Dr.Shylaja K.Nair vs State Of Kerala And Others
2022 Latest Caselaw 11110 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   WEDNESDAY, THE 9TH DAY OF NOVEMBER 2022 / 18TH KARTHIKA, 1944
                        WP(C) NO. 19975 OF 2009


PETITIONER:

          DR.SHYLAJA K.NAIR, SENIOR LECTURER,
          SHREE VIDHYADHIRAJA HOMOEOPATHIC MEDICAL COLLEGE,
          NEMOM P.O., THIRUVANANTHAPURAM.
          BY ADVS.
          SRI.N.MANOJ KUMAR
          SMT.JAYASREE MANOJ


RESPONDENTS:

    1     STATE OF KERALA,
          REP.BY ITS SECRETARY,
          HEALTH & FAMILY WELFARE (I) DEPARTMENT,
          GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM.
    2     THE PRINCIPAL CONTROLLING OFFICER
          GOVERNMENT HOMOEOPATHIC MEDICAL COLLEGE,,
          THIRUVANANTHAPURAM.
    3     *(SHREE VIDHYADHIRAJA HOMOEOPATHIC MEDICAL
          COLLEGE, REP.BY ITS SECRETARY, P.N.KRISHNA PILLAI,
          SHREE VIDHYADHIRAJA VIDHYA SAMAJAM, NEMOM P.O.,
          THIRUVANANTHAPURAM.) DELETED
          (RESPONDENT NO.3 IS DELETED FROM THE PARTY ARRAY AS PER
          ORDER DATED 18.12.2009 IN I.A.15659/2009.)
    4     SHREE VIDHYADHIRAJA VIDHYA SAMAJAM
          REP.BY ITS SECRETARY, 'ASWATHY',
          HINDU MISSION ROAD, THIRUVANANTHAPURAM-1.
    5     DR.P.REMADEVI, TUTOR,
          H.O.D.OF OBSTRICS & GYNECOLOGY DEPARTMENT,
          SHREE VIDHYADHIRAJA HOMOEOPATHIC MEDICAL COLLEGE,
          THIRUVANANTHAPURAM.
 WP(C) NO. 19975 OF 2009

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            BY ADVS.

            SRI.ABRAHAM SAMSON
            SMT.LOVELY SAMSON
            SRI.B.SATHIQ
            SRI.SANTHAN V.NAIR



     THIS    WRIT   PETITION    (CIVIL)   HAVING    COME   UP    FOR
ADMISSION    ON   09.11.2022,    THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 19975 OF 2009

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               P.V.KUNHIKRISHNAN, J.
              ------------------------------
             W.P.(C).No. 19975 of 2009
      ----------------------------------------------
     Dated this the 09th day of November, 2022


                     JUDGMENT

When this writ petition came up for consideration,

there was no representation for the petitioner.

Therefore, this writ petition is dismissed for default.

Sd/-

                                   P.V.KUNHIKRISHNAN
DM                                        JUDGE