Iwin Tom N. Mathew vs State Of Kerala
2021 Latest Caselaw 19276 Ker

WP(C) NO. 23573 OF 2019            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                          WP(C) NO. 23573 OF 2019
PETITIONER/S:

               IWIN TOM N. MATHEW
               AGED 25 YEARS
               S/O.THOMAS MATHEW,NELLEVELIL HOUSE,
               ARUVITHURA.P.O,ERATTUPETTA,
               KOTTAYAM-686122.

               BY ADVS.
               GEORGE MECHERIL
               SRI.JOJO JOSEPH



RESPONDENT/S:

      1        STATE OF KERALA
               REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO
               GOVERNMENT,HEALTH AND FAMILY WELFARE
               DEPARTMENT,SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        DIRECTOR OF MEDICAL EDUCATION,
               MEDICAL COLLEGE.P.O,THIRUVANANTHAPURAM-695011.

      3        THE PRINCIPAL,
               GOVERNMENT MEDICAL COLLEGE,KALAMASSERY,
               KOCHI-683503.

      4        THE DIRECTOR,
               CAPE,CO-BANK TOWERS,1ST FLOOR,VIKAS
               BHAVAN.P.O,THIRUVANANTHAPURAM-695033.

               BY SMT.RASHMI K.M. SR.GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 23573 OF 2019          2




                      P.V.KUNHIKRISHNAN, J
                --------------------------------------------
                    W.P.(C.) No.23573 of 2019
                   --------------------------------------
            Dated this the 14th day of September, 2021


                             JUDGMENT

The counsel for the petitioner submitted that he want to

withdraw this writ petition.

Therefore, this writ petition is dismissed as withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 23573/2019

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE GOVERNMENT ORDER G.O(RT)NO.1445/2019/H&FWD.DT.18/6/2019

EXHIBIT P2 TRUE COPY OF THE CONSEQUENTIAL ORDER NO.C1/6251/18/GMCE DATED 14.08.2019 DEMANDING RS.40,83,200/-BY THE 3RD RESPONDENT

EXHIBIT P3 TRUE COPY OF THE REGULATIONS FOR COURSES AFFILIATED TO THE KERALA UNIVERSITY OF HEALTH SCIENCES ISSUED IN 2016

EXHIBIT P4 TRUE COPY OF THE PETITION DATED 28/01/2019 FILED BY THE PETITIONER BEFORE THE HONOURABLE MINISTER AND COPY TO THE FIRST RESPONDENT.

EXHIBIT P5 TRUE COPY OF JUDGMENT DATED 26.3.2019 IN W.P(c)NO.7127 OF 2019 OF THIS HONOURABLE COURT.

EXHIBIT P6 TRUE COPY OF THE PROSPECTUS ISSUED BY THE CAPE FOR 2012-13.