Regional Cancer Centre (Rcc) vs Najeeya.S
2023 Latest Caselaw 8105 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
            Monday, the 31st day of July 2023 / 9th Sravana, 1945
                             WA NO. 1090 OF 2023
  AGAINST THE JUDGMENT DATED 20.01.2023 IN WP(C) 14295/2021 OF THIS COURT.
APPELLANT/RESPONDENT NO.1

     REGIONAL CANCER CENTRE (RCC), REPRESENTED BY THE DIRECTOR, RCC,
     P.O.BOX 2417, MEDICAL COLLEGE CAMPUS, THIRUVANANTHAPURAM, PIN -
     695011.

BY ADVOCATE SRI.ATHUL SHAJI, SC, REGIONAL CANCER CENTRE (RCC)

RESPONDENTS/PETITIONER & RESPONDENT NOS.2 & 3:

  1. NAJEEYA.S, EMPLOYEE CODE NO. 1110, SANORA, TC2/978(3) PALOOR LANE,
     MURINJAPALAM, MEDICAL COLLEGE.P.O., THIRUVANANTHAPURAM, PIN - 695011
  2. GOVERNMENT OF KERALA, HEALTH & FAMILY WELFARE (J) DEPARTMENT,
     REPRESENTED BY ITS SECRETARY, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM, PIN - 695001
  3. THE DIRECTOR OF MEDICAL EDUCATION, MEDICAL COLLEGE CAMPUS,
     THIRUVANANTHAPURAM, PIN - 695011.

BY ADVOCATE SRI.K.P.ABDUL RASSAK, FOR R1

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to stay the operation of the impugned judgment and all further proceedings
pursuant thereto pending final disposal of the Writ Appeal.
     This Writ Appeal coming on for orders on 31/07/2023, upon perusing
the appeal memorandum, the court passed the following:
            ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
        -------------------------------------------------------------------
                        C.M.Application No.1 of 2023
                                        in
                             W.A.No.1090 of 2023
                                         &
                             W.A.No.1090 of 2023
  [arising out of the impugned judgment dated 20.01.2023 in W.P.(C).No.14295/2021]
   -----------------------------------------------------------------------------
                     Dated this the 31st day of July, 2023


                                     ORDER

C.M.A No.1 of 2023 in W.A No.1090 of 2023

This is an application to condone the delay of 89 days in filing

the above writ appeal.

2. Having heard both sides and after going through the

affidavit filed in support of the above application, we find that

sufficient grounds have been made out therein to justify the

condonation of delay in filing this appeal. Accordingly, the delay of 89

days in filing this appeal, will stand condoned.

With these observations and directions, the above C.M

Application will stand disposed of.

W.A No.1090 of 2023

List the writ appeal for admission in the admission list on W.A.1090/2023 ..2..

22.08.2023.

Hand over.

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

C.JAYACHANDRAN JUDGE

Mrcs