Maria Grashious vs Union Of India
2021 Latest Caselaw 11850 Ker

WP(C).No.9496 OF 2021(J)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

                         WP(C).No.9496 OF 2021(J)


PETITIONER/S:

                MARIA GRASHIOUS
                AGED 25 YEARS, D/O.GRASHIOUS KURIAKOSE,
                NAMBIAPARAMBIL HOUSE, SHENOY ROAD, COCHIN 682 017

                BY ADV. SRI.PRANOY K.KOTTARAM

RESPONDENT/S:

                  1.   UNION OF INDIA, REPRESENTED BY SECRETARY TO
                       THE MINISTRY OF HEALTH& FAMILY WELFARE ROOM
                       NOS.514-B/A, NIRMAN BHAWAN, NEW DELHI -110011

                  2.   NATIONAL BOARD OF EXAMINATIONS, MEDICAL
                       ENCLAVE, ANSARI NAGAR, RING ROAD, NEW DELHI -
                       110 029



OTHER PRESENT:

                SRI.SANAL KUMAR SC

     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.9496 OF 2021(J)
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                                        JUDGMENT

Dated this the 9th day of April 2021

The petitioner has submitted Ext.P1 application for

appearing in the NEET for admission to Post Graduate Degree and

Diploma Medical Courses. She has opted Mangalore as the Centre

for examination. It is stated that the said centre was opted

only because there was no other centre available in Kerala.

2. Seeing the rise in Covid-19 cases petitioner has

submitted Ext.P2 representation before the 2nd respondent

requesting for allotting her a Centre in Ernakulam or in any

centre in Kerala.

3. I heard the learned counsel for the petitioner,

Adv.S.Sanal Kumar, learned Standing Counsel for the 1 st

respondent and the learned ASGI.

The learned Standing Counsel submits that the arrangements

are complete and it would be difficult to provide another centre

for the petitioner. However as the petitioner has submitted

Ext.P2 representation and in view of the fact that Covid-19

cases are rising, the Writ Petition is disposed of, with a

direction to the 2nd respondent to consider and pass orders on WP(C).No.9496 OF 2021(J)

Ext.P2 representation before the examination and to take a

decision before the scheduled date of examination and if

possible before the Hall tickets are issued.

Sd/-

                                                   P.V.ASHA

rkc                                                 JUDGE
 WP(C).No.9496 OF 2021(J)


                           APPENDIX

PETITIONER'S EXHIBITS

EXT.P1: TRUE COPY OF THE ONLINE APPLICATION SUBMITTED BY THE PETITIONER

EXT.P2: TRUE COPY OF THE RESPRESENTATION SENT TO THE 2ND RESPONDENT BY EMAIL ON 24.2.2021