Royal Medical Trust vs Union Of India
2024 Latest Caselaw 5781 Ker

Kerala High Court

Royal Medical Trust vs Union Of India on 20 February, 2024

Author: Amit Rawal

Bench: Amit Rawal

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                 &
              THE HONOURABLE MRS. JUSTICE C.S. SUDHA
    TUESDAY, THE 20TH DAY OF FEBRUARY 2024 / 1ST PHALGUNA, 1945
                        WA NO. 1140 OF 2019
  AGAINST THE ORDER/JUDGMENT IN WP(C) 6768/2019 OF HIGH COURT OF
                              KERALA
APPELLANT/PETITIONER:

          ROYAL MEDICAL TRUST
          MANGODE, CHERPPULASSERY,
          PALAKKAD DISTRICT, PIN-679 503,
          REPRESENTED BY ITS CHAIRMAN ABDUL RAZACK MOIDEEN.

          BY ADV SRI.P.SHANES METHAR


RESPONDENTS/RESPONDENTS:

    1     UNION OF INDIA
          REPRESENTED BY THE SECRETARY TO GOVERNMENT,
          DEPARTMENT OF HEALTH AND FAMILY WELFARE
          NIRMAN BHAVAN, NEW DELHI 110 011.

    2     THE MEDICAL COUNCIL OF INDIA
          REPRESENTED BY ITS SECRETARY POCKET-14, SECTOR-8,
          DWARAKA PHASE-1, NEW DELHI 110 077.

    3     STATE OF KERALA
          REPRESENTED BY IS PRINCIPAL SECRETARY,
          DEPARTMENT OF HEALTH AND FAMILY WELFARE,
          SECRETARIAT, THIRUVANANTHAPURAM 695 001

    4     DIRECTOR OF MEDICAL EDUCATION,
          MEDICAL COLLEGE, MEDIAL COLLEGE, KUMARAPURAM ROAD,
          CHALAKKUZHI THIRUVANANTHAPURAM 695 011.

    5     KERALA UNIVERSITY FOR HEALTH AND ALLIED SCIENCES,
          MULAMKUNNATHUKAVU, THRISSUR 680 596,
          REPRESENTED BY ITS REGISTRAR.

    6     VAISAKH.S.,
          AGED 22 YEARS, S/O. SASIDHARAN.P.,
          BEEMBUMKAL HOUSE, KARIVEDAKAM CHENGALA VIA,
          KASARGOD 671 541.
 WA NO. 1140 OF 2019
                                   2




    7       MURALI MOHANAN.K.,
            AGED 55 YEARS, S/O. P. KRISHNANKUTTY NAIR,
            AISWARYA, GRAMAM ROAD, CHELAKKARA,
            THRISSUR 680 588.

            BY ADVS.
            SHRI.P.VIJAYAKUMAR, ASG OF INDIA
            SRI.P.SREEKUMAR,SC,KERALA UTY.HEALTH AND ALLIED
            SCIENCE
            SRI.N.SATHEESH
            SRI.RAJIT

            SRI S MANU DSGI , SR GP SRI BIMAL K NATH


     THIS     WRIT   APPEAL   HAVING     BEEN   FINALLY   HEARD    ON
20.02.2024,    THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WA NO. 1140 OF 2019
                               3



                            JUDGMENT

Amit Rawal, J.

Learned Counsel for the appellant submitted that the

matter has become infructuous. Accordingly, this writ appeal is

dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE

Sd/-

C.S. SUDHA JUDGE nak