Naima O P vs National Commission For Indian ...
2022 Latest Caselaw 7185 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 20458 OF 2022
PETITIONER:

            NAIMA O P
            AGED 25 YEARS
            D/O. MOHAMMED BASHEER O.P., OZHAVPARAMBIL HOUSE, SOUTH
            ANNAVA, TIRUR P.O., MALAPURAM DISTRICT,
            PIN- 676101. REG: NO. 140030633.
            BY ADV B.S.SIVAJI


RESPONDENTS:

    1       NATIONAL COMMISSION FOR INDIAN SYSTEMS OF MEDICINE
            JAWAHARLAL NEHRU BHARTIYACHIKITSALAYAM HOMEOPATHY,
            ANUSANDHANBHAVAN,
            61- 65, INSTITUTIONAL AREA, JANAKPURI 'D'. BLOCK, NEW
            DELHI - 110058, REPRESENTED BY ITS SECRETARY.
    2       KERALA UNIVERSITY OF HEALTH SCIENCES,
            MULANKUNNATHUKAVU, THRISSUR,PIN-680596., REPRESENTED BY
            ITS REGISTRAR.
    3       THE PRINCIPAL,
            KMCT AYURVEDA MEDICAL COLLEGE, MAMPATTA, KOOLIMAD,
            MANASSERY, MUKKOM, KOZHOKKODE DT. PIN- 673602.
OTHER PRESENT:

            SRI S.MANU - ASGI; SRI P SREEKUMAR - SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20458 OF 2022         2

                           JUDGMENT

It is undisputed and the learned counsel for the parties

are ad idem that the legal issues in this case have been

answered by another learned Judge of this Court in the

judgment in W.P(C)No.17373 of 2022 & Con. Cases.

In the afore circumstances, following the afore

judgment, I order this writ petition with the following

directions:

(a) The 2nd respondent is directed to permit the

petitioner to appear for the Third Professional BAMS Degree

Regular/ Supplementary Examinations, June 2022.

(b) For the afore purpose, the petitioner shall be allowed

to remit the requisite fees before the closure of the working

hours today itself.

(c) The Third Year Professional results, however, shall be

published only after the petitioner clears all the previous

examinations.

In order to obtain compliance of the directions, I request

the learned Standing Counsel for the 2 nd respondent - University

- Shri.P.Sreekumar, to communicate this order to its competent

Authority, without waiting for a certified copy of this judgment,

today itself.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC

APPENDIX OF WP(C) 20458/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE NOTIFICATION NO.2022/1538/1/EX AYS-A1/KUHS DATED 17.05.2022 BY 2ND RESPONDENT.

Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 31.05.2022 IN WPC NO.17653/2022.