Kerala High Court

R.Keerthana vs Kerala University Of Health ... on 6 July, 2022

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                         WP(C) NO. 72 OF 2022
PETITIONERS:

    1     R.KEERTHANA, AGED 23 YEARS, D/O. MR. RAVI, NO.5,
          KASIVISHWANATHAN NAGAR, NEAR EAST ANNA NAGAR,
          CUDDALORE, TAMILNADU-604001.

    2     MUGHILESWARI S., AGED 23 YEARS,
          D/O. S. SRINIVASAN, 262-B, KUMBAKONAM MAIN ROAD,
          SITHARKADU, MAYILADUTHURAI, TAMIL NADU-623153.

    3     RATHEESH G.R., AGED 24 YEARS,
          S/O. RATNASWAMY G, 34/153, MANJARI, MUTHAPPANCODU,
          ANDUCODE POST, KANYAKUMARI DISTRICT, TAMILNADU-623153.

    4     ANNIE J. WINNIE, AGED 21 YEARS,
          D/O. S. JAIN WINNIE, PERIYA VILAI, KATTATHURAI P.O.,
          KANYAKUMARI DISTRICT, TAMIL NADU STATE, PIN-629158.

    5     DEENURAJ R.M., AGED 22 YEARS, S/O. LATE RETNARAJ,
          SARALVILAI, MUHILANKARAI, MANALIKARAI POST,
          KANYAKUMARI DISTRICT, TAMIL NADU STATE, PIN-629164.

          BY ADVS.O.A.NURIYA
          ANAND B. MENON
          FASNA T.Y


RESPONDENTS:

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

    2     NATIONAL MEDICAL COMMISSION,                * (CORRECTED)
          POCKET-14, SECTOR-8, DWARKA PHASE-1,
          NEW DELHI-110077, INDIA.

          * THE 2ND RESPONDENT IS CORRECTED AS
          NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE
          (NCISM), OFFICE 61-65, INSTITUTIONAL AREA, JANAKPURI,
          D-BLOCK, NEW DELHI-110 058
          AS PER ORDER DATED 07-02-2022 IN IA 1/2022.
 WP(C) NO. 72 OF 2022 & Con.Cases
                                   -2-



    3       SANTHIGIRI SIDDHA MEDICAL COLLEGE,
            SANTHIGIRI P.O., THIRUVANANTHAPURAM-685589,
            REPRESENTED BY ITS MANAGER.

            BY ADVS.SRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF
            HEALTH SCIENCES
            MANU S., ASG OF INDIA
            K.C.SANTHOSHKUMAR
            K.K.CHANDRALEKHA


     THIS     WRIT    PETITION     (CIVIL)   HAVING     COME   UP   FOR
ADMISSION     ON     06.07.2022,    ALONG    WITH     WP(C).9366/2022,
9400/2022,    THE     COURT   ON   THE   SAME   DAY    DELIVERED    THE
FOLLOWING:
 WP(C) NO. 72 OF 2022 & Con.Cases
                                 -3-



               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                       WP(C) NO. 9366 OF 2022
PETITIONERS:

    1      A.R. HARIHARASUDHAN, AGED 24 YEARS,
           S/O. MR.A.RAJENDRAN, P.ARAVANKURCHISETHUR (P.O.)
           NATHAM (TK), DINDUGAL DISTRICT - 624401.

    2      J. SHYAM SUNDAR, AGED 24 YEARS,
           S/O.P.JAGADEESWARAN, 192, MAIN ROAD,
           DINDUGAL DISTRICT - 624 401.

           BY ADVS.O.A.NURIYA
           ANAND B. MENON
           FASNA T.Y


RESPONDENTS:

     1     KERALA UNIVERSITY OF HEALTH AND SCIENCES,
           REPRESENTED BY ITS REGISTRAR, MULANKUNNATHUKAVU,
           THRISSUR, PIN-680 596.

     2     NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE
           (NCISM), OFFICE 61-65, INSTITUTIONAL AREA, JANAKPURI,
           D- BLOCK, NEW DELHI 110058.

     3     SANTHIGIRI SIDDHA MEDICAL COLLEGE,
           SHANTHIGIRI P.O., THIRUVANANTHAPURAM, P
           IN-685 589, REPRESENTED BY ITS MANAGER.

          BY ADVS.SHRI.S.MANU, SC, NCISM
          SANTHOSHKUMAR K.C, K.K.CHANDRALEKHA(K/26/1988)
          SRI.P.SREEKUMAR, SC

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, ALONG WITH WP(C).72/2022 AND CONNECTED CASES, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 72 OF 2022 & Con.Cases
                             -4-



          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                   WP(C) NO. 9400 OF 2022
PETITIONERS:

    1     ASWATHI V.S., AGED 23 YEARS, D/O. K. SUKUMARAN,
          V.S. BHAVAN, KEEZHEVETTUKADU, KOLLEMCODE P.O.,
          KANYAKUMARI DISTRICT, TAMIL NADU-629160.

    2     PRIYANKA ANAND, AGED 23 YEARS, D/O. R. ANAND,
          98 WEST STREET, GNAESHAPURAM, NAGERCOIL-629001.

    3     V. SUREGA, AGED 23 YEARS,
          D/O. VIJAYARAGAVAN, 9/92, DR. RAJAN STREET,
          PARAMAKUDI-623707, RAMANATHAPURAM, TAMILNADU.

    4     S. YUVASHREE, AGED 22 YEARS,
          D/O. N. SIVAKUMAR, 5/278/17-A, ANNAI INDIRA
          NAGAR, 1ST STREET, THOOTHUKUDI-628008.

    5     JEYAPRIYA R., AGED 22 YEARS,
          D/O. RAJAVEL K., 39, ANNAINDRANAGAR,
          MAHARAJANAGAR, PALAYAMKOTTAI, TAMILNADU-627011.

    6     S. SWETHA, AGED 23 YEARS, D/O. DR. S. SUBBIAH
          PANDI, 55, SRI JEYANTHI NAGAR, OPP. TO OASIS
          SCHOOL, V.M. CHATIRAM POST, TIRUNELVELI-627011.

    7     BAVADHARINI R., AGED 23 YEARS,
          D/O. P. RAJKUMAR, 12, RAJENDRA MAINROAD,
          KARIMEDU, TAMIL NADU, MADURAI-16.

    8     SIVALAKSHMI B., AGED 23 YEARS,
          D/O. BHASKARAN, 158/33, THAMBAPILLAI STREET,
          RAJAPALAYAM, TAMILNADU.
 WP(C) NO. 72 OF 2022 & Con.Cases
                            -5-

    9    P. SRILEKHA, AGED 24 YEARS, D/O. K. PANDIYAN,
         NO.37/39.3, VANNIYAR STREET, SINGIPURAM P.O.
         VALAPPADY (TK), SALEM, TAMIL NADU-636115.

   10    P. GOWRI ISHWARYA, AGED 23 YEARS,
         D/O.N. PIRUNTHAVANAM, PLOT NO.18,
         ADHURA GARDEN, MEENAKSHIPURAM JUNCTION,
         TIRUNELVELI-1, TAMIL NADU.

   11    ABITHA BARKKAR A., AGED 23 YEARS,
         D/O. C. ANANDA SUBRAMANIAN, 1/118, KURINJI NAGAR,
         KATTAMBUR P.O., THIRUPPATHUR, SIVAGANGAI-630210.

   12    HAJIRA G., AGED 23 YEARS, D/O. A GALEEL, 1/209-1,
         GURU COLONY, OPP. TO TNHB, SIVAKASI 626124(W),
         VIRUDHUNAGAR DIS, T.N.

   13    SUMAYA G., AGED 23 YEARS, D/O. A GALEEL, 1/209-1,
         GURU COLONY OPP TO TNHB, SIVAKASI 626124(W),
         VIRUDHUNAGAR DIS, T.N.

   14    S. NIKHISHA SHREE, AGED 24 YEARS,
         D/O. V. SUTHAKAR,M 140, PONDY ROAD, MARAKKANAM,
         VILLUPURAM DISTRICT-604303.

   15    R. JAISHREE, AGED 22 YEARS, D/O. RAMANOUDJAM
         DEVADAS, PLOT NO.27, 1ST CROSS, DIAMOND NAGAR,
         MARIE OULGARET, PUDUCHERRY-605010.

   16    VETRI J., AGED 22 YEARS, S/O. K. JAGATHEESAN,
         30/A, SOUTH CAR STREET THOTTIYAM (T.K.), TRICHY
         DISTRICT, TAMIL NADU-621215.

   17    GOKUL R., AGED 23 YEARS, S/O. B. RAVICHANDRAN,
         203-B, BLOCK SRI. GANESH DHARSHAN APARTMENTS, 4A,
         SHANKARAN PILLAI ROAD, TRICHY-620002.

   18    N. ARUN, AGED 23 YEARS,
         S/O. NEHRU M., 11/11A, SIVAJI ROAD, GOLDEN
         STREET, DHARMAPURI, TAMILNADU-636701.

   19    J. SAKTHIDHARAN, AGED 23 YEARS, S/O.K. JAYAKUMAR,
 WP(C) NO. 72 OF 2022 & Con.Cases
                                 -6-

            NO.1, DHARMAJA KOVIL STREET, MADURANTAKAM,
            KANCHEEPURAM DISTRICT, TAMIL NADU-603306.

   20       ANGERO FEARARO V., AGED 23 YEARS,
            S/O. R. VICTOR GEORGE, PUTHUKADU VETTIVILAI, NEAR
            VICTORY SCHOOL, MYLODE, KANYAKUMARI DISTRICT,
            TAMILNADU-629802.

            BY ADVS.O.A.NURIYA
            ANAND B. MENON
            FASNA T.Y


RESPONDENTS:

    1       KERALA UNIVERSITY OF HEALTH AND SCIENCES,
            REPRESENTED BY ITS REGISTRAR, MULANKUNNTHUKAVU,
            THRISSUR-680596.

    2       NATIONAL COMMISSION FOR INDIAN SYSTEM OF MEDICINE
            (NCISM),OFFICE 61-65, INSTITUTIONAL AREA,
            JANAKPURI, D-BLOCK, NEW DELHI-110058.

    3       SANTHIGIRI SIDDHA MEDICAL COLLEGE,
            SHANTHIGIRI P.O., THIRUVANANTHAPURAM-685589,
            REPRESENTED BY ITS MANAGER.

            BY ADVS.SHRI.S.MANU, SC, NCISM
            SANTHOSHKUMAR K.C
            K.K.CHANDRALEKHA(K/26/1988)
            SRI.P.SREEKUMAR, SC


     THIS     WRIT   PETITION    (CIVIL)     HAVING   COME   UP   FOR
ADMISSION    ON   06.07.2022,    ALONG     WITH   WP(C).72/2022   AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) NO. 72 OF 2022 & Con.Cases
                              -7-

                          JUDGMENT

[WP(C) Nos.72/2022, 9366/2022, 9400/2022]

It may not be necessary for this Court to

write a long judgment in these matters, because

the interim order, earlier granted by a learned

Judge of this Court in W.P.(C)No.72/2022, would

more or less cover the field finally.

2. For such reason, I deem it appropriate to

extract the interim order dated 16.03.2022 as

under:

"I have heard Nuriya O.A, the learned counsel appearing for the petitioner, Sri.K.C.Santhosh Kumar, the learned counsel appearing for the College, Sri.S.Manu, the learned Standing Counsel and Sri.P.Sreekumar, the learned Standing counsel appearing for the KUHS.

2. The petitioners 1 to 3 are Non Keralite Category (NKII category) students of the 2016-2017 Batch and petitioners 4 and 5 are similar category students of the 2017-2018 batch pursuing their BSMS Course in the 3rd respondent College.

3. The admission of the petitioners and students similarly situated was withheld by the Admission Supervisory Committee on the ground that the students did not write any common entrance WP(C) NO. 72 OF 2022 & Con.Cases

examination. It was only after several rounds of litigation that it was realized that during the relevant period, the students outside the State of Kerala had no obligation to write either the Kerala Entrance Examination or the NEET. This Court by Ext.P3 judgment had directed the Government to reconsider the issue. The Government, after considering the entire aspects had ordered the regularisation of admission and later by Ext.P7 and P8 orders, ASC had directed the KUHS to register the students the details of which are mentioned in the order. In pursuance to the same, Ext.P9 order has been passed by the KUHS directing the students to apply for continuation of break of study individually for continuing their studies. The grievance of the petitioners concerns the said order.

4. Sri.P.Sreekumar, the learned Standing Counsel appearing for the KUHS submitted that insofar as the petitioners 1 to 3 are concerned, they are bound by the 2013 regulations and insofar as the petitioners 4 and 5 are concerned, the regulations 2016 would apply. It is submitted that only based on directions issued by the 2nd respondent can the University take a decision insofar as relief (2) sought for in the writ petition is concerned.

5. The learned CGC submits that he is yet to receive instructions as to whether in the peculiar facts and circumstances and in view of the sequence of events the benefit of 2016 regulations can be extended to the petitioners. He seeks an adjournment.

6. In view of the facts and circumstances and taking note of the entire sequence of events, I am of the view, as an WP(C) NO. 72 OF 2022 & Con.Cases

interim measure, directions can be issued to the respondents to permit the petitioners to provisionally appear for the examinations as prayed for.

7. The respondents shall permit

a) The 1st and 2nd petitioners to register and write the second year and third year BSMS degree examinations as per notifications dated 18.2.2022 and 28.2.2022 respectively.

b) The 3rd petitioner shall be permitted to write the first and second year BSMS Degree examinations as per notifications dated 18.2.2022 and 28.2.2022 respectively.

c) The 4th and 5th petitioners shall be permitted to register and write the first and second year BSMS Degree examinations as per notifications dated 28.2.2022 and 18.2.2022 respectively.

The results shall be published only after securing orders from this Court."

3. The sole remaining controversy at this

stage, as is evident from the afore interim order,

is whether the University Regulations, 2016,

namely Ext.P22, would govern the petitioners; and

this is an issue which will have to be answered by

the competent Authority of the Government of

India.

WP(C) NO. 72 OF 2022 & Con.Cases

4. The learned Central Government Counsel,

Sri.T.V.Vinu, submitted that the question whether

the benefits under University Regulations, 2016,

can be made applicable to the petitioners herein

as a special case and decided by this Court

appropriately; however, praying that it may be

clarified that this will not be construed as a

precedent in future. He explained that the

position of the official respondents is that,

normally, the University Regulations, 2016, cannot

be applied to the petitioners; but that, taking

note of peculiar circumstances involved in this

case and the interim order as afore, as also the

fact that they are continuing their course, any

benefit under the said Regulations will not be

opposed as far as it is made exclusively for them

and no one else.

5. Sri.P.Sreekumar - learned Standing Counsel

for the University, on hearing the learned Central WP(C) NO. 72 OF 2022 & Con.Cases

Government Counsel as afore, submitted that if

this be so, then certainly the petitioners can be

allowed to complete their course and take their

examinations, subject to other imperative and

mandatory requirements under the University

Regulations, 2016, being complied with. He

submitted that, therefore, the petitioners will

have to now make an application for condonation of

their break in study, which will certainly be

considered by the University in terms of law and

going by the mandate of the said Regulations.

In the afore circumstances, I order these writ

petitions, granting liberty to the petitioners to

approach the competent Authority of the University

with apposite applications seeking condonation of

their break in study; and if this is done within a

period of two weeks from the date of receipt of a

copy of this judgment, same shall be considered by

the said Authority strictly in terms of the WP(C) NO. 72 OF 2022 & Con.Cases

University Regulations, 2016; and the resultant

order be issued to them without any avoidable

delay.

Needless to say, on condonation of the break

in study being so allowed, the petitioners will be

eligible to complete the course and to write the

examinations, subject to all other requisite and

mandatory requirements being satisfied and

complied with under the University Regulations,

2016.

I make it clear that afore directions have

been issued, without entering into the merits of

the contentions of the rival parties and taking

note of the peculiar circumstances and the facts

in this case, as also the concessions fairly made

by the stakeholders; and therefore, that this will

not apply as a precedent to any other case in

future.

As a consequence of the afore directions, it WP(C) NO. 72 OF 2022 & Con.Cases

also goes without saying that results of the

examinations taken by the petitioners shall be

published by the University on their completion of

the course; thus further ordering that the afore

extracted interim order will stand confirmed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 72 OF 2022 & Con.Cases

APPENDIX OF WP(C) 9366/2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF COMMON JUDGMENT IN RP NO.464/2020 IN WPC NO.15992/2020 DATED 10/08/2020 OF THIS HON'BLE COURT.

EXHIBIT P2 TRUE COPY OF APPROVAL ORDER OF ADMISSION SUPERVISORY COMMITTEE DATED 07/02/2021.

EXHIBIT P3 TRUE COPY OF ORDER IN IA 2/2021 IN WPC NO.15992/2020 DATED 09/02/2021 OF THIS HON'BLE COURT.

EXHIBIT P4 TRUE COPY OF ORDER OF GOVERNMENT REGULARISING ADMISSION OF STUDENTS DATED 19/02/2021.

EXHIBIT P5 TRUE COPY OF MINUTES OF THE HEARING CONDUCTED ON 22/02/2021.

EXHIBIT P6 TRUE COPY OF GO(RT) 381/2021/AYUSH DATED 18/10/2021.

EXHIBIT P7 TRUE COPY OF ORDER ISSUED BY THE ADMISSION SUPERVISORY COMMITTEE DATED 03/11/2021.

EXHIBIT P8 TRUE COPY OF ORDER ISSUED BY THE ADMISSION SUPERVISORY COMMITTEE ASC DATED 03/11/2021.

EXHIBIT P9 TRUE COPY OF LETTER OF KUHS TO COLLEGE DATED 10/11/2021.

EXHIBIT P10 TRUE COPY OF LETTER FROM KUHS TO 3RD RESPONDENT/COLLEGE DATED 27/09/2019.

EXHIBIT P11 TRUE COPY OF LETTER OF 3RD RESPONDENT/COLLEGE TO KUHS DATED 04/10/2019.

WP(C) NO. 72 OF 2022 & Con.Cases

EXHIBIT P12 TRUE COPY OF LETTER OF 3RD RESPONDENT/COLLEGE TO KUHS DATED 05/11/2019.

EXHIBIT P13 TRUE COPY OF EMAIL OF 3RD RESPONDENT/COLLEGE DATED 11/11/2019.

EXHIBIT P14 TRUE COPY OF LETTER OF KUHS TO PRINCIPAL DATED 07/03/2020.

EXHIBIT P15 TRUE COPY OF LETTER DATED 19/03/2020 FROM 3RD RESPONDENT/COLLEGE.

EXHIBIT P16 TRUE COPY OF ORDER OF AYUSH DEPARTMENT DATED 01/07/2020.

EXHIBIT P17 TRUE COPY OF 2013 REGULATIONS OF KERALA UNIVERSITY OF HEALTH SCIENCE.

EXHIBIT P18 TRUE COPY OF GAZETTE NOTIFICATION OF INDIA DATED 02/05/2013 REGARDING CCIM REGULATIONS OF 2013.

EXHIBIT P19 TRUE COPY OF RELEVANT PAGES OF NOTIFICATION DATED 07/11/2016.

EXHIBIT P20 TRUE COPY OF ORDER NO. 17874/ACJ/KUHS/2015 DATED 07/2017 ISSUED BY ACADEMIC COUNCIL.

EXHIBIT P21 TRUE COPY OF RELEVANT PAGES OF THE GAZETTE NOTIFICATION DATED 13/07/2017.

EXHIBIT P22 TRUE COPY OF 2016 UNIVERSITY REGULATIONS.

EXHIBIT P23 TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF ASHWIN KUMAR V.

EXHIBIT P23(A) TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF ASHWIN KUMAR V.

EXHIBIT P23(B) TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF ASHWIN KUMAR V.

EXHIBIT P23(C) TRUE COPY OF HALL TICKET (ADMIT CARD WP(C) NO. 72 OF 2022 & Con.Cases

PROVISIONAL) OF ASHWIN KUMAR V.

EXHIBIT P23(D) TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF SATHYABHAMA D.

EXHIBIT P23(E) TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF SATHYABHAMA D.

EXHIBIT P23(F) TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF SHIVANI G.

EXHIBIT P23(G) TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF SHIVANI G.

EXHIBIT P23(H) TRUE COPY OF HALL TICKET (ADMIT CARD PROVISIONAL) OF SHIVANI G.

EXHIBIT P24 TRUE COPY OF JUDGMENT DATED 27/09/2018 IN WPC NO.25967/2018 AND OTHER CONNECTED MATTERS OF THIS HON'BLE COURT.

EXHIBIT P25 TRUE COPY OF JUDGMENT DATED 04/02/2019 IN WPC NO.2411/2019 OF THIS HON'BLE COURT.

EXHIBIT P26 TRUE COPY OF UNIVERSITY ORDER DATED 05/03/2019.

EXHIBIT P27 TRUE COPY OF FILE NO.954/2018/AY1/EX-

AYUSH/KUHS OF UNIVERSITY DATED 13/03/2019.

EXHIBIT P28 TRUE COPY OF INTERNAL MARK SHEETS OF THE PETITIONERS AND THE SIMILARLY SITUATED STUDENTS.

EXHIBIT P29 TRUE COPY OF LETTER DATED 12/11/2021 ISSUED BY THE 3RD RESPONDENT.

EXHIBIT P30 TRUE COPY OF REPLY LETTER FROM STUDENTS TO THE 3RD RESPONDENT/COLLEGE DATED 24/11/2021.

EXHIBIT P31 TRUE COPY OF THE LETTER DATED 24/11/2021 TO THE 3RD RESPONDENT.

WP(C) NO. 72 OF 2022 & Con.Cases

EXHIBIT P32 TRUE COPY OF LETTER OF COLLEGE TO UNIVERSITY DATED 27/11/2021.

EXHIBIT P33 TRUE COPY OF LETTER DATED 30/11/2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P34 TRUE COPY OF STATUS REPORT OF STUDENTS AS ON 11/11/2021.

EXHIBIT P35 TRUE COPY OF STATUS REPORT OF STUDENTS AS ON 25/11/2021.

EXHIBIT P36 TRUE COPY OF NOTIFICATION OF 1ST RESPONDENT UNIVERSITY DATED 18/02/2022.

EXHIBIT P37 TRUE COPY OF NOTIFICATION OF 1ST RESPONDENT UNIVERSITY DATED 28/02/2022.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE WP(C) NO. 72 OF 2022 & Con.Cases

APPENDIX OF WP(C) 9400/2022