Akash.B vs The Kerala University Of Health ...
2021 Latest Caselaw 11844 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943

                       WP(C).No.9599 OF 2021(Y)


PETITIONERS:

      1        AKASH.B
               AGED 24 YEARS
               S/O.BAIJU.S, SAMANNOYA,
               NEYYATTINKARA, THIRUVANANTHAPURAM,
               PIN - 695121

      2        JAYALAKSHMI J.,
               AGED 24 YEARS,
               D/O.JAYACHANDRAN K.R,
               LAKSHMI WARRIAM HOUSE,
               VARAPPUZHA P.O.,
               ERNAKULAM , PIN - 683517

               BY ADVS.
               SHRI.S.MANU
               SMT.BEA MARY BENNY

RESPONDENTS:

      1        THE KERALA UNIVERSITY OF HEALTH SCIENCES,
               REPRESENTED BY ITS REGISTRAR,
               MULANKUNNATHUKAVU, THRISSUR - 680596

      2        THE CONTROLLER OF EXAMINATIONS
               KERALA UNIVERSITY OF HEALTH SCIENCES,
               MULANKUNNATHUKAVU, THRISSUR - 680596

      3        THE PRINCIPAL,
               VISHNU AYURVEDA MEDICAL COLLEGE,
               SHORNUR , PIN - 678122


OTHER PRESENT:

               ADV.P.SREEKUMAR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.9599 OF 2021

                                  2

                            JUDGMENT

Dated this the 9th day of April, 2021

Heard the learned counsel for the petitioners and the

learned Standing Counsel appearing for the respondent

University.

2. It is submitted by the learned counsel appearing on

either side that the issue raised in this writ petition stands

covered by earlier judgments of this Court in W.P,(C)

Nos.7393/2021 and 8432/2021. It is, therefore, submitted that

identical directions may be issued in this case as well.

3. Having heard the learned counsel on either side, this

writ petition is disposed of recording the submission of the

learned Standing Counsel that the petitioners' results will be

published before the next examination and they will be given

ample opportunity to register for the said examinations, if they

are eligible.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

Bng/09.04.2021 WP(C).No.9599 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RELEVANT PARTS OF THE REGULATIONS OF THE 1ST RESPONDENT UNIVERSITY

EXHIBIT P2 TRUE COPY OF THE EXAMINATION RESULT OF THE 1ST PETITIONER DATED 03.03.2021

EXHIBIT P3 TRUE COPY OF THE EXAMINATION RESULT OF THE 2ND PETITIONER DATED 03.03.2021