Sunganthi G vs Secretary Health And Family Welfare ...
2024 Latest Caselaw 4954 Ker

Kerala High Court

Sunganthi G vs Secretary Health And Family Welfare ... on 9 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 9TH DAY OF FEBRUARY 2024 / 20TH MAGHA, 1945
                        WP(C) NO. 22620 OF 2016


PETITIONER:

            SUGANTHI G
            AGED 46 YEARS
            W/O K RAJENDRAN, MEKKUMKARA PUTHENVEEDU, NANNIYODE,
            PACHA P.O., THIRUVANANTHAPURAM DISTRICT.
            BY ADV SRI.S.VIDYASAGAR


RESPONDENTS:

    1       SECRETARY HEALTH AND FAMILY WELFARE DEPAETMENT
            GOVERNMENT OF SECRETARIAT,THIRUVANANTHAPURAM-695 001
    2       DISTRICT MEDICAL OFFICER
            THIRUVANANTHAPURAM - 695 001
    3       DISTRICT PROGRAMME MANAGER
            NATIONAL RURAL HEALTH MISSION (NRHM),
            THIRUVANANTHAPURAM - 695 001
    4       MEDICAL OFFICER IN CHARGE
            COMMUNITY HEALTH CENTRE (CHC), PALODE P.O.,
            THIRUVANANTHAPURAM DISTRICT - 695 001
    5       PRESIDENT
            VAMANAPURAM BLOCK PANCHYATH, VAMANAPURM PO,
            THIRUVANATHAPURAM - 695 606

BY ADV.

            SRI. RIYAL DEVASSY, GP
            SRI. SIJU KAMALASANAN - R5



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22620 OF 2016


                                 2



                P.V.KUNHIKRISHNAN, J.
                 ------------------------------
               W.P.(C)No. 22620 of 2016
         ----------------------------------------------
      Dated this the 09th day of February, 2024


                       JUDGMENT

When this Writ petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, this Writ Petition is dismissed as

infructuous.

Sd/-

                                     P.V.KUNHIKRISHNAN
nvj                                        JUDGE