Babu Isaac John vs State Of Kerala
2024 Latest Caselaw 19352 Ker

Kerala High Court

Babu Isaac John vs State Of Kerala on 3 July, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

WA No.905/2024                                1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                         &
                    THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
             Wednesday, the 3rd day of July 2024 / 12th Ashadha, 1946
                                WA NO. 905 OF 2024
       AGAINST JUDGMENT DATED 14.06.2024 IN WP(C) 36371/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          BABU ISAAC JOHN, AGED 47 YEARS, MERCY COTTAGE, H.NO.14/1650 DARSANA
          LANE, WEST KARUVELIPADY, KOCHI, PIN - 682005

     BY ADVS.M/S. D.G.VIPIN, DANIEL A.J. , MANISHA V.V & ANNA ROSE NAMBADAN,

   RESPONDENT(S)/RESPONDENT:

      1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY HEALTH &
         FAMILY WELFARE, GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM, PIN -
         695001
      2. STATE INSTITUTE OF MEDICAL EDUCATION & TECHNOLOGY (SI-MET),
         REPRESENTED BY ITS GOVERNING BODY, PALLIMUKKU, PETTA P.O.
         THIRUVANANTHAPURAM, PIN - 695024
      3. THE DIRECTOR, SIMET, THIRUVANANTHAPURAM, PIN - 695024
      4. THE PRINCIPAL, SI-MET COLLEGE OF NURSING PALLURUTHY, ERNAKULAM
         DISTRICT, PIN - 682006

    BY GOVERNMENT PLEADER FOR R1

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the 3rd respondent to permit the appellant to join duty in SIMET
   College of nursing Palluruthy, staying the operation of Exhibit P-9 Order
   produced and marked in the Writ Petition pending disposal of the above
   Writ Appeal.
        This Writ Appeal coming on for orders on 03.07.2024 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

The learned Government Pleader takes notice for the 1st respondent.

Issue notice by speed post to respondents 2 to 4.

Post on 25/07/2024.

Sd/- RAJA VIJAYARAGHAVAN V, JUDGE

Sd/- M.A.ABDUL HAKHIM , JUDGE

03-07-2024 /True Copy/ Assistant Registrar

Exhibit P9 TRUE COPY OF THE ORDER NO. E/118/2011/SI-MET DATED 28-10-2023 PASSED BY THE 3RD RESPONDENT.