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Dr.Razanathu F vs State Of Kerala
2022 Latest Caselaw 282 Ker

Citation : 2022 Latest Caselaw 282 Ker
Judgement Date : 11 January, 2022

Kerala High Court
Dr.Razanathu F vs State Of Kerala on 11 January, 2022
RP No.851/2021                                 1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Tuesday, the 11th day of January 2022 / 21st Pousha, 1943
                                 RP NO. 851 OF 2021
                WP(C) 35237/2009 OF HIGH COURT OF KERALA, ERNAKULAM
   REVIEW PETITIONER/PETITIONER:

          DR.RAZANATHU F, AGED 54 YEARS, W/O.SHEREEF.J, SREE VIDHYADHIRAJA
          HOMEOPATHIC MEDICAL COLLEGE, NEMAM.P.O, THIRUVANANTHAPURAM-695020,
          RESIDING AT C.R.COMPLEX, A53, A BLOCK, PATTOM PALACE.P.O, PATTOM,
          THIRUVANANTHAPURAM-695004

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT
         OF HEALTH & FAMILY WELFARE, SECRETARIAT, THIRUVANANTHAPURAM-695001.
      2. DIRECTOR OF HEALTH SERVICES, THIRUVANANTHAPURAM-695001.
      3. DR.LAKSHMI,TUTOR, DEPARTMENT OF OBSTETRICS & GYNECOLOGY, SREE
         VIDHYADHIRAJA HOMEOPATHIC MEDICAL COLLEGE, NEMAM.P.O,
         THIRUVANANTHAPURAM-695020.


        Review Petition praying inter alia that in the circumstances stated
   in the affidavit filed along with the RP the High Court be pleased to
   direct the respondents to grant all the consequential benefits including
   salary and other allowances to the petitioner as per Annexure II.

        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of RP and this Court's judgment
   dated 25.02.2019 in WP(C)No.35237/2009 and upon hearing the arguments of
   M/S.KALEESWARAM RAJ, VARUN C.VIJAY & THULASI K. RAJ, Advocates for the
   Review Petitioner, the court passed the following:

                                           ORDER

The 2nd respondent shall inform this court, if the consequential benefits due to the petitioner have already been paid.

Post on 20/1/22.

11.01.2022

Sd/- DEVAN RAMACHANDRAN, JUDGE

11-01-2022 /True Copy/ Assistant Registrar RP No.851/2021 2/2

APPENDIX OF RP 851/2021 Annexure II TRUE COPY OF THE PROCEEDINGS NO.6772/AC1/GEN/A3/15/KUHS DATED 04.08.2018 ISSUED BY THE REGISTRAR, KERALA UNIVERSITY OF HEALTH SCIENCES.

 
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