Kerala Acacdemy Of Pharmacy vs The Registrar
2021 Latest Caselaw 3116 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                  &

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                           WA.No.95 OF 2021

  AGAINST THE JUDGMENT IN WP(C) 26106/2020(K) OF HIGH COURT OF
                     KERALA DATED 22.12.2020

APPELLANT/PETITIONER:

              KERALA ACACDEMY OF PHARMACY
              PANKAJAKASTHURI COLLEGE OF ENGINEERING
              AND TECHNOLOGY CAMPUS, KANDALA,
              THIRUVANANTHAPURAM-695512,
              REPRESENTED BY ITS CO-ORDINATOR,
              MR.SHAMSEER K.V.

              BY ADVS.
              SRI.GEORGE POONTHOTTAM (SR.)
              SMT.RESHMI JACOB
              SRI.BOBBY THOMAS
              SRI.VISHNU B.KURUP

RESPONDENTS/RESPONDENTS:

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

      2       STATE OF KERALA,
              MINISTRY OF HEALTH AND FAMILY WELFARE,
              REPRESENTED BY ITS SECRETARY, 6TH FLOOR,
              ANNEX-II, SECRETARIAT,
              THIRUVANANTHAPURAM-695001.

      3       THE PHARMACY COUNCIL OF INDIA,
              REPRESENTED BY ITS REGISTRAR,
              NBCC CENTRE, MAA ANANDAMAI MARG,
              OKHLA PHASE-I, NEW DELHI-110020.

              R1 BY SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF
                                               HEALTH SCIENCES
              R3 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA

     THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
28.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
        W.A.95/2021
                                         2


                                   JUDGMENT

Dated this the 28th day of January, 2021.

S. Manikumar, CJ.

On this day, when the matter came up for further hearing, on

instructions, Mr. P. Sreekumar, learned Standing Counsel for Kerala

University of Health Sciences/1st respondent submitted that provisional

affiliation to start B. Pharm Course for the academic year 2020-21 with

an intake of 100 students has been granted to Kerala Academy of

Pharmacy, Pankajakasthuri College of Engineering & Technology,

Thiruvananthapuram/appellant herein.

2. Learned Standing Counsel further submitted that as on today,

Kerala University of Health Sciences/1st respondent has not issued any

order extending the time for admission.

3. If time is extended, then admission of students be permitted

for the academic year 2020-21, in accordance with the procedure

followed by the Commissioner of Entrance Examination.

With the above directions writ appeal is disposed of.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge

sou.

W.A.95/2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE TAX INVOICE NO.41 DATED 07.09.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 2 TRUE COPY OF THE TAX INVOICE NO.42 DATED 07.09.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 3 TRUE COPY OF THE TAX INVOICE NO.44 DATED 17.09.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 4 TRUE COPY OF THE TAX INVOICE NO.45 DATED 18.09.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 5 TRUE COPY OF THE TAX INVOICE NO.49 DATED 01.10.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 6 TRUE COPY OF THE TAX INVOICE NO.50 DATED 02.10.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 7 TRUE COPY OF THE TAX INVOICE NO.51 DATED 02.10.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 8 TRUE COPY OF THE TAX INVOICE NO.60 DATED 17.10.2020 ISSUED TO THE PETITIONER COLLEGE.

ANNEXURE 9 TRUE COPY OF THE TAX INVOICE NO.VAE/20-21/B 1283 DATED 23.09.2020 ISSUED BY VARDHMAN ELECTRONICS.

ANNEXURE 10 TRUE COPY OF THE TAX INVOICE NO.VAE/20-21/B 1831 DATED 10.11.2020 ISSUED BY VARDHMAN ELECTRONICS.