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The Managing Trustee, Nehru ... vs The State Of Kerala
2023 Latest Caselaw 1104 Ker

Citation : 2023 Latest Caselaw 1104 Ker
Judgement Date : 17 January, 2023

Kerala High Court
The Managing Trustee, Nehru ... vs The State Of Kerala on 17 January, 2023
WP(C) NO. 16152 OF 2013              1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                          WP(C) NO. 16152 OF 2013
PETITIONER/S:

      1        THE MANAGING TRUSTEE, NEHRU COLLEGE OF EDUCATIONAL &
               CHARITABLE TRUST,
               451-D, PALAKKAD MAIN ROAD, KUNIAMUTHUR, COIMBATORE-8.

      2        THE PRINCPAL
               NEHRU COLLEGE OF NURSING VANIYAMKULAM,OTTAPPALAM,
               PALAKKAD.

               BY ADVS.
               GEORGE JACOB (JOSE)
               MEREENA.J.JOSEPH



RESPONDENT/S:

      1        THE STATE OF KERALA
               REPRESENTED BY THE SECRETARY TO GOVERNMENT,
               DEPARTMENT OF HEALTH AND FAMILY WELFARE, GOVERNMENT
               OF KERALA, THIRUVANANTHAPURAM.

      2        THE KERALA UNIVEIRSITY OF HEALTH AND SCIENCES
               MEDICAL COLLEGE P.O., THRISSUR-680 596, REPRESENTED
               BY ITS REGISTRAR.

      3        THE VICE CHANCELLOR
               KERALA UNIVEIRSITY OF HEALTH AND SCIENCES, MEDICAL
               COLLEGE P.O., THRISSUR-680 596.


OTHER PRESENT:
          SRI.K.M.FAISAL, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16152 OF 2013           2




                        P.V.KUNHIKRISHNAN, J
                    ---------------------------------------
                      W.P.(C) No. 16152 of 2013
                     --------------------------------------
               Dated this the 17th day of January, 2023


                              JUDGMENT

The counsel for the petitioner submitted that the prayers in

the writ petition are infructuous.

Therefore, this writ petition is dismissed as infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

 
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