Evelyn Saira Elizabeth Corrected ... vs Union Of India
2022 Latest Caselaw 1012 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                 &
           THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                      WP(C) NO. 16457 OF 2019
PETITIONER:

            [EVELYN SAIRA ELIZABETH] CORRECTED AS EVELYN SAIRA
            MATHEW,
            AGED 18 YEARS
            D/O LEENA LUKE,KUNNILATTE HOUSE,
            HILTOP GARDENS,THURUVIKAL.P.O,
            THIRUVANANTHAPURAM-695011.
            CORRECTED,
            "EVELYN SAIRA ELIZABETH "
            CORRECTED AND SUBSTITUTED AS "EVELYN SAIRA MATHEW"
            AS PER ORDER DATED 11/7/19 IN IA NO. 2/2019.


            BY ADVS.
            SRI.SALLY THOMAS CHACKO
            SRI.AKASH CHACKO THARAKAN


RESPONDENTS:

    1       UNION OF INDIA
            REPRESENTED BY SECRETARY,HUMAN RESOURCE
            DEVELOPMENT(MHRD)SHASTRI BHAWAN,
            DR RAJENDRA PRASAD ROAD,
            NEW DELHI-110001.


    2       STATE OF KERALA,
            REPRESENTED BY THE SECRETARY,
            DEPARTMENT OF EDUATION,GOVT.SECRETARIAT,
            THIRUVANANTHAPURAM-695001.


    3       SENIOR DIRECTOR(NEET(UG)HUMAN RESOURCE
            DEVELOPMENT(MHRD),
            NEW DELHI-110001.


    4       MEDICAL COUNCIL OF INDIA,
                                             :2:
WP(C).No.16457 of 2019



              DADA DEV MANDIR ROAD DWARKA PHASE-1,POCKET
              14,SECTOR 8 DWARKA,NEW DELHI,
              DELHI-110077,REPRESENTED BY THE CHAIRMAN.


      5       COMMISSIONER FOR ENTRANCE EXAMINATIONS,
              HOUSING BOARD BUILDING,SANTHI NAGAR,
              THIRUVANANTHAPURAM-695001.


      6       ADDL.R6 STATE OF KERALA,
              REPRESENTED BY THE SECRETARY DEPARTMENT OF HEALTH
              AND FAMILY WELFARE GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM 695 001.
              IS IMPLEADED AS ADDL. R6 aS PER ORDER DATED 11/7/19
              IN IA. NO. 2/2019.


              BY ADVS.
              SHRI.P.VIJAYAKUMAR, ASG OF INDIA
              SRI.S.NIRMAL
              SRI.TITUS MANI VETTOM, SC, MEDICAL COUNCIL OF INDIA
              SRI.BIJOY CHANDRAN, GOVERNMENT PLEADER


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   25.01.2022,         THE   COURT   ON     THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                     :3:
WP(C).No.16457 of 2019




                              JUDGMENT

A.K.Jayasankaran Nambiar, J.

It is submitted by the learned counsel for the petitioner that the

matter has become infructuous. Accordingly, the writ petition is

dismissed as infructuous.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns