Dr.Savithri K vs The State Of Kerala
2022 Latest Caselaw 7921 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                        WP(C) NO. 13538 OF 2022
PETITIONER

             DR.SAVITHRI K., AGED 56, W/O. DIVAKARAN,
             ASSISTANT PROFESSOR, VAIDYARATNAM AYURVEDA COLLEGE,
             OLLUR, THRISSUR -680306, (RESIDING AT ELEDATHU MANA,
             KIRALUR P.O., VELUR, THRISSUR-680601.

             BY ADV R.RAJESH(PULLIKADA)


RESPONDENTS:

    1        THE STATE OF KERALA, REP. BY ITS SECRETARY TO
             GOVERNMENT, HEALTH & FAMILY WELFARE (D) DEPARTMENT,
             GOVT. SECRETARIAT, THIRUVANANTHAPURAM-695001.

    2        THE DIRECTOR OF AYURVEDA MEDICAL EDUCATION,
             AROGYA BHAVAN, THIRUVANANTHAPURAM-695001.

    3        THE MANAGER, VAIDYARATNAM AYURVEDA COLLEGE, OLLUR,
             THAIKKATTUSSERY, THRISSUR-680322.

    4        THE PRINCIPAL, VAIDYARATNAM AYURVEDA COLLEGE, OLLUR,
             THAIKKATTUSSERY, THRISSUR-680322.

             BY ADVS.S.P.ARAVINDAKSHAN PILLAY
             N.SANTHA
             V.VARGHESE
             PETER JOSE CHRISTO
             S.A.ANAND
             K.N.REMYA
             L.ANNAPOORNA
             VISHNU V.K.
             ABHIRAMI K. UDAY
             SRI.JOSHY THANNICKAMATTAM, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13538 OF 2022
                            -2-

                          JUDGMENT

The issues involved in this case are,

admittedly, covered against the petitioner,

through the judgment of this Court delivered in

W.A.No.104/2017, a copy of which has been produced

by the 3rd respondent as Ext.R3(a).

In the afore circumstances, I close this writ

petition, recording the further submission of the

petitioner that she has already attained the age

of 56, which has been declared to be the age of

superannuation by this Court in Ext.R3(a).

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 13538 OF 2022

APPENDIX OF WP(C) 13538/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE APPOINTMENT ORDER DATED 31.8.2006 ISSUED BY THE MANAGER, VAIDYARATNAM AYURVEDA COLLEGE, OLLUR, THAIKKATTUSSERY, THRISSUR.

EXHIBIT P2 A TRUE COPY OF THE ORDER NO.GA-

II/A1/2515/2006 DATED 9.4.2007 ISSUED BY THE UNIVERSITY OF CALICUT.

EXHIBIT P3 A TRUE COPY OF THE G.O. (MS) NO.107/2012/H&FWD DATED 7.4.2012 ISSUED BY THE GOVERNMENT.

EXHIBIT P4 TRUE COPY OF THE G.O.(MS) NO.471/2013/H&FWD DATED 5.12.2013.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 24.11.2021.

EXHIBIT P5(A) TRUE COPY OF THE FORWARDING LETTER.

EXHIBIT P6 A TRUE COPY OF THE COMMUNICATION ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT DATED 8.3.2013.

EXHIBIT P7 TRUE COPY OF THE JUDGMENT DATED 8.11.2016 IN WP(C) NO.8833/2013.

EXHIBIT P8 THE TRUE COPY OF THE G.O.(MS) NO.131/2014/H&FWD DATED 30.4.2014.

RESPONDENT EXHIBITS

EXHIBIT R3(A) TRUE COPY OF THE JUDGMENT DATED 24.05.2019 IN W.A.NO.104/2017 OF THE DIVISION BENCH OF THIS HON'BLE HON'BLE COURT.