Mes Medical College vs State Of Kerala
2024 Latest Caselaw 9419 Ker

Kerala High Court

Mes Medical College vs State Of Kerala on 3 April, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 3RD DAY OF APRIL 2024 / 14TH CHAITHRA, 1946
                       WP(C) NO. 11241 OF 2024


PETITIONER:

          MES MEDICAL COLLEGE, PALACHODE POST, PERINTHALMANNA,
          MALAPPURAM DISTRICT - REPRESENTED BY ITS DIRECTOR,
          DR. PA FAZAL GHAFOOR, AGED 65, S/O. PK ABDUL GAFOOR,
          MANAPAD HOUSE, KANNUR ROAD, NADAKAVU POST, KOZHIKODE,
          PIN - 679338

          BY ADV E.C.AHAMED FAZIL


RESPONDENTS:

    1     STATE OF KERALA, REPRESENTED BY ITS SECRETARY,
          DEPARTMENT OF FINANCE, GOVERNMNET OF KERALA,
          SECRETARIATE, THIRUVANANTHAPURAM, PIN - 695001

    2     THE DISTRICT COLLECTOR, MALAPPURAM
          CIVIL STATION, MALAPPURAM, PIN - 676506

    3     THE DEPUTY LABOUR OFFICER, PALAKKAD
          CIVIL STATION COMPLEX, PALAKKAD, PIN - 678001

    4     DEPUTY TAHSILDAR, PERINTHALMANNA, MINI CIVIL
          STATION, PERINTHALMANNA, MALAPPURAM DISTRICT,
          PIN - 679322



     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 11241/24
                                   2




                         JUDGMENT

When this matter was called today, the learned counsel for

the petitioner submitted that he has been instructed not to press

this Writ Petition.

Consequently, this Writ Petition is dismissed as being not

pressed.

Sd/-

RR                                     DEVAN RAMACHANDRAN
                                             JUDGE