Dr.Vinod B vs State Of Kerala
2021 Latest Caselaw 16371 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
           THE HONOURABLE MR. JUSTICE AMIT RAWAL
 WEDNESDAY, THE 4TH DAY OF AUGUST 2021 / 13TH SRAVANA, 1943
                   WP(C) NO. 3351 OF 2020
PETITIONER/S:

         DR.VINOD B.
         AGED 43 YEARS
         PRINCIPAL,ST. JOSEPH'S COLLEGE OF PHARMACY,
         DHARMAGIRI COLLEGE CAMPUS, CHERTHALA - 688 524,
         ALAPPUZHA DISTRICT, RESIDING AT VIJAYA VIHAR,
         MUTHOOR P.O., THIRUVALLA, PATHANAMTHITTA DISTRICT
         - 689 107

         BY ADVS.
         GEORGE POONTHOTTAM (SR.)
         SRI.RIJI RAJENDRAN
         SMT.NISHA GEORGE



RESPONDENT/S:

    1    STATE OF KERALA
         REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF HEALTH AND FAMILY WELFARE,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695
         001

    2    KERALA UNIVERSITY OF HEALTH SCIENCES
         MULAMKUNNATHUKAVU, MEDICAL COLLEGE PO, THRISSUR
         DISTRICT, REPRESENTED BY THE REGISTRAR

    3    ST. JOSEPH'S COLLEGE OF PHARMACY
         CHERTHALA, ALAPPUZHA DISTRICT - 688 524
         REPRESENTED BY THE MANAGING TRUSTEE,
         DHARMAGIRI ST.JOSEPH'S HOSPITAL TRUST,
         ST.JOSEPH'S HOSPITAL, MUTTOM,
         CHERTHALA-688 524, ALAPPUZHA DISTRICT.
 WP(C) NO. 3351 OF 2020




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      4          PHARMACY COUNCIL OF INDIA
                 NBDC CENTRE,3RD FLOOR,PLOT NO.2,COMMUNITY
                 CANTRE ,MAA ANANDAMANI MARG,OKHLA PHASE,NEW DELHI
                 -110 020 ADDL R4 IS SUO MOTU IMPLEADE AS PER ORDER
                 DATED 17/012/2020 IN WP(C)3351/2020

                 BY ADVS.
                 SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF HEALTH
                 SCIENCES
                 SHRI.P.VIJAYAKUMAR, ASG OF INDIA



OTHER PRESENT:

                 GP SRI JIMMY GEORGE




          THIS     WRIT    PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION         ON     04.08.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 3351 OF 2020




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                            JUDGMENT

(Dated this the 4th day of August, 2021)

The learned counsel for the petitioner seeks permission to withdraw the petition with liberty to challenge the regulations. Accordingly, this Writ Petition is dismissed as withdrawn, with liberty to challenge the regulations as prayed for.

sd AMIT RAWAL, JUDGE.

dl/