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Ananthakrishnan R. S vs Kerala University Of Health ...
2022 Latest Caselaw 1679 Ker

Citation : 2022 Latest Caselaw 1679 Ker
Judgement Date : 15 February, 2022

Kerala High Court
Ananthakrishnan R. S vs Kerala University Of Health ... on 15 February, 2022
WP(C) NO. 13337 OF 2021              1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
   TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                     WP(C) NO. 13337 OF 2021
PETITIONER:
          ANANTHAKRISHNAN R. S.
          AGED 24 YEARS
          S/O. C. RADHAKRISHNAN, RESIDING AT 'SAI KRIPA',
          KUNNICODE P. O., KOLLAM DISTRICT, PIN - 691508, REG.
          NO.150030621.

          BY ADVS.
          B.S.SIVAJI
          DHANYA SREENIVASAN


RESPONDENTS:

    1     KERALA UNIVERSITY OF HEALTH SCIENCES
          MULANKUNNATHUKAVU, THRISSUR, PIN - 680596,
          REPRESENTED BY ITS REGISTRAR.

    2     THE PRINCIPAL
          VAIDHYARATHNAM AYURVEDA MEDICAL COLLEGE, OLLUR,
          THRISSUR DISTRICT, PIN - 680306.

    3     ADDL.R3.
          NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE,
          JAWAHAR LAL NEHRU BHARTIYA CHIKITSA AVAM HOMEOPATHY
          ANUSANDHAN BHAVAN, 61-65, INSTITUTIONAL AREA,
          JANAKPURI 'D' BLOCK, NEW DELHI-110058, REPRESENTED BY
          ITS SECRETARY.

          ADDL R3 IMPLEADED AS PER ORDER DATED 09.12.2021 IN
          I.A.NO.2 OF 2021 OF W.P.(C) NO.13337 OF 2021

          BY SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF HEALTH
          SCIENCES


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13337 OF 2021                    2




                                   JUDGMENT

When this matter was taken up, Sri.Sivaji B.S, the learned counsel

appearing for the petitioner submits that he has instructions from his party not

to prosecute this writ petition.

In view of the said submission, this writ petition is dismissed as not

pressed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

 
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