Kerala Private Medical College ... vs Union Of India
2022 Latest Caselaw 12404 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                  WP(C) NO. 42594 OF 2022
PETITIONER:

          KERALA PRIVATE MEDICAL COLLEGE MANAGEMENT
          ASSOCIATION
          OFFICE OF THE SECRETARY,
          MALABAR MEDICAL COLLEGE CAMPUS,
          MODAKKALLUR P.O.
          ATHOLI,
          KOZHIKODE
          PIN-673315
          REPRESENTED BY ITS SECRETARY
          BY ADVS.
          S.VINOD BHAT
          ANAGHA LAKSHMY RAMAN
          GREESHMA CHANDRIKA.R


RESPONDENTS:

   1     UNION OF INDIA
         MINISTRY OF HEALTH AND FAMILY WELFARE,
         NIRMAN BHAVAN, NEAR UDYOG BHAVAN METRO
         STATION, MOULANA AZAD ROAD, NEW DELHI-110 011
         REPRESENTED BY SECRETARY TO GOVERNMENT
   2     STATE OF KERALA
         DEPARTMENT OF HEALTH AND FAMILY WELFARE
         SECRETARIAT,
         THIRUVANANTHAPURAM,
         REPRESENTED BY THE SECRETARY, PIN - 695001
   3     THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
         HOUSING BOARD BUILDINGS,
         SANTHI NAGAR,
         THIRUVANANTHAPURAM, PIN - 695001


          SMT PARVATHY K-GP; SRI MANU S-DSGI
          SRI.P.SREEKUMAR-SC
 W.P (C) No.42594/22
                                 ..2..




     THIS   WRIT      PETITION   (CIVIL)    HAVING    COME    UP    FOR
ADMISSION   ON   23.12.2022,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P (C) No.42594/22
                               ..3..




                            JUDGMENT

The petitioner - Kerala Private Medical College

Management Association, singularly seeks that the

representation preferred by them before the Union of India - a

copy of which has been produced as Ext.P1, be ordered to be

taken up and dipsosed of by its competent Authority, within a

time frame to be fixed by this Court.

2. In response to the afore request of the petitioner, as

made by their learned counsel - Sri.Vinod Bhat , the learned

Central Government Counsel - Smt.S.Krishna, submitted that, if

the petitioner only requires Ext.P1 to be taken up and

disposed of, there does not appear to be any legal

impediment for the respondent in doing so; but prayed

that this Court may not make any affirmative declarations

in their favour and leave it to the said respondent to take

an apposite decision thereon, as per law.

Taking note of the afore, I allow this writ petition and

direct the competent Authority of the 1 st respondent to take up

Ext.P1 representation and dispose of the same, after affording W.P (C) No.42594/22 ..4..

the Secretary of the petitioner an opportunity of being heard,

as also to any other entity or persons who may be necessary to

be heard; thus culminating in an appropriate order and

necessary action thereon, as expeditiously as is possible, but

not later than one month from the date of receipt of a copy of

this judgment.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR W.P (C) No.42594/22 ..5..

APPENDIX OF WP(C) 42594/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE REPRESENTATION DATED 17-12-2022 .

Exhibit P2 THE TRUE COPY OF THE DOCUMENT DATED 12-10-2022 WHICH EVIDENCE THAT THE 1ST RESPONDENT HAS LOWERED THE QUALIFYING PERCENTILE FOR NEET-PG (MEDICAL/ DENTAL).

Exhibit P3 THE TRUE COPY OF THE DOCUMENT DATED 17-10-2022, WHICH EVIDENCE THAT THE 1ST RESPONDENT HAS LOWERED THE QUALIFYING PERCENTILE FOR NEET-PG (MEDICAL/ DENTAL).

Exhibit P4 THE TRUE COPY OF THE DOCUMENT DATED 19-10-2022 ,WHICH EVIDENCE THAT THE 1ST RESPONDENT HAS LOWERED THE QUALIFYING PERCENTILE FOR NEET-PG (MEDICAL/ DENTAL).