Dhanya.B vs State Of Kerala
2024 Latest Caselaw 10115 Ker

Kerala High Court

Dhanya.B vs State Of Kerala on 5 April, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 5TH DAY OF APRIL 2024 / 16TH CHAITHRA, 1946
                       WP(C) NO. 17343 OF 2017
NAME AND ADDRESS OF THE PETITIONER:

            DHANYA.B
            D/O BHARATHAN,AGED 33 YEARS,AISWARYA HOUSE,PUTHIYATHERU
            MANDAPAM,CHIRAKKAL.P.O,KANNUR DISTRICT.

            BY ADVS.
            SRI.M.T.BALAN
            SMT.B.VIJUBALA



NAME AND ADDRESS OF THE RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY SECRETARY TO GOVERNMENT,DEPARTMENT OF
            HEALTH,GOVERNMENT SECRETARIAT,TRIVANDRUM,PIN-695001.

    2       THE DIRECTOR OF MEDICAL EDUCATION
            MEDICAL COLLEGE.P.O,THIRUVANANTHAPURAM-695011.

    3       THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
            OFFICE OF THE COMMISSIONER FOR ENTRANCE
            EXAMINATIONS,5TH FLOOR,HOUSING BUILDING,SHANTHI
            NAGAR,THIRUVANANTHAPURAM-695001.

    4       THE DIRECTOR GENERAL.
            OFFICE OF DIRECTORATE GENERAL OF HEALTH SERVICES,NIRMAN
            BHAVAN,NEW DELHI-110108.


OTHER PRESENT:

            SRI.RIYAL DEVASSY, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.17343 of 2017


                                       2

                    P.V.KUNHIKRISHNAN,J.
                 ---------------------
                    W.P (C) No.17343 of 2017
             ---------------------------
                Dated this the 5th day of April, 2024

                                JUDGMENT

This writ petition is filed with the following prayers:-

"I. Issue a writ of mandamus or any other appropriate writ, order or direction commanding the first respondent to take immediate action to implement Exhibit P3 order forthwith; and

II. Grant such other and further reliefs which are just and reasonable under the nature and circumstances of the case." [SIC]

2. When this writ petition came up for consideration on

25.05.2017, this Court passed the following orders:-

"Admit.

Adv.R.Prasanth Kumar takes notice for the 4 th respondent.

Government Pleader takes notice for respondents 1 to 3.

There will be an interim order directing the respondents to release the original certificates of the petitioner, subject to the outcome of the writ petition."

3. In the light of the above orders, no further order is

necessary in the writ petition.

Recording the order dated 25.05.2017, this writ petition is

closed. Sd/-

P.V.KUNHIKRISHNAN JUDGE bng

APPENDIX OF WP(C) 17343/2017

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE CERTIFICATE DATED 19.4.2010 ISSUED FROM THE UNIVERSITY OF KERALA.

EXHIBIT P2 THE TRUE COPY OF THE PROVISIONAL ALLOTMENT LETTER 267/4/17 ISSUED BY THE 4TH RESPONDENT

EXHIBIT P3 THE TRUE COPY OF THE ALLOTMENT MEMO DATED 21/5/17

EXHIBIT P4 THE TRUE COPY OF THE RELEVANT PAGES OF THE PROSPECTUS FOR ADMISSION TO MEDICAL POST GRADUATE DEGREE/DIPLOMA COURSES ISSUED BY THE 2ND RESPONDENT

EXHIBIT P5 THE TRUE COPY OF THE REPRESENTATION DATED 22/5/17 BEFORE THE 2ND RESPONDENT.