Premalatha T.D vs The Tripunithura Municipality
2024 Latest Caselaw 12692 Ker

Kerala High Court

Premalatha T.D vs The Tripunithura Municipality on 21 May, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE SATHISH NINAN
    TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946
                      WP(C) NO. 35624 OF 2018
PETITIONER:

          PREMALATHA T.D
          AGED 49 YEARS
          W/O BABU, CONTINGENT SWEEPER, TRIPUNITHURA
          MUNICIPALITY NRHM HOMEO DISPENSARY, MAKALIYAM,
          IRUMPANAM P.O., PIN- 682309, RESIDING AT
          THATTAMPARAMBIL, H.NO. 363, THIRUVANKULAM
          PANCHAYATH, IRUMPANAM P.O, ERNAKULAM DISTRICT-
          682309.
          BY ADV P.P.JNANASEKHARAN


RESPONDENTS:

    1     THE TRIPUNITHURA MUNICIPALITY
          REPRESENTED BY ITS SECRETARY MUNICIPAL OFFICE,
          TRIPUNITHURA - 682301
    2     THE DISTRICT MEDICAL OFFICER (HOMOEOPATHY)
          KALOOR, ERNAKULAM - 682 017.
    3     THE SECRETARY TO GOVERNMENT
          HEALTH AND FAMILY WELFARE (J) DEPARTMENT,
          THIRUVANANTHAPURAM-695001
    4     THE MEDICAL OFFICER
          NRHM HOMOEO DISPENSARY, MAKALIYAM, IRUMPANAM P.O.,
          ERNAKULAM DISTRICT - 682 309.
          BY ADVS.
          SRI.C.V.MANUVILSAN
          SRI.S.MADHUSOODANAN, SC, TRIPUNITHURA MUNICIPALITY
          K.S.ARUN KUMAR


          SRI. BIJOY CHANDRAN, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     Sathish Ninan, J.
             ==============================
                W.P(C) No.35624 of 2018
            ===============================
          Dated this the 21st day of May, 2024

                        JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the writ petition without

prejudice to the rights.

Permission granted.

Writ petition is dismissed as withdrawn without

prejudice to the rights.

Sd/-

Sathish Ninan, Judge SVP APPENDIX OF WP(C) 35624/2018

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF RESOLUTION DT.24/01/2015 OF THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF REPORT OF MEDICAL CAMP DATED 27/06/2018.

EXHIBIT P2 TRUE COPY OF REPORT OF MEDICAL CAMP ON 17/08/2018.

EXHIBIT P3 TRUE COPY OF G.O.(RT) NO.3710/2008/H&FWD DT.10/11/2008.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF BANK PASS BOOK.

EXHIBIT P5 TRUE COPY OF RELEVANT ATTENDANCE SHEET OF HOMOEO DISPENSARY AT MAKALIYAM. EXHIBIT P6 TRUE COPY OF MUSTER ROLL FOR AUGUST 2018.

EXHIBIT P7 TRUE COPY OF G.O.(MS) NO.145/2012/H&FWD DT.19/05/2012.