For Information Purpose Only vs The State Of Kerala
2021 Latest Caselaw 10433 Ker

WP(C) 6388/2021                                  1/4

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                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                     THE HONOURABLE MR.JUSTICE N.NAGARESH

                      Friday, the 26th day of March 2021/5th Chaithra, 1943
                                      WP(C) No.6388/2021
PETITIONER:
           For information purpose only
       THE CHIEF EXECUTIVE TRUSTEE
       LISSIE MEDICAL AND EDUCATIONAL INSTITUTIONS,
       LISSIE HOSPITAL COMPLEX, COCHIN-682 018.

RESPONDENTS:

1.       THE STATE OF KERALA
       REPRESENTED BY THE SECRETARY TO GOVT.,
       HEALTH AND FAMILY WELFARE DEPARTMENT,
       GOVERNMENT SECRETARIAT, TRIVANDRUM-695 001.

2.       THE DIRECTOR OF MEDICAL EDUCATION
       TRIVANDRUM-695 001.

3.       THE SECRETARY
       PARA MEDICAL COUNCIL,
       OFFICE OF THE DIRECTOR OF MEDICAL EDUCATION,
       TRIVANDRUM-695 001.

4.       THE LBS CENTRE FOR SCIENCE AND TECHNOLOGY
       REPRESENTED BY ITS SECRETARY,
       PALAYAM, TRIVANDRUM-695 033.



         Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit
filed along with the WP(C) the High Court be pleased to direct the respondent to reconsider
Ext.P15 and to issue Letter of Permission to the petitioner to start DMLT Course, for 2020-21
itself, pending disposal of the Writ Petition.
 WP(C) 6388/2021                                 2/4




                  This petition coming on for orders upon perusing the petition and the affidavit
filed in support of WP(C) and upon hearing the arguments of SRI.KURIAN GEORGE
KANNANTHANAM (SENIOR ADVOCATE) along with M/S.EBEE ANTONY
KANNANTHANAM, ALEX GEORGE (CHAMAPPARAYIL), THOMAS GEORGE &
TONY GEORGE KANNANTHANAM, Advocates for the petitioner, the court passed the
following:
           For information purpose only
                               N. NAGARESH, J.
           --------------------------------------------------------------
                         WP(C) No. 6388 of 2021
           --------------------------------------------------------------
                 Dated this the 26th day of March, 2021

      For information purpose only
                  ORDER

This Court as per Ext.P14 judgment directed the

respondents to consider the claim of the petitioner in the light

of the judgment in W.A. No.1336/2017. Ext.P15 order passed

pursuant thereto does not indicate that the issue was

considered in the light of the law laid down in W.A.

No.1336/2017.

2. In the circumstances, there will be an interim

direction to the respondents to include the name of the

petitioner's institution also in the list and make allotment of

students to the DMLT Course in the third round of allotment

onwards.

3. It is made clear that this order is provisional and

subject to the outcome of the writ petition. The students who

get admission in the College should be informed accordingly.

Post on 30.03.2021.

                                                         N. NAGARESH
                                                            JUDGE
ncd

                                      /true copy/        Sd/- ASSISTANT REGISTRAR
 KLHC010168132021                 4/4

EXHIBIT P14 - TRUE COPY OF THE JUDGMNENT DATED 25.5.2020 IN WPC NO.10239/20 OF THIS HON'BLE COURT.

EXHIBIT P15 - TRUE COPY OF THE ORDER G.O.(RT) NO.135/2021/H&FWD DATED 13.1.2021 ISSUED BY THE GOVERNMENT.

For information purpose only