Hasna Anwar.V.A vs State Of Kerala
2023 Latest Caselaw 3485 Ker

WP(C) No.10435/2023                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
              Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
                            WP(C) NO. 10435 OF 2023(D)
   PETITIONER:

          HASNA ANWAR V.A., AGED 23 YEARS, D/O.ANWAR SADHIK V.M.,   VADAKKETTIL
          PALLIYALIL HOUSE, MANNUR, PALAKKAD, PIN - 678642

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      2. THE SECRETARY TO GOVERNMENT, HEALTH AND FAMILY WELFARE DEPARTMENT,
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      3. ADMISSION AND FEE REGULATORY COMMITTEE FOR MEDICAL EDUCATION IN
         KERALA, REPRESENTED BY ITS CHAIRMAN, T.C.15/1553-4, PRASANTHI
         BUILDINGS, M.P.APPAN ROAD, VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN -
         695014
      4. PK DAS INSTITUTE OF MEDICAL SCIENCES, VANIAMKULAM, OTTAPALAM,
         PALAKKAD, PIN - 679522 REPRESENTED BY ITS PRINCIPAL

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay the demand for corpus fund amount and permit the
   petitioner to continue with her course, attend regular classes, clinical
   postings and examinations without remitting any amount towards the corpus
   fund; pending disposal of the above writ petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S C.A.CHACKO, C.M.CHARISMA & BABU V.P., Advocates for the
   petitioner, GOVERNMENT PLEADER for the respondents 1 & 2 and of SMT. MARY
   BENJAMIN, STANDING COUNSEL for the respondent 3, the court passed the
   following:
 WP(C) No.10435/2023                              2/3



                                 Sathish Ninan, J.
                          ==============================
                             W.P.(C).No.10435 of 2023
                            ==========================
                      Dated this the 24th day of March, 2023

                                           O R D E R

Admit.

The learned Government Pleader takes notice for R1

and R2. Smt.Mary Benjamin, Standing Counsel takes notice

for R3. Notice by speed post to R4.

The issue involve relates to demand of 'corpus

fund'.

In the light of Ext.P3 judgment, it is ordered that

the petitioner shall be permitted to continue the course

and appear for examinations without insisting for

payment of any amount towards 'corpus fund', if the

petitioner is otherwise eligible.

Sd/-

Sathish Ninan, Judge

Raj.

24.03.2023.

24-03-2023                         /True Copy/                            Assistant Registrar
 WP(C) No.10435/2023                    3/3

APPENDIX OF WP(C) 10435/2023 Exhibit P3 TRUE COPY OF JUDGMENT DATED 23/7/2020 IN WP(C)NO.7771/2018 AND CONNECTED CASES

24-03-2023 /True Copy/ Assistant Registrar