V.N. Public Health And ... vs State Of Kerala
2021 Latest Caselaw 22739 Ker

WP(C) No.22382/2021                         1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
            Friday, the 19th day of November 2021 / 28th Karthika, 1943
                              WP(C) NO. 22382 OF 2021
   PETITIONER:

          V.N. PUBLIC HEALTH AND EDUCATIONAL TRUST, A2, JAWAHAR NAGAR COLONY,
          SALES TAX OFFICE ROAD, KOZHIKODE, REPRESENTED BY ITS MANAGING
          TRUSTEE-V.ANIL KUMAR

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT,
         DEPARTMENT OF HEALTH AND FAMILY WELFARE, SECRETARIAT,
         THIRUVANANTHAPURAM-695 001.
      2. KERALA UNIVERSITY OF HEALTH SCIENCES, THRISSUR-680 596, REPRESENTED
         BY ITS REGISTRAR.
      3. KERALA STATE NURSES AND MIDWIVES COUNCIL, RED CROSS ROAD, JAI VIHAR,
         KUNNUKUZHY, THIRUVANANTHAPURAM-695 035, REPRESENTED BY ITS
         REGISTRAR
      4. INDIAN NURSING COUNCIL, 8TH FLOOR, NBCC CENTRE, PLOT NO 2, OKHLA
         PHASE-1, NEW DELHI-11020. REPRESENTED BY ITS SECRETARY.


        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 respondents 1 and 2 to issue EC and CoA at the
   earliest.

        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 19.11.2021 and upon hearing the arguments of M/S.S.VINOD BHAT,
   ANAGHA LAKSHMY RAMAN & GREESHMA CHANDRIKA.R., Advocates for the
   petitioner, GOVERNMENT PLEADER for R1, STANDING COUNSEL for R2, STANDING
   COUNSEL for R3 and of STANDING COUNSEL for R4, the court passed the
   following:
 WP(C) No.22382/2021                            2/3




                               RAJA VIJAYARAGHAVAN V, J.
                                ---------------------------------
                                 W.P.(C) No.22382 of 2021
                               ----------------------------------
                        Dated this the 19th day of November, 2021


                                               ORDER

Adv. Anagha Lakshmy Raman, the learned counsel appearing for the

petitioner, submits that pursuant to the directions issued by this Court in

Ext.P6, an inspection was conducted by the DME and a report has been

forwarded to the Government on 29.10.2020. It is submitted that nothing

transpired thereafter.

Sri. K.B.Ramanand, the learned Government Pleader submits that the

report has been received and appropriate decision shall be taken.

Having regard to the submissions advanced and taking note of the

sequence of events, there will be a direction to the 1st respondent to expedite

the proceedings and take a decision on the request made by the petitioner

taking note of the inspection report within a period of two weeks from today.

Post after two weeks.

Sd/-

                                                     RAJA VIJAYARAGHAVAN V,
                                                              JUDGE

        NS




19-11-2021                       /True Copy/                             Assistant Registrar
 WP(C) No.22382/2021                 3/3

                       APPENDIX OF WP(C) 22382/2021
Exhibit P6            COPY OF JUDGMENT DATED 24.8.2021 IN WPC 16686/2021 OF
                      HIGH COURT OF KERALA