Kerala High Court
Dr. Satheesh Kumar R vs State Of Kerala on 2 August, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.M.MANOJ
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
WP(C) NO. 26202 OF 2014
PETITIONER:
DR. SATHEESH KUMAR R.
S/O. RAMAKRISHNA CHETTIYAR, RESIDING AT MANSK,
VADAKKEVILA, (KODINANDA JUNCTION), BALARAMPURAM,
THIRUVANANTHAPURAM 695 501.
BY ADVS.
SRI.N.NANDAKUMARA MENON (SR.)
SRI.ABRAHAM THOMAS PUTHURAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT,
DEPARTMENT OF HEALTH AND FAMILY PLANNING,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695
001.
2 THE SECRETARY TO GOVERNMENT
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001.
3 THE TRAVANCORE COCHIN MEDICAL COUNCIL,
RED CROSS ROAD, GENERAL HOSPITAL JUNCTION,
THIRUVANANTHAPURAM- 695 034, REPRESENTED BY ITS
REGISTRAR.
ADDL.R4 MEDICAL COUNCIL OF INDIA, REPRESENTED BY ITS
SECRETARY, POCKET -14, SECTION 8, DWARAKA PHASE-1
NEW DELHI -110 077
IMPLEADED AS PER ORDER DATED 09.10.2014
BY ADVS.
SRI.TITUS MANI VETTOM, SC, MEDICAL COUNCIL OF INDIA
SRI.VIVEK MENON
R1AND 2 - SRI.V.VENUGOPAL ,GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.08.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
2
W.P.(C) No.26202 of 2014
JUDGMENT
Dated this the 2nd day of August, 2024
The above writ petition is preferred challenging Ext.P8 order passed
by the 3rd respondent Medical Council and seeking for a direction to quash
Ext.P8 and to direct the 3rd respondent to grant registration to the
petitioner under the Travancore Cochin Medical Practitioners Act to practice
Modern Medicine on the basis of Ext.P3 series, without insisting for
screening test conducted by the National Board of Examinations. This is on
the premise that the petitioner obtained medical degree in modern
medicine from Russian University.
2. When the matter taken up today, it is submitted by the learned
counsel for the petitioner that the petitioner is no more.
In the light of the above submission, this writ petition is dismissed as
abated.
sd/-
P.M.MANOJ
JUDGE
das
APPENDIX OF WP(C) 26202/2014
PETITIONER EXHIBITS
EXHIBIT-P1-TRUE COPY OF THE CERTIFICATE OF DEGREE OF
BACHELOR HOMOEOPATHY MEDICINE AND SURGERY CONFERRED
UPON THE PETITIONER BY UNIVERSITY OF KERALA DAATED
27/01/1995.
EXHIBIT-P2-TRUE COPY OF THE REGISTRATION CERTIFICATE
NO. 4999 DATED 10/08/1994 ISSUED BY THE REGISTRAR,
TRAVANCORE COCHIN COUNCIL OF HOMOEOPATHIC MEDICINE.
EXHIBIT-P3-TRUE COPY OF THE CERTIFICATE DATED
25/06/2007 ISSUED BY THE MOSCOW STATE EDUCATIONAL
INSTITUTION OF HIGHER PROFESSIONAL EDUCATION RUSSIAN
STATE MEDICAL UNIVERSITY FEDERAL AGENCY FOR PUBLIC
HEALTH AND SOCIAL DEVELOPMENT.
EXHIBT-P3(A)-TRUE COPY OF THE RUSSIAN MEDICAL
UNIVERSITIES RECOGNISED BY THE MEDICAL COUNCIL OF
INDIA PUBLISHED ON 11/06/2011 IN THE WEB SITE.
EXHIBIT-P3(B)-TRUE COPY OF THE RELEVANT PORTION OF
THE 3RD SCHEDULE PART I OF THE INDIAN MEDICAL COUNCIL
ACT, 1956.
EXHIBIT-P4-TRUE COPY OF THE APPLICATION DATED
11/11/2013 SUBMITTED TO THE 3RD RESPONDENT.
EXHIBIT-P5-TRUE COPY OF THE APPLICATION DATED
15/11/2013 SUBMITTED BEFORE THE 2ND RESPONDENT.
EXHIBIT-P6-TRUE COPY OF THE JUDGMENT DATED 06/01/2013
IN W.P(C)30004/2013
EXHIBIT-P7-TRUE COPY OF THE CIRCULAR NO. MCI-
203(1)IGEN) 2013-REGN/59243 DATED 24/02/2014 ISSUED
BY THE MEDICAL COUNCIL OF INDIA.
EXHIBIT-P8-TRUE COPY OF THE ORDER NO. C 6094/13/MC/WP
3004/13 DATED 05/03/2014 PASSED BY THE 3RD
RESPONDENT.
