R.Sushama vs Dr.Rajan N Khobragade
2022 Latest Caselaw 6665 Ker

Con.Case(C) No.393/2022                         1/3

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                            THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                 &
                          THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                 Thursday, the 9th day of June 2022 / 19th Jyaishta, 1944
                 CONTEMPT CASE(C) NO. 393 OF 2022(S) IN OP(KAT) 342/2020

   PETITIONER/RESPONDENT IN OP(KAT):

           R.SUSHAMA,AGED 47 YEARS,W/O. UNNIKRISHNAN, PART-TIME CASUAL SWEEPER
           (ON FIXED REMUNERATION), GOVERNMENT HOMOEO DISPENSARY, ELANAD (P.O),
           THRISSUR DISTRICT, PIN-680 586, RESIDING AT RARIYAMKANDATH HOUSE,
           ELANAD (P.O) THRISSUR DISTRICT, PIN-680 586, MOB:9947865541

        BY ADVS.M/S.M.V.THAMBAN,R.REJI,THARA THAMBAN,B.BIPIN,ARUN BOSE,SUNEESH
        KUMAR R.
   RESPONDENT/1ST PETITIONER IN OP(KAT):

           DR.RAJAN N KHOBRAGADE,WORKING AS SECRETARY TO THE
           GOVERNMENT,DEPARTMENT OF AYUSH, (BIFURCATED FROM THE DEPARTMENT OF
           HEALTH AND FAMILY WELFARE ),GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM,PIN-695 001

        This Contempt of court case (civil) having come up for orders on
   09.06.2022, the court on the same day passed the following:
 Con.Case(C) No.393/2022                               2/3




            ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
             -----------------------------------------------------------------------------------
                             Contempt of Court Case (Civil) No.393 of 2022
                      [arising out of the judgment dated 03.03.2021 in O.P.(KAT) No.342 of 2020]
                          -----------------------------------------------------------------
                                      Dated this the 09th day of June, 2022

                                                      ORDER

Today, when the matter has been taken up for consideration,

Sri.Saigi Jacob Palatty, learned Senior Government Pleader would submit

on the basis of instructions that the learned Additional Advocate General

has already given advice to the competent authority of the State

Government to withdraw and recall Anx.III rejection order, as per G.O.

(Rt) No.287/2021/Ayush dt.19.07.2021, and to pass orders afresh, strictly

in compliance with the directions of the Tribunal at Anx.I, as confirmed by

this Court as per Anx.II, and that 10 days' time may be granted.

2. Time granted.

Post on 28.06.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                                            SHOBA ANNAMMA EAPEN,
                                                                    JUDGE
            Skk//09062022




09-06-2022                              /True Copy/                                   Assistant Registrar
 Con.Case(C) No.393/2022                 3/3

APPENDIX OF CON.CASE(C) 393/2022 Annexure III TRUE COPY OF THE GO (Rt) NO.287/2021/AYUSH DT 19.07.2021 Annexure I TRUE COPY OF THE ORDER DATED 26.03.2018 IN T.A.NO.6902/2012 OF THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL,THIRUVANANTHAPURAM Annexure II CERTIFIED COPY OF THE JUDGMENT DATED 03.03.2021 IN OP(KAT) NO.342/2020 OF THE HON'BLE HIGH COURT OF KERALA