Lakshmi Gopinath vs State Of Kerala
2023 Latest Caselaw 4867 Ker

WP(C) No.11655/2022                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
                    IA.NO.1/2023 IN WP(C) NO. 11655 OF 2022(F)
   APPLICANT/1ST RESPONDENT IN W.P.(C):

          STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY TO
          GOVERNMENT, HEALTH AND FAMILY DEPARTMENT, SECRETARIAT,
          THIRUVANAANTHAPURAM-695 001

   RESPONDENTS/PETITIONERS & RESPONDENTS NOS.2 TO 6 IN W.P.(C):

      1. LAKSHMI GOPINATH, D/O GOPINATHAN PILLAI, MALAMPARA HOUSE, KAITHAKODI
         AYROOR, PATHANAMTHITTA-689 614.
      2. NIKHIL R,S/O REMESH, NANDANAM, PERUNGALA, KAYAMKULAM-690 559
      3. G. HARISHANKAR,S/O GOPAKUMAR G, MANIMURALI, KOLLAKONAM, PAYATTUVILA
         P.O.THIRUVANANTHAPURAM-695 014.
      4. THERES JOLLY,D/O JOLLY M.V, MALIYECKAL HOUSE, VATTAPARA
         P.O.THIRUVANANTHAPURAM-695 028
      5. KERALA UNIVERSITY OF HEALTH AND SCIENCES, REPRESENTED BY THE
         REGISTRAR, MEDICAL COLLEGE P.O.THRISSUR-680 596
      6. THE NATIONAL MEDICAL COMMISSION, POCKET-14 SECTOR-8 DWARKA PHASE-1,
         NEW DELHI-110 077
      7. THE ADMISSION SUPERVISORY COMMITTEE, FOR MEDICAL COLLEGE IN KERALA,
         T.C 15/1553-4 PRASANTHI BUILDINGS, M P APPAN ROAD, VAZHUTHACAUD,
         THIRUVANANTHAPURAM.
      8. S.R.MEDICAL COLLEGE AND RESEARCCH INSTITUTE, REPRESENTED BY ITS
         PRINCIPAL, VENNICODE P.O.CHIRAYINKEEZHU TALUK, CHERUNNIYOOR
         PANCHAYATH, AKKATHUMURI, THIRUVANANTHAPURAM-695 318
      9. THE CHAIRMAN, S.R.EDUCATIONAL AND CHARITABLE TRUST, VENNICODE
         P.O.CHIRAYINKEEZHU TALUK, CHERUNNIYOOR PANCHAYAT, AKKATHUMURI,
         THIRUVANANTHAPURAM-695 318


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant six months'
   further time from 02-04-2023 to comply the directions in the judgment
   dated 17.06.2022 in W.P.(C) No.11655/2022.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof and this Court's judgment dated
   17.06.2022, and upon hearing the arguments of GOVERNMENT PLEADER for
   petitioner in I.A/R1 in WP(C), M/S.S.GANESH, PEARL K.DAVIS & M.A.ANZAR,
   Advocates for R1 to R4 in I.A./Petitioners in WP(C) and of
   SHRI.P.SREEKUMAR, Standing counsel for R5 in I.A/R2 in WP(C), M/S.
   P.M.SANEER & TONY GEORGE KANNANTHANAM Advocates for the R8 in I.A./R5 In
   WP(C), Sri JAYASANKAR.V.NAIR Advocate for R6 In I.A./R3 in WP(C), SMT MARY
   BENJAMIN , Advocate for R7 In I.A/R4 in WP(C) the court passed the
   following:
 WP(C) No.11655/2022                        2/2

                                      ORDER

Since in connected matters this court has enlarged the time frame for the Government until 09.05.2023, I deem it appropriate to give them latitude in this case also. Resultantly, the time frame to comply with the direction in paragraph (c) will stand extended until 09.05.2023.

                                            Sd/- DEVAN RAMACHANDRAN JUDGE




13-04-2023                   /True Copy/                            Assistant Registrar