Kerala High Court
Friday vs For Information Purpose Only on 19 March, 2021
WP(C) 6934/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE N.NAGARESH
Friday,the 19th day of March 2021/28th Phalguna, 1942
WP(C) No.6934/2021 N
PETITIONER
For information purpose only
NOORUL ISLAM TRUST
REPRESENTED BY ITS CHAIRMAN, AL-AZHAR CAMPUS,
PERUMPILLYCHIRA P.O., THODUPUZHA.
RESPONDENTS
1. STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY, DEPARTMENT OF HEALTH
AND FAMILY WELFARE, GOVERNMENT SECRETARIAT,
TRIVANDRUM-695001.
2. THE DIRECTOR OF MEDICAL EDUCATION,
MEDICAL COLLEGE P.O., TRIVANDRUM-695001.
3. THE CHAIRMAN,
BOARD OF D.PHARM EXAMS, DIRECTORATE OF MEDICAL EDUCATION,
MEDICAL COLLEGE P.O., TRIVANDRUM-695001.
4. LBS CENTRE FOR SCIENCE AND TECHNOLOGY,
REPRESENTED BY ITS CHAIRMAN, NANDAVANAM, PALAYAM,
TRIVANDRUM-695033.
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 4th respondent to include
the D.Pharm Course in petitioner's College for Centralized Allotment for the academic year
2020-2021,by considering Exhibit P1 to P6 pending disposal of the Writ Petition .
This petition coming on for admission upon perusing the petition and the affidavit filed
in support of WP(C) and upon hearing the arguments of M/S P.M.SANEER & TONY
GEORGE KANNANTHANAM, Advocates for the petitioner the court passed the following
N. NAGARESH, J.
--------------------------------------------------------------
WP(C) No. 6934 of 2021
--------------------------------------------------------------
For information purpose only
Dated this the 19th day of March, 2021
ORDER
The petitioner is running D.Pharm Course from the
year 2018-19. When affiliation was denied for the Course
in 2018-19, by Ext.P1 this Court directed the respondents
to grant affiliation. For the year 2019-20 also, the petitioner
was included in the allotment process on the basis of
Ext.P3 interim order. This year, though in Ext.P7 list,
forwarded by the Government to the LBS Institution, the
name of the petitioner's Institution was included, it appears
that in Ext.P8 list finally drawn, the petitioner's institution's
name is removed.
2. In view of Ext.P1 judgment and Ext.P3 interim
order, there will be an interim order in this writ petition
directing the respondents concerned to include the
petitioner in the list for centralised allotment for D.Pharm
WP(C) No. 6934/2021
Course for the year 2020-21. It is made clear that this will be
subject to the final result of the writ petition and the students
For information purpose only
being allotted to the petitioner's College will be informed.
Post along with WP(C) No. 18105/2019.
Hand over
Sd/-
N. NAGARESH
JUDGE
ncd
/true copy/ Sd/- ASSISTANT REGISTRAR
KLHC010184202021 4/4
EXHIBIT P1 - TRUE COPY OF THE JUDGMENT DATED 2.11.2018 IN WP(C)
NO.24132/18 OF THIS HON. COURT.
E X H I B IT P2 - TRUE COPY OF THE JUDGMENT DATED 6.12.2018 I N
W.A.NO.2364/2018 OF THIS HON. COURT.
EXHIBIT P3 - A TRUE COPY OF THE INTERIM ORDER IN WP(C) NO.18105/2019
DATED 24.9.2019.
For information purpose only
EXHIBIT P4 - A COPY OF THE DECISION LETTER/APPROVAL DATED 10.4.2020 OF
PHARMACY COUNCIL OF INDIA.
EXHIBIT P5 - A COPY OF THE EXTENSION OF APPROVAL ORDER DATED
30.4.2020 OF ALL INDIA COUNCIL FOR TECHNICAL EDUCATION.
EXHIBIT P6 - A TRUE COPY OF THE COMMUNICATION
NO.AACP/ACC/DME/01/2021 DATED 9.2.2021 ALONG WITH COPY OF THE BANK
GUARANTEE.
EXHIBIT P7 - A TRUE COPY OF THE GOVERNMENT ORDER
NO.118/K2/2020/H&FWD DATED 15.2.2021 ALONG WITH RELEVANT PAGES OF
THE APPROVED INSTITUTIONS IN D PHARM.
EXHIBIT P8 - A TRUE COPY OF THE GOVERNMENT GO
NO(RT)NO.655/2021/H&FWD DATED 10.3.2021 WITHOUT ANNEXURES, ISSUED BY
THE 1ST RESPONDENT.
