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Vishnu P Sasi vs The State Of Kerala
2021 Latest Caselaw 10726 Ker

Citation : 2021 Latest Caselaw 10726 Ker
Judgement Date : 30 March, 2021

Kerala High Court
Vishnu P Sasi vs The State Of Kerala on 30 March, 2021
WP(C).No.7580 OF 2021(V)
                                     1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 30TH DAY OF MARCH 2021 / 9TH CHAITHRA, 1943

                       WP(C).No.7580 OF 2021(V)


PETITIONER/S:

                VISHNU P SASI
                AGED 25 YEARS
                S/O.SASIDHARAN, PAARAYIDAYIL HOUSE, CHITTAAR P.O.,
                MANAKKAYAM, KONNI TALUK, PATHANAMTHITTA

                BY ADVS.
                SRI.C.S.MANILAL
                SRI.S.NIDHEESH
                SHRI.ACHUT M NAIR

RESPONDENT/S:

      1         THE STATE OF KERALA
                REP.BY PRINCIPAL SECRETARY TO GOVT. OF KERALA,
                HEALTH AND FAMILY WELFARE (S) DEPARTMENT,
                SECRETARIAT, THIRUVANANTHAPURAM 695 001.

      2         ADMISSION AND FEE REGULATORY COMMITTEE FOR
                PROFESSIONAL COLLEGES IN KERALA
                REP.BY THE CHAIRMAN, TC 15/1553-4, PRASHANTI
                BUILDING, MP APPAN ROAD, VAZHUTHACAUD,
                THIRUVANANTHAPURAM 695 014

      3         THE DISTRICT COLLECTOR,KANNUR, CIVIL STATION,
                COLLECTORATE ROAD, KANNUR 670 002

      4         THE PRINCIPAL, KANNUR MEDICAL COLLEGE,
                ANCHARAKKANDI, KANNUR, KERALA 670 612


OTHER PRESENT:

                SMT.VINITHA.B, GP,
                SRI.R.T.PRADEEP,SC

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7580 OF 2021(V)
                                     2




                                 JUDGMENT

Dated this the 30th day of March 2021

Learned counsel for the petitioner submits that petitioner

has already received the amount in accordance with Ext.P4

judgment. Therefore no further orders are necessary.

The Writ Petition is accordingly closed.

Sd/-

                                                  P.V.ASHA

rkc                                                JUDGE
 WP(C).No.7580 OF 2021(V)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF CONSENT ORDER OF APEX COURT IN

SLP 23225/2018 DATED 29.8.2018

EXHIBIT P2 TRUE COPY OF THE ORDER OF THE APEX COURT IN SLP 23225/2018 DATED 4/10/2018

EXHIBIT P3 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 29.3.2019

EXHIBIT P4 TRUE COPY OF JUDGMENT IN WP(C) 15345 OF 2019 DATED 12.6.2020

EXHIBIT P5 TRUE COPY OF THE REQUEST OF THE PETITIONER TO THE 2ND RESPONDENT DATED 1/12/2020

EXHIBIT P6 TRUE COPY OF THE REQUEST OF THE 2ND RESPONDENT TO THE 1ST RESPONDENT DATED 17.9.2020

 
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