Dr.Jisha.M vs Dr.O.K.Mani
2023 Latest Caselaw 3977 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
               CON.CASE(C) NO. 506 OF 2023
AGAINST THE JUDGMENT IN WP(C) 41348/2022 OF HIGH COURT OF
                           KERALA
PETITIONER/PETITIONER:

        DR.JISHA.M
        AGED 41 YEARS
        W/O DR.PEETHAMBARAN.M.S.,
        ASST.PROFESSOR, DPI OF ANASTHESIOLOGY GMC ,
        PALAKKAD (RESIDING AT 'NIHIR' NEAR YAKKARA
        BRIDGE, YAKKARA, PALAKKAD, PIN - 678701
        BY ADV R.S.SARAT


RESPONDENT/2ND RESPONDENT:

        DR.O.K.MANI
        DIRECTOR,(AGE AND FATHERS NAME NOT KNOWN TO THE
        PETITIONER)
        THE INSTITUTE OF INTEGRATED MEDICAL SCIENCE
        (GOVT MEDICAL COLLEGE, PALAKKAD), EAST YAKKARA
        KUNNATHURMEDU.P.O.PALAKAKD-678013, PIN - 678013
         BY ADV ADVOCATE GENERAL OFFICE KERALA

         SRI.JACOB E SIMON-GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 30.03.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC 506/2023
                                ..2..


                           JUDGMENT

When this matter was called today, the learned Government

Pleader submitted that every measure, as per the judgment of

this Court, has been taken by the respondent and that

petitioner's name has been placed before the competent

Departmental Promotion Committee (DPC). He thus prayed that

this Contempt Case be closed.

2. Sri.Sarat.R.S. - learned counsel for the petitioner,

conceded that his client's name is now before the DPC; and thus

prayed that this Contempt Case be kept pending, until a decision

is taken by the said Committee.

3. I am afraid that I cannot accede to the request of the

petitioner because, the best that the respondent could have done

is to clear the petitioner's name for being presented before the

DPC. This, having been done, nothing remains as far as this

Contempt Case is concerned.

This Contempt Case is thus closed; however, reserving

every liberty to the petitioner, including to challenge any decision

taken by the DPC; for which purpose, all contentions are left

open. Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR COC 506/2023 ..3..

APPENDIX OF CON.CASE(C) 506/2023

PETITIONER ANNEXURES Annexure-A CERTIFIED COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT ON 06.01.2023 IN WP© NO.41348/2022 DIRECTING THE 2ND RESPONDENT TO TAKE APPROPRIATE ACTION Annexure-B TRUE COPY OF THE COVERING LETTER DATED 11.01.2023 EVIDENCING COMMUNICATION OF COPY OF THE JUDGMENT BY THE PETITIONER TO THE RESPONDENT HEREIN