Dr.S.Nandana vs State Of Kerala
2022 Latest Caselaw 10812 Ker

WP(C) NO. 20792 OF 2018                 1



              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                         WP(C) NO. 20792 OF 2018
PETITIONER/S:

             DR.S.NANDANA
             "SOUPARNIKA", KOCHIRAKKAM,
             AYIROOPARA, POTHENCODE, TRIVANDRUM.

             BY ADVS.
             SRI.KURIAN GEORGE KANNANTHANAM (SR.)
             SRI.THOMAS GEORGE
             SRI.TONY GEORGE KANNANTHANAM


RESPONDENT/S:

     1       STATE OF KERALA
             REPRESENTED BY THE SECRETARY TO GOVERNMENT,
             HEALTH & FAMILY WELFARE DEPARTMENT,
             GOVT.SECRETARIAT, TRIVANDRUM-695 001.

     2       THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
             HOUSING BOARD BUILDING, SANTHI NAGAR,
             TRIVANDRUM-695 001.

     3       THE DIRECTOR OF MEDICAL EDUCATION
             VELLAMBALAM, TRIVANDRUM-695 001.

             BY ADV SRI.V.MANU, SR. GOVT. PLEADER


             SRI. JIBU T.S., GP


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.10.2022,   THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 20792 OF 2018                      2




                                  JUDGMENT

When this matter was taken up for consideration, Sri. Tony George

Kannanthanam, the learned counsel appearing for the petitioner, submitted

that the prayers sought for in this writ petition have become infructuous.

This writ petition is closed as infructuous.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS