Jinu.C.K vs State Of Kerala
2022 Latest Caselaw 10457 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

    FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                    WP(C) NO. 20097 OF 2016
PETITIONER/S:

     1       JINU.C.K
             AGED 32 YEARS
             S/O.MUBARAK,RESIDING AT CK HOUSE, VANIYAMBALAM,
             MALAPPURAM. *[WITHDRAWN]

     2       S.MANUAYYAN
             AGED 30 YEARS
             S/O.SUGUNANTHAGOPAN, RESIDING AT PLOT NO.113,
             PRIYADARSHINI NAGAR, PARAVATTI, THRISSUR-680 005.

     3       VIMAL K.ROHAN
             AGED 29 YEARS
             AGED 29 YEARS, S/O.K.V.VASU, RESIDING AT KANDOTH HOUSE,
             KANHANGAD P.O, KASARGOD.

     4       DEEPA NANU
             AGED 32 YEARS
             AGED 32 YEARS, D/O.NANU, RESIDING AT TK HOUSE,
             ELANGODE PO, KANNUR.

     5       DHAWNI GOPINATH
             AGED 31 YEARS
             D/O.T.K.GOPINATH, NIHARIKA, VADAKARA, KOZHIKODE.

     6       SHABEEB RAHMAN THURKEY
             AGED 33 YEARS, S/O.T.A.RAHMAN, RESIDING AT SHANA,
             KOOTHUPARAMBA P.O, THALASSERY.

     7       MOONA ABDUL KADIRU
             AGED 31 YEARS
             AGED 31 YEARS, D/O.ABDUL KHADER, RESIDING AT RAYAMMARAKKAR
             HOUSE,CHAVAKKADU, THRISSUR. *[WITHDRAWN]

             *[THE PETITIONERS 1 AND 7 ARE WITHDRAWN FROM THE WRIT
             PETITION AS PER ORDER DATED 25/01/2018.]
 W.P. (C) No.20097 of 2016         2

       8         RISHA RAVEENDRAN
                 AGED 28 YEEARS, D/O.RAVINDRAN,
                 RESIDING AT PARVATHINIVAS, CHERUKKUNNU P.O, KANNUR.

       9         VIDHU VIJAYAKUMAR
                 AGED 31 YEARS
                 AGED 31 YEARS, D/O.K.M.VIJAYAKUMAR,
                 RESIDING AT SHREYAS, VENNALA P.O, ERNAKULAM.

      10         MUHAMMED ASLAM N.K.
                 AGED 31 YEARS, S/O.HUSSAIN K.,
                 RESIDING AT NAMBIDIKANDIYIL HOUSE, PANNUR,
                 KIZHAKOTH P.O, KOZHIKODE.

                 BY ADVS.
                 SRI.J.KRISHNAKUMAR
                 SRI.C.S.AJITH PRAKASH
                 SMT.APARNA UDAYAKUMAR
                 SRI.BIJITH S.KHAN
                 SRI.T.K.DEVARAJAN
                 SRI.A.TJOSE
                 SRI.PAUL C THOMAS
                 SRI.K.M.SALIM

RESPONDENT/S:

       1         STATE OF KERALA
                 REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF KERALA,
                 SECRETARIAT, THIRUVANANTHAPURAM-695 001.

       2         DIRECTORATE OF MEDICAL EDUCATION
                 MEDICAL COLLEGE PO, THIRUVANANTHAPURAM-695 001.

       3         MEDICAL COUNCIL OF INDIA
                 POCKET 14, SECTOR 8, DWARAKA, NEW DELHI-110 077.

       4         ACADEMY OF MEDICAL SCIENCE
                 PARIYARAM, KANNUR, KERALA-670 001.

       5         THE REGISTRAR
                 TRAVANCORE COCHIN MEDICAL COUNCIL FOR MODERN MEDICINE,
                 COMBINED COUNCIL BUILDING, RED CROSS ROAD,
                 THIRUVANANTHAPURAM-695 035.
 W.P. (C) No.20097 of 2016         3

       6         KERALA UNIVERSITY OF HEALTH SCIENCE
                 MEDICAL COLLEGE P.O, THRISSUR-680 596.

       7         DIRECTOR GENERAL OF HEALTH SERVICES
                 REPRESENTING MINISTRY OF HEALTH AND FAMILY WELFARE,
                 ROOM NO.446-A, NIRMAN BHAWAN, MAULANA AZAD ROAD, NEW
                 DELHI-110 108.

                 SRI.TITUS MANI VETTOM, SC, MEDICAL COUNCIL OF INDIA
                 SRI.P. SREEKUMAR, SC
                 SRI.ANISH JAIN, CGC


  THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P. (C) No.20097 of 2016               4

                                     JUDGMENT

This writ petition is filed seeking the following reliefs:-

(i) a writ of mandamus or other appropriate writ or order directing the 3rd respondent, 5th respondent and 6th respondent to grant permission for registering petitioners MD and MS Post Graduate Degrees issued by the 4th respondent University and thereby enable the petitioners to participate in their further educational programmes or employment opportunities within a reasonable time as may be fixed by this Court.

(ii) a writ of mandamus or other appropriate writ or order directing the 4th respondent to comply the prerequisites for validating the affiliation of the 4th respondent institution.

2. By order dated 25.1.2018, this Court had permitted

petitioners 1 and 7 to withdraw the writ petition.

3. When the matter was taken for consideration, none

appears for the petitioners. It appears that the prayer sought for has

become infructuous. Leaving open all the contentions raised by the

petitioners, the writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE Sru

APPENDIX OF WP(C) 20097/2016

PETITIONERS EXHIBITS

EXHIBIT P1 TO P1(X) THE TRUE COPIES OF THE COURSE COMPLETION CERTIFICATES ISSUED BY THE 4TH RESPONDENT.

EXHIBIT P2 TO P2(X) THE TRUE COPIES OF THE POST GRADUATE DEGREE CERTIFICATES ISSUED BY THE 6TH RESPONDENT UNIVERSITY.

EXHIBIT P3 THE TRUE COPIES OF THE APPLICATIONS SUBMITTED TO THE 2ND RESPONDENT.

EXHIBIT P4 THE TRUE COPY OF THE APPLICATION SUBMITTED TO THE 5TH RESPONDENT.

EXHIBIT P5 THE TRUE COPY OF THE ORDER ISSUED BY THE 6TH RESPONDENT.

EXHIBIT P6 THE TRUE COPIES OF THE RULES OF MC.

EXHIBIT P7 THE TRUE COPY OF THE ORDER DATED 4-1-2015 IN WPC.NO.36467/2015 BY MADRAS HIGH COURT.

RESPONDENTS EXHIBITS : NIL