N.Krishnan Nair vs Hospital Management Committee
2024 Latest Caselaw 13192 Ker

Kerala High Court

N.Krishnan Nair vs Hospital Management Committee on 23 May, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
            THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
         THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                          WP(C) NO. 6644 OF 2016
PETITIONER/S:

     1      N.KRISHNAN NAIR, AGED 67 YEARS
            S/O. NEELAKANDAN PILLAI, PADINJARATHIL VEEDU, NETTARA,
            KUTHIRAKULAM P.O., VEMBAYAM.

     2      ABDUL KHARIM, S/O. OMAR KOYA, PHATHIMA MANZIL,
            KANYAKULANGARA, VEMBAYAM.

            BY ADV SAJU.S.A



RESPONDENT/S:

     1      HOSPITAL MANAGEMENT COMMITTEE,
            COMMUNITY HEALTH CENTRE, KANYAKULANGARA,
            THIRUVANANTHAPURAM - 695 001.

     2      SECRETARY
            HOSPITAL MANAGEMENT COMMITTEE, COMMUNITY HEALTH
            CENTRE, KANYAKULANGARA, THIRUVANANTHAPURAM - 695 001

     3      STATE OF KERALA
            REPRESENTED BY SECRETARY, HEALTH AND FAMILY WELFARE
            DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

     4      THE DISTRICT LABOUR OFFICER
            OFFICE OF THE DISTRICT LABOUR OFFICER, VEMBAYAM,
            THIRUVANANTHAPURAM - 695 615.

            BY ADV MANU V.
 W.P.(C) No.6644/2016
                                       -2-




OTHER PRESENT:

           SRI. DHEERAJ A.S.- GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.6644/2016
                                    -3-




                        JUDGMENT

When the matter has been taken up in the revised call,

no one has put in appearance to press this writ petition on

behalf of the petitioners. It appears that the petitioners have

lost interest in pursuing the matter.

2. In view thereof the Court has no option but to

dismiss this petition for non-prosecution. The writ petition is

of the year 2016 and no purpose would be served in keeping

the matter pending in this Court.

Hence, the writ petition is dismissed for non-

prosecution.

Sd/-

DINESH KUMAR SINGH JUDGE

jjj

APPENDIX OF WP(C) 6644/2016

PETITIONER EXHIBITS

P1 - TRUE COPY OF THE APPOINTMENT ORDER OF THE PETITIONERS DT. 24.12.2011.

P2 - TRUE COPY OF THE MINUTES OF HOSPITAL MANAGEMENT COMMITTEE MEETING HELD ON 16.01.2016 OBTAINED UNDER RIGHT TO INFORMATION ACT.

P3 - TRUE COPY OF THE NOTIFICATION DT. 06.2.2016 ISSUED BY THE 1ST RESPONDENT.