C.Sasi vs State Of Kerala
2024 Latest Caselaw 4537 Ker

Kerala High Court

C.Sasi vs State Of Kerala on 6 February, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 6TH DAY OF FEBRUARY 2024 / 17TH MAGHA, 1945
                        WP(C) NO. 28698 OF 2014
PETITIONER/S:

          C.SASI
          AGED 49 YEARS
          S.A.BHAVAN, MAMPAZHAKKARA, PERUMBAZHANTHOOR,
          NEYYATINKARA.

          BY ADVS.
          SRI.T.RAVIKUMAR
          SMT.ANJU P.NAIR



RESPONDENT/S:

    1     STATE OF KERALA
          REP. BY THE CHIEF SECRETARY,
          THIRUVANANTHAPURAM - 695 001.

    2     DIRECTORATE OF THE HEALTH SERVICES
          THIRUVANANTHAPURAM, PIN: 695 014.

    3     STATE OF KERALA
          DISTRICT HEALTH AND FAMILY WELFARE SOCIETY,
          THIRUVANANTHAPURAM, PIN: 695 014.

    4     THIRUVANANTHAPURAM WC HOSPITAL COMPOUND
          THYCAUD, THIRUVANANTHAPURAM, PIN: 695 014.

    5     NEYYATINKARA MUNICIPALITY
          REP. BY THE CHAIRMAN NEYYATINKARA - 691 001.


OTHER PRESENT:

          SRI. BINOY DAVIS (GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.28698/2014                       -2-

                                    JUDGMENT

This writ petition was filed in the year 2014 seeking the following

reliefs:-

"(i) to call for the records leads to Exhibit-P4 and direct the respondents to start the PHC at Rajeev Gandhi Smaraka Community Hall, Mambazhakkara as had been decided in Exhibit-P4;

(ii) to direct the authorities not to change the venue of the Public Health Centre from Rajeev Gandhi Smaraka Hall which will be totally detrimental to others."

This court by order dated 31-10-2014 had directed that the present Primary

Health Centre will continue in the same place for a period of 10 days, if it is

not already shifted. Thereafter the matter came up for consideration on 26-11-

2014 it has not been listed thereafter.

2. Having regard to the nature of the reliefs sought for in this writ

petition, it appears that this writ petition has become infructuous. Writ

petition is therefore dismissed as infructuous making it clear that if the

petitioner has any subsisting grievance, he may approach the competent

authority in that regard.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF WP(C) 28698/2014

PETITIONER EXHIBITS

P1: TRUE COPY OF THE LETTER DATED 18/2/2014.

P2: TRUE COPY OF THE PERMISSION DATED 22/2/2014.

P3: TRUE COPY OF THE MINUTES OF THE MEETING DATED 22/2/2014.

P4: TRUE COPY OF THE NOTICE DATED 26/2/2014.