The Vice Principal, Kannur ... vs The Admission Supervisory ...
2021 Latest Caselaw 19516 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
    THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                             &
        THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                  WP(C) NO. 19217 OF 2021
PETITIONER:

         THE VICE PRINCIPAL, KANNUR MEDICAL COLLEGE
         KANNUR MEDICAL COLLEGE, ANJARAKANDY P.O.,
         KANNUR-670 612


         BY ADVS.
         SMT.NISHA GEORGE
         SRI.GEORGE POONTHOTTAM (SR.)


RESPONDENTS:

    1    THE ADMISSION SUPERVISORY COMMITTEE
         FOR PROFESSIONAL COLLEGES IN KERALA, T.C.15/1553-
         4, PRASANTHI BUILDINGS, M.P.APPAN ROAD,
         VAZHUTHACAUD, THIRUVANANTHAPURAM-695 014,
         REPRESENTED BY THE CHAIRMAN


    2    KERALA UNIVERSITY OF HEALTH SCIENCES,
         MULAMKUNNATHUKAVU, MEDICAL COLLEGE P.O., THRISSUR
         DISTRICT-680 596, REPRESENTED BY THE REGISTRAR


         BY ADV.SRI. R. T PRADEEP,SC

     THIS WRIT PETITION     (CIVIL) HAVING COME UP        FOR
ADMISSION ON 16.09.2021,    THE COURT ON THE SAME         DAY
DELIVERED THE FOLLOWING:
                                     :2:
W.P(C). No.19217 of 2021




                             JUDGMENT

A.K.Jayasankaran Nambiar, J.

The learned counsel for the petitioner seeks permission to

withdraw the Writ Petition without prejudice to his right to file a fresh

Writ Petition on the same cause of action after making suitable

corrections to the facts and grounds. Permission is granted. The writ

petition is dismissed as withdrawn without prejudice to the right of the

petitioner reserved above.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns