Niranjana C A vs Mohammed Hanish Ias
2023 Latest Caselaw 10912 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 19TH DAY OF OCTOBER 2023 / 27TH ASWINA, 1945
                         CON.CASE(C) NO. 2178 OF 2023
    AGAINST THE JUDGMENT IN WP(C) 21952/2021 DATED 17.06.2022


PETITIONER:

             NIRANJANA C A, AGED 25 YEARS, D/O. N.CHITHARANJAN,
             MBBS COMPLETED, BELIEVERS CHURCH MEDICAL COLLEGE,
             THIRUVALLA, RESIDING AT TC/14/405(1), FRIENDS NAGAR
             POONTHI ROAD, KUMARAPURAM MEDICAL COLLEGE P.O,
             THIRUVANANTHAPURAM., PIN - 695011

             BY ADVS.
             UTHARA A.S
             C.UNNIKRISHNAN (KOLLAM)
             NIDHI BALACHANDRAN
             ANANDA PADMANABHAN
             VIJAYKRISHNAN S. MENON
             VIVEK NAIR P.
             GOUTHAM KRISHNA U.B.


RESPONDENT:

             MOHAMMED HANISH IAS, SECRETARY TO THE GOVERNMENT,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             DEPARTMENT OF HEALTH & FAMILY WELFARE, SECRETARIAT,
             TRIVANDRUM, PIN - 695001

             SRI.SUNIL KUMAR KURIAKOSE - GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 19.10.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 2178/23
                                     2



                           JUDGMENT

When this matter was called today, Smt.Vidya Kuriakose -

learned Government Pleader, submitted that the entire amount as

ordered by this Court has been credited to the account of the

petitioner.

In the afore circumstances, I close this Contempt Case;

however, leaving liberty to the petitioner to seek a rehearing, if the

above submission is found to be inaccurate, in future.

Sd/-

RR                                       DEVAN RAMACHANDRAN
                                                JUDGE
 COC 2178/23

APPENDIX OF CON.CASE(C) 2178/2023

PETITIONER ANNEXURES Annexure 1 A TRUE COPY OF THE JUDGMENT DATED 17.06.2022 IN W.P.(C) NO. 21952/2021 OF THIS HON'BLE COURT.

Annexure 2 A TRUE COPY OF THE G.O. (RT.) NO.1122/2023/H&FWD DATED 11.05.2023