Muslim Educational Society vs Kerala University Of Health ...
2023 Latest Caselaw 5869 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945
                          WP(C) NO. 20860 OF 2014
PETITIONERS:

     1       MUSLIM EDUCATIONAL SOCIETY
             KOZHIKODE, REPRESENTED BY ITS GENERAL SECRETARY,
             PROF.P.O.J.LABBA.
     2       DR.P.A.FAZAL GAFOOR
             AGED 57 YEARS
             S/O.LATE DR.P.K.ABDUL GAFOOR, PADIYATH HOUSE, KANNUR
             ROAD, KOZHIKODE.
     3       M.E.S DENTAL COLLEGE
             PERINTHALMANNA, PALACHUVADU P.O., MALAPPURAM DISTRICT,
             REP. BY ITS DIRECTOR, DR.P.A.FAZAL GAFOOR.
             BY ADVS.
             SRI.BABU KARUKAPADATH
             SRI.KANDAMPULLY RAHUL
             SRI.MITHUN BABY JOHN
             SRI.K.A.NOUSHAD
             SRI.J.RAMKUMAR
             SMT.M.A.VAHEEDA BABU
             SRI.P.U.VINOD KUMAR


RESPONDENTS:

     1       KERALA UNIVERSITY OF HEALTH SCIENCES
             THRISSUR, PIN: 680 596, REPRESENTED BY ITS REGISTRAR.
     2       THE STATE OF KERALA
             REP. BY PRINCIPLE SECRETARY, HIGHER EDUCATION DEPARTMENT,
             GOVT. SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
             BY ADVS.
             SRI.P.SREEKUMAR,SC,KERALA UTY.HEALTH &
             SRI.P.SREEKUMARSCKERALA UTY.HEALTH


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20860 OF 2014
                                    2



                                JUDGMENT

When this matter was called today, the

learned counsel for the petitioner submitted that

by efflux of time, the cause impelled in this

writ petition may have become infructuous. She,

however, prayed that her client be given liberty

to approach this Court again, if so warranted.

In the afore circumstances, this writ

petition is closed, with the afore requested

liberty being reserved in favour of the

petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS WP(C) NO. 20860 OF 2014

APPENDIX OF WP(C) 20860/2014

PETITIONER EXHIBITS EXHIBIT P1 P1: A TRUE COPY OF THE MINORITY CERTIFICATE DATED 4/2/2009 ISSUED BY THE NATIONAL COMMISSION FOR MINORITIES EDUCATIONAL INSTITIONS, NEW DELHI TO THE 3RD PETITIONER EXHIBIT P2 P2: A TRUE COPY OF THE ORDER DATED 16/6/2014 ISSUED BY THE UNIVERSITY FOR CONTINUING THE AFFILIATION OF THE 3RD PETITIONER COLLEGE WITH AN INTAKE OF 50 STUDENTS FOR THE ACADEMIC YEAR 2014-2015.

EXHIBIT P3 P3: A TRUE COPY OF THE LETTER DATED 28/6/2014 ISSUED BY THE UNIVERSITY EXHIBIT P4 P4: A TRUE COPY OF THE EXPLANATION DATED 12/7/2014 SUBMITTED BY THE 3RD PETITIONER TO THE 1ST RESPONDENT UNIVERSITY EXHIBIT P5 P5:A TRUE COPY OF THE DEMAND LETTER DATED 25/7/2014 ISSUED BY THE UNIVERSITY TO THE PRINCIPAL OF THE 3RD PETITIONER COLLEGE. EXHIBIT P6 P6:A TRUE COPY OF THE LETTER DATED 30/7/2014 SUBMITTED BY THE 3RD PETITIONER TO THE 1ST RESPONDENT UNIVERSITY.