Krishnapriya Jayan vs Kerala University Of Health ...
2022 Latest Caselaw 11704 Ker

WP(C) No.33987/2022                             1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
          Tuesday, the 20th day of December 2022 / 29th Agrahayana, 1944
                             WP(C) NO. 33987 OF 2022
   PETITIONER:

          KRISHNAPRIYA JAYAN, AGED 25 YEARS D/O. JAYAN, PULIMOOTTIL HOUSE,
          KUMARAKOM P.O., KOTTAYAM-686 563.

   RESPONDENTS:

      1. KERALA UNIVERSITY OF HEALTH SCIENCES(KUHS) REPRESENTED BY ITS
         REGISTRAR, TRISSUR-680596.
      2. KERALA NURSES & MIDWIVES COUNCIL (KNMC) REPRESENTED BY ITS
         REGISTRAR, RED CROSS ROAD, NEAR GENERAL HOSPITAL, TRIVANDRUM-695
         035.
      3. BCF COLLEGE OF NURSING, REPRESENTED BY ITS MANAGER, CHEMMANUMKARY,
         VAIKOM, KOTTAYAM - 686 143.
      4. PRINCIPAL, BCF COLLEGE OF NURSING, CHEMMANUMKARY, VAIKOM, KOTTAYAM -
         686 143.


        When this Writ petition (civil) having come up for orders on
   20.12.2022, upon perusing the petition and this court's judgment dated
   21.11.2022 and upon hearing the arguments of M/S.JACOB P.ALEX, JOSEPH
   P.ALEX, MANU SANKAR P.,& AMAL AMIR ALI, Advocates for the petitioner and
   SRI.P.SREEKUMAR, STANDING COUNSEL for R1 (By order) and of SRI N.REGHURAJ,
   STANDING COUNSEL for R2 (By order), the court passed the following:

                                           ORDER

Government Pleader will obtain specific instructions as to why the petitioner has not been admitted to training until now.

Post on 22/12/2022.

Handover.

20.12.2022

Sd/- DEVAN RAMACHANDRAN JUDGE

20-12-2022 /True Copy/ Assistant Registrar