Dr. V. Bhavani vs State Of Kerala
2022 Latest Caselaw 2013 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                     WP(C) NO. 14240 OF 2012
PETITIONER:
          DR. V. BHAVANI
          AGED 47 YEARS
          W/O.VENUGOPAL, CHITTOTHIDAM,
          ADUTHILA,PAZHAYANGADI.
          BY ADVS.
          SRI.LAL K.JOSEPH
          SRI.V.S.SHIRAZ BAVA
          SRI.A.A.ZIYAD RAHMAN

RESPONDENTS:
    1     STATE OF KERALA
          REP. BY ITS SECRETARY TO GOVERNMENT, HEALTH
          &FAMILY WELFARE DEPARTMENT,
          SECRETARIAT,THIRUVANANTHAPURAM PIN - 695 001.
    2     THE REGISTRAR
          TRAVANCORE COCHIN MEDICAL
          COUNCIL,THIRUVANANTHAPURAM - 695 035.
    3     THE SELECTION COMMITTEE
          NATUROPATHY 'B' CLASS REGISTRATION REP. BY ITS
          REGISTRAR AND CONVENERTRAVANCORE COCHIN MEDICAL
          COUNCIL,RED CROSS ROAD, THIRUVANANTHAPURAM - 695
          035.
    4     THE SECRETARY TO GOVERNMENT
          HOME AFFAIRS, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695 001.
    5     THE DIRECTOR GENERAL OF POLICE
          POLICE HEADQUARTERS, THIRUVANANTHAPURAM 695 010.
    6     DR.K.R.JAYAKUMAR
          CHIEF MEDICAL OFFICER, NATUROPATHYGOVERNMENT
          NATURE CURE HOSPITAL, VARKALA,PIN - 695004.
          SRI.B.S.SYAMANTAK, GP


     THIS    WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   18.02.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.14240/2012

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.14240 of 2012
            ----------------------------------------------
         Dated this the 18th day of February, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE