Dr.Shraddha Gokul vs Union Of India
2024 Latest Caselaw 16200 Ker

Kerala High Court

Dr.Shraddha Gokul vs Union Of India on 10 June, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                      THE HONOURABLE MR. JUSTICE T.R.RAVI
           Monday, the 10th day of June 2024 / 20th Jyaishta, 1946
                         WP(C) NO. 41504 OF 2023(K)
PETITIONER:

     DR.SHRADDHA GOKUL, AGED 26 YEARS, D/O. G.GOKUL DAS, RESIDING ATA-91,
     ARADHANA, SREERANGAM LANE, SASTHAMANGALAM, THIRUVANANTHAPURAM, PIN -
     695010


RESPONDENTS:


  1. UNION OF INDIA, REPRESENTED BY HEALTH SECRETARY TO MINISTRY OF
     HEALTH AND FAMILY WELFARE, CABINET SECRETARIAT, RAISNA HILL, NEW
     DELHI, PIN - 110011

     AND 3 OTHERS


     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 pass an interim order directing the respondents 3 & 4 to issue
Permanent registration based on Exhibits P1 to P6 and to allow the
petitioner to enter Medical profession based on Ext.P2 Provisional
Registration and Ext.P3 Completion Certificate in the interest of justice
pending disposal of this Writ Petition.

     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
05-04-2024 and upon hearing the arguments of M/S. G.RAJAN POTAYIL,
SUJAPADNABAN PILLAI, YAMUNA RANI V.G., GOPIKRISHNA S., Advocates for the
petitioner, DEPUTY SOLICITOR GENERAL OF INDIA for the 1st respondent,
SRI.K.S.PRENJITH KUMAR, STANDING COUNSEL, NATIONAL MEDICAL COMMISSION for
the 2nd respondent, GOVERNMENT PLEADER for the 3rd respondent and
of M/S.N.RAGHURAJ, VIVEK MENON, Advocates for the 4th respondent, the
court passed the following:


                                                               p.t.o
                                       T.R. RAVI, J.
                      --------------------------------------------
                     WP(C) Nos.31259 & 41504 of 2023
                          --------------------------------------------
                     Dated this the 10th day of June, 2024

                                        ORDER

The Counsel for the Kerala State Medical Council submits

that the request made by the petitioner for registration has

already been rejected. The Counsel for the petitioner submits

that he has taken steps to challenge the said order also.

Post on 25.06.2024.

The Counsel for the NMC submits that the matter is

covered by the decision of the Hon'ble Supeme Court in Civil

Appeal Nos.2950-2951 of 2022. The petitioner to submit on the

said judgment also.

Sd/-

T.R.RAVI JUDGE mpm

10-06-2024 /True Copy/ Assistant Registrar