Dr. Parvathy Santhosh vs Union Of India
2022 Latest Caselaw 5999 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
        TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                          WP(C) NO. 27886 OF 2013
PETITIONER:

            DR. PARVATHY SANTHOSH
            AGED 24 YEARS
            D/O.SANTHOSH SURENDRAN, 'KRISHNA PRIYA', VELLAKKINAR
            PO, ALAPPUZHA 688 001.

            BY ADVS.
                  SMT.SUMATHY DANDAPANI (SR.)
                  SRI.MILLU DANDAPANI


RESPONDENTS:

    1       UNION OF INDIA
            REPRESENTED BY SECRETARY, MINISTRY OF HEALTH AND FAMILY
            WELFARE, C-1/4, HUMAYON ROAD, NEW DELHI 110 049.
    2       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT, HEALTH AND
            FAMILY WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM 695 001.
    3       THE SECRETARY
            NATIONAL BOARD OF EXAMINATION, MEDICAL ENCLAVE,
            ANSARI NAGAR, RING ROAD, NEW DELHI 110 029.

            SR.G.P-SRI.K.M.FAISAL



     THIS     WRIT   PETITION   (CIVIL)   HAVING   BEEN   FINALLY   HEARD   ON
31.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.27886/2013                    2



                             JUDGMENT

The learned counsel for the petitioner submits that the writ

petition has become infructuous. Recording the submission, this writ

petition is dismissed as infructuous.

Sd/-

MURALI PURUSHOTHAMAN JUDGE

spc/