Dr.Rejani E.R vs State Of Kerala
2021 Latest Caselaw 805 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

                       WP(C).No.381 OF 2021(W)


PETITIONERS:

      1        DR.REJANI E.R,
               AGED 42 YEARS,
               W/O.SIVAKUMAR M.S., MULLASSERIL HOUSE,
               ITHITHANAM P.O., CHANGANASSERRY,
               KOTTAYAM-686 535

      2        DR.BABU E.C.
               AGED 36 YEARS
               S/O.CHANDU, EDAN HOUSE, KANICHAR,
               ATAKKATHODU P.O., KANNUR 670 674

      3        DR. ABDURASHEED E.M.
               AGED 40 YEARS
               S/O.ALAVIKUTTY E.M., CHOLAKKAL,
               CALICUT AIRPORT P.O., KONDOTTY,
               MALAPPURAM 673 647

      4        KERALA HEALTH SERVICES DENTAL SURGEONS ASSOCIATION
               KILLIKULANGARA, PUZHAVATHU, CHANGANASSERRY, KOTTAYAM
               686 101, REP.BY ITS GENERAL SECRETARY DR.KRISHNAKUMAR

               BY ADV. SRI.ARAVIND GHOSH

RESPONDENTS:

      1        STATE OF KERALA
               REP.BY PRINCIPAL SECRETARY TO GOVERNMENT,
               HEALTH AND FAMILY WELFARE DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001

      2        THE DIRECTOR OF HEALTH SERVICE
               PALAYAM-AIRPORT ROAD,
               GENERAL HOSPITAL JUNCTION,
               THIRUVANANTHAPURAM 695 035

      3        DIRECTOR OF MEDICAL EDUCATION
 WP(C).No.381 OF 2021(W)

                               2

             GOVERNMENT MEDICAL COLLEGE, KUMARAPURAM ROAD,
             CHALAKKUZHI, THIRUVANANTHAPURAM 695 011

      4      DENTAL COUNCIL OF INDIA
             AIWAN E MARG, KOLTA ROAD, TEMPLE LANE,
             NEW DELHI 110 002

      5      THE COMMISSIONER OF ENTRANCE EXAMINATIONS
             5TH FLOOR, KSHB BUILDING, SS KOVIL ROAD,
             SANTHINAGAR, THIRUVANANTHAPURAM 695 001


OTHER PRESENT:

             SMT.VINITHA.B, GP
             SRI.M.P.PRAKASH, SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.381 OF 2021(W)

                                        3




                               J U D G M E N T

Petitioners are working as Assistant Dental

Surgeons in Government Hospitals. They claim a

separate quota for admission to Post Graduate Dental

Courses. Relying on the judgment in Tamil Nadu

Medical Officers Association & Others v. Union of

India & Others [2020 (7) MLJ 564] the Association in

which petitioners 1 to 3, who are members, have

approached the first respondent with Ext.P4

representation requesting for reservation for the in

service candidates for admission to Post Graduate

Courses

2. I heard the learned counsel for the

petitioner, learned Government Pleader and learned

Standing Counsel appearing for the respondents.

As the petitioners' claim is for reservation for

which Ext.P4 representation is stated to have been

submitted before the first respondent, the writ WP(C).No.381 OF 2021(W)

petition is disposed of directing the first

respondent to consider and pass orders on Ext.P4

representation, as expeditiously as possible, at any

rate, within a period of 'two months' from the date

of receipt of a copy of the judgment.

Sd/-

P.V.ASHA, JUDGE AS WP(C).No.381 OF 2021(W)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF ADMIT CARD IN THE NAME OF THE 1ST PETITIONER ISSUED BY NATIONAL BOARD OF EXAMINATIONS

EXHIBIT P2 TRUE COPY OF ADMIT CARD IN THE NAME OF THE 2ND PETITIONER ISSUED BY NATIONAL BOARD OF EXAMINATIONS

EXHIBIT P3 TRUE COPY OF ADMIT CARD IN THE NAME OF THE 3RD PETITIONER ISSUED BY NATIONAL BOARD OF EXAMINATIONS

EXHIBIT P4 THE TRUE COPY OF REPRESENTATION SUBMITTED BY THE 4TH PETITIONER TO THE 1ST RESPONDENT DATED 28/10/2020

EXHIBIT P5 THE TRUE COPY OF REPRESENTATION SUBMITTED BY THE 4TH PETITIONER TO THE 4TH RESPONDENT DATED 16/11/2020