Shivendu R. Sekhar vs The State Of Kerala
2022 Latest Caselaw 4741 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 26TH DAY OF APRIL 2022 / 6TH VAISAKHA, 1944
                        WP(C) NO. 14619 OF 2022
PETITIONER:

          SHIVENDU R. SEKHAR
          AGED 18 YEARS
          D/O. CHANDRASEKHARAN R.,
          IEMPANTHANATHU CHIRAKKADAVU CENTRE P. O,
          KOTTAYAM - 686 519.

          BY ADVS.
          V.A. MUHAMMED
          M. SAJJAD


RESPONDENTS:

    1     THE STATE OF KERALA
          REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
          HIGHER EDUCATION DEPARTMENT,
          SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.
    2     THE COMMISSIONER OF ENTRANCE EXAMINATION,
          OFFICE OF THE COMMISSIONER OF ENTRANCE EXAMINATION,
          5TH FLOOR,
          HOUSING BOARD BUILDING,
          SANTHI NAGAR,
          THIRUVANANTHAPURAM - 695 001.
    3     THE DIRECTOR OF MEDICAL EDUCATION,
          DIRECTORATE OF MEDICAL EDUCATION,
          THIRUVANANTHAPURAM - 695 011.
    4     THE PRINCIPAL,
          GOVERNMENT MEDICAL COLLEGE,
          PARIYARAM,
          KANNUR - 670 503.

          SRI. K. R. RANJITH - GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.14619 OF 2022

                              2




                          JUDGMENT

The petitioner has approached this Court seeking

a direction to the 3rd respondent for an expeditious

disposal of Ext.P11 representation submitted by the

petitioner before the 3rd respondent.

2. I have heard the learned counsel for the

petitioner and the learned Government Pleader.

3. Considering the limited relief sought for in

the writ petition, this Court is of the view that, the

writ petition can be disposed of, with a direction to

the 3rd respondent to consider and pass appropriate

orders on Ext.P11 within a time frame.

Accordingly, the writ petition is disposed of with

a direction to the 3rd respondent to consider and pass

appropriate orders on Ext.P11, after affording an WP(C).No.14619 OF 2022

opportunity of being heard to the petitioner, within a

period of two months from the date of receipt of a

copy of this judgment.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE

SPR WP(C).No.14619 OF 2022

APPENDIX

PETITIONER'S EXHIBITS:-

EXHIBIT P1 TRUE COPY OF THE DISABILITY CERTIFICATE OF THE PETITIONER VIDE APPLICATION NO.20177/02/16 DATED 10.02.2016 ISSUED BY THE MEDICAL BOARD.

EXHIBIT P2 TRUE COPY OF THE CANDIDATE DATA SHEET IN KEAM 2021.

EXHIBIT P3 TRUE COPY OF THE CATEGORY WISE LIST IN RANK ORDER OF PERSONS IN THE DISABILITY QUOTA FOR ADMISSION TO MEDICAL COURSE DATED 04.01.2022 PUBLISHED BY THE COMMISSIONER OF ENTRANCE EXAMINATION. EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN W.A.NO.266/2022 DATED 22.03.2022. EXHIBIT P5 TRUE COPY OF THE OPTION SUBMITTED BY THE PETITIONER.

EXHIBIT P6 TRUE COPY OF THE REVISED OPTED STATION SUBMITTED BY THE PETITIONER.

EXHIBIT P7 TRUE COPY OF THE ADMISSION ALLOTTED TO THE PETITIONER IN KANNUR MEDICAL COLLEGE. EXHIBIT P8 TRUE COPY OF THE DISTRIBUTION OF PHYSICALLY DISABLED CANDIDATES AMONG VARIOUS MEDICAL COLLEGES BEFORE THE MOP- UP.

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE COMMISSIONER OF ENTRANCE EXAMINATION DATED 09.04.2022. EXHIBIT P10 TRUE COPY OF THE REPRESENTATION MADE BY THE PETITIONER BEFORE THE COMMISSOINER OF ENTRANCE EXAMIATION DATED 21.04.2022. EXHIBIT P11 TRUE COPY OF THE REPRESENTATION MADE BY THE APPLICANT BEFORE THE DIRECTOR OF MEDICAL EDUCATION DATED 21.04.2022.

RESPONDENTS EXHIBITS: NIL.