Muhammed Islan vs Kerala University Of Health ...
2023 Latest Caselaw 8355 Ker

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                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                        WP(C) NO. 20953 OF 2022
PETITIONER/S:

          MUHAMMED ISLAN
          AGED 24 YEARS
          S/O ANSARI M., BISMI MANZIL, TC 49/520, KUTHKALINMOODU,
          MANACAUD P.O, TRIVANDRUM - 695 009.
          BY ADVS.
          SREEDEVI KYLASANATH
          ACHUTH KYLAS
          JOSELAL GEORGE
          R.MAHESH MENON
          DEAGO JOHN K


RESPONDENT/S:

    1     KERALA UNIVERSITY OF HEALTH SCIENCES
          REPRESENTED BY ITS REGISTRAR, THRISSUR, MEDICAL
          COLLEGE, P.O, KERALA - 680 596.
    2     CONTROLLER OF EXAMINATIONS,
          KERALA UNIVERSITY OF HEALTH SCIENCES, THRISSUR, MEDICAL
          COLLEGE, P.O, THRISSUR, KERALA - 680 596.
    3     PMS COLLEGE OF DENTAL SCIENCE & RESEARCH,
          REPRESENTED BY ITS PRINCIPAL, GOLDEN HILLS, VATTAPARA,
          VENKODE, THIRUVANANTHAPURAM, KERALA - 695 028.
          BY ADVS.
          KURIAN GEORGE KANNANTHANAM (SR.)
          TONY GEORGE KANNANTHANAM


OTHER PRESENT:

          P. SREEKUMAR SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) 20953/2022


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                        JUDGMENT

The counsel for the petitioner submits that the writ

petition has become infructuous.

Recording the above submission, writ petition is

dismissed as infructuous.

Sd/-

BASANT BALAJI JUDGE

JS