Anjana C. P vs State Of Kerala
2023 Latest Caselaw 4896 Ker

WP(C) No.18170/2022                            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. 18170 OF 2022 (U)
   PETITIONER/1ST RESPONDENT IN W.P(C):

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

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

      1. ANJANA C. P., AGED 24 YEARS, D/O. K. CHANDRASEKHARAN NAIR,
         CHEMPAKAMANGALAM MARUTHOOR, NEYATTINKARA, THIRUVANANTHAPURAM-695121.
      2. KERALA UNIVERSITY OF HEALTH AND SCIENCES, REPRESENTED BY THE
         REGISTRAR, MEDICAL COLLEGE P. O., THRISSUR-680596.
      3. THE NATIONAL MEDICAL COMMISSION, POCKET-14, SECTOR - 8, DWARKA PHASE
         -1, NEW DELHI- 110077.
      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, THIURUVANANTHAPURAM-695 318.
      6. THE CHAIRMAN, S. R. EDUCATIONAL AND CHARITABLE TRUST, VENNICODE P.
         O., CHIRAYINKEEZHU TALUK, CHERUNNIYOOR PANCHAYAT, AKKATHUMURI,
         THIRUVANANTHAPURAM-695318.

        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.18170/2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,this courts 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 in I.A/Petitioner in WP(C), SHRI.P.SREEKUMAR, STANDING
   COUNSEL for R2 in I.A/WP(C) and of SRI.P.M.SANEER, Advocate for R5 & 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