Swathi Krishnan vs Mohammed Hanish Ias, Secretary
2023 Latest Caselaw 10913 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. 2199 OF 2023
    AGAINST THE JUDGMENT IN WP(C) 22215/2021 DATED 17.06.2022
PETITIONER:

             SWATHI KRISHNAN, AGED 25 YEARS,
             D/O. DR. PADMAKUMAR S.K., 3RD YEAR
             (7TH SEMESTER MBBS STUDENT, BELIEVERS CHURCH
             MEDICAL COLLEGE, THIRUVALLA., PIN - 689103

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


             SMT. VIDYA 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 2199/23
                                    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 2199/23

APPENDIX OF CON.CASE(C) 2199/2023

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 17.06.2022 IN W.P.(C) NO. 22215/2021. Annexure A2 A TRUE COPY OF THE G.O. (RT.) NO.1122/2023/H&FWD DATED 11.05.2023