Abinsha S vs The Kerala University Of Health ...
2021 Latest Caselaw 13423 Ker

WP(C) NO. 12381 OF 2021

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                 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. 12381 OF 2021
PETITIONERS:

     1       ABINSHA S
             AGED 21 YEARS
             SHABANA COTTAGE NEELIKULAM VAWAKAVU.P.O,KOLLAM.

     2       MANU.K ANIL,
             NIRAPPEL HOUSE,KOZHUVANALA.P.O,
             KOTTAYAM., PIN - -1

     3       SACHU.P.JOJAN,
             PULIMOOTTIL HOUSE POOVAM PANACHIKAVU.P.O,CHANGANASSERY.

     4       NIKITH KRISHNA,
             THUNDAKKATTUMALAYIL HOUSE, KURAVANKUZHY.P.O,PULLAD,
             PATHANAMTHITTA.

     5       LINTA MATHEW,
             PEEDIAKKAL PARAMBIL,KAVUMBHAGOM.P.O,
             THIRUVALLA.

     6       FATHIMA NOORIE,
             NANDHITA MANZIL, CHOYAMKODE,CHAYOTH.P.O,
             NEELESHWAR,KASARAGODE.

             BY ADVS.
             T.P.PRADEEP
             P.K.SATHEES KUMAR
             MINIKUMARY M.V.
             AJAI JOHN



RESPONDENTS:

     1       THE KERALA UNIVERSITY OF HEALTH SCIENCES
             MEDICAL COLLEGE.P.O,THRISSUR,KERALA-680596,
             REPRESENTED BY ITS REGISTRAR,
             THE KERALA UNIVERSITY OF HEALTH SCIENCES,
             MEDICAL COLLEGE.P.O, THRISSUR,KERALA-680596.
 WP(C) NO. 12381 OF 2021

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     2       THE VICE CHANCELLOR
             THE KERALA UNIVERSITY OF HEALTH SCIENCES,MEDICAL
             COLLEGE.P.O,THRISSUR,KERALA-680596.

     3       PHARMACY COUNCIL OF INDIA
             COMBINED COUNCILS' BUILDING, TEMPLE LANE,
             KOTLA ROAD, AIWAN-E GHALIB MARG, POST BOX NO.7020,
             NEW DELHI-110002, REPRESENTED BY ITS CHAIRMAN

             SRI.P.SREEKUMAR, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12381 OF 2021

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                                  JUDGMENT

This writ petition is filed seeking directions to respondents 1 and 2 to

conduct internal examinations of B.Pharm course through online in terms of

Ext.P1 advisory issued by the Pharmacy Council of India. The learned counsel

for the petitioners submits that detailing the grievances of the petitioners,

the petitioners have approached the University with Ext.P3 representation

and the same is liable to be considered in the light of Ext.P1 communication.

2. The learned standing counsel appearing for the respondents

submits that since Ext.P3 has been filed before the respondents, the same will

be considered in accordance with law without delay.

3. There will, accordingly, be a direction to the competent authority

in the 1st respondent to take up Ext.P3 representation preferred by the

petitioners and to consider the same and pass orders thereon, taking note of

Ext.P1 as well. The petitioners shall produce a copy of this writ petition along

with a copy of this judgment before the Registrar of the 1 st respondent

University for further appropriate action.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 12381 OF 2021

APPENDIX OF WP(C) 12381/2021

PETITIONER'S/S EXHIBITS:

Exhibit P1 TRUE COPY OPF THE RELEVANT PAGES OF THE ADVISORY LETTER REF.NO.14-56/2019-PCI(A)DATED 09.04.2020 ISSUED BY THE PHARMACY COUNCIL OF INDIA

Exhibit P2 TRUE COPY OF THE ORDER DATED 30.10.2020 ISSUED BY THE 1ST RESPONDENT

Exhibit P3 TRUE COPY OF THE REPRESENTATION SUBMITTED BEFORE THE 1ST AND 2ND RESPONDENTS BY THE PETITIONERS.

RESPONDENT'S/S EXHIBITS: NIL