Kerala High Court
Sayanamol S vs State Of Kerala on 27 January, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942
WP(C).No.2113 OF 2021(L)
PETITIONER:
SAYANAMOL S.,
AGED 23 YEARS,
D/O. SAKTHIDHARAN K.S,
2ND YEAR (III SEMESTER MBBS STUDENT,
DM WIMS MEDICAL COLLEGE, WAYANAD.
(KIZHAMANA HOUSE, NADAKKAV P.O, UDAYAMPEROOR,
ERNAKULAM-682 307)
BY ADVS.
SRI.C.UNNIKRISHNAN (KOLLAM)
SRI.M.R.SUDHEENDRAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF HEALTH AND FAMILY WELFARE, SECRETARIAT,
TRIVANDRUM-695 001.
2 THE DIRECTOR OF MEDICAL EDUCATION,
MEDICAL COLLEGE P.O, TRIVANDRUM-695 001.
3 THE PRINCIPAL,
DM WIMS MEDICAL COLLEGE AND RESEARCH CENTRE,
AKATHUMURI, VARKALA, TRIVANDRUM-695 301.
4 THE PRINCIPAL
S.R. MEDICAL COLLEGE AND RESEARCH CENTRE, AKATHUMURI,
VARKALA, TRIVANDRUM-695 301.
5 THE ADMISSION SUPERVISORY AND FEE REGULATORY
COMMITTEE FOR MEDICAL EDUCATION, KERALA,
REP. BY ITS SECRETARY, TC 15/1553-4,
PRASANTHI BUILDING, M.P. APPAN ROAD, VAZHUTHACAUDU,
TRIVANDRUM-695 014.
BY ADVS. SMT.MARY BENJAMIN
SMT.PRINCY XAVIER, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.2113 OF 2021
2
JUDGMENT
Petitioner, who got admission
originally in S.R.Medical College has been
shifted to the 3rd respondent College. Pointing
out grievance regarding the realisation of fee
by the 3rd respondent, petitioner has submitted
Ext.P3 application before the 5th respondent on
03.11.2020. Petitioner's father has also
submitted Ext.P4 representation before the 5th
respondent on 29.12.2020. Aggrieved by the
delay in passing orders on Ext.P3 as well as
Ext.P4, petitioner has filed this writ
petition.
2. I heard Smt.Mary Benjamin, the learned
Standing Counsel for the 5th respondent also.
Therefore there shall be a direction to
the 5th respondent to pass orders on Ext.P3
application, after affording an opportunity of
WP(C).No.2113 OF 2021
hearing to petitioner as well as 3rd and 4th
respondents, within a period of one month from
the date of receipt of a copy of the judgment.
Accordingly, the writ petition is
disposed of. Sd/-
P.V.ASHA
JUDGE
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WP(C).No.2113 OF 2021
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RECEIPT DATED 27.09.2016
ISSUED BY THE S.R. EDUCATIONAL AND
CHARITABLE TRUST.
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED
23.10.2020 IN W.P.C NO.17910/2020.
EXHIBIT P3 A TRUE COPY OF THE APPLICATION DATED
3.11.2020 SUBMITTED BY THE PETITIONER.
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION DATED
29.12.2020 SUBMITTED BY THE FATHER OF THE
PETITIONER.
