J.Sreeraj vs Kerala University Of Health ...
2022 Latest Caselaw 6198 Ker

WP(C) No.14205/2022                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 1st day of June 2022 / 11th Jyaishta, 1944
                            WP(C) NO. 14205 OF 2022(A)
   PETITIONER:

          J.SREERAJ, AGED 23 YEARS, FINAL YEAR MBBS STUDENT, DM MEDICAL
          COLLEGE, WAYANAD, RESIDING AT NANAT HOUSE, S/O. JAYAKUMAR, AGED 23
          YEARS, MARUTHOORVATTOM P.O, CHERTHALA, ALAPUZHADISTRICT, PIN 688 545

   RESPONDENTS:

      1. KERALA UNIVERSITY OF HEALTH SCIENCES, REPRESENTED BY ITS REGISTRAR,
         MEDICAL COLLEGE P.O, THRISSUR 680 596

         AND FOUR OTHERS.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 1st and 2nd respondent to consider Ext.P3
   representation, pending disposal of the W.P.(C).
        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   20/05/2022 and upon hearing the arguments of M/S B.PRAMOD, BIJU VIGNESWAR,
   ASWATHI SURESH Advocates for the petitioners, SHRI.P.SREEKUMAR, STANDING
   COUNSEL for R1 & R2, the court passed the following:
                                      ORDER

I have delivered judgment in connected matters and the learned counsel for the petitioner says that the same can be made applicable to his client except with a modification that examination taken by his client in General Medicine, under the interim orders of this Court may be saved.

Learned Standing Counsel for the University submits that this may not be possible, but that he will inform this Court in detail next time.

Post on 15-06-2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

01-06-2022 /True Copy/ Assistant Registrar