The Manager, Vaidyaratnam ... vs The Union Of India
2022 Latest Caselaw 11634 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY,THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                   WP(C) NO. 2402 OF 2013
PETITIONER:

          THE MANAGER,
          VAIDYARATNAM AYURVEDA COLLEGE
          OLLUR, TRICHUR
          BY ADVS.
          SRI.KURIAN GEORGE KANNANTHANAM (SR.)
          SRI.M.B.PRAJITH

RESPONDENTS:

    1     THE UNION OF INDIA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          MINISTRY OF HEALTH & FAMILY WELFARE DEPARTMENT,
          NEW DELHI 110001
    2     THE DIRECTOR
          DEPARTMENT FO AYURVEDA YOGA, NATUROPATHY,
          UNAMI, SIDDHA & HOMEOPATHY (AYUSH),
          IRCS BUILDING, NEW DELHI 110058
    3     THE CENTRAL COUNSIL OF INDIAN MEDICINE
          REPRESENTED BY ITS SECRETARY, 61-65,
          INSTITUTIONAL AREA, JANAKAPURI, N. DELHI 110058
          BY ADVS.SRI.P.PARAMESWARAN NAIR,ASG OF INDIA
          SRI.S.MANU, DSGI
          SRI.K.T.THOMAS


    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.12.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 WP(C).No.2402/2012

                                     2




                      P.V.KUNHIKRISHNAN, J.
                       --------------------------------
                       W.P.(C).No.2402 of 2013
                ----------------------------------------------
            Dated this the 20th day of December, 2022


                              JUDGMENT

This writ petition is filed with following prayers:

i. To issue a writ of mandamus or other appropriate order or direction to direct the respondents to proceed with petitioner's application for approval of the P.G. Course on its merits and pass orders thereon, ignoring the dispute over the U.G. Courses.

ii. To declare that the pendency of the dispute which is the subject matter in W.P(c)No. 20418/2012, will not be a ban for considering petitioner's application for establishing P.G. programms, or its merits.

iii. To grant such other reliefs as are just and proper in the nature of this case.

(SIC)

2. This writ petition is pending before this Court from

2013 onwards. The main prayer in this writ petition is to issue

appropriate direction to the respondents to proceed with the

application of the petitioners for approval of the PG course on WP(C).No.2402/2012

its merits. No interim order is passed in this case. This writ

petition need not be retained indefinitely. The DSGI who

represent the respondents submitted that the prayers in this

writ petition are infructuous.

Therefore this writ petition is dismissed as infructuous.

sd/-

                                       P.V.KUNHIKRISHNAN
JV                                            JUDGE