Annritta Satheesh Daniel vs Controller Of Examinations
2024 Latest Caselaw 4831 Ker

Kerala High Court

Annritta Satheesh Daniel vs Controller Of Examinations on 7 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.2070/2023                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                             &
                           THE HONOURABLE MRS. JUSTICE C.S. SUDHA
                  Wednesday, the 7th day of February 2024 / 18th Magha, 1945
                                      WA NO. 2070 OF 2023

        AGAINST JUDGMENT DATED 19/10/2023 IN WP(C) 20208/2023 OF THIS COURT




   APPELLANT(S)/PETITIONER:

          ANNRITTA SATHEESH DANIEL, AGED 21 YEARS, D/O. OF SATHEESH DANIEL,
          THAYYILKONNAYIL , KAIPPATTOOR PO, PATHANAMTHITA. (4TH YEAR PHARM D
          STUDENT, PUSHPAGIRI, COLLEGE OF PHARMACY, THIRUVALLA, PATHANAMTHITTA
          DISTRICT), PIN - 689648.

    BY ADVS. M/S. M.T. SURESHKUMAR, MANJUSHA K.,

    SREELAKSHMI SABU & RESWIN A. KHADIR

   RESPONDENT(S)/RESPONDENTS:

      1. CONTROLLER OF EXAMINATIONS, KERALA UNIVERSITY OF HEALTH AND SCIENCE,
         MEDICAL COLLEGE P O , THRISSUR DISTRICT, PIN - 680010.
      2. THE REGISTRAR, KERALA UNIVERSITY OF HEALTH AND SCIENCE, MEDICAL
         COLLEGE P O, THRISSUR DISTRICT, PIN - 680010.
      3. THE PRINCIPAL, PUSHPAGIRI COLLEGE OF PHARMACY, PERUMTHURUTHY,
         THIRUVALLA, PATHANAMTHITTA, PIN - 689701.

    BY STANDING COUNSEL       P. SREEKUMAR FOR R1 & R2

        ADVS. TONY GEORGE KANNANTHANAM, THOMAS GEORGE & BIBIN B. THOMAS FOR R3




        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the 2nd and 3rd respondents to publish/declare the results of
   the appellant for the 4th year of Pharm D course, attended by the
   appellant on the basis of the interim direction of this Honourable Court
   dated 22-6-2023 and to allow the appellant to attend the classes for the
   5th year.




        This Writ Appeal coming on for orders on 07/02/2024 upon perusing
   the appeal memorandum, the Court on the same day passed the following:
 WA No.2070/2023                            2/2

                                      ORDER

Learned counsel for the appellant seeks time to go through the counter affidavit filed by the University.

Post on 05.03.2024 along with connected cases. Reply, if any, in the meantime.

Sd/- AMIT RAWAL, JUDGE

Sd/- C.S. SUDHA, JUDGE

07-02-2024 /True Copy/ Assistant Registrar