Dr.Shahana.N vs Union Of India, Represented By ...
2024 Latest Caselaw 13298 Ker

Kerala High Court

Dr.Shahana.N vs Union Of India, Represented By ... on 23 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) NO. 7239 OF 2017            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                          WP(C) NO. 7239 OF 2017
PETITIONER/S:
     1    DR.SHAHANA.N.
          AGED 32 YEARS
          A13-KAIKARA HOUSE, PANDIT COLONY, KOWDIAR PO,
          TRIVANDRUM, KERALA 695 003.

      2        DR.ANEESH
               A13-KAIKARA HOUSE, PANDIT COLONY, KOWDIAR PO,
               TRIVANDRUM,KERALA 695 003.

               BY ADVS.
               SRI.K.M.MOHAMED ABDURAHIMAN
               SRI.C.T.BASHEER


RESPONDENT/S:
     1    UNION OF INDIA, REPRESENTED BY SECRETARY TO
          GOVERNMENT HEALTH AND FAMILY WELFARE DEPARTMENT
          NEW DELHI 110001.

      2        EXECUTIVE DIRECTOR NATIONAL BOARD OF EXAMINATION
               ANSARI NAGAR, MAHATMA GANDHI MARG, (RING ROAD),NEW
               DELHI 110029.

               BY ADVS.
               SMT.BHAVANA VELAYUDHAN
               SRI.S.SANAL KUMAR
               SMT.T.J.SEEMA, SRI.T.C.KRISHNA, SR.PANEL COUNSEL

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 7239 OF 2017                 2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                     W.P.(C.) No. 7239 of 2017
                    --------------------------------------
              Dated this the 23rd day of May, 2024


                                JUDGMENT

The above writ petition is filed with following prayers :

(i) "Issue a writ of mandamus or any other appropriate writ order or direction directing the respondent to issue the original certificate of DNB examination without any delay so as to enable the 1st petitioner to have registration of qualification and consequent availing of job in India or abroad.

(ii) Issue such other relief as this Hon'ble Court deems fit to grant in the nature of the case." [sic]

2. When this writ petition came up for consideration on

05.05.2017, this Court passed the following order :

"There will be an interim direction to the 2 nd respondent to issue the original of Ext.P5 certificate forthwith, pending disposal of the writ petition."

3. In the light of the above, no further order is

necessary.

Recording the order dated 05.05.2017, this writ petition is

disposed of.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 7239/2017

PETITIONER EXHIBITS

EXT.P1 TRUE COPY OF REPRESENTATION DATED 10.8.2015 MADE BY 1ST PETITIONER TO THE RESPONDENT

EXT.P2 TRUE COPY OF REPRESENTATION DATED 6.2.2016 MADE BY THE 2ND PETITIONER, THE HUSBAND OF THE 1ST PETITIONER TO THE RESPONDENT

EXT.P3 TRUE COPY OF REPRESENTATION DATED 15.6.16 BY THE 1ST PETITIONER TO THE RESPONDENT

EXT.P4 TRUE COPY OF REPRESENTATION DATED 16.11.2016 BY THE 1ST PETITIONER TO THE RESPONDENT

EXT.P5 TRUE COPY OF THE PROVISION CERTIFICATE ISSUED BY THE RESPONDENT TO THE 1ST PETITIONER DATED 2.7.2015