R.Sushama vs Dr.Rajan N Khobragade
2022 Latest Caselaw 5733 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
               Friday, the 27th day of May 2022 / 6th 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
   27.05.2022, the court on the same day passed the following:

                                                                P.T.O.
 Con.Case(C) No.393/2022                           2/3




          ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                          =================================
                               Cont.Case (C) No.393 of 2022
                                   [arising out of the judgment dated
                                  03.03.2021 in O.P(KAT) No.342/2020]
                          =================================
                                  Dated this the 27th day of May, 2022

                                              ORDER

The learned Senior Government Pleader seeks short time to get

instructions on the matters arising out of Annexure-III G.O(Rt.)

No.287/2021/Ayush dated 19.07.2021.

2. The Registry will place on record original case papers/JPs in

relation to disposed Annexure-II O.P(KAT) No.342/2020 along with this

case file, for the perusal of this Court.

List the case in the Admission List on 09/06/2022.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

vgd

27-05-2022 /True Copy/ Assistant Registrar Con.Case(C) No.393/2022 3/3

APPENDIX OF CON.CASE(C) 393/2022 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. Annexure III TRUE COPY OF THE GO (RT) NO.287/2021/AYUSH DT 19.07.2021.