Dhanasree M.B vs Dr. Asharani T.S
2024 Latest Caselaw 13528 Ker

Kerala High Court

Dhanasree M.B vs Dr. Asharani T.S on 24 May, 2024

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                                                                1
              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
        FRIDAY, THE 24TH DAY OF MAY 2024 / 3RD JYAISHTA, 1946
                     CON.CASE(C) NO. 975 OF 2024

        AGAINST THE JUDGMENT DATED IN WP(C) NO.35362 OF 2023

PETITIONER/PETITIONER:

            DHANASREE M.B
            AGED 34 YEARS
            DEEPAM, RNRA 175, KAIKULANGARA NORTH,
            THIRUMMULLUVARUM P.O, KAVAL THANGASSERRY,
            KOLLAM, PIN - 691012

            BY ADVS.
            STIYA SIVAN
            K.R.RENJU
            ASITHA M.M.
            ANJITHA APREM
            HARITHA HARINATH
            ATHIRA SUDHEER V.


RESPONDENTS/RESPONDENT NOS.2 & 3:

    1       DR. ASHARANI T.S
            SUPERINTENDENT, KOLLAM DISTRICT HOMEO HOSPITAL,
            THEVALLI ROAD, KOLLAM., PIN - 691001

    2       P.K GOPAN
            PRESIDENT, HOSPITAL MANAGEMENT COMMITTEE,
            KOLLAM DISTRICT HOMEO HOSPITAL, POYIKADA ROAD,
            NEAR K.S.R.T.C BUS STAND, KOLLAM., PIN - 691001

OTHER PRESENT:

            SRI UNNIKRISHNA KAIMAL, SR. GP.



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case (C) No. 975/2024                            2



                                         JUDGMENT

When the matter is matter is taken up for consideration, Smt. Stiya Sivan,

the learned counsel appearing for the petitioner submitted that in terms of the

directions issued by this Court, fresh orders have not been passed by the

Hospital Management Committee. She also submitted that an experience

certificate has been issued wherein her designation has been mentioned as a

Homeopathy Trainee instead of Medical Officer Trainee in Thyroid Special O.P.

2. Insofar as the passing of the order is concerned, it is submitted by

the learned Senior Government Pleader that the Committee has passed an order

on 1.12.2023. It is further submitted that insofar as the wrong designation given

in the experience certificate is concerned, this aspect of the matter shall be

looked into and a new experience certificate shall be issued in terms of the

designation shown in Annexure-A5.

Recording the submission so made by the learned Government Pleader,

this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE PS/24/5/2024

APPENDIX OF CON.CASE(C) 975/2024

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 14/11/2023 IN WP(C) NO. 35362/2023 OF THIS HON'BLE COURT

Annexure A2 A TRUE COPY OF THE RELEVANT PAGES OF THE SHORT LIST OF MEDICAL OFFICERS ISSUED BY THE NATIONAL AYUSH MISSION

Annexure A3 A TRUE COPY OF THE NOTIFICATION DATED 15/03/2024 ISSUED BY THE DISTRICT PROGRAMME MANAGER, NATIONAL AYUSH MISSION, KOLLAM

Annexure A4 A TRUE COPY OF THE EXPERIENCE CERTIFICATE DATED 19/03/2024 ISSUED BY THE 1ST RESPONDENT

Annexure A5 A TRUE COPY OF THE PETITIONER'S IDENTITY CARD ISSUED BY THE DISTRICT HOMEO HOSPITAL THEVALLY, KOLLAM.