Dishna M.V vs The State Of Kerala
2021 Latest Caselaw 23323 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
   THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                        WP(C) NO. 26497 OF 2021
PETITIONER/S:

           DISHNA M.V.
           AGED 27 YEARS
           W/O. SARFUDHEEN, M.V. HOUSE, EDAYUR P.O, POOKATTIRI,
           MALAPPURAM, PIN - 676552.
           BY ADV D.SAJEEV


RESPONDENT/S:

     1     THE STATE OF KERALA
           REPRESENTED BY THE PRINCIPAL SECRETARY, HEALTH AND FAMILY
           WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT,
           THIRUVANANTHAPURAM - PIN - 695001.
     2     THE DIRECTOR
           DIRECTORATE OF MEDICAL EDUCATION, MEDICAL COLLEGE P.O,
           THIRUVANANTHAPURAM, PIN - 695011.
     3     THE ADDITIONAL SECRETARY
           HEALTH AND FAMILY WELFARE (K) DEPARTMENT, GOVERNMENT
           SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
     4     THE REGISTRAR
           KANNUR UNIVERSITY, THAVAKKARA, CIVIL STATION P.O, KANNUR,
           PIN - 670002.



           SRI I V PRAMOD SC ,
           GP SRI JIMMY GEORGE


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26497 OF 2021
                                     -2-



                          JUDGMENT

The petitioner after having completed post graduation in

Medical Biochemistry from Kannur University in the year 2017,

which have given recognition as per Ext.P4 dated 09.09.2016,

submitted an application for registration as paramedical

personnel, but the respondents have not taken any steps to

grant registration to her. Learned counsel for the petitioner

submitted that he would be satisfied if the 1 st respondent is

directed to take a call on the application submitted by her.

2. Learned counsel for the petitioner has not produced any

copy of the application submitted by the petitioner, but as per

Ext.P4 dated 09.09.2016, M.Sc Medical Microbiology and M.Sc

Medical Bio Chemistry offered by Kannur University are

recognized for the registration as paramedical personnel.

3. In that view of the matter, the 2 nd respondent is directed

to take a call on the representation made by the petitioner for

considering her registered as paramedical personnel, and if WP(C) NO. 26497 OF 2021

necessary, after providing an opportunity of hearing. Such

exercise shall be undertaken within a period of 45 days from the

date of receipt of a copy of this judgment. Petitioner is directed

to submit all documents before the 2nd respondent in support of

the case for registration.

The writ petition is disposed of as above.

Sd/-

AMIT RAWAL JUDGE

uu 29.11.2021 WP(C) NO. 26497 OF 2021

APPENDIX OF WP(C) 26497/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE DEGREE CERTIFICATE M.SC IN MEDICAL BIOCHEMISTRY AWARDED BY THE KANNUR UNIVERSITY.

Exhibit P2 TRUE COPY OF THE LETTER NO.

ACAD/C4/15211/2019 DATED 06.08.2021 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE LETTER DATED 31.08.2016 ISSUED BY THE SENIOR SUPERINTENDENT (PARAMEDICAL WING), TO SRI. M.V. HAMSA. Exhibit P4 TRUE COPY OF THE REPLY DATED 09.09.2016 ISSUED BY THE 3RD RESPONDENT.