Reshmi R.Kammath vs The Kerala University Of Health ...
2024 Latest Caselaw 5519 Ker

Kerala High Court

Reshmi R.Kammath vs The Kerala University Of Health ... on 16 February, 2024

WP(C) No.4172/2024                         1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Friday, the 16th day of February 2024 / 27th Magha, 1945
                            WP(C) NO. 4172 OF 2024 (V)
   PETITIONERS:

      1. RESHMI R.KAMMATH, AGED 23 YEARS, D/O RATHEESH KUMAR R, PANJAKSHARI,
         VALIYATHARAYIL, KOCHUKAVALA, VAIKKOM P.O., PIN - 686141
      2. ANAGHA K.P, AGED 24 YEARS, D/O SHYLESH KUMAR K.P, APPUNNI NIVAS,
         KALLAYI, KOZHIKODE., PIN - 673003
      3. PRIYANKA O.P, AGED 29 YEARS, D/O OMANAKUTTAN PILLAI,
         CHANDRABHAVANAM, KARUNAGAPALLY, KOLLAM, PIN - 690519

   RESPONDENTS:

      1. THE KERALA UNIVERSITY OF HEALTH SCIENCES, REPRESENTED BY ITS
         REGISTER, MEDICAL COLLEGE P.O., THRISSUR., PIN - 680596
      2. THE CONTROLLER OF EXAMINATION, THE KERALA UNIVERSITY OF HEALTH
         SCIENCES, MEDICAL COLLEGE P.O., THRISSUR., PIN - 680596
      3. THE NATIONAL COMMISSION FOR HOMOEOPATHY, REPRESENTED BY ITS
         SECRETARY, 61-65, INSTITUTION AREA, OPPOSITE D BLOCK, JANAK PURI,
         NEW DELHI., PIN - 110058
      4. DR. PADIYAR MEMORIAL HOMOEOPATHIC MEDICAL COLLEGE CHOTTANIKKARA
         P.O., ERNAKULAM DISTRICT, REPRESENTED BY ITS PRINCIPAL, PIN - 682312


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the respondents 1 and 2 to provide a mercy chance to the
   petitioners herein to write the second professional BHMS degree course
   examination to be scheduled during April 2024 taking into consideration of
   Exhibits P-5 Judgment of this Hon'ble Court, pending disposal of the above
   Writ Petition (Civil).


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this court's
   order dated 08.02.2024 and upon hearing the arguments of SRI.SAJEEV KUMAR
   K.GOPAL Advocate for the petitioners, SHRI.P.SREEKUMAR, STANDING COUNSEL
   for R1 & R2, SRI.S.MANU, DEPUTY SOLICITOR GENERAL OF INDIA for R3 (By
   Order), and of SMT.R.RANJANIE Advocate for R4, the court passed the
   following:
 WP(C) No.4172/2024                                 2/2



                                              ORDER

Sri.P.Sreekumar, the learned Standing Counsel appears for respondents 1 and 2. Sri.S.Manu, the Deputy Solicitor General of India appeared for 3rd respondent. Adv.Ranjanie appears for the 4th respondent.

The respondents are directed to file statement within ten days time.

Included in the disposal list on 01/03/2024.

Sd/- MOHAMMED NIAS C.P., JUDGE

16-02-2024 /True Copy/ Assistant Registrar