Dr. K. Abdul Salim vs State Of Kerala
2024 Latest Caselaw 31382 Ker

Kerala High Court

Dr. K. Abdul Salim vs State Of Kerala on 2 November, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                                                       2024:KER:81460

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WP(C) NO. 15980 OF 2024


                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

   SATURDAY, THE 2ND DAY OF NOVEMBER 2024 / 11TH KARTHIKA, 1946

                        WP(C) NO. 15980 OF 2024

PETITIONER/S:

          DR. K. ABDUL SALIM
          AGED 84 YEARS
          S/O PICHA ADIMA KASIM, LESTERSHINE, PUTHIYARA POST,
          KOZHIKODE, PIN - 673004

          BY ADVS.
          THAREEQ ANVER K.
          K.SALMA JENNATH
          ARUN CHAND
          RASSAL JANARDHANAN A.
          GOVIND G. NAIR
RESPONDENTS:

    1     STATE OF KERALA
          REP. BY PRINCIPAL SECRETARY, HEALTH AND FAMILY WELFARE
          DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695001
    2     DIRECTOR OF HEALTH
          DIRECTORATE OF HEALTH SERVICES, GENERAL HOSPITAL
          JUNCTION, THIRUVANANTHAPURAM, PIN - 695035

          BY ADV. SRI. VIPIN P.VARGHESE
          BY SR.G.P. SRI. BIMAL K.NATH.



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
02.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                       2024:KER:81460

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WP(C) NO. 15980 OF 2024




                           JUDGMENT

The Director of Medical Education, Thiruvananthapuram

is suo motu impleaded as additional 3rd respondent.

2. The petitioner is a retired Professor of

medicine, who superannuated from the Government

Medical College, Kozhikode. His grievance is that while

computing his service for granting pensionary benefits the

period in which he was on leave without allowance as per

Ext.P1 order was not considered. He has submitted Ext.P2

representation before the additional 3rd respondent in this

regard.

3. Since Ext.P2 was not considered by the

Additional 3rd respondent the petitioner has preferred this

writ petition.

4. It is submitted by the learned counsel for

the petitioner that pursuant to Ext.P2 representation, the 2024:KER:81460

WP(C) NO. 15980 OF 2024

additional 3rd respondent has personally heard the

petitioner and orders are awaited.

In the light of the said submission, the writ

petition is disposed of with a direction to the additional 3 rd

respondent to pass orders on Ext.P2 representation as

expeditiously as possible, at any rate, within a period of

one month from the date of receipt of a copy of this

Judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

2024:KER:81460

WP(C) NO. 15980 OF 2024

APPENDIX OF WP(C) 15980/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE G.O. RT.1729/77/HEALTH DATED 27/04/1977 ISSUED BY THE 1ST RESPONDENT

Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED 06/01/2024 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT