The Cochin College Of Engineering ... vs State Of Kerala
2021 Latest Caselaw 3117 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.40 OF 2021

AGAINST THE JUDGMENT IN WP(C) 23531/2020(N) OF HIGH COURT
                OF KERALA DATED 22.12.2020


APPELLANT/PETITIONER:

           THE COCHIN COLLEGE OF ENGINEERING AND
           TECHNOLOGY, 602B, ATHIPPATTA, VALANCHERY,
           MALAPPURAM DISTRICT, PIN 676 522
           REPRESENTED BY ITS EXECUTIVE DIRECTOR


           BY ADV. SRI.KURIAN GEORGE KANNANTHANAM(SR)
                   SRI.TONY GEORGE KANNANTHANAM


RESPONDENTS/RESPONDENTS:

     1     STATE OF KERALA
           REPRESENTED BY ITS PRINCIPAL SECRETARY,
           HIGHER EDUCATION DEPARTMENT,
           SECRETARIAT,
           THIRUVANANTHAPURAM 695 001

     2     COMMISSIONER FOR ENTRANCE EXAMINATION KERALA,
           OFFICE OF THE COMMISSIONER FOR ENTRANCE
           EXAMINATION, 5TH FLOOR,
           HOUSING BOARD BUILDINGS,
           SHANTHI NAGAR,
           THIRUVANANTHAPURAM 695 001
   W.A.40/2021
                                2

      3         KERALA UNIVERSITY OF HEALTH SCIENCES,
                MEDICAL COLLEGE P.O, THRISSUR,
                KERALA, PIN 680 596,
                REPRESENTED BY ITS REGISTRAR.


                SRI.M.A ASIF, SPL GP FOR R1 AND R2,

                R3 BY SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY
                OF HEALTH SCIENCES


     THIS WRIT APPEAL HAVING         BEEN FINALLY HEARD ON
28.01.2021, THE COURT ON THE         SAME DAY DELIVERED THE
FOLLOWING:
        W.A.40/2021
                                         3

                                   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/3rd respondent submitted that provisional

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

an intake of 60 students has been granted to Cochin College of

Engineering & Technology, Malappuram/appellant herein.

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

Kerala University of Health Sciences/3rd respondent has not issued any

order extending the time for admission.

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

students can be admitted 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.