V. Ramachandran vs The State Of Kerala
2024 Latest Caselaw 26453 Ker

Kerala High Court

V. Ramachandran vs The State Of Kerala on 3 September, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.1325/2024                                  1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
             THE HONOURABLE THE ACTING CHIEF JUSTICE MR.A.MUHAMED MUSTAQUE
                                           &
                           THE HONOURABLE MR. JUSTICE S.MANU
            Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
                     CM.APPL.NO.1/2024 IN WA NO. 1325 OF 2024
       AGAINST JUDGMENT DATED 30.05.2024 IN WP(C) 19703/2014 OF THIS COURT
   APPLICANTS/APPELLANTS:

      1. V. RAMACHANDRAN, AGED 67, S/O N.V. PRABHU, THOPPIL HOUSE, MULAKKAL
         WARD, IRON BRIDGE.P.O., ALAPPUZHA- 688011
      2. V. GIRISHAN, AGED 66, S/O N.V. PRABHU, THOPPIL HOUSE, MULAKKAL WARD,
         IRON BRIDGE.P.O., ALAPPUZHA- 688011

   RESPONDENTS/RESPONDENTS:

      1. THE STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF
         KERALA, SECRETARIAT, THIRUVANANTHAPURAM 695001
      2. THE PRINCIPAL SECRETARY, DEPARTMENT OF HEALTH & FAMILY WELFARE,
         SECRETARIAT, THIRUVANANTHAPURAM - 695001
      3. THE DIRECTOR OF MEDICAL EDUCATION, DIRECTORATE OF MEDICAL EDUCATION,
         THIRUVANANTHAPURAM- 695011
      4. THE PRINCIPAL, T D MEDICAL COLLEGE, VANDANAM, ALAPPUZHA - 688005
      5. THE DISTRICT COLLECTOR, COLLECTORATE, ALAPPUZHA - 688001
      6. PADMAKUMAR, DISTRICT COLLECTOR, COLLECTORATE, ALAPPUZHA - 688001
      7. THE TAHSILDAR, TALUK OFFICE, AMBALAPUZHA, ALAPPUZHA- 688561
      8. K.NAGENDRA PRABHU FOUNDATION, REPRESENTED BY ITS PRESIDENT THOPPIL
         HOUSE, MULLAIKKAL WARD, ALAPPUZHA - 688011

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 22 days in filing the writ appeal.
        This Application coming on for orders on 03/09/2024 upon perusing
   the application and the affidavit filed in support thereof, and upon
   hearing the arguments of R.T.PRADEEP, Advocate for the applicants, and of
   GOVERNMENT PLEADER FOR R1 TO R3 & R5 TO R7, the court on the same day
   passed the following:
                                      ORDER

Heard. Delay condoned.

Sd/-A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

03-09-2024 /True Copy/ Assistant Registrar