Dr. Jyothish .E vs State Of Kerala
2022 Latest Caselaw 4474 Ker

WP(C) No.6451/2022                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                Tuesday, the 12th day of April 2022 / 22nd Chaithra, 1944
                                WP(C) NO. 6451 OF 2022(F)
   PETITIONERS:

      1. DR. JYOTHISH.E,AGED 33 YEARS,S/O SUBRAMANIAM, MOOTHEDATHU HOUSE, MORAYUR,
          MALAPPURAM, KERALA-673642 AND ANOTHER.

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, HEALTH AND
          FAMILY WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT, TRIVANDRUM-695001 AND
          10 OTHERS.


          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 :

          1) direct the 2nd respondent- DME to prepare a list of candidates for
   admission to seats earmarked under Medical Education Service Quota (MESQ)
   within the in-service quota for admission to DNB Post MBBS Courses by including
   the petitioners in terms of the Ext.P10 judgment of the Division Bench of this
   Hon'ble Court;

          (2) direct 3rd respondent- committee and 6th respondent CEE to accept and
   process the Ext.P8 and P8(a) applications submitted by the pettiioners and to
   permit the petitioners to attend the counselling and admission process to seats
   earmarked under Medical Education Service Quota (MESQ) within the in-service
   quota for admission to DNB Post MBBS Courses in Kerala under the State Quota;
   Or in the alternative;

          (3) stay the entire process of Counselling to 10% of the total seats
   earmarked for in-service quota for admission to DNB Post MBBS Courses in Kerala
   under the State Quota.

          This petition again coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and this court's order dated 06.04.2022
   and upon hearing the arguments of M/s.GEORGE VARGHESE (PERUMPALLIKUTTIYIL),
   A.R.DILEEP, P.J.JOE PAUL & MANU SRINATH, Advocates for the petitioners,
   GOVERNMENT PLEADER for Respondents 1 to 6, the ASSISTANT SOLICITOR GENERAL OF
   INDIA for Respondents 7 & 9 and of SRI.T.SANJAY, STADING COUNSEL for 8th
   Respondent, the court passed the following:

                                          ORDER

Interim order is extended till 30.05.2022.

Post on 19.04.2022 along with WP(C) No.7502/2022.

Sd/- VIJU ABRAHAM JUDGE

12-04-2022 /True Copy/ Assistant Registrar