Self Financing Para Medical ... vs State Of Kerala
2022 Latest Caselaw 11641 Ker

W.P.(C) No.15710 of 2022              1




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
   TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                           WP(C) NO. 15710 OF 2022
PETITIONERS:

      1       SELF FINANCING PARA MEDICAL COLLEGE MANAGERS
              ASSOCIATION (DHI) REG. NO. 554/04
              KURUVILANGAD P. O., KOTTAYAM DISTRICT, REPRESENTED BY
              ITS GENERAL SECRETARY, PIN- 686633.
      2       JOSEPH P. V.
              PUTHIEDAM HOUSE, KURUVILANGAD P. O., KOTTAYAM
              (DISTRICT), PIN-686633.
      3       ADARSH D. S.
              MATHRI KKAL HOUSE, PUNNEKKULAM, KOTTUKAL (P.O)
              BALARAMPURAM, THIRUVANANTHAPURAM, PIN-695501.
      4       GIRISH C.
              PUTHUKKUDY HOUSE, P. O. MOODADI, PIN-675307.
              BY ADVS.
              C.VATHSALAN
              GHOSH YOHANNAN
              K.RAKESH ROSHAN
              THUSHARA.V
              T.M.YUSAFF


RESPONDENTS:

      1       STATE OF KERALA
              REPRESENTED BY THE PRINCIPAL SECRETARY, HEALTH AND
              FAMILY WELFARE DEPARTMENT, SECRETARIAT
              THIRUVANANTHAPURAM. PIN -695001.
      2       THE PARA MEDICAL COUNCIL
              THIRUVANANTHAPURAM, REPRESENTED BY ITS SECRETARY. PIN-
              695011.
 W.P.(C) No.15710 of 2022                      2

      3       DIRECTOR OF HEALTH SERVICES
              THE DIRECTORATE OF HEALTH SERVICES, THIRUVANANTHAPURAM,
              PIN-695001.

OTHER PRESENT:

              GP P.G.PREMOD



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   20.12.2022,           THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.15710 of 2022                 3




                                 V.G.ARUN J.
                      -------------------------------------
                       W.P.(C) No. 15710 of 2022
                       ---------------------------------
                Dated this the 20th day of December 2022

                                    JUDGMENT

This writ petition is filed based on the apprehension that the

Government may demand Rs.5,000/- as internship fees on the basis of

Exts.P4 and P4(a). The petitioners' contention is that, as far as DHI

(Diploma in Health Inspector) Course is concerned, there cannot be a

demand for internship fees, since what is undertaken by the students is

field study. The issue stands clarified by G.O.(Rt) No.2223/2022/H&FWD

dated 13/9/2022 whereby the Government, after examining the matter

in detail, ordered that the internship fee of Rs.5000/- for paramedical

courses does not apply to the DHI Courses and the Fee of Rs100/- fixed

for field study should be continued until further orders.

In view of the above Government Order, nothing survives for

consideration and the writ petition is closed.

Sd/-

V.G.ARUN JUDGE dpk

APPENDIX OF WP(C) 15710/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LIST OF COLLEGES CONDUCTING THE COURSE BY WAY OF DIPLOMA IN HEALTH INSPECTOR.

Exhibit P2 TRUE COPY OF THE ORDER DATED 24.12.2018 PRESCRIBING DETAILS OF CONDUCTING THE DHI COURSE.

Exhibit P3 TRUE COPY OF THE ORDER DATED 13.2.2013 BY THE 3RD RESPONDENT.

Exhibit P4 TRUE COPY OF THE ORDER G.O.(RT) NO.1903/2020 DATED 16/10/2020 BY 1ST RESPONDENT. Exhibit P4(a) TRUE COPY OF THE ORDER DATED 20/7/2021 BY 1ST RESPONDENT.

Exhibit P5 TRUE COPY OF THE REPRESENTATION DATED 7/2/2022 BY THE 1ST PETITION ALONG WITH ENCLOSURES.

Exhibit P6 TRUE COPY OF THE ORDER DATED 3/4/2022 BY THE 1ST RESPONDENT.