The Principal vs Kerala University Of Health Sciences
2024 Latest Caselaw 29508 Ker

Kerala High Court

The Principal vs Kerala University Of Health Sciences on 17 October, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.1060/2024                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                         &
                       THE HONOURABLE MR. JUSTICE EASWARAN S.
            Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                                WA NO. 1060 OF 2024
        AGAINST JUDGMENT DATED 23/7/2024 IN WP(C) 17337/2024 OF THIS COURT
   APPELLANT(S)/APPELLANT/PETITONER IN WP(C):

          THE PRINCIPAL, K.M.C.T. MEDICAL COLLEGE, MANASSERY.P.O. KOZHIKODE,
          PIN - 673602

    BY ADVS.M/S.K.S.SAJEEV KUMAR,BISMI T.A,RAMESH P.N,MOHANDAS
    K.CHACKO,SUKESAN P.S AND ANSILA C.A

   RESPONDENT(S)/RESPONDENTS/RESPONDENTS IN WP(C):

      1. KERALA UNIVERSITY OF HEALTH SCIENCES REPRESENTED BY ITS REGISTRAR,
         MEDICAL COLLEGE. P.O.,TRICHUR, PIN - 680596

    AND 5 OTHERS.

    BY SENIOR ADVOCATE P.SREEKUMAR AND STANDING COUNSEL SRI.BINNY THOMAS FOR
    R1 AND R2.

    STANDING COUNSEL SRI.PRENJITH KUMAR FOR R3 TO R5

    GOVERNMENT PLEADER SRI.T.K.VIPINDAS FOR ADDL.R6


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to direct the respondents 3 and 4,not to reject the application for
   enhancement of MBBS seats in petitioner's college,from 150 to 250 for the
   Academic year 2024-25 and the process of the application for enhancement
   without further delay,pending disposal of the above Writ Appeal.
 WA No.1060/2024                               2/2

        This Writ Appeal again coming on for orders on 17/10/2024 along with
   connected case, upon perusing the appeal memorandum, and this court's
   order dated 14/10/2024, the court on the same day passed the following:

                                         ORDER

Sri.P.Sreekumar, learned senior counsel submitted that the inspection is being done today.

On the other hand, learned counsel for the appellant, Sri.K.S.Sajeev Kumar submits that as bench mark application has been filed for placing on record the relevant documents essential for obtaining the consent of affiliation.

Post on 18/10/2024.

Sd/- AMIT RAWAL, JUDGE

Sd/- EASWARAN S, JUDGE

17-10-2024 /True Copy/ Assistant Registrar