K.NEDUMARAN Vs. CHAIRMAN

JUDGEMENT

(1.) Prologue:

(2.) In W.P. No. 29888 of 2012, when the matter came up on 22.11.2012, status quo as on date was directed to be maintained. Subsequently, it was clarified that in the interim order all the four writ petitions (W.P. Nos. 29090, 29091, 29888 and 29894 of 2012) were mentioned, it was stated that it will maintain only in respect of W.P. No. 29888 of 2012. Thereafter, orders were passed on 30.11.2012, 17.12.2012, 08.01.2013, 31.01.2013 and 12.02.2013. It was generally stated that the earlier order granted was extended from time to time and finally by an order dated 12.02.2013, it was extended until further orders. Aggrieved by the grant of the interim order, vacate order applications were filed in M.P. Nos. 1 of 2013 seeking to vacate the interim order. In all 4 writ petitions, the College in which the petitioners were allegedly employed as faculty members, i.e., Melmaruvathur Adhi Parasakthi Institute of Medical Science and Research (for short MAPIMS) was also impleaded vide order dated 22.11.2012 and 26.11.2012.

(3.) When these four writ petitions were pending consideration, the 5th writ petition came to be filed in W.P. No. 3593 of 2013 by one Dr. T. Ramesh. He has come forward to challenge the order, dated 21.01.2013 passed by the MCI, wherein and by which his name was directed to be removed from the State Medical Register for a period of 5 years with an immediate effect. He is not only a faculty member in the said college, but also the Managing Director of the MAPIMS. In view of the pendency of other cases, they were all grouped together and heard.