V.A.Sakunthala vs Medical Centre And Reliefs Services ...
2024 Latest Caselaw 11965 Ker

Kerala High Court

V.A.Sakunthala vs Medical Centre And Reliefs Services ... on 7 May, 2024

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR.JUSTICE JOHNSON JOHN
  TUESDAY, THE 7TH DAY OF MAY 2024 / 17TH VAISAKHA, 1946
                    WP(C) NO.17003 OF 2024
PETITIONER/S:

         V.A.SAKUNTHALA
         AGED 58 YEARS, W/O SADANANDAN.V.P,
         KOZHINGAL PARAMBIL HOUSE, KATTUKODE,
         P.O.VADAKKANCHERY,PALAKKAD DIST, PIN-678 683.

         BY ADVS.

         K.S.RAJESH
         M.SHAJU PURUSHOTHAMAN
         M.K.FAISAL
RESPONDENT/S:

    1    MEDICAL CENTRE AND RELIEFS SERVICES (MEDICARES)
         PALAKKAD, PIN-678 001, REPRESENTED BY ITS
         CHAIRMAN, THE DISTRICT COLLECTOR, PALAKKAD.

    2    THE CHAIRMAN,
         MEDICAL CENTRE AND RELIEFS SERVICES (MEDICARES)
         PALAKKAD(THE DISTRICT COLLECTOR, PALAKKAD),
         KERALA,PIN - 678 001.

    3    THE MEMBER SECRETARY
         MEDICAL CENTRE AND RELIEFS SERVICES (MEDICARES)
         PALAKKAD,PIN-678 001 (THE SUPERINTENDENT,
         DISTRICT HOSPITAL, PALAKKAD).

    4    THE SUPERINTENDENT,
         MEDICAL CENTRE AND RELIEFS SERVIC (MEDICARES),
         THE OFFICE OF THE DISTRICT COLLECTOR, PALAKKAD,
         KERALA, PIN - 678 001.

     THIS WRIT PETITION      (CIVIL) HAVING COME UP      FOR
ADMISSION ON 07.05.2024,     THE COURT ON THE SAME       DAY
DELIVERED THE FOLLOWING:
 WP(C) No.17003 OF 2024

                                  2

                      JOHNSON JOHN, J.
                   -----------------
                 W.P.(C).No.17003 of 2024
                   -----------------
               Dated this the 7th day of May, 2024

                            JUDGMENT

Heard. Admitted.

2. The learned Counsel for the petitioner submits that

he is limiting his prayer for the expeditious disposal of Ext.P5

application pending before the 2nd respondent within a time

frame. No objection for the learned Government Pleader in

directing the 2nd respondent to dispose of Ext.P5 application

within a reasonable time.

Considering the circumstances, this writ petition is

disposed of with a direction to the 2 nd respondent to consider

and pass appropriate orders in Ext.P5 application on merit, in

accordance with law, within a period of two months from the

date of receipt of copy of this Judgment.

Sd/-

JOHNSON JOHN, JUDGE S.M.K. WP(C) No.17003 OF 2024

APPENDIX

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE COPY OF THE APPOINTMENT ORDER DATED 13.12.1999 ISSUED BY THE 2ND RESPONDENT CHAIRMAN TO THE PETITIONER

Exhibit P2 A TRUE COPY THE MEMORANDUM OF ASSOCIATION OF MEDICARES DATED NIL

Exhibit P3 A TRUE COPY THE REPORT OF SUB COMMITTEE CIRCULATED AMONG EMPLOYEES CONTAINING THE SEAL AND SIGNATURE OF THE 4TH RESPONDENT AFFIXED ON 1.1.2020

Exhibit P4 THE TRUE COPY OF THE TERMINATION NOTICE DATED 29.4.2024 ISSUED BY THE 4TH RESPONDENT TO THE PETITIONER

Exhibit P5 A TRUE COPY OF THE REPRESENTATION DATED 30.4.2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 5.3.2024