Dr. Krishna Suresh vs The Secretary To The Government Of India
2024 Latest Caselaw 14692 Ker

Kerala High Court

Dr. Krishna Suresh vs The Secretary To The Government Of India on 31 May, 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
  FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                     WP(C) NO. 24936 OF 2017
PETITIONER:

            DR. KRISHNA SURESH
            W/O.ANISH K.BHADRAN, KULAKKATTIL HOUSE, MANARCADU
            POST, MANARCADU VILLAGE, KOTTAYAM.
            BY ADV. SRI.B.KRISHNA MANI

RESPONDENTS:

    1       THE SECRETARY TO THE GOVERNMENT OF INDIA
            MINISTRY OF HEALTH AND FAMILY WELFARE, NIRMAN
            BHAVAN, NEW DELHI-110011.
    2       THE PRESIDENT
            THE MEDICAL COUNCIL OF INDIA, DWARKA SECTOR 8,
            DELHI-MCI-110077.
    3       THE PRESIDENT
            THE NATIONAL BOARD OF EXAMINATIONS, GOVERNMENT OF
            INDIA, NEW DELHI-110001.
    4       THE DIRECTOR
            DIRECTORATE OF MEDICAL EDUCATION, GOVERNMENT OF
            KERALA, THIRUVANANTHAPURAM-695001.
    5       THE STATE OF KERALA
            REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
            GOVERNMENT OF KERALA, THIRUVANANTHAPURAM-695001.
            BY ADVS.
            SMT.MAHESWARY.G., CGC
            SRI.TITUS MANI VETTOM, SC, MEDICAL COUNCIL OF
            INDIA
            SRI.V.K.SUNIL, SENIOR GP


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   31.05.2024,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.24936 of 2017

                              2




              P.V.KUNHIKRISHNAN, J.
               ------------------------------
             W.P.(C)No. 24936 of 2017
       ----------------------------------------------
      Dated this the 31st day of May, 2024




                      JUDGMENT

When this Writ petition came up for

consideration, the learned counsel appearing for the

petitioner submitted that the matter has become

infructuous.

Therefore, this Writ petition is dismissed as

infructuous.

Sd/-

P.V.KUNHIKRISHNAN JUDGE nvj