Unknown vs By Advs
2021 Latest Caselaw 2070 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                        WP(C).No.578 OF 2021(V)


PETITIONER

               AKHIL L.L.
               AGED 24 YEARS
               S/O.K.LAWRENCE, CHAMAVILLAVEEDU, MANGALATHKONAM,
               KATTACHALKUZHI P.O., BALARAMAPURAM VIA,
               THIRUVANANTHAPURAM-695001.

               BY ADVS.
               SRI.RAHUL SASI
               SMT.NEETHU PREM

RESPONDENTS:

      1        KERALA UNIVERSITY OF HEALTH SCIENCES
               REPRESENTED BY ITS REGISTRAR, MEDICAL COLLEGE P.O.,
               THRISSUR-680596.

      2        THE VICE-CHANCELLOR,
               KERALA UNIVERSITY OF HEALTH SCIENCES,
               MEDICAL COLLEGE P.O., THRISSUR-680596.

      3        THE CONTROLLER OF EXAMINATIONS,
               KERALA UNIVERSITY OF HEALTH SCIENCES,
               MEDICAL COLLEGE P.O., THRISSUR-680596.

      4        THE PHARMACY COUNCIL OF INDIA,
               COMBINED COUNCIL'S BUILDING, KOTLA ROAD,
               AIWAN-E-GHALIB MARG, NEW DELHI-110002,
               REPRESENTED BY ITS SECRETARY.

      5        SREEKRISHNA COLLEGE OF PHARMACY AND RESEARCH CENTRE,
               REPRESENTED BY ITS PRINCIPAL,
               PARASSALA RAILWAY STATION ROAD, PARASSALA,
               THIRUVANANTHAPURAM-695502.

               R1-3 BY ADV. SRI.P.SREEKUMAR
               R4 BY ADV. SRI.P.VIJAYAKUMAR, ASG OF INDIA

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                            2
WP(C).No.578 OF 2021(V)


                               JUDGMENT

Dated this the 19th day of January 2021

It is submitted by the learned counsel

appearing on either side that, the petitioner has

been permitted to write the 4th year Pharm D

examinations provisionally, on the basis of

interim orders issued by this Court.

2. It is submitted by the learned counsel for

the petitioner that the issue with regard to

shortage of attendance has now been sorted out.

3. In the above view of the matter, this writ

petition is closed, making the attendance of the

petitioner in the 4th year Pharm D examination

regular and directing that the results shall also

be published.

This writ petition is closed.

Sd/-

ANU SIVARAMAN

JUDGE hmh

WP(C).No.578 OF 2021(V)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE DRAFT TENTATIVE EXAMINATION CALENDER FOR THE ACADEMIC YEAR 2020-2021.

EXHIBIT P2 TRUE COPY OF THE GENERAL COURSE REGULATION, 2017 FORMULATED BY THE 1ST RESPONDENT UNIVERSITY IN RESPECT OF PHARMACY (PHARM D) COURSE.

EXHIBIT P3 TRUE COPY OF THE ADVISORIES DATED 09.04.2020 ISSUED BY THE 4TH RESPONDENT AS REF.NO.14-56/2019-PC1(A).

EXHIBIT P4 TRUE COPY OF THE ADVISORIES DATED 09.07.2020 ISSUED BY THE 4TH RESPONDENT AS REF.NO.14-382/2019-PC1.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 28.12.2020 SUBMITTED TO THE 3RD RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE EMAIL DATED 11.01.2021 SEND TO THE 5TH RESPONDENT BY THE PETITIONER HEREIN

EXHIBIT P7 TRUE COPY OF THE REPLY EMAIL DATED 12.01.2021 SEND BY 5TH RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL