROAD, NEAR GENERAL HOSPITAL ROAD, JUNCTION,
              THIRUVANANTHAPURAM 695 035.
     3        KERALA NURSES AND MID WIVES COUNCIL,
              REPRESENTED BY ITS REGISTRAR, RED CROSS ROAD,
              THIRUVANANTHAPURAM 695 035.
     4        THE PRESIDENT,
              KERALA NURSES AND MID WIVES COUNCIL, RED CROSS ROAD,
              THIRUVANANTHAPURAM 695 035.

              BY ADVS.
              RIYAL DEVASSY, GOVERNMENT PLEADER
              P.M.MOHAMMED SHIRAZ, STANDING COUNSEL FOR R3 & R4



     THIS     WRIT    PETITION    (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
02.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.688 OF 2021
                                    2




                             JUDGMENT

Dated this the 02nd day of December, 2022

The issue involved in this writ petition has been

rendered infructuous.

Accordingly, the writ petition is dismissed as

infructuous.

Sd/-

V.G.ARUN

JUDGE NB/2-12 W.P.(C)NO.688 OF 2021

APPENDIX OF WP(C) 688/2021

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE GO (P) 94/2019/H & FWD DATED 7.9.2019.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PAGES OF THE NURSES AND MIDWIVES ACT 1953.

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 18.10.2019 SUBMITTED BEFORE THE 3RD RESPONDENT. EXHIBIT P4 TRUE COPY OF THE REPRESENTATION DATED 11.11.2019 WITH MEDICAL PRESCRIPTION. EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 29.11.20291 WITH MEDICAL PRESCRIPTION. EXHIBIT P6 TRUE COPY OF THE COMMUNICATION SENT BY THE PETITIONER TO THE 2ND RESPONDENT DATED 20.11.2019 WITH MEDICAL CERTIFICATE. EXHIBIT P7 TRUE COPY OF THE MINUTES OF THE NURSES AND MIDWIVES COUNCIL DATED 12.11.2019. EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 11.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION DATED 17.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P10 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED 19.8.2020.

EXHIBIT P11 TRUE COPY OF THE COMMUNICATION SENT BY THE 2ND RESPONDENT TO THE PETITIONER DATED 19.8.2020. EXHIBIT P12 TRUE COPY OF THE JUDGMENT IN B.A. 18/2020 DATED 21.7.2020.

EXHIBIT P13 TRUE COPY OF THE REPRESENTATION DATED 14.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

RESPONDENTS' EXHIBITS: NIL

TRUE COPY P.A. TO JUDGE

 
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