State Of Kerala vs Anitha P.B
2024 Latest Caselaw 12580 Ker

Kerala High Court

State Of Kerala vs Anitha P.B on 21 May, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                    &
            THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                          RP NO. 444 OF 2024
AGAINST THE JUDGMENT DATED 01.03.2024 IN OP(KAT) NO.59 OF 2024 OF
                         HIGH COURT OF KERALA
REVIEW PETITIONERS/RESPONDENTS 1 TO 4 IN OP(KAT) :

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY TO GOVERNMENT,
            DEPARTMENT OF HEALTH & FAMILY WELFARE,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
            PIN - 695001
    2       THE DIRECTOR OF HEALTH SERVICES
            DIRECTORATE OF HEALTH SERVICES, VANCHIYOOR P.O.,
            THIRUVANANTHAPURAM, PIN - 695035
    3       THE PRINCIPAL
            GOVERNMENT MEDICAL COLLEGE, KOZHIKODE,
            KOZHIKODE, PIN - 673008
    4       THE DIRECTOR OF MEDICAL EDUCATION
            DIRECTORATE OF MEDICAL EDUCATION, CHALAKUZHY,
            THIRUVANANTHAPURAM, PIN - 695011
            BY ADV GOVERNMENT PLEADER


RESPONDENTS/PETITIONER AND ADDITIONAL 5TH RESPONDENT IN OP(KAT):

    1       ANITHA P.B.
            AGED 49 YEARS, W/O RANJITH SATEYAN,
            SENIOR NURSING OFFICER,
            GOVERNMENT MEDICAL COLLEGE,
            KOZHIKODE, RESIDING AT PUTHENPURAYIL HOUSE,
            PARAMBILKADAVU, KAKKODI, KOZHIKODE,
            PIN - 673611
    2       POULIN K JOSEPH
            SENIOR NURSING OFFICER, GOVERNMENT MEDICAL COLLEGE,
            KOZHIKODE, KOZHIKODE, PIN - 673008
            BY SRI.A.J.VARGHESE, SR.GOVERNMENT PLEADER
     THIS    REVIEW   PETITION   HAVING    COME   UP   FOR   ADMISSION   ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP No.444 of 2024 IN
OP(KAT) 59 of 2024
                                             2



                                  JUDGMENT

A.Muhamed Mustaque, J.

This review petition is filed by the State. The learned

Government Pleader states that the judgment under review shall

not stand in the way of considering transfer of the

respondent/original petitioner at the time of general transfer in

accordance with the transfer norms. We make it clear that we are

not interdicting the Government considering the transfer of the

respondent in accordance with the transfer norms applicable to all

such transfers. We, therefore, find that no reason to interfere with

the judgment.

With the clarification as above, this review petition

stands disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE rkj RP No.444 of 2024 IN OP(KAT) 59 of 2024

PETITIONER ANNEXURES Annexure A1 Series TRUE COPY OF THE APPLICATIONS FOR TRANSFER