Sherin.M vs State Of Kerala
2024 Latest Caselaw 19341 Ker

Citation : 2024 Latest Caselaw 19341 Ker
Judgement Date : 3 July, 2024

Kerala High Court

Sherin.M vs State Of Kerala on 3 July, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 WEDNESDAY, THE 3RD DAY OF JULY 2024 / 12TH ASHADHA, 1946
                  WP(C) NO. 19292 OF 2018
PETITIONER:

          SHERIN.M
          AGED 20 YEARS
          D/O. MUHAMMED BASHA U., 2ND YEAR, STUDENT OF BDS
          COURSE, ROLL NO.205946, P.S.M. COLLEGE DENTAL
          SCIENCE & RESEARCH, BYPASS ROAD, AKKIKAVU P.O.,
          THRISSUR.
          PERMANENT ADDRESS:- ZAMZAN MANZIL,CHEENICODE
          STREET, MELARCODE P.O., PALAKKAD.
          BY ADV. SRI.V.A.JOHNSON (VARIKKAPPALLIL)

RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY GOVERNMENT,
          DEPARTMENT OF HIGHER EDUCATION, SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.
    2     THE DIRECTOR OF MEDICAL EDUCATION
          THIRUVANANTHAPURAM - 695 001.
    3     THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
          5TH FLOOR, HOUSING BOARD BUILDINGS, SANTHINAGAR,
          THIRUVANANTHAPURAM - 695 001.
    4     THE PRINCIPAL
          P.S.M. COLLEGE OF DENTAL SCIENCE & RESEARCH,
          BYPASS ROAD, AKKIKAVU, THRISSUR - 680 519.
    5     SWALIHA MUSTHAFALI,
          AGED 20 YEARS
          D/O. N.C.P MUSTAFALI, NALAKATH CHERIVALLIPARAMBIL
          (H), AARAMKALLU, MANNUTHY, THRISSUR - 680 651.
    6     AFSHANA P. NAMEER,
          AGED 20 YEARS
          D/O. P.O NAMEER, PAYANGAMADAM (H), THOTTAPPADI,
          THRISSUR - 680 651.
 W.P.(C) No.19292 of 2018
                            2


    7      SUNEERA,
           AGED 20 YEARS
           D/O. UMMER K.V, KAKKIDITHOTTI VALAPPIL (H),
           ANAKKARA POST, ANAKKARA, PALAKKAD - 679 551.
           (ADDITIONAL RESPONDENTS 5 TO 7 IMPLEDED AS
           PER ORDER DATED 03.07.2024 IN I.A.NO.
           12131/18)
           BY ADVS.
           SRI.K.M.JAMALUDHEEN
           SRI.N.RAGHURAJ
           SMT.S.SURAJA
           SMT.LATHA PRABHAKARAN - ADDL.R6
           SRI.B.S.SYAMANTAK, GP


        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.07.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.19292 of 2018
                                 3




                  P.V.KUNHIKRISHNAN, J.
        ---------------------------------------------
               W.P.(C) No. 19292 of 2018
    ------------------------------------------------------
           Dated this the 03rd day of July, 2024


                           JUDGMENT

This writ petition is filed seeking the following

reliefs:

"i) Issue a writ of Certiorari or any other writ order or direction and quash Exhibit. P7, Order No.A2/1017/2018/CEE dated 02.06.2018 issued by the 3rd Respondent.

ii) Issue a Writ of mandamus or any other appropriate Writ, order or direction directing the 3 rd Respondent to include the name of the Petitioner in the Exhibit.P9, List of Students Eligible for Fee Relaxation PSM College of Dental Science, Thrissur.

and

iii) Issue such other writ, order or direction which this Hon'ble Court may deem fit and proper in the light of the facts and circumstances of the case so as to secure the ends of justice."[SIC]

2. When this writ petition came up for

consideration on 13.06.2024, this Court passed the

following order:

"Petitioner will cure the defects within two weeks. If no steps are taken within two weeks, the Registry will post this matter in the defect list after two weeks."

3. No steps are taken even now. The

counsel appearing for the additional 6th respondent

submitted that the course mentioned in this writ

petition is already over. If that be the case, the

prayers in this writ petition are infructuous. Hence,

this writ petition need not be retained here.

Accordingly, the writ petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

PETITIONER EXHIBITS EXHIBIT P1. TRUE COPY OF THE COMMUNICATION DATED 19.01.2018 OBTAINED UNDER THE RIGHT TO INFORMATION ACT FROM THE OFFICE OF THE 3RD RESPONDENT EXHIBIT P2. TRUE COPY OF THE INCOME CERTIFICATE DATED 24.7.2017 ISSUED BY THE VILLAGE OFFICER, MELARCODE EXHIBIT P3. TRUE COPY OF THE PURCHASE CERTIFICATE NO.615/1972 DATED 14.8.1972 EXHIBIT P4. TRUE COPY OF THE COMMUNICATION DATED 21.1.2017 ISSUED BY THE MANAGER THE SOUTH INDIAN BANK LTD. EXHIBIT P5. TRUE COPY OF THE REPRESENTATION DATED 21.12.2017 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT EXHIBIT P6. TRUE COPY OF THE JUDGMENT IN W.P. (C)NO.5067/2018 OF THIS HON'BLE COURT DATED 02.04.2018 EXHIBIT P7. TRUE COPY OF THE ORDER NO.A2/1017/2018/CEE DATED 02.06.2018 EXHIBIT P8. TRUE COPY OF THE BONAFIDE CERTIFICATE DATED 19.10.2016 EXHIBIT P9. TRUE COPY OF THE LIST OF CANDIDATES SELECTED FOR FEE CONCESSION DATED 4.12.2017 EXHIBIT P10. TRUE COPY OF THE LIST OF STUDENTS OF 4TH RESPONDENT COLLEGE PUBLISHED BY THE 3RD RESPONDENT EXHIBIT P11. TRUE COPY OF THE JUDGMENT IN WPC NO.30765/2015 OF THIS HON'BLE COURT DATED 22.8.2016 RESPONDENTS EXHIBITS: NIL

//TRUE COPY// PA TO JUDGE