A.U.Jayalakshmi vs State Of Kerala
2023 Latest Caselaw 4895 Ker

WP(C) No.11968/2022                            1/1

                         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. 11968 OF 2022 (U)
   PETITIONER/RESPONDENT NO.1 IN WP(C):

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

   RESPONDENTS/PETITIONER & RESPONDENTS NO.2 TO 6 IN WP(C) :

      1. A.U.JAYALAKSHMI, AGED 24 YEARS, D/O.AJITH K.S., R/O USHUS,
         VAZHAVILAKOM, GOVERNMENT HOSPITAL ROAD, BALARAMAPURAM,
         THIRUVANANTHAPURAM - 695 501.
      2. KERALA UNIVERSITY OF HEALTH AND SCIENCES, REPRESENTED BY THE
         REGISTRAR, MEDICAL COLLEGE P.O., THRISSUR - 680 596.
      3. THE NATIONAL MEDICAL COMMISSION,POCKET- 14, SECTOR -8, DWARKA
         PHASE-1, NEW DELHI - 110 077.
      4. THE ADMISSION SUPERVISORY COMMITTEE FOR MEDICAL COLLEGES IN KERALA,
         T.C.15/1553-4, PRASANTHI BUILDINGS, M P APPAN ROAD, VAZHUTHACAUD,
         THIRUVANANTHAPURAM
      5. S.R.MEDICAL COLLEGE AND RESEARCH INSTITUTE, REPRESENTED BY ITS
         PRINCIPAL, VENNICODE P.O., CHIRAYINKEEZHU TALUK, CHERUNNIYOOR
         PANCHAYAT, AKKATHUMURI, THIRUVANANTHAPURAM - 695 318.
      6. 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.11968/2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, 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 in I.A/Petitioner in WP(C),
   SHRI.P.SREEKUMAR, STANDING COUNSEL for R2 in I.A/WP(C), SRI.JAISHANKAR V.
   NAIR, CENTRAL GOVERNMENT COUNSEL for R3 in I.A/WP(C), SMT. MARY
   BENJAMIN, STANDING COUNSEL for R4 in I.A/WP(C),SRI. P.M.SANEER , Advocate
   for R5 in IA/ WP(C) and of M/S.P.M.SANEER & TONY GEORGE KANNANTHANAM,
   Advocate for R6 in I.A/WP(C), the Court passed the following:
                                      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