Kerala High Court
Kerala Academy Of Pharmacy vs Dr. Ramla Beevi on 26 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942
Con. Case(C).No.290 OF 2021 IN WP(C). 27499/2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 27499/2020(J) OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:
KERALA ACADEMY OF PHARMACY
PANKAJA KASTHURI COLLEGE OF ENGINEERING AND
TECHNOLOGY CAMPUS, KANDALA,
THIRUVANANTHAPURAM - 695 512,
REPRESENTED BY ITS COORDINATOR SHAMSEER. K.V.,
AGED 41 YEARS, S/O. CHEKKUTTY K. V.,
RESIDING AT ALLAPARAMBIL HOUSE,
KADAMBODE P. O.,
MALAPPURAM - 676 121.
BY ADVS.
SRI. P.RAMAKRISHNAN
SMT. PREETHI RAMAKRISHNAN
SRI. C.ANIL KUMAR
SMT. ASHA K.SHENOY
SRI. PRATAP ABRAHAM VARGHESE
RESPONDENT/2ND RESPONDENT:
DR. RAMLA BEEVI,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
DIRECTOR OF MEDICAL EDUCATION,
DIRECTORATE OF MEDICAL EDUCATION,
MEDICAL COLLEGE P. O.,
THIRUVANANTHAPURAM - 695 011.
SRI K. R. RANJITH - GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con. Case(C).No.290 OF 2021 IN WP(C). 27499/2020
2
JUDGMENT
The petitioner has filed this Contempt Case alleging non-
compliance of the directions contained in Annexure-3 judgment of
this Court dated 21.12.2020 whereby, that writ petition was
disposed of with the following directions:-
"(i) Within two days, the petitioner shall submit a reply to
the communication dated 11.12.2020 to the 1 st respondent,
along with supporting materials.
(ii) Thereafter, the 1st respondent shall consider application
made by the petitioner for affiliation of D.Pharm course, on
the strength of Ext.P1 approval granted by the Pharmacy
Council of India, for the academic year 2020-2021, with an
intake of 60, and take an appropriate decision, after
conducting an inspection, as expeditiously as possible, at
any rate, within a period of one month from the date of
receipt of a certified copy of this judgment."
2. On 09.02.2021, when this writ petition came up for
admission the learned Government Pleader sought time to get
instruction.
3. On 18.02.2021, the respondent was directed to file an
affidavit explaining the reasons for non-compliance of the
directions contained in Annexure-3 judgment. Pursuant to that
order, the affidavit of the respondent dated 23.02.2021 is placed
on record, tendering unconditional apology for the delay.
Con. Case(C).No.290 OF 2021 IN WP(C). 27499/2020
4. Heard the learned counsel for the petitioner and also the
learned Government Pleader appearing for the respondent.
5. The learned counsel for the petitioner would submit that
the respondent has already issued an order of affiliation, in terms
of the directions contained in Annexure-3 judgment.
Based on the aforesaid submission made by the learned
counsel for the petitioner and taking note of the unconditional
apology tendered by the respondent in the affidavit dated
23.02.2021, this Contempt Case is closed.
Sd/-
ANIL K.NARENDRAN
JUDGE
SPR
Con. Case(C).No.290 OF 2021 IN WP(C). 27499/2020
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE 1 TRUE COPY OF JUDGMENT DATED 17.11.2020 IN
WPC NO.23399/2020.
ANNEXURE 2 TRUE COPY OF LETTER DATED 11.12.2020
ISSUED BY THE RESPONDENT.
ANNEXURE 3 TRUE COPY OF JUDGMENT DATED 21.12.2020 IN
WPC NO.27499/2020.
ANNEXURE 4 TRUE COPY OF REPLY DATED 22.12.2020
SUBMITTED BY THE PETITIONER.
ANNEXURE 5 TRUE COPY OF BANK GUARANTEE DATED
18.01.2021 SUBMITTED BY THE PETITIONER.
ANNEXURE 6 TRUE COPY OF ORDER DATED 25.01.2021
ISSUED BY THE KERALA UNIVERSITY OF HEALTH
SCIENCES.
RESPONDENT'S/S EXHIBITS: NIL.
