John Nelson vs State Of Kerala
2023 Latest Caselaw 6098 Ker

WP(C) No.18184/2022                       1/2

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 9th day of June 2023 / 19th Jyaishta, 1945
                   IA.NO.1/2023 IN WP(C) NO. 18184 OF 2022 (W)
   APPLICANT/1ST RESPONDENT IN WP(C):

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

   RESPONDENTS/PETITIONER & RESPONDENT NOS.2 TO 6 IN WP(C):

      1. JOHN NELSON, S/O FR. NELSON JOHN KINATTINKARA KIZHAKKETHIL, JO
         BHAWAN PUTHOOR, PUTHOOR- PO, KOLLAM-691507
      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
         THIURUVANANTHAPURAM-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 WP(C)No.18184/2022.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's order dated
   29.05.2023 in I.A.1/2023 in WP(C)18184/2022 and upon hearing the arguments
   of GOVERNMENT PLEADER for the Applicant 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),
   SRI.P.M.SANEER, Advocate for R5 & R6 in I.A./WP(C), the court passed the
   following:
 WP(C) No.18184/2022                             2/2



                                           ORDER

Learned Government Pleader seeks time to verify whether the deposit has been made before AFRC in terms of the record dated 29.05.2023.

Post on 13.06.2023.

09.06.2023

Sd/- DEVAN RAMACHANDRAN, JUDGE

09-06-2023 /True Copy/ Assistant Registrar