The Principal vs Kerala University Of Health Sciences
2024 Latest Caselaw 30461 Ker

Kerala High Court

The Principal vs Kerala University Of Health Sciences on 25 October, 2024

Author: Amit Rawal

Bench: Amit Rawal

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                    &
                  THE HONOURABLE MR. JUSTICE EASWARAN S.
          Friday, the 25th day of October 2024 / 3rd Karthika, 1946
                             WA NO. 1060 OF 2024
    AGAINST JUDGMENT DATED 23-07-2024 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.

     This Writ Appeal again coming on for orders on 25/10/2024 along with
connected cases, upon perusing the appeal memorandum, and this court's
order dated 18/10/2024, the court on the same day passed the following:
          AMIT RAWAL & EASWARAN S., JJ.
    ------------------------------------------------------
      W.A. Nos.1060, 1086 & 1607 of 2024
    -------------------------------------------------------
    Dated this the 25th day of October, 2024

                           ORDER

AMIT RAWAL, J.

1. In pursuance of the previous order

Adv.Binny Thomas has handed over the Consent of

Affiliation dated 24.10.2024 in respect of increase of

seats in PG medical Course. Copy of the same has

been taken on record.

2. Learned counsel for the appellant -

petitioner contended that in the light of the Consent

of Affiliations (COA), previous COAs Exts.P5 to P20

for the academic year 2023-24 are also liable to be

restored for the subjects and streams mentioned

therein. We agree with aforesaid contention and

order accordingly.

3. The National Medical Commission

represented by Mr.Prenjith Kumar is directed to issue W.A. Nos.1060, 1086 & 1607 of 2024

letter of permission for the subjects mentioned in

Exts.P5 to P20 for academic session 2023-24 and for

2024-2025 within a period of one week from today.

Post on 08.11.2024.

Sd/-

AMIT RAWAL JUDGE

Sd/-

                                                 EASWARAN S.
             vv                                     JUDGE




25-10-2024                   /True Copy/                    Assistant Registrar