Dr. Reshma Sivanandan vs State Of Kerala
2024 Latest Caselaw 14532 Ker

Kerala High Court

Dr. Reshma Sivanandan vs State Of Kerala on 31 May, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                       WP(C) NO. 19601 OF 2024
PETITIONER:

            DR. RESHMA SIVANANDAN
            AGED 35 YEARS
            D/O SIVANANDAN A, WORKED AS SENIOR RESIDENT ON CONTRACT
            BASIS DEPARTMENT OF GENERAL MEDICINE MEDICAL COLLEGE
            HOSPITAL, KOTTAYAM NOW RESIDING AT 'ASHIRWAD' 28/2980
            A, PALAZHI ROAD, NELLIKODE (PO) KOZHIKODE, PIN - 673016

            BY ADV PRIYANKA C.



RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY ITS SECRETARY TO GOVERNMENT HEALTH AND
            FAMILY WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT
            THIRUVANANTHAPURAM, PIN - 695001

    2       DIRECTOR OF MEDICAL EDUCATION (DME)
            DIRECTORATE OF MEDICAL EDUCATION, GOVERNMENT MEDICAL
            COLLEGE (PO) THIRUVANANTHAPURAM, KERALA -, PIN - 695011

    3       PRINCIPAL OF GOVERNMENT MEDICAL COLLEGE HOSPITAL,
            KOTTAYAM, HAVING MAIN OFFICE AT GANDHI NAGAR, KOTTAYAM,
            ARPOORKARA, KERALA -, PIN - 686008

            SRI. SUNIL KUMAR KURIAKOSE. GP.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19601 OF 2024                  2


                              T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.19601 of 2024
                  --------------------------------------------
              Dated this the 31st day of May, 2024

                             JUDGMENT

The issue involved is a matter which has to be agitated

before the Kerala Administrative Tribunal.

The writ petition is closed, with liberty to the petitioner

to move the Kerala Administrative Tribunal for appropriate

relief.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF WP(C) 19601/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF MBBS DEGREE CERTIFICATE DATED 6.2.2016 ISSUED FROM KANNUR UNIVERSITY TO THE PETITIONER

Exhibit P2 TRUE COPY OF PG DEGREE OF DNB GENERAL MEDICINE FROM NATIONAL BOARD OF EXAMINATIONS IN MEDICAL SCIENCES

Exhibit P3 TRUE COPY OF ORDER NO. GMCKTM/3922/2019- E9 DATED 7.12.2019 ISSUED BY THE 3RD RESPONDENT

Exhibit P4 THE COPY OF THE MATERNITY LEAVE APPLICATION DATED 11.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

Exhibit P4(a) THE COPY OF THE MATERNITY LEAVE APPLICATION DATED 11.8.2020 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

Exhibit P5 THE COPY OF THE DISCHARGE SUMMARY ISSUED BY MIMS HOSPITAL, KOZHIKODE DATED 23.10.2020

Exhibit P6 TRUE COPY OF THE INTIMATION LETTER DATED 6.10.2022 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT

Exhibit P7 TRUE COPY OF THE ORDER DATED 28.12.2022 OF THE SENIOR ADMINISTRATIVE OFFICER, GMC KOTTAYAM