Fathima College Of Pharmacy vs State Of Kerala
2024 Latest Caselaw 15877 Ker

Kerala High Court

Fathima College Of Pharmacy vs State Of Kerala on 6 June, 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
 THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                     WP(C) NO. 33901 OF 2017
PETITIONER:

            FATHIMA COLLEGE OF PHARMACY
            KOLLAM-691004, REPRESENTED BY ITS DIRECTOR, AZAD
            RAHIM, AGED 68, S/O. A. A. RAHIM,MALIKA VEEDU,
            LAKSHMI NADA, KOLLAM-691013.
            BY ADVS.
            SRI.P.B.KRISHNAN
            SMT.S.JASMINE
            SRI.P.M.NEELAKANDAN
            SRI.S.NITHIN ANCHAL
            SRI.SABU GEORGE
            SRI.P.B.SUBRAMANYAN

RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY THE SECRETARY, HEALTH AND FAMILY
            WELFARE DEPARTMENT, GOVERNMENT OF KERALA,
            THIRUVANANTHAPURAM-695011.
    2       THE LBS CENTRE FOR SCIENCE & TECHNOLOGY
            NANDAVANAM, PALAYAM, THIRUVANANTHAPURAM-695033.
            BY ADVS.
            SRI.RIYAL DEVASSY, GOVERNMENT PLEADER
            SMT.SHAMEENA SALAHUDHEEN - R2


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   06.06.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.33901 of 2017

                               2




              P.V.KUNHIKRISHNAN, J.
             ------------------------------
             W.P.(C)No. 33901 of 2017
     ----------------------------------------------
      Dated this the 06th day of June, 2024




                      JUDGMENT

This writ petition is filed seeking the following

reliefs:

"(i) issue a Writ of Certiorari quashing Ext.P4;

(ii) issue such other reliefs as this Hon'ble Court may deem fit to grant on the facts and in the circumstances of the case, including the costs of this Writ Petition."[SIC]

2. When this Writ petition came up for

consideration on 01.11.2017, this Court passed an

interim order staying the operation of Ext.P4. It is

submitted by the 2nd respondent that, based on the

above interim order, the students were already

allotted to the college of the petitioner. Hence,

both sides submitted that the prayers in this Writ

petition are infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM