Annie George vs State Of Kerala
2023 Latest Caselaw 9354 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                       WP(C) NO. 27813 OF 2023
PETITIONER:

            ANNIE GEORGE, AGED 89 YEARS, UNEMPLOYED,
            RESIDING AT THENAMKODATH HOUSE, HOUSE NO.35/15/80A,
            SOUTH JANATHA ROAD, PALARIVATTOM, PONITHURA VILLAGE,
            KANAYANNOOR TALUK, ERNAKULAM DISTRICT, PIN - 682028.

            BY ADVS.
            T.G.PAUL
            P.N.ANOOP (PAREKKADAN)
            SURESHKUMAR C


RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE PRINCIPAL SECRETARY,
            HEALTH DEPARTMENT, SECRETARIAT,
            THIRUVANANTHAPURAM - 695001.

    2       THE DIRECTOR,
            HEALTH DEPARTMENT,
            THIRUVANANTHAPURAM - 695035.

    3       THE DISTRICT MEDICAL OFFICER,
            ERNAKULAM - 682011.

            BY ADV.SMT.MABLE C.KURIAN[SR.GP]


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 27813 OF 2023
                                     -2-

                             JUDGMENT

When this matter was called today, Smt.Mable

C.Kurian - learned Senior Government Pleader,

submitted that the application of the petitioner for

the family pension and its arrears - which was

forwarded by the Director of Health Services to the

Principal Secretary of Health Services through

Ext.P3 - will be decided and necessary action

completed thereon, within a period of one month from

today.

2. I certainly propose to accede to the afore

submission of the learned Senior Government Pleader;

but must remind the Officers concerned that the

petitioner is an 89 years old lady, who says that

she has no other means of livelihood and struggling

for the last five years, after the death of her

daughter. These aspects cannot be lost sight of and

must engage the minds of the Authority empathically.

In the afore circumstances, I order this writ

petition and direct the competent Authority of the WP(C) NO. 27813 OF 2023

1st respondent to immediately take a decision on the

application of the petitioner for family pension,

consequent to the death of her daughter in the year

2018; thus culminating in an appropriate order and

necessary action thereon, as expeditiously as is

possible, but not later than one month from the date

of receipt of a copy of this judgment.

I make it clear that whatever be the amount

which is found eligible to the petitioner through

the afore exercise, it shall be made available to

her within a period of two weeks thereafter.

I am fixing the time frame short, adverting to

the singular fact that the petitioner is now 89

years old and stated to be without resources, even

for her medical expenses.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 27813 OF 2023

APPENDIX OF WP(C) 27813/2023

PETITIONER EXHIBITS

EXHIBIT P1 PHOTOCOPY OF THE LETTER FROM THE DIRECTOR OF HEALTH DEPARTMENT.

EXHIBIT P2 PHOTOCOPY OF THE LETTER FROM THE DISTRICT MEDICAL OFFICER.

EXHIBIT P3 PHOTOCOPY OF THE LETTER FROM THE DIRECTOR OF HEALTH SERVICE.