Dr. Shahinamole.S vs Sri. Keshvendra Kumar Ias
2023 Latest Caselaw 8735 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
       THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                        &
             THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                        CON.CASE(C) NO. 582 OF 2023
 AGAINST THE ORDER/JUDGMENT IN OP(KAT) 319/2017 OF HIGH COURT OF
                                     KERALA
PETITIONER/S:
           DR. SHAHINAMOLE.S.
           AGED 48 YEARS
           W/O. S. ABDUL MAJEED, PROFESSOR, DEPARTMENT OF
           PRASUTHITHANTRA & STREEROGA, GOVERNMENT AYURVEDA
           MEDICAL COLLEGE, THRIPUNITHURA, ERNAKULAM-682301,
           RESIDING AT TC 19/179(2) VPS 418, THIRUMALA .P.O.,
           THIMUVANANTHAPURAM- PH: 9447552955, PIN - 695006
           BY ADVS.
           ELVIN PETER P.J.
           K.R.GANESH
           GOURI BALAGOPAL
           ABHIJITH.K.ANIRUDHAN
           SREELEKSHMI A.S.
           ANU JOSEPH


RESPONDENT/S:
     1     SRI. KESHVENDRA KUMAR IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
           SECRETARY, AYUSH DEPARTMENT, GOVERNMENT. SECRETARIAT,
           THIRUVANANTHAPURAM, PIN - 695001
     2     SRI. KESHVENDRA KUMAR IAS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER) THE
           CONVENER, DEPARTMENTAL PROMOTION COMMITTEE TO PREPARE
           THE SELECT LIST FOR PROMOTION TO THE POST OF PROFESSOR
           IN GOVERNMENT AYURVEDA COLLEGE) SECRETARY, AYUSH
           DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
           PIN - 695001
OTHER PRESENT:
           SRGP VINITHA B


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 582 OF 2023
                                   2

                              JUDGMENT

DR. A.K.Jayasankaran Nambiar.J

Taking note of the status quo order passed by the Hon'ble

Supreme Court in an SLP preferred against the judgment dated

20.12.2022 in O.P(KAT) No. 319/2017 of this court, this contempt

of court case is closed, without prejudice to the right of the

petitioner to reopen the same, if need arises in future.

Sd/-

DR. A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE SJ CON.CASE(C) NO. 582 OF 2023

APPENDIX OF CON.CASE(C) 582/2023

PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE SELECT LIST APPROVED BY THE GOVERNMENT AS PER G.O. DATED 15.10.2016. ANNEXURE A2 TRUE COPY OF THE ORDER DATED 30.03.2017 IN O.A. (EKM) NO. 2396/2016 OF THE HON'BLE KERALA ADMINISTRATIVE TRIBUNAL, ERNAKULAM ANNEXURE A3 CERTIFIED COPY OF THE JUDGMENT DATED 20.12.2012 IN O.P. (KAT) NO. 319/2017 OF THIS HON'BLE COURT.