Kerala High Court
Bushra P vs Kerala University Of Health ... on 28 June, 2021
WP(C) No.11051/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
WP(C) NO. 11051 OF 2021(F)
PETITIONERS:
1. BUSHRA P. AGED 24 YEARS D/O. ABU PARAKKATTIL , PARAKATTIL HOUSE,
RANDATHANI P.O. POOVAMCHINA MALAPPURAM DISTRICT,Pin 676 506,
REG.NO. 130030291.
2. MOHAMMED NOWFAL M., AGED 24 YEARS S/O. ABDU SALAM.M, MANKARATHODI
(H) KOOTTILANGADI P.O. MALAPPURAM DISTRICT Pin 676 505, REG.NO.
150030643.
3. GOKUL DAS H., AGED 24 YEARS S/O. R.T. HARIDAS, RAMANILAYAM,
POOVARANI P.O. VILAKKUMMARUTHU, KOTTAYAM DISTRICT Pin 686 577.,
(REG. NO. 150030633).
4. INDHU RAJEEV, AGED 24 YEARS D/O.K.R. RAJEEVALOCHANAN, VATTATHIL
HOUSE S.S. ASRAMAM ROAD, KOCHI 682 018, REG. NO. 130030301.
5. ANJANA C.Y. AGED 25 YEARS D/O. CHATHUKUTTY, P. CHAITHRAM,
CHERIYELA, ALUMMOOD P.O. KOLLAM 691 577. REG.NO. 130030277.
RESPONDENTS:
1. KERALA UNIVERSITY OF HEALTH SCIENCES MULANKUNNATHUKAVU, THRISSUR
Pin 680 596, REPRESENTED BY ITS REGISTRAR.
2. THE PRINCIPAL, VAIDHYARATHNAM AYURVEDA MEDICAL COLLEGE, OLLUR,
THRISSUR DISTRICT Pin 680 306.
Writ Petition (Civil) praying inter alia that in the
circumstances stated in the affidavit filed along with WP(C) the
High Court be pleased to direct the 1st respondent to publish the
results of Final Professional BAMS Degree Examinations November
2020 appeared by the petitioners and to permit them to register
for Supplementary Examinations May 2020 in the event if they
failed in any subjects, pending disposal of the Writ
Petition(Civil), in the interest of justice.
This petition coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and upon
WP(C) No.11051/2021 2/3
hearing the arguments of M/S.B.S.SIVAJI & DHANYA SREENIVASAN,
Advocates for the petitioners and of SRI.P.SREEKUMAR, STANDING
COUNSEL for R1, the court passed the following:
WP(C) No.11051/2021 3/3
APPENDIX OF WP(C) 11051/2021
ANU SIVARAMAN, J
PETITIONER ANNEXURE
EXHIBIT P1
= = = = = = = TRUE
= = =COPY
= = =OF= =THE
= =RELEVANT
= = = = = PAGES
= = = =OF= TENTATIVE
===== DATES
W.P.(C). Nos.11145, 11082, 9935,
FOR BAMS EXAMINATIONS 11051BY
PUBLISHED of THE
2021,1ST
I.A.No.1 of 2021 in W.P.(C). No.7393 of 2021
RESPONDENT.
EXHIBIT P2 & I.A.No.1TRUEofCOPY
2021OFinTHE JUDGMENT
W.P.(C). DATED 31.3.2021
No.8432 of 2021 IN WPC NO.
8432/2021.
EXHIBIT P3
= = = = = = = TRUE
= = = COPY
= = =OF= =THE= =REPRESENTATION
= = = = = = = = (DATED
= = = = =NIL),
== BEFORE
DatedTHE this the 28th day of June, 2021
1ST RESPONDENT.
ORDER
Heard the learned counsel for the petitioners and the learned standing
counsel appearing for the University.
Pursuant to the interim order dated 23.06.2021, there will be a further
interim order that the petitioners can approach the Controller of Examinations in
the 1st respondent University and the petitioners will be informed as to the papers
in the final examination that they have failed to clear, so as to enable them to
appear for the supplementary examinations in respect of those papers. It is made
clear that the intimation made to the petitioners pursuant to this interim order
will, under no circumstances, be deemed as a declaration of their results.
Sd/-
Anu Sivaraman, Judge
H/o
np
28-06-2021 /True Copy/ Assistant Registrar
