Anilkumar N.M vs State Of Kerala
2023 Latest Caselaw 513 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 WEDNESDAY, THE 11TH DAY OF JANUARY 2023 / 21ST POUSHA,
                            1944
                    WP(C) NO. 66 OF 2023
PETITIONER:

          ANILKUMAR N.M
          AGED 56 YEARS
          S/O. ISHWARAN NAMBOODIRI,
          RESIDING AT NARAYANAMANGALAM,
          KARANTHODU POST, RAMANTHALI VILLAGE,
          PAYYANNUR TALUK, KANNUR DISTRICT, PIN - 670308
          BY ADVS.
          T.MADHU
          C.R.SARADAMANI
          GANGADHARAN NAIR M.
          SHAHID AZEEZ
          RENJISH S. MENON


RESPONDENTS:

    1      STATE OF KERALA
           REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
           HEALTH AND FAMILY WELFARE DEPARTMENT,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
           PIN - 695001
    2      THE COMMISSIONER FOR ENTRANCE EXAMINATION
           KERALA, OFFICE OF THE COMMISSIONER FOR ENTRANCE
           EXAMINATION, FIFTH FLOOR, KSHB BUILDING,
           SHANTHI NAGAR, THIRUVANANTHAPURAM, PIN - 695001
    3      THE PRINCIPAL
           M.V.R.AYURVEDA MEDICAL COLLEGE,
           PARASSINIKADAVU, KANNUR DISTRICT, PIN - 670563
    4      NATIONAL COMMISSION FOR INDIAN SYSTEMS OF
           MEDICINE (NCISM)
           MINISTRY OF AYUSH, GOVERNMENT OF INDIA - 61-65,
           INSTITUTIONAL AREA, JANAKPURI, D-BLOCK,
           NEW DELHI - 110 058, PIN - 110058
 WPC.No.66 /2023
                             ..2..

          BY ADV GOVERNMENT PLEADER


         SMT.PARVATHY.K-GP
         SRI.S.MANU


     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WPC.No.66 /2023
                                 ..3..




                             JUDGMENT

When this matter was called today, the learned

Government Pleader submitted that the petitioner has already

been granted seat through the subsequent "mop up

allotment", conducted pending this lis. This is affirmed by the

learned counsel for the petitioner - Sri.T.Madhu also.

Resultantly, I close this writ petition without any other

orders, but recording the afore submissions of the learned

Government Pleader.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR WPC.No.66 /2023 ..4..

APPENDIX OF WP(C) 66/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE SCORE CARD ISSUED BY THE NATIONAL TESTING AGENCY Exhibit P2 THE TRUE COPY OF THE ALLOTMENT MEMO DATED 28/11/2022 ISSUED BY THE SECOND RESPONDENT Exhibit P3 THE TRUE COPY OF THE LETTER DATED 1/12/2022 ISSUED BY THE THIRD RESPONDENT Exhibit P4 THE TRUE COPY OF THE COMPREHENSIVE GUIDELINES FOR COUNSELING AND ADMISSION IN UNDER GRADUATE (UG- BAMS/BSMS/BUMS/BHMS AND POST GRADUATE (PG-MD/MS) COURSES OF AYURVEDA, SIDDHA, UNANI AND HOMEOPATHY (ASU & H) FOR THE ACADEMIC SECTION 2022- 2023 ISSUED BY THE FOURTH RESPONDENT Exhibit P5 THE TRUE COPY OF THE E-MAIL DATED 1/2/2022 ISSUED BY THE PETITIONER TO THE SECOND RESPONDENT Exhibit P6 THE TRUE COPY OF THE PROCEEDINGS DATED 21/12/2022 ISSUED BY THE FOURTH RESPONDENT