Kerala High Court
Dr. T.K.Sajeev vs State Of Kerala on 1 July, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.139 OF 2022
AGAINST THE ORDER DATED 11.5.2020 IN OA(EKM).NO.672/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS IN O.A.:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO
GOVERNMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,
KERALA, PIN - 695001
2 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
KERALA, PIN - 695001
3 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY,
EAST FORT, THIRUVANANTHAPURAM - 670523
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
RESPONDENTS/APPLICANTS IN O.A.:
1 DR. K. MOHAMED AKBAR
AGED 55 YEARS, S/O.K. ABDU
RAHMAN, SUPERINTENDENT, GOVERNMENT HOMOEO HOSPITAL,
KOZHIKODE - 673 020, RESIDING AT 17/296 A, HUDA,
DOWN HILL P.O., MALAPPURAM, KERALA , PIN - 676519
2 DR. C. PREETHA
AGED 56, W/O BALAGOPALAH V.V., DISTRICT
MEDICAL OFFICER (HOMOEO), CIVIL STATION, B BLOCK,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 2 ::
185, 188, 190, 201, 202, 205
& 207/2022
3RD FLOOR, KOZHIKODE- 673 020, RESIDING AT AROMA,
NEAR SBI MAIN ROAD, KOYILANDY P.O., KOZHIKODE ,
KERALA, PIN - 673305
3 DR. A.G. AJITH KUMAR
S/O.GEORGE ARRANGASSERY, AGED 56 YEARS,
RTD. CHIEF MEDICAL OFFICER, GOVERNMENT HOMOEO
DISPENSARY, THIRUVAMPADY, KOZHIKODE - 673 603
RESIDING AT 18/464, Z.C. NORTH ROAD, CHELAPPURARAM,
KOZHIKODE, KERALA, PIN - 673002
4 DR. RAMADASAN. P
S/O.RAMAN P., AGED 56 YEARS, RTD. CHIEF MEDICAL
OFFICER, GOVERNMENT HOMOEO DISPENSARY,
PATTRKADAVU P.O., MALAPPURAM, PIN - 676 519,
RESIDING AT PARAMBATH HOUSE, P.O. DOWN HILL,
KOTTAPPADI, MALAPPURAM, KERALA, PIN - 676 519
5 DR. P.GOPINATH
S/O M.K. APPUKUTTY, AGED 56 YEARS, RTD.
SUPERINTENDENT, DISTRICT HOMOEOPATHY HOSPITAL,
MALAPPURAM, PIN - 676 509, RESIDING AT MECHERI
PARAMBATH HOUSE, R.E.C., KOZHIKODE,
PIN - 673601, KERALA.
6 DR. N. SUKU
S/O.THAMU V., AGED 56 YEARS, RTD. MEDICAL
OFFICER, GOVERNMENT HOMOEO DISPENSARY, KODIYATHUR,
MUTTOM, KOZHIKODE, 673 602, RESIDING AT
NEDUMGOTTUMMAL, NIT CAMPUS, KOZHIKODE, KERALA,
PIN - 673601
7 DR. SUNIL KUMAR N
S/O G.NARAYANAN, AGED 56 YEARS, RETIRED CHIEF MEDICAL
OFFICER, GOVERNMENT HOMOEO DISPENSARY, OACHIRA,
KOLLAM, RESIDING AT PALLIPARAMBIL HOUSE, C/O.SHEEJA
N., PANAYAPPALLY P.O., ERNAKULAM, KOCHI- 682002,
KERALA.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 3 ::
185, 188, 190, 201, 202, 205
& 207/2022
BY ADV.SRI.S.RAMESH
BY ADV.SRI.B.RAMACHANDRAN
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022, ALONG WITH
OP(KAT)NOS.138/2022, 142/2022 AND CONNECTED CASES, THE
COURT ON 01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 4 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.138 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM).NO.1234/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS IN O.A.:
1 STATE OF KERALA
STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY TO
GOVERNMENT,GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM,
PIN - 695001
2 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY,EAST FORT,
THIRUVANANTHAPURAM, PIN - 670523
BY SRI. ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
RESPONDENTS/APPLICANTS IN O.A.:
DR. T. K. SAJEEV
AGED 56 YEARS, S/O LATE KUTTAPPAN ACHARY, HOSPITAL
SUPERINTENDENT, GOVERNMENT DSISTRICT HOMOEO HOSPITAL,
KOZHIKODE, ERANHIPALAM P. O., PIN-673006, RESIDING AT
CHUNDANGAPARAMBIL, KARUVISSERY P. O., KOZHIKODE,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 5 ::
185, 188, 190, 201, 202, 205
& 207/2022
PIN - 673010
BY ADV.SRI.S.RAMESH
BY SRI.RAJU JOSEPH (SR.)
BY ADV.SRI.C.JOSEPH ANTONY
BY ADV.SRI.JOHN MANJOORAN(K/526/2019)
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP
FOR ADMISSION ON 28.06.2022, ALONG WITH OP(KAT).139/2022
AND CONNECTED CASES, THE COURT ON 01.07.2022 DELIVERED THE
FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 6 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT) NO.142 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM).NO.1593/2021 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS IN O.A.:
1 THE STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001, KERALA.
2 THE SECRETARY TO GOVERNMENT
AYUSH (B) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001, KERALA.
3 THE SECRETARY TO GOVERNMENT
FINANCE DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001, KERALA.
4 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE, EAST FORT, THIRUVANANTHAPURAM,
PIN - 695 023, KERALA.
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
RESPONDENTS/APPLICANTS IN O.A.:
1 THE KERALA GOVERNMENT HOMOEO MEDICAL OFFICERS
ASSOCIATION, REF. NO.62/1996, SECRETARIAT, AUGRAHA,
VADAKODE P.O., ERNAKULAM DISTRICT, PIN - 682 021,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 7 ::
185, 188, 190, 201, 202, 205
& 207/2022
REPRESENTED BY ITS STATE PRESIDENT, DR.SREELATHA L.B.,
W/O.DR.REJI KUMAR, AGED 54 YEARS, ERNAKULAM, KERALA.
2 DR.AMBILI.N
AGED 55 YEARS, W/O PRADEEP K., AGED 55 YEARS,
HOSPITAL SUPERINTENDENT, DISTRICT HOMOEO HOSPITAL,
ERNAKULAM, RESIDING AT 'THEERTHAM', KOTTUR LANE,
MEKKARA, SOUTH THRIPUNITHURA, ERNAKULAM - 682 301,
KERALA., PIN - 682301
3 DR BABU, K.T
AGED 55 YEARS, S/O THOMAS, AGED 55 YEARS, CHIEF
MEDICAL OFFICER, GOVERNMENT HOMOEO DISPENSARY,
MULANTHURUTHY, ERNAKULAM, PIN - 682 314, RESIDING
KUZHIMULLIL, KOOTHATTUKULAM P.O., ERNAKULAM DISTRICT
- 686 662, KERALA., PIN - 686662
4 DR.BEENA ZACHARIAS
AGED 55 YEARS, W/O M.P. ANTONI, AGED 55 YEARS,
DISTRICT, MEDICAL OFFICER (HOMOEO), IDUKKI,
PIN - 685 584, RESIDING MANJALY HOUSE, ATHANI P.O.,
NEDUMBASSSERY, ERNAKULAM DISTRICT, PIN - 683 585,
KERALA., PIN - 683585
BY ADV.SRI.O.D.SIVADAS
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022 ALONG WITH
OP(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 8 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.146 OF 2022
AGAINST THE ORDER DATED 11.2.2022 IN O.A(EKM).NO.1282/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS IN O.A.:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
KERALA - 695 001.
2 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA - 695 001.
3 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY, EAST FORT,
THIRUVANANTHAPURAM - 685 023.
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
RESPONDENTS/APPLICANTS IN O.A.:
1 DR. SHYLESH KUMAR S
AGED 56 YEARS, S/O SADASIVAN, RTD. TECHNICAL
ASSISTANT, DIRECTORATE OF HOMOEOPATHY, RESIDING AT
KRISHNATHEERTHAM, PUTHIYAKAVU, KILIMANOOR,
THIRUVANANTHAPURAM, KERALA - 695 601.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 9 ::
185, 188, 190, 201, 202, 205
& 207/2022
2 DR. MOHAMMED ZAKERALI
AGED 56 YEARS, S/O.DR. ABDUL REHMAN, RTD. MEDICAL
OFFICER, GOVERNMENT HOMOEO DISPENSARY, RESIDING AT
ZAKIR MANZIL, THAIVALAPPIL HOUSE P.O.,
KASARGOD - 671 121.
BY ADV.SRI.G.SUDHEER
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022 ALONG WITH
OP(KAT).139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 10 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.152 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.NO.726/2020 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/RESPONDENTS IN O.A.:
1 STATE OF KERALA REPRESENTED BY SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
2 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY,EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
RESPONDENTS/APPLICANTS IN O.A.:
1 DR. SANTHOSH KUMAR V.S
AGED 55 YEARS, S/O M. VELUKUTTY,
RESIDING AT SABNAM, MULLOOR P O, VIZHINJAM,
THIRUVANANTHAPURAM,695521, WORKING AS CHIEF MEDICAL
OFFICER, GOVERNMENT HOMOEO DISPENSARY, RANNI,
PAZHAVANGADI P O, PATHANAMTHITTA, KERALA-689673.
2 DR. JOY S D
AGED 55 YEARS, S/O SUSHAJU BABU,RESIDING AT SIVAKRIPA,
GRAMAM, ATTINGAL P.O, THIRUVANANTHAPURAM-695101
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 11 ::
185, 188, 190, 201, 202, 205
& 207/2022
WORKING AS TECHNICAL ASSISTANT, DIRECTORATE OF
HOMOEOPATHY, EAST FORT, THIRUVANANTHAPURAM-695023,
KERALA.
3 DR. M A SHAILA
AGED 55 YEARS, W/O A.SHARAFUDHEEN,
RESIDING AT OOTTUKUZHY HOUSE, CHEKKAKONAM P O,
KARAKULAM, AZHIKODE, THIRUVANANTHAPURAM-695564
WORKING AS CHIEF MEDICAL OFFICER, GOVERNMENT HOMOEO
DISPENSARY, SECRETARIAT, THIRUVANANTHAPURAM-695001,
KERALA, PIN - 695001
BY ADV.SMT.ASHA S.V
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022, ALONG WITH
OP(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 12 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.155 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM) NO.672/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/NOT PARTIES IN THE O.A.:
1 DR.BINCY .D.
AGED 40 YEARS, W/O.SHYBU SANTHAN,
'SUNDALE', KAZHUTHUMUTTU, THOPPUMPADY,
COCHIN-682 005.
2 DR.GRACE NINAN .T.
W/O. KURIAN JOSEPH, 93/3, PERIYAR VIHAR,
AMBALAPADY, KALAMASSERY, ERNAKULAM - 683 563.
PH: 9446612712.
3 DR.JUBY KURIAKOSE
AGED 36 YEARS, W/O. ELDHOSE.P.Y., POTTACKAL HOUSE,
KARUKADAM.P.O., KOTHAMANGALAM, ERNAKULAM - 686 691.
PH: 9895147527.
4 DR.BINISHA .E.
AGED 35 YEARS, W/O. SUJITH SREEDHAR,
E-308, CONFIDENT CYGNUS-III, PUKKATTUPADY,
EDATHALA.P.O., ERNAKULAM - 683 561. PH: 9744537147.
5 DR.SANTHI MARIAM THOMAS
AGED 38 YEARS, W/O. ANAND THANIKKAL,
THANIKKAL HOUSE, PARVATHY RICE MILL ROAD,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 13 ::
185, 188, 190, 201, 202, 205
& 207/2022
KANIPAYYUR.P.O., THIRUR - 680 517.
PH: 8111810894.
6 DR.ASWATHY DHAR
AGED 37 YEARS, W/O.VINOD.M, 8/368, THOTTAPPADAN
KAVALA, ALLAPRA.P.O., PERUMBAVOOR,
ERNAKULAM - 683 556. PH: 9048220954.
7 DR.JEROME GEO .P.
AGED 39 YEARS, S/O. P.J. GEORGE, THERAKAPLACKAL HOUSE,
KUNNE PARAMBU ROAD, KRA/43, VAZHAKKALA,
THRIKKAKARA.P.O. - 682 021.
PH: 9496695348.
BY ADV.SRI.ELVIN PETER P.J.
BY ADV.SRI.K.R.GANESH
BY ADV.SRI.GOURI BALAGOPAL
BY ADV.ABHIJITH.K.ANIRUDHAN
BY ADV.SREELEKSHMI A.S.
RESPONDENTS/APPLICANTS & RESPONDENTS IN O.A.:
1 DR.K.MOHAMED AKBAR
AGED 55 YEARS, S/O.K. ABDU RAHMAN, SUPERINTENDENT,
GOVERNMENT HOMOEO HOSPITAL, KOZHIKODE-673 020,
RESIDING AT 17/296A, HUDA, DOWN HILL.P.O.,
MALAPPURAM-676 519.
2 DR.C.PREETHA
AGED 56 YEARS
W/O. BALAGOPALAN. V.V.,
DISTRICT MEDICAL OFFICER (HOMOEO),
CIVIL STATION, B BLOCK, 3RD FLOOR,
KOZHIKODE - 673 020, RESIDING AT "AROMA",
NEAR SBI MAIN ROAD, KOYILANDY.P.O.,
KOZHIKDOE - 673 305.
3 DR.A.G.AJITH KUMAR
AGED 56 YEARS
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 14 ::
185, 188, 190, 201, 202, 205
& 207/2022
S/O. GEORGE ARRANGASSERY,
RETIRED CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY,
THIRUVAMPADY, KOZHIKDOE-673 603,
RESIDING AT 18/464, Z.C. NORTH ROAD,
CHELAPPURAM, KOZHIKODE-673 002.
4 DR.RAMADASAN .P.
AGED 56 YEARS
S/O.RAMAN.P.,RETIRED CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY,PATTARKADAVU.P.O.,
MALAPPURAM,PIN - 676 519, RESIDING AT
PARAMBATH HOUSE, P.O. DOWN HILL, KOTTAPPADI,
MALAPPURAM, PIN - 676 519.
5 DR.P.GOPINATH
AGED 56 YEARS
S/O. M.K. APPUKUTTY, RETIRED SUPERINTENDENT,
DISTRICT HOMOEOPATHY HOSPITAL, MALAPPURAM, PIN - 676
509, RESIDING AT MECHERI PARAMBATH HOUSE, R.E.C.,
KOZHIKDOE, PIN-673 601., PIN - 673601
6 DR.N.SUKU
AGED 56 YEARS
S/O. THAMU.V., RETIRED MEDICAL OFFICER, GOVERNMENT
HOMOEO DISPENSARY, KODIYATHUR, MUTTOM,
KOZHIKODE-673 602, RESIDING AT NEDUMGOTTUMMAL, NIT
CAMPUS, KOZHIKODE-673 601, PIN - 673602
7 DR.SUNIL KUMAR.N,.
AGED 56 YEARS
S/O. G. NARAYANAN,RETIRED CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY, OACHIRA, KOLLAM,
RESIDING AT PALLIPARAMBIL HOUSE, C/O. SHEEJA.N.,
PANAYAPPALLY.P.O., ERNAKULAM, KOCHI-682 002.
8 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 15 ::
185, 188, 190, 201, 202, 205
& 207/2022
9 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
10 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY, EAST FORT,
THIRUVANANTHAPURAM - 670 523.
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
BY ADV.SRI.S.RAMESH
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022, ALONG WITH
OP(KAT).139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 16 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.164 OF 2022
AGAINST THE ORDER DATED 11.05.2022 IN O.A.(EKM).NO.672/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS 3 & 6 IN O.A.:
1 DR.A.G.AJITHKUMAR
AGED 59 YEARS
S/O. GEORGE ARRANGASSERY, RETIRED CHIEF MEDICAL
OFFICER, GOVERNMENT HOMOEO DISPENSARY, THIRUVAMPADY,
KOZHIKDOE-673 603, RESIDING AT 18/464, Z.C. NORTH
ROAD, CHELAPPURAM, KOZHIKODE - 673002, KERALA.
2 DR.N.SUKU
AGED 59 YEARS
S/O. THAMU.V., RETIRED MEDICAL OFFICER,GOVERNMENT
HOMOEO DISPENSARY, KODIYATHUR, MUTTOM, KOZHIKODE-673
602, RESIDING AT NEDUMGOTTUMMAL,NIT CAMPUS, KOZHIKODE,
KERALA, PIN - 673601
BY ADV.SRI.G.P.SHINOD
BY ADV.SRI.AJIT G ANJARLEKAR
BY ADV.SRI.GOVIND PADMANAABHAN
BY ADV.SRI.ATUL MATHEWS
RESPONDENTS/APPLICANTS 1 & 2, 4 & 5, 7 AND RESPONDENTS 1 TO 3 IN
O.A.:
1 DR.K.MOHANED AKBAR
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 17 ::
185, 188, 190, 201, 202, 205
& 207/2022
AGED 55 YEARS
S/O.K. ABDU RAHMAN, SUPERINTENDENT, GOVERNMENT HOMOEO
HOSPITAL, KOZHIKODE 673 020, RESIDING AT 17/296A,
HUDA, DOWN HILL.P.O., MALAPPURAM, KERALA, PIN - 676519
2 DR.C.PREETHA
AGED 56 YEARS
W/O. BALAGOPALAN. V.V., DISTRICT MEDICAL OFFICER
(HOMOEO), CIVIL STATION, B BLOCK, 3RD FLOOR,
KOZHIKODE 673 020, RESIDING AT "AROMA", NEAR SBI
MAIN ROAD, KOYILANDY.P.O., KOZHIKDOE, KERALA.,
PIN - 673305
3 DR.RAMADASAN.P
AGED 56 YEARS
S/O. RAMAN.P., RETIRED CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY, PATTARKADAVU.P.O.,
MALAPPURAM, PIN-676 519, RESIDING AT PARAMBATH HOUSE,
P.O. DOWN HILL, KOTTAPPADI, MALAPPURAM, KERALA,
PIN - 676519
4 DR.P.GOPINATH
AGED 56 YEARS
S/O. M.K. APPUKUTTY, RETIRED SUPERINTENDENT,
DISTRICT HOMOEOPATHY HOSPITAL, MALAPPURAM,
PIN 676 509, RESIDING AT MECHERI PARAMBATH HOUSE,
R.E.C., KOZHIKDOE, KERALA, PIN - 673601
5 DR.SUNIL KUMAR.N
AGED 56 YEARS
S/O. G. NARAYANAN, RETIRED CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY, OACHIRA, KOLLAM,
RESIDING AT PALLIPARAMBIL HOUSE,C/O. SHEEJA.N.,
PANAYAPPALLY. P.O.; ERNAKULAM, KOCHI, KERALA.,
PIN - 682002
6 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM , KERALA,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 18 ::
185, 188, 190, 201, 202, 205
& 207/2022
PIN - 695001
7 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
8 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY, EAST FORT,
THIRUVANANTHAPURAM, KERALA, PIN - 695023
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022, ALONG WITH
OP(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 19 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.175 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM) NO.672/2020 OF THE
KERALA ADMINISTRATIVE TRIBUNAL
PETITIONERS/APPLICANTS 1, 2, 4 & 5 IN THE O.A.:
1 DR.K.MOHAMED AKBAR
AGED 57 YEARS
S/O.K.ABDU RAHMAN, SUPERINTENDENT, GOVT. HOMEO
HOSPITAL, KOZHIKODE-673020, RESIDING AT 17/296A,
HUDA, DOWN HILL.P.O, MALAPPURAM., PIN - 676519
2 DR.C.PREETHA
AGED 58 YEARS
W/O.BALAGOPALAN.V.V, DISTRICT MEDICAL OFFICER (HOMEO),
CIVIL STATION, B BLKOCK, 3RD FLOOR, KOZHIKODE-673020,
RESIDING AT 'AROMA', NEAR SBI MAIN ROAD,
KOYILANDY.P.O, KOZHIKODE., PIN - 673305
3 DR.RAMADASAN.P
AGED 58 YEARS
S/O.RAMAN.P, RETD. CHIEF MEDICAL OFFICER, GOVT. HOMEO
DISPENSARY, PATTARKADAVU.P.O, MALAPPURAM, PIN-676519,
RESIDING AT PARAMBATH HOUSE, P.O.DOWN HILL,
KOTTAPPADI, MALAPPURAM, PIN - 676519
4 DR.P.GOPINATH
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 20 ::
185, 188, 190, 201, 202, 205
& 207/2022
AGED 58 YEARS
S/O.M.K.APPUKUTTY, RETD. SUPERINTENDENT, DISTRICT
HOMEOPATHY HBOSPITAL, MALAPPURAM, PIN-676509,
RESIDING AT MECHERI PARAMBATH HOUSE, R.E.C,
KOZHIKODE., PIN - 673601
BY ADV.SRI.S.RAMESH
RESPONDENTS/RESPONDENTS IN THE O.A.:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 670523
3 THE DIRECTOR OF HOMEOPATHY
DIRECTORATE OF HOMEOPATHY, EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022, ALONG WITH
O.P(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 21 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.183 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM)NO.1282/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, ERNAKULAM ADDL. BENCH
PETITIONERS/APPLICANTS:
1 DR.SHYLESHKUMAR
AGED 59 YEARS
RETIRED TECHNICAL ASSISTANT, DIRECTORATE OF
HOMOEOPATHY,RESIDING AT 'KRISHNATHEERTHAM',
PUTHIYAKAVU, KILIMANOOR P.O., THIRUVANANTHAPURAM,
KERALA, PIN - 695601
2 DR. MOHAMMED ZAKERALI.A.T
AGED 59 YEARS
S/O.DR. ABDUL REHMAN, RTD. MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENCERY,UDUMA; RESIDING AT ZAKIR
MANZIL, THAIVALAPPE, UDUMA P.O., KASARGOD,
PIN - 671319
BY ADV.SRI.G.SUDHEER
BY ADV.SRI.R.HARIKRISHNAN (H-308)
RESPONDENTS/RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 22 ::
185, 188, 190, 201, 202, 205
& 207/2022
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE DIRECTOR OF HOMEOPATHY
DIRECTORATE OF HOMOEOPATHY, EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP
FOR ADMISSION ON 28.06.2022, ALONG WITH
O.P(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 23 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.185 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A [EKM].NO.1234/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONER/APPLICANT IN O.A.:
DR. T.K.SAJEEV
AGED 56 YEARS
S/O. LATE KUTTAPPANACHARY, HOSPITAL SUPERINTENDENT,
GOVERNMENT DISTRICT HOMOEO HOSPITAL, KOZHIKODE,
ERANHIPALAM P.0., PIN-673006, RESIDING AT
CHUNDANGAPARAMBIL, KARUVISSERY P.O., KOZHIKODE,
PIN-673010, KERALA
BY ADV.SRI.RAJU JOSEPH (SR.)
BY ADV.SRI.C.JOSEPH ANTONY
BY ADV.SRI.JOHN MANJOORAN
RESPONDENTS/RESPONDENTS IN O.A.:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001,
KERALA.
2 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 24 ::
185, 188, 190, 201, 202, 205
& 207/2022
THIRUVANANTHAPURAM-695001, KERALA.
3 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY, EAST FORT,
THIRUVANANTHAPURAM-670523, KERALA.
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP
FOR ADMISSION ON 28.06.2022, ALONG WITH
O.P(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 25 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.188 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.NO.719/2022 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/NOT PARTIES TO THE ORIGINAL APPLICATION:
1 DR THARA K
AGED 33 YEARS
W/O.ANOOP KUMAR M, AGED 33 YEARS, PRANAVAM,
VADAKKUMBAD, KARIVELLUR (P O), KANNUR, PIN - 670521
2 DR SUJINA P.V
AGED 28 YEARS
W/O. DR DILEEP K, VELLACHAL, KODAKKAT (P O),
KASARAGOD, PIN - 671310
3 DR SREEKALA A.P
AGED 34 YEARS
W/O. SANILESH K, SREELAYAM, KALLIAD PO,KANNUR,
PIN - 670593
4 DR ANJU G.S
AGED 30 YEARS
W/O. DR PRAJEESH G,GOKULAM HOUSE, VELLIMON P.O,
CHERUMOODU, KOLLAM, PIN - 691511
BY ADV.SRI.T.R.RAJAN
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 26 ::
185, 188, 190, 201, 202, 205
& 207/2022
BY ADV.SRI.SAJU J PANICKER
RESPONDENTS/APPLICANTS & RESPONDENTS:
1 DR. BAIJU K Y
AGED 56 YEARS
S/O VELAYUDHAN P, NOW WORKING AS CHIEF MEDICAL
OFFICER, DISTRICT AYURVEDA HOSPITAL, VARKALA,
THIRUVARTANTHAPURAM DISTRICT-695141, RESIDING AT
PAURNAMI (HOUSE), PULIMATH
P.O.,THIRTIVANANTHAPURAM,KERALA, PIN - 695612
2 DR SAJI V O
AGED 55 YEARS
S/O OOTHUPPAN, NOW WORKING AS CHIEF CHIEF MEDICAL
OFFICER, DISTRICT AYURVEDA HOSPITAL, AYIROOR,
PATHANAMTHITTA DISTRICT-689611, RESIDING AT
VELUKIZHAKKETHIL HOUSE, OONNAKAVU P O, RANNI,
PATHANAMTHITTA DISTRICT¬689674,KERALA, PIN - 689674
3 DR N SAILAJA DEVI
AGED 56 YEARS
O/O D NARAYANANTHAMPI, NOW WORKING AS SUPERINTENDENT,
DISTRICT AYURVEDA HOSPITAL, THODUPUZHA, IDUKKI
DISTRICT-685585,RESIDING AT MALAVAM, HOUSE NOB-86A,
RADHAKRISHNA LANE, VAZHAYILA, PEROORKADA P O,
TRIIRUVANANTHAPURAM-695005,KERALA, PIN - 695005
4 DR MINI A K
AGED 56 YEARS, D/O D YASODHARAN, NOW WORKING AS CHIEF
MEDICAL OFFICER, GOVERNMENT AYURVEDA HOSPITAL,
KIZHUVILAM,, THIRUVANANTHAPURAM DISTRICT-695304,
RESIDING AT THRAYAMBAKAM, VATTAVILA JUNCTION,
POWDIKONAM P O, THIRUVANANTHAPURAM DISTRICT-695587,
KERALA, PIN - 695587
5 DR AREEPHA H
AGED 56 YEARS
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 27 ::
185, 188, 190, 201, 202, 205
& 207/2022
HOUSE NO, 8-48, DILL, ARYA NAGAR, MAMBAZHAKUNNU ROAD,
MANIKANTESWARAM P O,NETTAYAM, THIRUVANANTHAPURAM-
695013, KERALA, PIN - 695013
6 DR. DARSANA DEVI K
AGED 56 YEARS
HOUSE NO. 25, SANTHI NAGAR, GOVERNMENT PRESS ROAD,
THIRUVANANTHAPURAM DISTRICT-695001, PIN - 695001
7 THE STATE OF KERALA
CHIEF SECRETARY TO GOVERNMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
8 THE SECRETARY
AYUSH DEPARTMENT,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001 KERALA, PIN - 695001
9 THE DIRECTOR OF INDIAN SYSTEM OF MEDICINE
DIRECTORATE OF INDIAN SYSTEM OF MEDICINE, AROGYA
BHAVAN, P B NO. 182,THIRUVANANTHAPURAM, PIN - 695001
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME
UP FOR ADMISSION ON 28.06.2022, ALONG WITH
OP(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 28 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.190 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.NO.726/2020 OF KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/APPLICANTS IN O.A.:
1 DR. SANTHOSH KUMAR V.S
AGED 55 YEARS, S/O.M.VELUKUTTY,
SABNAM, MULLOOR P.O., VIZHINJAM, THIRUVANANTHAPURAM -
695521, PREVIOUSLY WORKING AS CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY, RANNI, PAZHAVANGADI
P.O., PATHANAMTHITTA- 689673, PIN - 689673
2 DR. JOY S.D,
AGED 55 YEARS
S/O SUSHAJU BABU, "SIVAKRIPA', GRAMAM,
ATTINGAL P.O., THIRUVANANTHAPURAM - 695101
PREVIOUSLY WORKING AS TECHNICAL ASSISTANT,
DIRECTORATE OF HOMOEPATHY, EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
3 DR. M.A SHAILA
AGED 55 YEARS
OOTTUKUZHY HOUSE,CHEKKAKONAM P.O., KARAKULAM,
AZHIKODE, THIRUVANANTHAPURAM - 695564
WORKING AS CHIEF MEDICAL OFFICER, GOVERNMENT HOMOEO
DISPENSARY, SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 29 ::
185, 188, 190, 201, 202, 205
& 207/2022
BY ADV.SRI.T.C.KRISHNA
BY ADV.SRI.P.RAMAKRISHNAN
BY ADV.SRI.C.ANIL KUMAR
BY ADV.SMT.PREETHI RAMAKRISHNAN (P-212)
BY ADV.SMT.ASHA K.SHENOY
BY ADV.SRI.PRATAP ABRAHAM VARGHESE
BY ADV.SRI.GOKUL KRISHNA
RESPONDENTS/RESPONDENTS IN O.A.:
1 STATE OF KERALA
REPRESENTED BY SECRETARY TO GOVERNMENT,
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
STATUE, THIRUVANANTHAPURAM, PIN - 695001
2 THE DIRECTOR OF HOMEOPATHY
DIRECTORATE OF HOMEOPATHY, EAST FORT,
THIRUVANANTHAPURAM, PIN - 695023
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP
FOR ADMISSION ON 28.06.2022, ALONG WITH
OP(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 30 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.201 OF 2022
AGAINST THE ORDER DATED 11.05.2022 IN O.A.(EKM).NO.672/2020 OF
THE KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM, (ADDL.
BENCH AT ERNKAULAM)
PETITIONERS/NOT PARTIES IN THE O.A.:
1 DR. SUMAYYA POOZHIKKUTH
AGED 38 YEARS
W/O. MUNAWAR, RESIDING AT 'SOUDHA MANZIL',
KARUVAMBRAM POST, MANJERI, PIN - 676123
2 DR. SRUTHYMOL.V.S
AGED 36 YEARS
W/O. RAJESH,RESIDING AT VADAKKEPURACKAL HOUSE,
NHAMANGHAT.P.O.,THRISSUR, PIN - 679563
3 DR. ANISHAD.T.A.,
AGED 36 YEARS
S/O. ANANDAN T.K.,RESIDING AT THOZHUTGAL HOUSE,
MOOTHAKUNNAM ERNAKULAM, PIN - 683516
4 DR. NEETHU.V.S.,
AGED 35 YEARS
W/O. NEERAJ,RESIDING AT VASANTHALAYAM,
HOUSE NO.140-A,KUTTAMASSERY, ALUVA, PIN - 683505
5 DR. HAFSA MUHAMMED
AGED 32 YEARS
W/O. ANOOB LATHEEF, RESIDING AT KARAYIL HOUSE,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 31 ::
185, 188, 190, 201, 202, 205
& 207/2022
INCHOOR, VARAPETTY.P.O., KOTHAMANGALAM,
ERNAKULAM, PIN - 686691
BY ADV.SRI.ELVIN PETER P.J.
BY ADV.SRI.K.R.GANESH
BY ADV.SMT.GOURI BALAGOPAL
BY ADV.SRI.ABHIJITH.K.ANIRUDHAN
BY ADV.SMT.SREELEKSHMI A.S.
RESPONDENTS/APPLICANTS & RESPONDENTS IN O.A.:
1 DR. K. MOHAMED AKBAR
AGED 55 YEARS
S/O.K. ABDU RAHMAN,SUPERINTENDENT, GOVERNMENT HOMOEO
HOSPITAL, KOZHIKODE-673 020, RESIDING AT 17/296A,
HUDA, DOWN HILL.P.O., MALAPPURAM, PIN - 676519
2 DR. C. PREETHA
AGED 56 YEARS
W/O. BALAGOPALAN. V.V.,DISTRICT MEDICAL OFFICER
(HOMOEO),CIVIL STATION, B BLOCK, 3RD FLOOR,
KOZHIKODE - 673 020, RESIDING AT "AROMA",
NEAR SBI MAIN ROAD, KOYILANDY.P.O., KOZHIKDOE,
PIN - 673305
3 DR. A.G.AJITH KUMAR
AGED 56 YEARS
S/O. GEORGE ARRANGASSERY, RETIRED CHIEF MEDICAL
OFFICER,GOVERNMENT HOMOEO DISPENSARY, THIRUVAMPADY,
KOZHIKDOE-673 603,RESIDING AT 18/464, Z.C. NORTH ROAD,
CHELAPPURAM, KOZHIKODE, PIN - 673002
4 DR.RAMADASAN.P.,
AGED 56 YEARS
S/O. RAMAN.P., RETIRED CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY,PATTARKADAVU.P.O.,
MALAPPURAM,PIN - 676 519, RESIDING AT PARAMBATH HOUSE,
P.O. DOWN HILL, KOTTAPPADI,MALAPPURAM, PIN - 676519.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 32 ::
185, 188, 190, 201, 202, 205
& 207/2022
5 DR. P. GOPINATH
AGED 56 YEARS
S/O. M.K. APPUKUTTY, RETIRED SUPERINTENDENT,
DISTRICT HOMOEOPATHY HOSPITAL,MALAPPURAM,
PIN - 676 509, RESIDING AT MECHERI PARAMBATH HOUSE,
R.E.C., KOZHIKDOE, PIN - 673601
6 DR. N. SUKU,
AGED 56 YEARS
S/O. THAMU.V., RETIRED MEDICAL OFFICER, GOVERNMENT
HOMOEO DISPENSARY, KODIYATHUR, MUTTOM,
KOZHIKODE-673 602, RESIDING AT NEDUMGOTTUMMAL,
NIT CAMPUS, KOZHIKODE, PIN - 673601
7 DR. SUNIL KUMAR. N.,
AGED 56 YEARS
S/O. G. NARAYANAN, RETIRED CHIEF MEDICAL OFFICER,
GOVERNMENT HOMOEO DISPENSARY, OACHIRA, KOLLAM,
RESIDING AT PALLIPARAMBIL HOUSE,C/O. SHEEJA.N.,
PANAYAPPALLY.P.O., ERNAKULAM, KOCHI, PIN - 682002
8 STATE OF KERALA
REPRESENTED BYTHE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
9 THE SECRETARY TO GOVERNMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
10 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY, EAST FORT,
THIRUVANANTHAPURAM, PIN - 670523
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
BY ADV.SRI.S.RAMESH
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 28.06.2022, ALONG WITH OP(KAT).NO.139/2022 AND CONNECTED
CASES, THE COURT ON 01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 33 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.202 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM).NO.672/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/PETITIONERS (BY SPECIAL LEAVE):
1 DR. FAZIA M.S
AGED 38 YEARS, W/O.MOHAMMED ZIYAD K.S., RESIDING AT
DARUL FAVAZ, CHANDIROOR P.O, ALAPPUZHA, PIN - 688535
2 DR. KARTHIKA VIJAYAKUMAR
AGED 31 YEARS, D/O.VIJAYAKUMAR,
NANDANAM HOUSE, MANNAMPATTA P.O, SREEKRISHNAPURAM,
PALAKKAD., PIN - 687633
3 DR. JYOTSNA BALAKRISHNAN
AGED 35 YEARS, W/O.NISHAD U.,
THOKKAMANNIL HOUSE, CHULOOR P.O, KOZHKODE.,
PIN - 673601
4 DR. ASWATHI K.N
AGED 29 YEARS, W/O.JITHIN DEV,
KIZHAKKAYIL HOUSE, MANASSERY P.O, MUKKAM, KOZHIKODE,
PIN - 673602
5 DR. DEEPTHY V.G
AGED 33 YEARS, W/O.RAGHAV G.R.,
DEEPASREE HOUSE, DOUBLE STREET, KODUVAYUR P.O,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 34 ::
185, 188, 190, 201, 202, 205
& 207/2022
PALAKKAD., PIN - 678501
6 DR. DEEPTHI M
AGED 33 YEARS, W/O.BRIJESH RADHAKRISHNAN M.,
MOOLAYIL HOUSE, KATTIL KOVILAKAM PARAMBA, NEAR
PARAPPURAM TEMPLE, ARIKKINAR P.O, KOZHIKODE,
PIN - 673028
BY ADV.SRI.B.G.HARINDRANATH
BY ADV.SRI.ARUN THOMAS
BY ADV.SRI.AMITH KRISHNAN H.
BY ADV.SRI.M.GOPIKRISHNAN
BY ADV.SRI.MATHEWS K. NELLUVELY
RESPONDENTS/APPLICANTS & RESPONDENTS IN O.A.:
1 DR. K. MOHAMED AKBAR
AGED 55 YEARS, S/O.K.ABDU RAHMAN,
SUPERINTENDANT, GOVT HOMOEO HOSPITAL, KOZHIKODE,
RESIDING AT 17/296A, HUDA, DOWN HILL P.O, MALAPPURAM,
PIN - 676519
2 DR. C. PREETHA
AGED 56 YEARS, W/O.BALAGOPALAN V.V.,
DISTRICT MEDICAL OFFICE (HOMOEO), CIVIL STATION,
B BLOCK, 3RD FLOOR, KOZHIKODE-673 020, RESIDING AT
"AROMA", NEAR SBI MAIN ROAD, KOYILANDY.P.O,
KOZHIKODE., PIN - 673305
3 DR. A.G. AJITH KUMAR
AGED 56 YEARS, S/O.GEORGE ARANGASSERY,
GOVT.HOMOEO DISPENSARY, THIRUVAMPADY, KOZHIKODE-673
603, RESIDING AT 18/464, Z.C.NORTH ROAD, CHELAPPURAM,
KOZHIKODE., PIN - 673002
4 DR. RAMADASAN
AGED 56 YEARS, S/O.RAMAN P.,
RETD. CHIEF MEDICAL OFFICER, GOVT. HOMOEO DISPENSARY,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 35 ::
185, 188, 190, 201, 202, 205
& 207/2022
PATTARKADAVU.P.O, MALAPPURAM, PIN-676 519, RESIDING AT
PARAMBATH HOUSE, P.O.DOWN HILL, KOTTAPPADI, MALAPPURAM.,
PIN - 676519
5 DR. P. GOPINATH
AGED 56 YEARS, S/O.M.K.APPUKUTTY,
RETD. SUPERINTENDANT, DISTRICT HOMOEOPATHY HOSPITAL,
MALAPPURAM, PIN-676 509, RESIDING AT MECHERI PARAMBATH
HOUSE, R.E.C., KOZHIKODE., PIN - 673601
6 DR. N. SUKU
AGED 56 YEARS, S/O.THAMU V.,
RETD. MEDICAL OFFICER, GOVT. HOMOEO DISPENSARY,
KODIYATHUR, MUTTOM, KOZHIKODE-673 602, RESIDING AT
NEDUMGOTTUMMAL, NIT CAMPUS, KOZHIKODE, PIN - 673601
7 DR. SUNIL KUMAR N
AGED 56 YEARS, S/O.G.NARAYANAN,
RETIRED CHIEF MEDICAL OFFICER, GOVERNMENT HOMOEO
DISPENSARY, OACHIRA, KOLLAM, RESIDING AT PALLIPARAMBIL
HOUSE, C/O SHEEJA.N, PANAYAPPALLY.P.O, ERNAKULAM, KOCHI.,
PIN - 682002
8 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
9 THE SECRETARY TO THE GOVERMENT
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
10 THE DIRECTOR OF HOMEOPATHY
DIRECTORATE, EAST FORT, THIRUVANATHAPURAM,
PIN - 695023
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 28.06.2022, ALONG WITH OP(KAT).NO.139/2022 AND
CONNECTED CASES, THE COURT ON 01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 36 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.205 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM).NO.1593/2021 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/PERSONS AFFECTED BY IMPUGNED JUDGMENT:
1 DR. SHIBIN PATTAKKA PUTHUKUDI.
AGED 37 YEARS
S/O VIJAYAN.P, VIJAY BHAVAN, MOORIYAD P.O,
KUTHUPARAMBA, KANNUR DISTRICT., PIN - 670643
2 DR. PREMKUMAR C
AGED 33 YEARS
S/O SUKUMARAN C, AKKETTUCHALIL HOUSE, ALLY P.O,
MUKKOM, KOZHIKODE DISTRICT, KERALA., PIN - 673602
3 SUMESH.C.S.
AGED 43 YEARS
S/O G CHANDRAN PILLAI, KALATHIL HOUSE, PADINGAREKKARA,
UDINUR P.O, KASARAGOD DISTRICT., PIN - 671310
4 DR MUNEER K M
AGED 34 YEARS
S/O MUHAMMED K.M, KORAMANGALATH HOUSE MEPPADAM P.O,
MEPPADAM, MAMPAD, MALAPPURAM DISTRICT., PIN - 676542
5 DR.REMYA RAMAN NAIR
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 37 ::
185, 188, 190, 201, 202, 205
& 207/2022
AGED 36 YEARS
D/O KUZHUPPILLILI RAMAN NAIR,
NANDANA PANANGADU P.O. PANDALAM, PATHANAMTHITTA
DISTRICT., PIN - 689503
6 DR .JINTO P J.
AGED 42 YEARS
S/O P.D JACOB, PANENGADAN HOUSE, PARAPPUR POST,
THRISSUR DISTRICT., PIN - 680552
7 DR.BELLA MARIA JOSE
AGED 29 YEARS
D/O DR.K.K.JOSE (LATE), KARIKUZHIYIL HOUSE, PUTHUPPADI
P.O, ENGAPUZHA, KOZHIKODE DISTRICT., PIN - 673586
8 DR.VARSHA.B.GHOSH.
AGED 35 YEARS
D/O M.AJAYA GHOSH, THIRUVONAM, T.C.50/39(5), KALADY,
KARAMANA.P.O, THIRUVANANTHAPURAM DISTRICT.,
PIN - 695002
9 DR DANY FERDINEND
AGED 31 YEARS
S/O FERDINEND DANAM CI, KRIPA DALE (H), SANTHINAGAR
HOUSING COLONY, SULTHAN BATHERY P.O, WAYANAD
DISTRICT., PIN - 673592
10 DR PRIYESH K.
AGED 42 YEARS
YEARS, S/O GANGADHARAN K, GANESH BHAVAN,
PANTHEERPADAM, KUNNAMANGALAM, KOZHIKODE DISTRICT.,
PIN - 673571
11 DR RAJEEVAN E.P.
AGED 43 YEARS
S/O RAGHAVAN NAMBIAR M, EDATHIL VEETTIL, CHERIKODE,
CHERIKODE P. 0, SREEKANDAPURAMOVIA), KANNUR
DISTRICT., PIN - 670631
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 38 ::
185, 188, 190, 201, 202, 205
& 207/2022
12 DR SADIQ IBM KASIM T.
AGED 34 YEARS
S/O.MOHAMMED KASI, TIRUTHOOL HOUSE, MURIVAZHIKKAL,
PARAVANNA P.O, MALAPPURAM DISTRICT., PIN - 676502
13 DR RABIYA A J
AGED 34 YEARS
D/O ABDUL JABBAR KUNJU, KIZHAKKE VALIYAVILA,
MEKKATHIL, PADINJATTAKKARA P.O), THEVALAKKARA, KOLLAM
DISTRICT, PIN - 690524
BY SRI.B.RAMACHANDRAN, CGC
RESPONDENTS/APPLICANTS IN O.A. & RESPONDENTS IN O.A.:
1 THE KERALA GOVERNMENT HOMOEO MEDICAL OFFICERS
ASSOCIATION. REF.NO.62/ 1996,SECRETARIAT,AUGRAHA,
VADAKODE P.O, ERNAKULAM DISTRICT, PIN-682021,
REPRESENTED BY ITS STATE PRESIDENT, DR. SREELATHA
L.B., W/O DR. REJI KUMAR, AGED 54 YEARS,
ERNAKULAM,KERA, PIN - 682021
2 DR. AMBILI.
AGED 55 YEARS
W/O PRADEEP, HOSPITAL SUPERINTENDENT, DISTRICT HOMOEO
HOSPITAL, ERNAKULAM, RESIDING AT THEERTHAM, KOTTUR
LANE, MEKKARA, SOUTH THRIPUNITHURA, ERNAKULAM, KERALA,
PIN - 682301
3 DR.BABU.K.T
AGED 55 YEARS
S/O THOMAS, CHIEF MEDICAL OFFICER, GOVERNMENT HOMOEO
DISPENSARY, MULANTHURUTHY, ERNAKULAM, RESIDING AT
KUZHIMULLIL, KOOTHATTUKULAM P.O. ERNAKULAM
DISTRICT, KERALA, PIN - 686662
4 DR. BEENA ZACHARIAS
AGED 55 YEARS
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 39 ::
185, 188, 190, 201, 202, 205
& 207/2022
W/O M.P. ANTONI, DISTRICT MEDICAL OFFICER (HOMOEO),
IDUKKI, PIN-685584, RESIDING AT MANJALY HOUSE,
ATHANI P.O., NEDUMBASSERY, ERNAKULAM DISTRICT, KERALA,
PIN - 683585
5 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, KERALA.,
PIN - 695001
6 THE SECRETARY TO GOVERNMENT
AYUSH (8) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA., PIN - 695001
7 THE SECRETARY TO GOVERNMENT
FINANCE DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANTHAPURAM, KERALA., PIN - 695001
8 THE DIRECTOR OF HOMOEOPATHY
DIRECTORATE OF HOMOEOPATHY, EAST FORT,
THIRUVANANTHAPURAM, PIN - 670523
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
BY ADV. SRI.O.D.SIVADAS
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING COME UP FOR
ADMISSION ON 28.06.2022, ALONG WITH OP(KAT).NO.139/2022 AND
CONNECTED CASES, THE COURT ON 01.07.2022 DELIVERED THE
FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 40 ::
185, 188, 190, 201, 202, 205
& 207/2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 1ST DAY OF JULY 2022/10TH ASHADHA, 1944
O.P(KAT).NO.207 OF 2022
AGAINST THE ORDER DATED 11.5.2022 IN O.A.(EKM).NO.1234/2020 OF
KERALA ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM
PETITIONERS/PETITIONERS (BY SPECIAL LEAVE):
1 DR.FAZIA.M.S
AGED 38 YEARS, W/O.MOHAMMED ZIYAD K.S.,
DARUL FAVAZ, CHANDIROOR.P.O, ALAPPUZHA, PIN - 688535
2 DR.KARTHIKA VIJAYAKUMAR
AGED 31 YEARS, D/O.VIJAYAKUMAR,
NANDANAM HOUSE, MANNAMPATTA.P.O, SREEKRISHNAPURAM,
PALAKKAD, PIN - 687633
3 DR.JYOTSNA BALAKRISHNAN
AGED 35 YEARS, W/O.NISHAD U.,
THOKKAMANNIL HOUSE, CHULOOR.P.O, KOZHIKODE,
PIN - 673601
4 DR.ASWATHI.K.N
AGED 29 YEARS, W/O.JITHIN DEV,
KIZHAKKAYIL HOUSE, MANASSERY.P.O, MUKKAM, KOZHIKODE,
PIN - 673602
5 DR.DEEPTHY.V.G
AGED 33 YEARS, W/O.RAGHAV G.R.,
DEEPASREE HOUSE, DOUBLE STREET, KODUVAYUR.P.O,
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 41 ::
185, 188, 190, 201, 202, 205
& 207/2022
PALAKKAD, PIN - 678501
6 DR.DEEPTHI.M
AGED 33 YEARS, W/O.BRIJESH RADHAKRISHNAN M.,
MOOLAYIL HOUSE, KATTIL KOVILAKAM PARAMBA,NEAR
PARAPPURAM TEMPLE, ARIKKINAR.P.O, KOZHIKODE,
PIN - 673028
BY ADV.SRI.B.G.HARINDRANATH
BY ADV.SRI.ARUN THOMAS
BY ADV.SRI.AMITH KRISHNAN H.
BY ADV.SRI.M.GOPIKRISHNAN
RESPONDENTS/APPLICANTS & RESPONDENTS IN O.A.:
1 DR.T.K.SAJEEV
AGED 56 YEARS, S/O.LATE KUTTAPPAN ACHARY,
HOSPITAL SUPERINTENDENT, GOVERNMENT DISTRICT HOMOEO
HOSPITAL, KOZHIKODE, ERANHIPALAM.P.O, RESIDING AT
CHUNDANGAPARAMBIL, KARUVISSERY.P.O, KOZHIKODE,
PIN - 673010
2 STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY TO
GOVERNMENT, REPRESENTED BY THE CHIEF SECRETARY TO
GOVERNMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
3 THE SECRETARY TO GOVERNMENT,
AYUSH DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
4 THE DIRECTOR OF HOMEOPATHY
DIRECTORATE, EAST FORT, THIRUVANANTHAPURAM,
PIN - 695023
BY SRI.ASOK M. CHERIAN, ADDL. ADVOCATE GENERAL
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 42 ::
185, 188, 190, 201, 202, 205
& 207/2022
THIS OP KERALA ADMINISTRATIVE TRIBUNAL HAVING
COME UP FOR ADMISSION ON 30.06.2022, ALONG WITH
OP(KAT).NO.139/2022 AND CONNECTED CASES, THE COURT ON
01.07.2022 DELIVERED THE FOLLOWING:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 43 ::
185, 188, 190, 201, 202, 205
& 207/2022
'C.R.'
JUDGMENT
A.K. Jayasankaran Nambiar, J.
Under what circumstances can the power of judicial review be
exercised in matters of state policy ? That is the question that arises
for our consideration in this batch of O.P(KAT)'s. The brief facts
necessary for a disposal of these petitions are as follows:
Sometime in 2015, the State Government through an executive
order brought the government doctors qualified in the
Ayurveda/Yoga/Homeo/Unani/Siddha system of medicine under the
fold of a separate government department (AYUSH). Resultantly, only
the doctors qualified in the Allopathic system of medicine continued in
service under the Health Department. The age of retirement of
government doctors qualified in the various systems of medicine was
uniform at 56 years till 2017. By an executive order dated 28.11.2017,
however, the age of retirement of the allopathic doctors in the Health
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 44 ::
185, 188, 190, 201, 202, 205
& 207/2022
Department of the State was enhanced to 60 years. No such decision
was taken in respect of the doctors in the AYUSH department. Some of
the members of the latter fraternity, therefore, approached the State
Administrative Tribunal alleging discrimination, and seeking a
direction to the State government to extend the benefit of enhanced
age of retirement to them as well.
2. In two successive rounds of litigation, the Tribunal disposed
the pending OA's before it with a direction to the State government to
consider the grievance of the applicants. On both those occasions, the
State government passed orders rejecting the requests and
representations on the ground that the State government had not yet
taken a policy decision in regard to enhancing the age of retirement of
the doctors in the AYUSH department. This led the doctors in that
department to once again approach the Tribunal impugning the order
passed by the State government. This time around, the Tribunal,
probably exasperated with the non-compliance by the State
government with its directions, allowed the OA's by placing reliance on
a recent judgment of the Supreme Court in North Delhi Municipal
Corporation v. Dr. Ram Naresh Sharma & Ors. - Judgment dated
03.08.2021 in C.A.No.4578 of 2021, and directed the State
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 45 ::
185, 188, 190, 201, 202, 205
& 207/2022
government to enhance the retirement age of doctors in the AYUSH
department to 60 years as was done in the case of doctors in the
Health department. The benefit of enhanced retirement age was,
however, confined to only those who retired after 03.08.2021 ie. the
date of the judgment of the Supreme Court in NDMC (supra).
3. The order of the Tribunal has given rise to three categories
of aggrieved persons before us. On the one hand there is the State,
which is aggrieved by the order of the Tribunal to the extent it directs
it to enhance the age of retirement of doctors in the AYUSH
department to 60 years and on the other hand, there are the doctors of
the AYUSH department who retired on superannuation on attaining
the age of 56 years, prior to the date of the judgment of the Supreme
Court in NDMC (supra). They are aggrieved by the cut-off date fixed
by the Tribunal for the benefit of enhanced retirement age. The third
category consists of persons who are included in the rank lists
prepared by the Kerala Public Service Commission [PSC] for
appointment as doctors in the AYUSH department. They have
approached this Court by filing O.P (KAT)'s, after obtaining the leave
of this Court to do so. Although they do not have any locus standi to
challenge the order of the Tribunal since they are not in service as of
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 46 ::
185, 188, 190, 201, 202, 205
& 207/2022
now and, as persons empanelled in a select list prepared by the PSC
they do not have any indefeasible right of appointment to any post
either, we permitted the learned counsel appearing for them to
advance arguments supporting the stand of the State.
4. The arguments of Sri. Ashok M. Cherian, the learned
Additional Advocate General appearing for the State, and Sri. Elvin
Peter P.J, Sri.T.R. Rajan, Sri.Harindranath and Sri.B. Ramachandran,
the learned counsel appearing for the leave petitioners, are as follows:
● In as much as the State had not taken a policy decision with regard
to enhancing the age of retirement of the doctors in the AYUSH
department, it was not open to the Tribunal to force a policy decision
on them by directing the State to enhance the retirement age of such
doctors. It is contended that there are many factors, other than the
nature of duties performed by the doctors in the Health department
and the AYUSH department, that go into the taking of a policy decision
as regards retirement age, and these factors have been ignored by the
Tribunal in the impugned order. In support of the said contention,
reliance is placed on the decisions in B. Bharat Kumar and Others
v. Osmania University and Others - [(2007) 11 SCC 58]; Mathai
M.M. v. Elizabeth Xavier and Others - [2011 (2) KHC 387];
Jagdish Prasad Sharma and Others v. State of Bihar and Others
- [(2013) 8 SCC 633] and Kerala Assistant Public Prosecutors
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 47 ::
185, 188, 190, 201, 202, 205
& 207/2022
Association v. State of Kerala and Others - [(2018) 7 SCC 314].
● The reliance placed by the Tribunal on the decision of the Supreme
Court in NDMC (supra) is wholly misplaced in as much as the facts in
the said case are clearly distinguishable. In the said case, although the
Ministry of Health & Family Welfare and the NMDC had initially
excluded the doctors of the AYUSH department from the benefit of
enhanced retirement age that was granted to General Duty Medical
Officers (GDMO), the Ministry subsequently extended the benefit to
the doctors of AYUSH also. While doing so, however, the benefit of
enhanced retirement age for doctors in the AYUSH department was
made effective from a later date. It was the disparity that arose
consequent to the different dates from which the benefit of enhanced
retirement age was extended to the doctors that was dealt with by the
Supreme Court. It is submitted that the observations in the said
judgment as regards the parity in treatment of doctors in both the
departments have to be understood in the light of the above crucial
facts.
5. Per Contra, the submissions of the learned Senior Counsel,
Sri. Raju Joseph, duly instructed by Sri.C. Joseph Antony, Sri.G.P.
Shinod, Sri.S. Ramesh, Sri.G. Sudheer, Smt.Asha S.V., Sri.P.
Ramakrishnan and Sri.O.D. Sivadas, the learned counsel appearing on
behalf of the contesting respondents, are as follows:
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 48 ::
185, 188, 190, 201, 202, 205
& 207/2022
● The Tribunal was justified in placing reliance on the decision
in NMDC (supra) more so when the court had made categorical
observations therein to the effect that there was nothing to distinguish
between the doctors under the AYUSH department and the Central
Health Scheme. These observations, it is contended, prevent the State
government from taking a different stand in the instant cases and
hence the impugned order of the Tribunal calls for no interference
from this Court.
● As regards the cut-off date of 03.08.2021 stipulated by the
Tribunal for the benefit of enhanced retirement age for doctors under
the AYUSH department, it is contended that there was no basis for the
Tribunal to restrict the benefit to only those doctors of the AYUSH
department retiring after the date of the judgment of the Supreme
Court in NMDC (supra). It is argued that once the law was declared
by the Supreme Court, that there could not be a differential treatment
accorded to the two categories of doctors, the benefit of enhanced
retirement age had to be made applicable to the doctors under the
AYUSH department from the very same date as that from which the
benefit was extended to the doctors under the Health department.
6. We have considered the rival submissions and also perused
the pleadings on record. We have also gone through the judgments
cited on either side. At the very outset, we deem it apposite to quote
the following passage from a recent judgment of the Supreme Court in
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 49 ::
185, 188, 190, 201, 202, 205
& 207/2022
New Okhla Industrial Development Authority & Anr. v. B.D.
Singhal & Ors. - [2021 SCC OnLine SC 466], wherein while
considering a similar issue regarding enhancement of retirement age,
the Court observed as under:
"Whether the age of superannuation should be enhanced is a
matter of policy. If a decision has been taken to enhance the age of
superannuation, the date with effect from which the enhancement
should be made falls within the realm of policy. The High Court in
ordering that the decision of the State government to accept the
proposal to enhance the age of superannuation must date back to 29
June 2002 has evidently lost sight of the above factual background,
more specifically (i) the rejection of the original proposal on 22
September 2009; and (ii) the judgment of the Division Bench dated
17 January 2012 refusing to set aside the order rejecting the
proposal on 22 September 2009 which has attained finality. But
there is a more fundamental objection to the basis of the decision of
the High Court. The infirmity in the judgment lies in the fact that the
High Court has trenched upon the realm of policy-making and has
assumed to itself, jurisdiction over a matter, which lies in the domain
of the executive. Whether the age of superannuation should be
increased and if so, the date from which this should be effected is a
matter of policy into which the High Court ought not to have
entered." (emphasis supplied)
The above observations assume significance in the cases before us
because we find that the Administrative Tribunal, in the order
impugned in these petitions, has done precisely what the Supreme
Court has exhorted the High Courts not to do. On the facts of the
applications that were considered by the Tribunal, it was clear that
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 50 ::
185, 188, 190, 201, 202, 205
& 207/2022
notwithstanding specific orders passed by it in two rounds of litigation,
the State government had not passed orders giving reasons as to why it
was of the view that the enhanced retirement age prescribed for
doctors in the Health department could not be made applicable to the
doctors in the AYUSH department. That being said, we notice that the
order that was passed by the State government clearly stated that the
State government had not taken a policy decision in the matter. In our
view, when confronted with the said stand of the State government, the
Tribunal ought to have disposed the OA's by directing the State
government to take a policy decision one way or another, after giving
reasons for their decision, if it was one that was against the interests of
the applicants in the OA's. The Tribunal ought to have reminded itself of
the fact that, in the absence of a policy decision taken by the State
government, it was not within its domain to undertake that exercise by
itself and thrust a decision on the State government.
7. No doubt, it is the case of the respondents herein that the
Tribunal was justified in holding as it did based on the judgment of the
Supreme Court in NMDC (supra). We, however, do not agree. A
reading of the said judgment clearly reveals that the factual
circumstances obtaining in that case were entirely different, and clearly
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 51 ::
185, 188, 190, 201, 202, 205
& 207/2022
distinguishable, from the facts in the petitions before us. Firstly,
although in that case, the Ministry of Health & Family Welfare and the
NMDC had initially excluded the doctors of the AYUSH department
from the benefit of enhanced retirement age that was granted to
General Duty Medical Officers (GDMO), the Ministry had subsequently
extended the same benefit to the doctors of AYUSH also, by taking a
policy decision to that effect, albeit from a later date. Secondly, it was
in the context of the differential dates from which the benefit of
enhanced retirement age was extended to the GDMO's and the doctors
of AYUSH that the Court rendered the finding of discrimination
between two categories of doctors who were apparently being treated
differently for no other reason than that they were practitioners of
different systems of medicine.
8. As against the facts in NMDC (supra), the instant is a case
where the State government has not taken a policy decision as regards
the enhancement of retirement age of doctors in the AYUSH
department. There are myriad factors that enter into the making of a
decision as regards enhancement of retirement age, and we do not wish
to speculate on what they might be. It is for the State government to
undertake that exercise and come to a decision. For now, we need only
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 52 ::
185, 188, 190, 201, 202, 205
& 207/2022
direct the State government to take that decision, by considering the
representations preferred by the applicants in the OA's. We feel that
such a direction needs to be issued, and the State government
compelled to take a decision on merits, since the issue is one that has
been urged and pursued by the applicants since 2017.
9. For the reasons stated above, we set aside the impugned
order of the Administrative Tribunal and allow O.P (KAT) Nos.138, 139,
142, 146 and 152 of 2022 preferred by the State Government.
Consequently, O.P (KAT) Nos.164, 175, 183, 185 and 190 of 2022
preferred by those applicants before the Tribunal, who were aggrieved
by the cut-off date stipulated in the impugned order for obtaining the
benefit of enhanced retirement age extended to doctors of the AYUSH
department, are dismissed. O.P (KAT) Nos.155, 188, 201, 202, 205 and
207 of 2022 preferred by third parties after obtaining the leave of this
Court are dismissed as not maintainable, as the said persons do not
have any right to appointment to any post in the service under the
AYUSH department, and cannot be seen as aggrieved persons for the
purpose of maintaining the O.P (KAT)'s.
10. The State government shall consider the representations
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 53 ::
185, 188, 190, 201, 202, 205
& 207/2022
preferred by the applicants in the OA's afresh and take a decision on
the merits of their claims within an outer time limit of three months
from the date of receipt of a copy of this judgment. The order passed by
the State government shall contain clear reasons that manifest an
application of mind by the State government to the issue of
enhancement of retirement age of doctors in the AYUSH department.
The O.P (KAT)'s are disposed as above.
Sd/-
A.K.JAYASANKARAN NAMBIAR
JUDGE
Sd/-
MOHAMMED NIAS C.P.
JUDGE
prp/
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 54 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.139/2022
PETITIONERS ANNEXURES:
Annexure A1 TRUE COPY OF THE RELEVANT PAGES OF AMENDMENT
TO THE KERALA SERVICE RULES ISSUED BY THE
GOVERNMENT AS PER G.O. (P) NO.01/2013/FIN
DATED 01.01.2013.
Annexure A2 TRUE COPY OF THE ORDER, G.O. (MS.) NO.
169/17/H&FWD DATED 28.11.2017
Annexure A3 TRUE EOPY OF THE ORDER, G.O.(MS.) NO.
124/2015/H&FWD DATED 18.06.2015
Annexure A4 TRUE COPY OF THE ORDER G.O.(RT.) NO.
231/2016/AYUSH DATED 02.06.2016
Annexure A5 TRUE COPY OF THE NOTIFICATION NO. G.S.R. (27
(E) (F. NO. 25012/4/2016-ESTT./(A-IV) DATED
05.01.2018
Annexure A6 TRUE COPY OF THE ORDER DATED 25.04.2018 IN O.A
NO. 612/2018 OF THIS HON'BLE TRIBUNAL.
Annexure A7 TRUE COPY OF THE ORDER G.O.(RT.) NO.
650/2018/AYUSH DATED 17.12.2018 ISSUED BY THE
GOVERNMENT
Annexure A8 TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A.(EKM) NO.125/2019 OF THIS HON'BLE
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 55 ::
185, 188, 190, 201, 202, 205
& 207/2022
TRIBUNAL.
Annexure A9 TRUE COPY OF THE REPRESENTATION DATED, 2.12.19
FILED BY THE APPLICANTS 3 TO 6 BEFORE THE 1ST
RESPONDENT
Annexure A10 TRUE COPY OF THE G.O.RT. NO.119/2020/AYUSH
DATED 29.02.2020 ISSUED BY THE 1ST RESPONDENT
Annexure A11 TRUE COPY OF THE JUDGMENT DATED 31.01.2019 IN
W.P.(C) NOS. 1951/2012 AND CONNECTED CASES OF
THE HON'BLE HIGH COURT OF DELHI REPORTED IN
CDJ 2019 DHC 103.
Annexure A12 TRUE COPY OF THE JUDGMENT DATED 10.05.2019 IN
SLP NO. 11944/2019 OF THE HONOURABLE SUPREME
COURT, REPORTED IN CDJ 2019 SC 737
Annexure A13 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA.
Annexure 14 TRUE COPY OF THE JUDGMENT DATED 08.08.2018 IN
WRIT PETITION NO. 4071/2017 OF THE HON'BLE
HIGH COURT OF JHARKHAND.
Annexure 15 TRUE COPY OF THE JUDGMENT DATED 03.08.2021 IN
CIYIL APPEAL NO. 4578/2021 ARISING OUT OF SLP
(C) NO.10156/2019 OF THE HON'BLE SUPREME COURT
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF ORIGINAL
APPLICATION
Exhibit P2 A TRUE COPY OF THE MISCELLANEOUS APPLICATION
(EKM) NO.1258/2021
Exhibit P3 COPY OF THE REPLY STATEMENT.
Exhibit P4 COPY OF THE REJOINDER.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 56 ::
185, 188, 190, 201, 202, 205
& 207/2022
Exhibit P5 TRUE COPY OF ORDER DATED 11.05.2022 IN O.A.
(EKM) NO.672/2020.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 57 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.138/2022
PETITIONERS ANNEXURES:
Annexure A1 TRUE COPY OF AMENDMENT TO THE KERALA SERVICE
RULES ISSUED BY THE GOVERNMENT AS PER G.O.
(P) NO.01/2013/FIN DATED 01.01.2013
Annexure A2 COPY OF G. O. (MS)NO. 169/17/H&FWD DATED
28.11.2017 ISSUED BY THE GOVERNMENT
Annexure A3 COPY OF G. O. (MS))NO.124/2015/H&FWD DATED
18.06.2015 ISSUED BY THE GOVERNMENT
Annexure A4 COPY OF G.O(RT)NO.231/2016/AYUSH DATED
02.06.2016 ISSUED BY THE GOVERNMENT
Annexure A5 COPY OF THE NOTIFICATION NO.G.S.R.27(E)
(F.NO.25012/4/2016-ESTT.(A-IV) DATED
05.01.2018 ISSUED BY CENTRAL GOVERNMENT
Annexure A6 COPY OF THE ORDER DATED 25/04/2018 IN OA
612/2018 OF THE HON'BLE TRIBUNAL
Annexure A7 COPY OF G. O.(RT)NO.650/2018/AYUSH DATED
17/12/2018 ISSUED BY THE GOVERNMENT
Annexure A8 COPY OF ORDER DATED 15.11.2019 IN
OA(EKM)125/19 OF THE HON'BLE TRIBUNAL
Annexure A9 COPY OF REPRESENTATION DATED 02.12.2019
FILED BY APPLICANTS 1 TO 4 BEFORE THE 1ST
RESPONDENT IN OA(EKM) 125/2019
Annexure A10 COPY OF THE G.O(RT)NO119/2020/AYUSH DATED
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 58 ::
185, 188, 190, 201, 202, 205
& 207/2022
29.02.2020 ISSUED BY THE 1ST RESPONDENT
Annexure A11 COPY OF THE JUDGMENT DATED 31.01.2019 IN
WP(C)NO 1951/2012 AND CONNECTED CASES OF THE
HON'BLE HIGH COURT OF DELHI REPORTED IN CDJ
2019 DHC 103
Annexure A12 COPY OF THE JUDGEMENT DATED 10.05.2019 IN
SLP NO. 11944/2019 OF THE HON'BLE SUPREME
COURT, REPORTED IN CDJ 2019 SC 737
Annexure A13 COPY OF THE DETAILS REGARDING THE THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA
Annexure A14 COPY OF THE JUDGMENT DATED 08.08.2018 IN
WRIT PETITION NO. 4071/2017 OF HON'BLE HIGH
COURT OF JHARKHAND
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF ORIGINAL
APPLICATION
Exhibit P2 ADOPTION MEMO FILED BY THE GOVERNMENT
PLEADER TO ADOPT THE REPLY STATEMENT IN
OA(EKM)NO 1593/2021
Exhibit P3 COPY OF THE REJOINDER FILED BY THE APPLICANT
TO THE REPLY STATEMENT FILED BY THE 2ND
RESPONDENT IN OA(EKM0 1593/2021 WHICH WAS
ADOPTED IN THIS OA
Exhibit P4 COPY OF ORDER DATED 11.05.2022 IN
OA(EKM)NO.1234/2020
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 59 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.142/2022
PETITIONERS ANNEXURES:
Annexure A1 TRUE COPY OF THE ORDER DATED 28.11.2017 VIDE
G.O.(MS.) NO. 169/17/H&FWD.
Annexure2 TRUE COPY OF THE JUDGMENT IN CIVIL APPEAL
NO. 4578 OF 2021 DATED 03.08.2021 OF THE
HON'BLE SUPREME COURT
Annexure A3 TRUE COPY OF THE REPRESENTATION DATED
06.08.2021 SUBMITTED BY THE 1ST APPLICANT TO
THE 1ST RESPONDENT.
Annexure A4 TRUE COPY OF THE REPRESENTATION DATED
06.08.2021 SUBMITTED BY THE 1ST APPLICANT TO
THE 2ND RESPONDENT.
Annexure A5 TRUE COPY OF THE REPRESENTATION DATED
06.08.2021 SUBMITTED BY THE 1ST APPLICANT TO
THE 3RD RESPONDENT.
Exhibit1 TRUE COPY OF THE MEMORANDUM OF ORIGINAL
APPLICATION ALONG WITH ANNEXURES.
Exhibit P2 PHOTOCOPY OF THE REPLY STATEMENT.
Exhibit p3 PHOTOCOPY OF THE TRANSFER APPLICATION.
Exhibit P4 TRUE COPY OF ORDER DATED 11.05.2022 IN O.A.
(EKM) NO. 1593/2021.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 60 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.146/2022
PETITIONERS ANNEXURES
Annexure A1 TRUE COPY OF AMENDMENT TO THE KERALA SERVICE
RULES ISSUED BY THE GOVERNMENT AS PER G.O.(P)
NO. 01/2013/FIN DATED 01.01.2013.
Annexure A2 TRUE COPY OF THE ORDER, G.O. (MS.) NO.
169/17/H&FWD DATED 28.11.2017 ISSUED BY THE
GOVERNMENT.
Annexure A3 TRUE COPY OF THE ORDER NO. G.O. (RT.) NO.
231/2016/AYUSH DATED 02.06.2016 ISSUED BY THE
GOVERNMENT.
Annexure A4 TRUE COPY OF THE NOTIFICATION NO. G.S.R. 27
(E) (E. NO. 25012/4/2016-ESTT.(A-IV) DATED
05.01.2018 ISSUED BY THE CENTRAL GOVERNMENT.
Annexure A5 TRUE COPY OF THE ORDER DATED 25.04.2018 IN O.A
NO. 612/2018 OF THIS HON'BLE TRIBUNAL.
Annexure A6 TRUE COPY OF ORDER NO. G.O.(RT.) NO.
650/2018/AYUSH DATED 17.12.2018 ISSUED BY THE
GOVERNMENT.
Annexure A7 TRUE COPY OF THE RELEVANT PAGE (FIRST PAGE) OF
THE RANKED LIST FOR THE POST OF MEDICAL
OFFICERS (HOMOEO) PUBLISHED BY THE PSC, NO.
329/2015/SSIV (CATEGORY NO. 619/2012) BROUGHT
INTO FORCE W.E.F. 03.08.2015.
Annexure A8 TRUE COPY OF THE ORDER G.O.(MS.) NO.
30/2018/H&FWD DATED 20.02.2018 ISSUED BY THE
GOVERNMENT.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 61 ::
185, 188, 190, 201, 202, 205
& 207/2022
Annexure A9 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA.
Annexure A10 TRUE COPY OF THE JUDGMENT DATED 08.08.2018 IN
W.P.(C) NO. 4071/2017 OF THE HON'BLE HIGH
COURT OF JHARKHAND AT RANCHI.
Annexure A11 TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A. NO. 1154/2019 OF THE KERALA
ADMINISTRATIVE TRIBUNAL, THIRUVANANTHAPURAM.
Annexure A12 TRUE TYPED COPY OF THE G.O.(RT.) NO.
119/2020/AYUSH DATED 29.02.2020 PASSED BY THE
AYUSH (D) DEPARTMENT.
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF ORIGINAL
APPLICATION (EKM) 1282/2020
Exhibit P2 PHOTOCOPY OF THE ADOPTION MEMO FILED BY THE
GOVERNMENT PLEADER TO ADOPT THE REPLY
STATEMENT IN OA(EKM)1593/2021
Exhibit P3 TRUE COPY OF ORDER DATED 11.05.2022 IN
O.A.(EKM) NO. 1282/2020.
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 62 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.152/2022
PETITIONERS ANNEXURES:
Annexure A1 TRUE COPY OF G.O. (P) NO. 01/2013/ FIN DATED
01.01.2013
Annexure A2 TRUE COPY OF THE G.O (RT) NO. 231/2016/AYUSH
DATED 02.06.2016
Annexure A3 TRUE COPY OF THE ORDER, G.O (MS) NO.
169/17/HFWD DATED 28.11.2017
Annexure A4 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
CENTRAL GOVERNMENT NO. G.S.R. 27(E) [F. NO.
25012/4/2016-ESTT.(A-IV) ]DATED 05.01.2018
Annexure A5 TRUE COPY OF THE ORDER IN O.A NO.612/2018
DATED 25.04.2018
Annexure A6 TRUE COPY OF THE ORDER G.O (RT) NO.
650/2018/AYUSH DATED 17.12.2018
Annexure A7 TRUE COPY OF THE ORDER IN O.A NO. 185/2019 AND
OTHER OAS WERE FILED AS O.A. (EKM) NO.
125/2019 AND O.A 1154/2019 DATED 15.11.2019
Annexure A8 TRUE COPY OF G.O (RT) NO.119/2020/AYUSH DATED
29.02.2020
Annexure A9 TRUE COPY OF G.O (MS) NO. 30/2018/H&FWD DATED
20.02.2018
Annexure A10 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA
Annexure A11 TRUE COPY OF THE JUDGEMENT DATED 08.08.2018 IN
WRIT PETITION NO.4071/2017 OF THE HON'BLE HIGH
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 63 ::
185, 188, 190, 201, 202, 205
& 207/2022
COURT OF JHARKHAND
Annexure R2(a) TRUE COPY OF THE GOVERNMENT LETTER NO.
B3/45/2018/AYUSH DATED 17.07.2018
Annexure A12 TRUE COPY OF THE JUDGEMENT OF THE HONOURABLE
SUPREME COURT IN CIVIL APPEAL NO. 4578 OF 2021
(ARISING OUT OF SLP(C) 10156/2019)
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF ORIGINAL
APPLICATION ALONG WITH ANNEXURES.
Exhibit P2 PHOTOCOPY OF THE STATEMENT FILED BY THE 2ND
RESPONDENT IN OA
Exhibit P3 TRUE COPY OF THE MISCELLANEOUS APPLICATION NO.
1616/2021
Exhibit P4 PHOTOCOPY OF THE TRANSFER PETITION P.T NO. 45
OF 2021
Exhibit P5 PHOTOCOPY OF THE ADOPTION MEMO ALONG WITH
REPLY STATEMENT
Exhibit P6 TRUE COPY OF ORDER DATED 11.05.2022 IN O.A NO.
726/2020
Exhibit P5 TRUE COPY OF THE REJOINDER FILED BY THE
RESPONDENTS 1 TO 7 DATED 08.02.2022 TO EXT. P3
REPLY STATEMENT.
Exhibit P6 TRUE COPY OF THE ORDER DATED 11.05.2022 IN
O.A. (EKM.) NO. 672/2020
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 64 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.155/2022
PETITIONERS ANNEXURES:
AnnexureA1 TRUE COPY OF THE AMENDMENT TO THE KERALA
SERVICE RULES ISSUED BY THE GOVERNMENT AS
PER G.O.(P) NO. 01/2013/FIN. DATED
01.01.2013.
AnnexureA2 TRUE COPY OF THE ORDER, G.O. (MS) NO.
169/17/ H&FWD DATED 28.11.2017 ISSUED BY THE
GOVERNMENT.
AnnexureA3 TRUE COPY OF THE ORDER, G.O.(MS) NO.
124/2015/ H&FWD DATED 18.06.2015 ISSUED BY
THE GOVERNMENT.
AnnexureA4 TRUE COPY OF THE ORDER, G.O. (RT.) NO.
231/2016/AYUSH DATED 02.06.2016 ISSUED BY
THE GOVERNMENT.
AnnexureA5 TRUE COPY OF THE NOTIFICATION NO. G.S.R. 27
(E) (F. NO. 25012/4/2016-ESTT. (A-IV) DATED
05.01.2018 ISSUED BY THE CENTRAL GOVERNMENT.
AnnexureA6 TRUE COPY OF THE ORDER DATED 25.04.2018 IN
O.A. NO. 612/2018 OF THIS HON'BLE TRIBUNAL.
AnnexureA7 TRUE COPY OF THE ORDER, G.O.(RT.) NO.
650/2018/ AYUSH DATED 17.12.2018, ISSUED BY
THE GOVERNMENT.
AnnexureA8 TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A. (EKM.) NO. 125/2019 AND O.A. NO.
185/2019 OF THIS HON'BLE TRIBUNAL.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 65 ::
185, 188, 190, 201, 202, 205
& 207/2022
AnnexureA9 TRUE COPY OF THE REPRESENTATION DATED
02.12.2019 FILED BY APPLICANTS 3 TO 6 BEFORE
THE 1ST RESPONDENT.
AnnexureA10 TRUE COPY OF THE ORDER, G.O.(RT.) NO.
119/2020/ AYUSH DATED 29.02.2020 ISSUED BY
THE 1ST RESPONDENT.
AnnexureA11 TRUE COPY OF THE JUDGMENT DATED 31.01.2019
IN W.P.(C) NOS. 1951/2012 AND CONNECTED
CASES OF THE HON'BLE HIGH COURT OF DELHI
REPORTED IN CDJ 2019 DHC 103.
AnnexureA12 TRUE COPY OF THE JUDGMENT DATED 10.05.2019
IN S.L.P. NO. 11944/2019 OF THE HON'BLE
SUPREME COURT, REPORTED IN CDJ 2019 SC 737.
AnnexureA13 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA.
AnnexureA14 TRUE COPY OF THE JUDGMENT DATED 08.08.2018
IN WRIT PETITION NO. 4071/2017 O THE HON'BLE
HIGH COURT OF JHARKHAND.
AnnexureA15 TRUE COPY OF THE JUDGMENT DATED 03.08.2021
IN CIVIL APPEAL NO. 4578/2021 ARISING OUT OF
SLP (C) NO. 10156/2019 OF THE HON'BLE
SUPREME COURT.
ExhibitP1 TRUE COPY OF THE RANKED LIST NO. 241-1/20/SS
IV, CAT. NO. 542/17-1 DATED 19.08.2020.
ExhibitP2 TRUE COPY OF THE O.A. (EKM.) NO. 672/2020
FILED BY THE RESPONDENTS 1 TO 7 BEFORE THE
THE KERALA ADMINISTRATIVE TRIBUNAL,
THIRUVANANTHAPURAM, ADDITIONAL BENCH AT
ERNAKULAM DATED 26.05.2020.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 66 ::
185, 188, 190, 201, 202, 205
& 207/2022
ExhibitP3 TRUE COPY OF THE REPLY STATEMENT FILED BY
THE 9TH RESPONDENT IN O.A. (EKM.) NO.
1593/2021.
ExhibitP4 TRUE COPY OF THE M.A. (EKM.) NO. 1258/2021
IN O.A. (EKM.) NO. 672/2020 TO ACCEPT
ADDITIONAL DOCUMENT. IN O.A. (EKM.) NO.
672/2020.
ExhibitP5 TRUE COPY OF THE REJOINDER FILED BY THE
RESPONDENTS 1 TO 7 DATED 08.02.2022 TO EXT.
P3 REPLY STATEMENT.
ExhibitP6 TRUE COPY OF THE ORDER DATED 11.05.2022 IN
O.A. (EKM.) NO. 672/2020
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 67 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.164/2022
PETITIONERS ANNEXURES:
Annexure A1 A TRUE COPY OF THE RELEVANT PAGES OF
AMENDMENT TO THE KERALA SERVICE RULES ISSUED
BY THE GOVERNMENT AS PER G.O (P) NO.
01/2013/FIN DATED 01.01.2013
Annexure A2 A TRUE COPY OF THE ORDER, GO. (MS) NO.
169/17/H&FWD DATED 28.11.2017 ISSUED BY THE
GOVERNMENT.
Annexure A3 A TRUE COPY OF THE ORDER, GO. (MS) NO.
124/2015/H&FWD DATED 18.06.2015, ISSUED BY
THE GOVERNMENT.
Annexure A4 A TRUE COPY OF THE ORDER G.O (RT) NO.
231/2016/AYUSH DATED02.06.2016 ISSUED BY THE
GOVERNMENT..
Annexure A5 A TRUE COPY OF THE NOTIFICATION NO. G.S.R.
27 (E) (F.NO.25012/4/2016-ESTT./ (A-IV)
DATED 05.01.2018 ISSUED BY THE CENTRAL
GOVERNMENT.
Annexure A6 A TRUE COPY OF THE ORDER DATED 25.04.2018 IN
OA NO.612/2018 OF THE TRIBUNAL.
Annexure A7 A TRUE COPY OF THE ORDER G.O (RT) NO.
650/2018/AYUSH DATED17.12.2018 ISSUED BY THE
GOVERNMENT.
Annexure A8 A TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A (EKM) NO.125/2019 OF THIS HONOURABLE
TRIBUNAL.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 68 ::
185, 188, 190, 201, 202, 205
& 207/2022
Annexure A9 A TRUE COPY OF THE REPRESENTATION DATED
02.12.2019 FILED BY APPLICANTS 3 TO 6 BEFORE
THE 1ST RESPONDENT
Annexure A10 A TRUE COPY OF THE ORDER
G.O(RT)NO.119/2020/AYUSH DATED 29.2.2020
ISSUED BY THE 1ST RESPONDENT.
Annexure A11 A TRUE COPY OF THE JUDGMENT DATED 31.01.2019
IN W.P (C) NOS. 1951/2012 AND CONNECTED
CASES OF THE HONOURABLE HIGH COURT OF DELHI
REPORTED IN CDJ 2019 DHC 103.
Annexure A12 A TRUE COPY OF THE JUDGMENT DATED 10.05.2019
IN S.L.P NO. 11944/2019 OF THE HONOURABLE
SUPREME COURT, REPORTED IN CDJ 2019 SC 737.
Annexure A13 A TRUE COPY OF THE DETAILS REGARDING THE
RAPID ACTION EPIDEMIC CONTROL CELL
HOMOEOPATHY (RAECH) OF THE GOVERNMENT OF
KERALA.
Annexure A14 A TRUE COPY OF THE JUDGMENT DATED 08.08.2018
IN WRIT PETITION NO. 4071/2017 OF HONOURABLE
HIGH COURT OF JHARKHAND.
Annexure A15 A TRUE COPY OF THE JUDGMENT DATED 03.08.2021
IN CIVIL APPEAL NO. 4578/2021 ARISING OUT OF
SLP (C) NO. 10156/2019 OF THE HONOURABLE
SUPREME COURT.
Exhibit P1 A CERTIFIED COPY OF O.A (EKM) NO: 672/2020,
ALONG WITH ANNEXURES.
Exhibit P2 TURE COPY OF THE REPLY STATEMENT FILED BY
THE 7TH RESPONDENT HEREIN IN O.A (EKM) NO:
672/2020.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 69 ::
185, 188, 190, 201, 202, 205
& 207/2022
Exhibit P3 TRUE COPY OF THE REJOINDER FILED BY THE
APPLICANTS IN O.A (EKM) NO: 672/2020.
Exhibit P4 A TRUE COPY OF THE ORDER DATED 11/05/2022 IN
O.A (EKM) NO: 672/2020 OF THE KERALA
ADMINISTRATIVE TRIBUNAL AT
THIRUVANANTHAPURAM
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 70 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.175/2022
PETITIONERS ANNEXURES:
Annexure-A1 TRUE COPY OF THE AMENDMENT TO THE KERALA
SERVICE RULES ISSUED BY THE GOVERNMENT AS
PER G.O(P)NO.01/2013/FIN. DATED 1-1-2013.
Annexure-A2 TRUE COPY OF THE ORDER,
G.O(MS)NO.169/17/H&FWD DATED 28-11-2017
ISSUED BY THE GOVERNMENT.
Annexure-A3 TRUE COPY OF THE ORDER,
G.O(S)NO.124/2015/H&FWD DATED 18.6.2015,
ISSUED BY THE GOVT.
Annexure-A4 TRUE COPY OF THE ORDER,
G.O(RT)NO.231/2016/AYUSH DATED 2-6-2016
ISSUED BY THE GOVT.
Annexure-A5 TRUE COPY OF THE NOTIFICATION NO.G.S.R.27(E)
(F.NO.25012/4/2016-ESTT.(A-IV) DATED
5.1.2018 ISSUED BY THE CENTRAL GOVERNMENT.
Annexure-A6 TRUE COPY OF THE ORDER DATED 25.4.2018 IN
O.A.NO.612/2018 OF THIS HONOURABLE TRIBUNAL.
Annexure-A7 TRUE COPY OF THE ORDER,
G.O(RT)NO.650/2018/AYUSH DATED 17.12.2018,
ISSUED BY THE GOVERNMENT.
Annexure-A8 TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A(EKM)NO.125/2019 AND O.A.NO.185/2019 OF
THIS HONOURABLE TRIBUNAL.
Annexure-A9 TRUE COPY OF THE REPRESENTATION DATED
2.12.2019 FILED BY APPLICANTS 3 TO 6 BEFORE
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 71 ::
185, 188, 190, 201, 202, 205
& 207/2022
THE 1ST RESPONDENT.
Annexure--A10 TRUE COPY OF THE ORDER, G.O.(|
RT)NO.119/2020/AYUSH DATED 29.2.2020 ISSUED
BY THE 1ST RESPONDENT.
Annexure11 TRUE COPY OF THE JUDGMENT DATED 31.1.2019 IN
W.P(C)NO.1951/2012 AND CONNECTED CASES OF
THE HON'BLE HIGH COURT OF DELHI REPORTED IN
CDJ 2019 DHC 103.
Annexure-A12 TRUE COPY OF THE JUDGMENT DATED 10.5.2019 IN
S.L.P.NO.11944/2019 OF THE HON'BLE SUPREME
COURT, REPORTED IN CDJ 2019 SC 737.-
Annexure-A13 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA.
Annexure-A14 TRUE COPY OF THE JUDGMENT DATED 8.8.2018 IN
WRIT PETITION NO.4071/2017 OF HON'BLE HIGH
COURT OF JHARKHAND.
Annexure15 TRUE COPY OF THE JUDGMENT DATED 3.8.2021 IN
CIVIL APPEAL NO.4578/2021 ARISING OUT OIF
SLP(C)NO.10156/2019 OF THE HON'BLE SUPREME
COURT.
Exhibit.P1 TRUE COPY OF THE ORIGINAL APPLICATION, O.A.
(EKM)NO.672/2020, FILED BY THE
PETITIONERS/APPLICANTS BEFORE THE HON'BLE
K.A.T.
Exhibit.P2 TRUE COPY OF THE M.A. TO ACCEPT ADDITIONAL
DOCUMENT FILED BY THE APPLICANTS IN THE
O.A-.
Exhibit.P3 TRUE COPY OF THE |ADOPTION MEMO FILED BY THE
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 72 ::
185, 188, 190, 201, 202, 205
& 207/2022
GOVT. PLEADER IN O.A.(EKM_)NO.672/2020 ALONG
WITH THE REPLY STATEMENT FILED BY THE
GOVERNMENT IN O.A.(EKM)NO.1593/2021.
Exhibit.P4 TRUE COPY OF THE REJOINDER NFILED BY THE
APPLICANTS IN O.A.(EKM)NO.672/2020.
Exhibit.P5 CERTIFIED COPY OF THE COMMON ORDER DATED
11.5.2022 IN O.A.(EKM)NO.672/2020 AND
CONNECTED CASES OF THE HON'BLE KERALA
ADMINISTRATIVE TRIBUNAL.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 73 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.183/2022
PETITIONERS EXHIBITS:
ExhibitP1 COPY OF THE O.P.(EKM) NO. 1282/2020 ON THE
FILE OF KAT,ERNAKULAM BENCH
ExhibitP1- Annexures A TRUE COPY OF THE G.O.(P) NO. 1/2013/FIN.
A1 DATED 1.1.2013
ExhibitP1-Annexure A TRUE COPY OF THE SAID ORDER, G.O.(MS) NO.
A2 169/2017/H&FWD DATED 28.11.2017
ExhibitP1- Annexure A TRUE COPY OF THE GOVERNMENT ORDER, G.O.
A3 (RT) NO. 231/2016/AYUSH DATED 2.6.20916
GRANTING SIX MONTHS EXTENSION OF THE AGE OF
RETIREMENT TO THE HOMOEOPATHIC DOCTORS
ExhibitP1-Annexure A TRUE COPY OF THE NOTIFICATION ISSUED BY
A4 THE CENTRAL GOVERNMENT NO. G.S.R. 27(E),
F.NO. 25012/4/2016-ESTT. (A-IV), DATED
5.1.2018
ExhibitP1-Annexure A TRUE COPY OF THE ORDER DATED 25.4.2018 IN
A5 O.A. NO. 612/2018 OF KAT,ERNAKULAM BENCH
ExhibitP1- Annexure A TRUE COPY OF THE SAID ORDER G.O.(RT) NO.
A6 650/2018/AYUSH DATED 17.12.2018
ExhibitP1-Annexure TRUE COPY OF THE RELEVANT PAGE (FIRST PAGE)
A7 OF THE RANKED LIST FOR THE POST OF MEDICAL
OFFICES (HOMOEO) IN THE SCALE OF RS.20,740 -
36,140 PUBLISHED BY THE P.S.C., NO.
329/2015/SS1V (CATEGORY NO. 619/2012)
BROUGHT INTO FORCE WITH EFFECT FROM 3.8.2015
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 74 ::
185, 188, 190, 201, 202, 205
& 207/2022
ExhibitP1-Annexure A TRUE COPY OF THE GOVERNMENT ORDER G.O.(MS)
A8 NO. 30/2018/H&FWD DATED 20.2.2018 REGARDING
THE OBJECTION IN THE ENHANCEMENT OF AGE OF
RETIREMENT FROM 60 TO 62 OF ALLOPATHIC
DOCTORS
ExhibitP1-Annexure A TRUE COPY OF THE DETAILS REGARDING THE
A9 RAPID ACTION EPIDEMIC CONTROL CELL
HOMOEOPATHY (RAECH) OF THE GOVERNMENT OF
KERALA
ExhibitP1-Annexure TRUE COPY OF THE JUDGMENT DATED 8.8.2018 IN
A10 WRIT PETITION NO. 4071/J2017 OF HONOURABLE
HIGH COURT OF JHARKHAND
ExhibitP1-Annexure TRUE COPY OF THE ORDER IN OA NO 1154/2019 DT
A11 15.11.2019
ExhibitP1-Annexure TRUE COPY OF THE GO(RT) NO 119/2020/AYUSH DT
A12 29.02,2020
ExhibitP2 COPY OF THE COMMON ORDER O.P.(EKM) NO.
1282/2020 ON THE FILE OF KAT,ERNAKULAM
BENCH.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 75 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.185/2022
PETITIONERS ANNEXURES:
Annexure-A1 TRUE COPY OF THE AMENDMENT TO THE KERALA
SERVICE RULES ISSUED BY THE GOVERNMENT AS PER
GO(P) NO.01/2013/FIN. DATED 01.01.2013
Annexure-A2 TRUE COPY OF GO(MS) NO.169/17/H&FWD DATED
28.11.2017 ISSUED BY THE GOVERNMENT.
Annexure-A3 TRUE COPY OF GO(MS)NO.124/2015/H&FWD DATED
18.06.2015 ISSUED BY THE GOVERNMENT
Annexure-A4 TRUE COPY OF GO(RT)NO.231/2016/AYUSH DATED
02.06.2016 ISSUED BY THE GOVERNMENT.
Annexure-A5 TRUE COPY OF THE NOTIFICATION NO.G.S.R.27(E)
(F.NO.25012/4/2017-ESTT.(A-IV) DATED
05.01.2018 ISSUED BY THE CENTRAL GOVERNMENT
Annexure-A6 TRUE COPY OF ORDER DATED 25.04.2018 IN
OA.NO.612/2018 OF THE KERALA ADMINISTRATIVE
TRIBUNAL
Annexure-A7 TRUE COPY OF GO(RT)NO.650/2018/AYUSH DATED
17.12.2018 ISSUED BY THE GOVERNMENT
Annexure-A8 TRUE COPY OF ORDER DATED 15.11.2019 IN
OA(EKM)125/2019 OF THE KERALA ADMINISTRATIVE
TRIBUNAL
Annexure-A9 TRUE COPY OF REPRESENTATION DATED 02.12.2019
FILED BY THE APPLICANTS 1 TO 4 BEFORE THE 1ST
RESPONDENT IN OA.(EKM) 125/2019
Annexure-A10 TRUE COPY OF THE GO(RT)NO.119/2020/AYUSH DATED
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 76 ::
185, 188, 190, 201, 202, 205
& 207/2022
29.02.2020 ISSUED BY THE 1ST RESPONDENT
Annexure-A11 ANNEXURE-A11 TRUE COPY OF THE JUDGMENT DATED
31.01.2019 IN WPC.NO.1951/2012 AND CONNECTED
CASES OF THE HONOURABLE HIGH COURT OF DELHI
REPORTED IN CD] 2019DHC 103
Annexure-A12 TRUE COPY OF THE JUDGMENT DATED 10.05.2019 IN
SLP NO.11944/2019 OF THE HON'BLE SUPREME
COURT, REPORTED IN CD]2019 SC 737
Annexure-A13 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA
Annexure-A14 TRUE COPY OF THE JUDGMENT DATED 8.8.2018 IN
WPC.NO.4071/2017 OF HONOURABLE HIGH COURT OF
JHARKHAND
Exhibit-P1 TRUE COPY OF MEMORANDUM OF ORIGINAL
APPLICATION IN O.A.NO,1234/2020 FILED BY THE
PETITIONER BEFORE KERALA ADMINISTRATIVE
TRIBUNAL
Exhibit-P2 TRUE COPY OF THE REPLY AFFIDAVIT FILED BY THE
RESPONDENTS IN OA(EKM) 1234/2020 OF KAT
ERNAKULAM (ADOPTION MEMO AND COPY OF COUNTER
IN CONNECTED CASE)
Exhibit-P3 TRUE COPY OF THE REJOINDER FILED BY THE
PETITIONER IN OA(EKM) 1234/2020
Exhibit-P4 TRUE COPY OF ORDER DATED 11.05.2022 IN
OA(EKM)1234/2020 OF KAT ERNAKULAM.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 77 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.188/2022
PETITIONERS EXHIBITS:
Exhibit1 EXHIBIT1-RANKED LIST FOR THE POST OF MEDICAL
OFFICER (AYURVEDA)/ASSISTANT INSURANCE
MEDICAL OFFICER (AYURVEDA) DATED 8/7/2020
Annexure A1 THE TRUE COPY OF GO (P) NO. 01/2013/FIN
DATED 01-01-2013.
Exhibit2 EXHIBIT2-ORDER DATED 11/5/2022 OF THE HONBLE
KERALA ADMINISTRATIVE TRIBUNAL,
THIRUVANANTHAPURAM IN OA-719/2022
Annexure A2 THE TRUE COPY OF GO (MS) NO. 169/2017/H&FWD
DATED 28-11-2017
Exhibit3 EXHIBI3-JUDGMENT DATED 3. 8. 2021 IN CIVIL
APPEAL NO 4578/2021 OF THE HONBLE SUPREME
COURT
Annexure A3 THE TRUE COPY OF GO (MS) NO. 124/2015/H&FWD
DATED 18-06-2015.
Annexure A4 THE TRUE COPY OF THE NOTIFICATION NO. G.S.R.
27(E), F.NO. 25012/4/2016-ESTT. (A-IV) DATED
5-1-2018 ISSUED BY THE CENTRAL GOVERNMENT
Exhibit4 EXHIBIT-RELEVANT PAGES (FRONT COVER AND PAGE
NOS 53 AND 54) OF THE REPORT OF THE XI PAY
REVISION COMMISSION PART I
Exhibit5 EXHIBIT-MEDICAL EDUCATION SERVICE HOLDING
THAT SERVICE OF TEACHERS IN AYURVEDA MEDICAL
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 78 ::
185, 188, 190, 201, 202, 205
& 207/2022
EDUCATION SERVICE CANNOT BE EQUATED WITH
MEDICAL EDUCATION SERVICE
Annexure A5 THE TRUE COPY OF THE JUDGMENT DATED 31-01-
2019 IN WP(C) NOS. 1951/2012 AND CONNECTED
CASES OF THE HON'BLE HIGH COURT OF DELHI
REPORTED IN CDJ 2019 DHC 103.
Annexure A6 THE TRUE COPY OF THE JUDGMENT DATED 10-5-
2019 IN SLP NO. 11944/2019 OF THE HON'BLE
SUPREME COURT, REPORTED IN CDJ 2019 SC 737.
Annexure A7 THE TRUE COPY OF THE REPRESENTATION DATED
23-04-2022 SUBMITTED BY THE 1ST APPLICANT
BEFORE GOVERNMENT.
Annexure A8 THE TRUE COPY OF THE REPRESENTATION DATED
23-04-2022 SUBMITTED BY THE 2ND APPLICANT
53-551 BEFORE GOVERNMENT.
Annexure A9 THE TRUE COPY OF THE REPRESENTATION DATED
23-04-2022 SUBMITTED BY THE 3RD APPLICANT
BEFORE GOVERNMENT.
Annexure A10 THE TRUE COPY OF THE REPRESENTATION DATED
23-04-2022 SUBMITTED BY THE 4TH APPLICANT
BEFORE GOVERNMENT.
Annexure A11 THE TRUE COPY OF THE REPRESENTATION DATED
23-04-2022 SUBMITTED BY THE 5TH APPLICANT
BEFORE GOVERNMENT.
Annexure A12 THE TRUE COPY OF THE REPRESENTATION DATED
23-04-2022 SUBMITTED BY THE 6TH APPLICANT
BEFORE GOVERNMENT
Annexure A13 THE TRUE COPY OF THE JUDGMENT DATED 03-08-
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 79 ::
185, 188, 190, 201, 202, 205
& 207/2022
2021 IN CIVIL APPEAL NO. 4578/2021.
Annexure A14 THE TRUE COPY OF THE JUDGMENT DATED 08-08-
2018 IN WP(S) NO.4071/2017 OF HON'BLE HIGH
COURT OF JHARKHAND.
Exhibit P6 COPY OF THE OA IN OA-719/2022 ON FILES OF
THE KERALA ADMINISTRATIVE TRIBUNAL,
THIRUVANANTHAPURAM.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 80 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.190/2022
PETITIONERS ANNEXURES:
Annexure A-1 TRUE COPY OF G.O (P) NO. 01/2013/FIN DATED
01-01-2013
Annexure A-2 TRUE COPY OF G.O (RT) NO. 231/2016/AYUSH
DATED 02-06-2016
Annexure A-3 TRUE COPY OF G.O (MS) NO. 168/17/DHS DATED
28-11-2017
Annexure A-4 TRUE COPY OF THE NOTIFICATION ISSUED BY THE
CENTRAL GOVERNMENT, NO. G.S.R 27 (E), F NO.
25912/4/2016-ESTT (A-IV) DATED 05-01-2018
Annexure A-5 TRUE COPY OF THE ORDER IN OA NO. 612/2018
DATED 25-04-2018
Annexure A-6 TRUE COPY OF G.O (RT) NO. 650/2018/AYUSH
DATED 17-12-2018
Annexure A-7 TRUE COPY OF ORDER IN O.A NO. 185/2019 AND
OTHER OAS WERE FILED AS O.A NO. 125/2019 AND
O.A 1154/2019 DATED 15-11-2019
Annexure A-8 TRUE COPY OF G.O (RT) NO. 119/2020/AYUSH
DATED 29-02-2020
Annexure A-9 TRUE COPY OF G.O (MS) NO. 30/2018/H&FWD
DATED 20-02-2018
Annexure A-10 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 81 ::
185, 188, 190, 201, 202, 205
& 207/2022
Annexure11 TRUE COPY OF THE JUDGMENT DATED 8-8-2018 IN
WRIT PETITION NO. 4071/2017 OF HONOURABLE
HIGH COURT OF JHARKAND
Annexure R-2(a) TRUE COPY OF GOVERNMENT LETTER
NO.B3/45/2018/AYUSH DATED 17-07-2018
Annexure A-12 TRUE COPY OF JUDGMENT OF THE HONOURABLE
SUPREME COURT IN CIVIL APPEAL NO. 4578 OF
Exhibit P-1 TRUE COPY OF ORDER OF THE KERALA
ADMINISTRATIVE TRIBUNAL IN OA NO. 726/2020
DATED 11-05-2022
Exhibit P-2 TRUE COPY OF THE ORIGINAL APPLICATION WITH
AFFIDAVIT AND SYNOPSIS
Exhibit P-3 TRUE COPY OF STATEMENT FILED BY THE 2ND
RESPONDENT DATED 27-07-2021 ALONG WITH
ANNEXURE R2(A)
Exhibit P-4 TRUE COPY OF MA NO. 1616/2021 DATED 11-08-
2021 (FILED ON 12-08-2021)
Exhibit P-5 TRUE COPY OF THE ADOPTION MEMO FILED BY THE
GOVERNMENT PLEADER TO ADOPT THE REPLY
STATEMENT IN OA (EKM) NO. 1593/2021.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 82 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.201/2022
PETITIONERS ANNEXURES:
Annexure-A1 TRUE COPY OF THE AMENDMENT TO THE KERALA
SERVICE RULES ISSUED BY THE GOVERNMENT AS
PER G.O.(P) NO. 01/2013/FIN. DATED
01.01.2013.
Annexure-A2 TRUE COPY OF THE ORDER, G.O. (MS) NO.
169/17/ H&FWD DATED 28.11.2017 ISSUED BY THE
GOVERNMENT.
Annexure-A3 TRUE COPY OF THE ORDER, G.O.(MS) NO.
124/2015/ H&FWD DATED 18.06.2015 ISSUED BY
THE GOVERNMENT.
Annexure-A4 TRUE COPY OF THE ORDER, G.O. (RT.) NO.
231/2016/AYUSH DATED 02.06.2016 ISSUED BY
THE GOVERNMENT.
Annexure-A5 TRUE COPY OF THE NOTIFICATION NO. G.S.R. 27
(E) (F. NO. 25012/4/2016-ESTT. (A-IV) DATED
05.01.2018 ISSUED BY THE CENTRAL GOVERNMENT.
Annexure-A6 TRUE COPY OF THE ORDER DATED 25.04.2018 IN
O.A. NO. 612/2018 OF THIS HON'BLE TRIBUNAL.
Annexure-A7 TRUE COPY OF THE ORDER, G.O.(RT.) NO.
650/2018/ AYUSH DATED 17.12.2018, ISSUED BY
THE GOVERNMENT.
Annexure-A8 TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A. (EKM.) NO. 125/2019 AND O.A. NO.
185/2019 OF THIS HON'BLE TRIBUNAL
Annexure-A9 TRUE COPY OF THE REPRESENTATION DATED
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 83 ::
185, 188, 190, 201, 202, 205
& 207/2022
02.12.2019 FILED BY APPLICANTS 3 TO 6 BEFORE
THE 1ST RESPONDENT.
Annexure-A10 TRUE COPY OF THE ORDER, G.O.(RT.) NO.
119/2020/ AYUSH DATED 29.02.2020 ISSUED BY
THE 1ST RESPONDENT.
Annexure-A11 TRUE COPY OF THE JUDGMENT DATED 31.01.2019
IN W.P.(C) NOS. 1951/2012 AND CONNECTED
CASES OF THE HON'BLE HIGH COURT OF DELHI
REPORTED IN CDJ 2019 DHC 103.
Annexure-A12 TRUE COPY OF THE JUDGMENT DATED 10.05.2019
IN S.L.P. NO. 11944/2019 OF THE HON'BLE
SUPREME COURT, REPORTED IN CDJ 2019 SC 737.
Annexure-A13 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA.
Annexure-A14 TRUE COPY OF THE JUDGMENT DATED 08.08.2018
IN WRIT PETITION NO. 4071/2017 O THE HON'BLE
HIGH COURT OF JHARKHAND
Annexure-A15 TRUE COPY OF THE JUDGMENT DATED 03.08.2021
IN CIVIL APPEAL NO. 4578/2021 ARISING OUT OF
SLP (C) NO. 10156/2019 OF THE HON'BLE
SUPREME COURT.
Exhibit P1 TRUE COPY OF THE RANKED LIST NO. 241-1/20/SS
IV, CAT. NO. 542/17-1 DATED 19.08.2020.
Exhibit P2 TRUE COPY OF THE O.A. (EKM.) NO. 672/2020
FILED BY THE RESPONDENTS 1 TO 7 BEFORE THE
THE KERALA ADMINISTRATIVE TRIBUNAL,
THIRUVANANTHAPURAM, ADDITIONAL BENCH AT
ERNAKULAM DATED 26.05.2020.
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 84 ::
185, 188, 190, 201, 202, 205
& 207/2022
Exhibit P3 TRUE COPY OF THE REPLY STATEMENT FILED BY
THE 9TH RESPONDENT IN O.A. (EKM.) NO.
1593/2021.
Exhibit P4 TRUE COPY OF THE M.A. (EKM.) NO. 1258/2021
IN O.A. (EKM.) NO. 672/2020 TO ACCEPT
ADDITIONAL DOCUMENT. IN O.A. (EKM.) NO.
672/2020.
Exhibit P5 TRUE COPY OF THE REJOINDER FILED BY THE
RESPONDENTS 1 TO 7 DATED 08.02.2022 TO EXT.
P3 REPLY STATEMENT.
Exhibit P6 TRUE COPY OF THE ORDER DATED 11.05.2022 IN
O.A. (EKM.) NO. 672/2020.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 85 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.202/2022
PETITIONERS ANNEXURES:
Annexure A1 TRUE COPY OF THE RELEVANT PAGES OF AMENDMENT
TO THE KERALA SERVICE RULES ISSUED BY THE
GOVERNMENT AS PER G.O(P)NO.01/2013/FIN DATED
01.01.2013.
Annexure A2 TRUE COPY OF THE ORDER
G.O(MS.)NO.169/17/H&FWD DATED 28.11.2017.
Annexure A3 TRUE COPY OF THE ORDER
G.O(MS.)NO.124/2015/H&FWD DATED 18.06.2015.
Annexure A4 TRUE COPY OF THE ORDER
G.O(RT.)NO.231/2016/AYUSH DATED 02.06.2016
Annexure A5 TRUE COPY OF THE NOTIFICATION NO.G.S.R (27
(E)(F.NO.25012/4/2016-ESTT./(A-IV) DATED
05.01.2018.
Annexure A6 TRUE COPY OF THE ORDER DATED 25.04.2018 IN
O.A.NO.612/2018 OF THE ADMINISTRATIVE
TRIBUNAL.
Annexure A7 TRUE COPY OF THE G.O(RT.)NO.650/2018/AYUSH
DATED 17.12.2018 ISSUED BY THE GOVERNMENT.
Annexure A8 TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A.(EKM)NO.125/2019 OF THIS HON'BLE
TRIBUNAL.
Annexure A9 TRUE COPY OF THE REPRESENTATION DATED
2.12.2019 FILED BY THE APPLICANTS 3 TO 6
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 86 ::
185, 188, 190, 201, 202, 205
& 207/2022
BEFORE THE FIRST RESPONDENT.
Annexure A10 TRUE COPY OF THE G.O.RT.NO.119/2020/AYUSH
DATED 29.2.2020 ISSUED BY THE 1ST
RESPONDENT.
Annexure A11 TRUE COPY OF THE JUDGMENT DATED 31.01.2019
IN W.P(C)NOS.1951/2012 AND CONNECTED CASES
OF THE HON'BLE HIGH COURT OF DELHI REPORTED
IN CDJ 2019 DHC 103.
Annexure A12 TRUE COPY OF THE JUDGMENT DATED 10.05.2019
IN SLP NO.11944/2019 OF THE HON'BLE SUPREME
COURT REPORTED IN CDJ 2019 SC 737.
Annexure A13 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA.
Annexure A14 TRUE COPY OF THE JUDGMENT DATED 08.08.2018
IN WRIT PETITION NO.4071/2017 OF THE HON'BLE
HIGH COURT OF JHARKHAND
Annexure A15 TRUE COPY OF THE JUDGMENT DATED 03.08.2021
IN CIVIL APPEAL NO.4578/2021 ARISING OUT OF
SLP (C)NO.10156/2019 OF THE HON'BLE SUPREME
COURT.
Exhibit P1 TRUE COPY OF THE MEMORANDUM OF ORIGINAL
APPLICATION
Exhibit P2 A TRUE COPY OF THE MISCELLANEOUS APPLICATION
(EKM)NO.1258/2021
Exhibit P3 TRUE COPY OF THE REPLY STATEMENT
Exhibit P4 TRUE COPY OF THE REJOINDER
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 87 ::
185, 188, 190, 201, 202, 205
& 207/2022
Exhibit P5 TRUE COPY OF THE ORDER DATED 11.05.2022 IN
O.A.(EKM)NO.672/2020 OF THE HON'BLE
ADMINISTRATIVE TRIBUNAL.
Exhibit P6 TRUE COPY OF THE RANK LIST DATED 19-08-2020
PUBLISHED BY THE KERALA PUBLIC SERVICE
COMMISSION.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 88 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.205/2022
PETITIONERS ANNEXURES:
Annexure A1 TRUE COPY OF THE ORDER DATED 28.11.2017 VIDE
G.O (MS) NO. 169/17/ H&FWD.
Annexure A2 TRUE COPY OF THE OF THE JUDGMENT IN CIVIL
APPEAL NO. 4578 OF 2021 DATED 3.03.2021 OF
THE HON'BLE SUPREME COURT.
Annexure A3 TRUE COPY OF THE REPRESENTATION DATED
6.08.2021 SUBMITTED BY THE 1 ST APPLICANT TO
THE 1 ST RESPONDENT.
Annexure A4 TRUE COPY OF THE REPRESENTATION DATED
6.08.2021 SUBMITTED BY THE 1 ST APPLICANT TO
THE 2 ND RESPONDENT.
Annexure A5 TRUE COPY OF THE REPRESENTATION DATED
6.08.2021 SUBMITTED BY THE 1 ST APPLICANT TO
THE 3 RD RESPONDENT.
Exhibit P1 A TRUE COPY OF RANKED LIST NOTIFIED BY THE
PSC FOR THE POST OF MEDICAL OFFICER
(HOMEOPATHY) FOR BY TRANSFER APPOINTMENT
BROUGHT INTO FORCE WITH EFFECT FROM
15.06.2022
Exhibit P2 O.A (EKM).NO.1593/2021 WITH ANNEXURES
Exhibit P3 A TRUE COPY OF REPLY STATEMENT FILED BY THE
2ND RESPONDENT DATED 25.01.2022 .
Exhibit P4 A TRUE COPY OF M.A (EKM) NO.4/2022 FILED
BEFORE THE HONOURABLE KERALA ADMINISTRATIVE
TRIBUNAL, THIRUVANANTHAPURAM DATED
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 89 ::
185, 188, 190, 201, 202, 205
& 207/2022
03.02.2022
Exhibit P5 TRUE COPY OF ORDER DATED 11.05.2022 IN O.A
(EKM).NO.1593/2021.
RESPONDENTS EXHIBITS NIL.
//TRUE COPY//
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 90 ::
185, 188, 190, 201, 202, 205
& 207/2022
APPENDIX OF O.P(KAT).NO.207/2022
PETITIONERS ANNEXURES:
Annexure A1 TRUE COPY OF THE RELEVANT PAGES OF AMENDMENT
TO THE KERALA SERVICE RULES ISSUED BY THE
GOVERNMENT AS PER G.O(P)NO.01/2013/FIN DATED
01.01.2013
Annexure A2 TRUE COPY OF THE ORDER G.O(MS.)NO.169/17/H&FWD
DATED 28.11.2017
Annexure A3 TRUE COPY OF THE ORDER
G.O(MS.)NO.124/2015/H&FWD DATED 18.06.2015
Annexure A4 TRUE COPY OF THE ORDER
G.O(RT.)NO.231/2016/AYUSH DATED 02.06.2016
Annexure A5 TRUE COPY OF THE NOTIFICATION NO.G.S.R (27 (E)
(F.NO.25012/4/2016-ESTT./(A-IV) DATED
05.01.2018
Annexure A6 TRUE COPY OF THE ORDER DATED 25.04.2018 IN
O.A.NO.612/2018 OF THE ADMINISTRATIVE TRIBUNAL
Annexure A7 TRUE COPY OF THE G.O(RT.)NO.650/2018/AYUSH
DATED 17.12.2018 ISSUED BY THE GOVERNMENT
Annexure A8 TRUE COPY OF THE ORDER DATED 15.11.2019 IN
O.A.(EKM)NO.125/2019 OF THIS HON'BLE TRIBUNAL
Annexure A9 TRUE COPY OF THE REPRESENTATION DATED
02.12.2019 FILED BY THE APPLICANTS 3 TO 6
BEFORE THE FIRST RESPONDENT
Annexure A10 TRUE COPY OF THE G.O.RT.NO.119/2020/AYUSH
DATED 29.2.2020 ISSUED BY THE 1ST RESPONDENT
O.P(KAT) Nos.139, 138, 142,
146, 152, 155, 164, 175, 183, :: 91 ::
185, 188, 190, 201, 202, 205
& 207/2022
Annexure A11 TRUE COPY OF THE JUDGMENT DATED 31.01.2019 IN
W.P(C)NOS.1951/2012 AND CONNECTED CASES OF THE
HON'BLE HIGH COURT OF DELHI REPORTED IN CDJ
2019 DHC 103
Annexure A12 TRUE COPY OF THE JUDGMENT DATED 10.05.2019 IN
SLP NO.11944/2019 OF THE HON'BLE SUPREME COURT
REPORTED IN CDJ 2019 SC 737
Annexure A13 TRUE COPY OF THE DETAILS REGARDING THE RAPID
ACTION EPIDEMIC CONTROL CELL HOMOEOPATHY
(RAECH) OF THE GOVERNMENT OF KERALA
Annexure A14 TRUE COPY OF THE JUDGMENT DATED 08.08.2018 IN
WRIT PETITION NO.4071 OF 2017 OF THE HON'BLE
HIGH COURT OF JHARKHAND
Exhibit P1 TRUE COPY OF MEMORANDUM OF ORIGINAL
APPLICATION
Exhibit P2 TRUE COPY OF THE REPLY STATEMENT IN O.A.
(EKM)NO.1593/2021 FILED BY THE 2ND RESPONDENT
IN O.A.(EKM)NO.1593/2021 WHICH WAS ADOPTED IN
O.A(EKM)NO.1234/2020
Exhibit P3 TRUE COPY OF THE REJOINDER FILED BY THE 1ST
RESPONDENT IN O.A.(EKM)NO.1593/2021
Exhibit P4 TRUE COPY OF THE ORDER IN O.A. (EKM)
NO.1234/2020 DATED 11.05.2022
Exhibit P5 TRUE COPY OF THE RANK LIST PUBLISHED BY THE
KERALA PUBLIC SERVICE COMMISSION DATED
19.08.2020
RESPONDENTS EXHIBITS: NIL.
//TRUE COPY//
