Kerala High Court
Dr.Pratheeksha Pradeep vs Principal on 11 September, 2024
Author: V.G.Arun
Bench: V.G.Arun
2024:KER:69189
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946
WP(C) NO. 29956 OF 2024
PETITIONER:
DR.PRATHEEKSHA PRADEEP
AGED 25 YEARS
D/O PRADEEP KUMAR.M.K, HOUSE SURGEON,
GOVERNMENT MEDICAL COLLEGE, KANNUR, PARIYARAM.P.O,
KANNUR DISTRICT- 670 503
RESIDING AT MEMANA HOUSE, ELAYAD, THIMIRI.P.O,
THIMIRI AMSOM, TALIPARAMBA TALUK,
KANNUR DISTRICT- 670 571, PIN - 670503
BY ADVS.
V.T.MADHAVANUNNI
V.A.SATHEESH
RESPONDENTS:
1 PRINCIPAL
GOVERNMENT MEDICAL COLLEGE, KANNUR, PARIYARAM.P.O,
KANNUR DISTRICT, PIN - 670503
2 NATIONAL MEDICAL COMMISSION
POCKET-14, SECTOR-8, DWARAKA PHASE-1, NEW DELHI,
REPRESENTED BY ITS CHAIR PERSON, PIN - 110077
3 KERALA UNIVERSITY OF HEALTH SCIENCES
MEDICAL COLLEGE. P.O, THRISSUR, KERALA
REPRESENTED BY ITS REGISTRAR, PIN - 680596
WP(C) NO. 29956 OF 2024 2
2024:KER:69189
4 DIRECTOR OF MEDICAL EDUCATION
DIRECTORATE OF MEDICAL EDUCATION, MEDICAL COLLEGE.
P.O, THIRUVANANTHAPURAM, PIN - 695001
5 STATE OF KERALA
REPRESENTED BY SECRETARY, HEALTH AND FAMILY WELFARE
DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
BY ADVS.
SUNIL KUMAR KURIAKOSE, SR.GP.
BINNY THOMAS - SC FOR KVMS
P.SREEKUMAR (SR.)(K/410/1994)- FOR KVMS
SRI.P.G.PRAMOD, GOVERNMENT PLEADER(GP-50)
K.S. PRENJITH KUMAR- SC FOR NMC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 11.09.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) NO. 29956 OF 2024 3
2024:KER:69189
JUDGMENT
The petitioner is pursuing Compulsory Rotating Medical
Internship (CRMI) in the Government Medical College, Pariyaram.
The petitioner is aggrieved by the non-payment of the mandatory
stipend.
2. The learned counsel for the petitioner referred to
Ext.P2 judgment rendered by this Court in the case of identically
placed students and submitted that, based on Ext.P2, the
Government had passed Ext.P3 order disbursing the stipend due
to those students.
3. The learned Government Pleader submitted that
the stipend will be released in a time bound manner, following the
procedure prescribed in Ext.P3.
The writ petition is hence disposed of, directing the
respondents to disburse 50% of the stipend due to the petitioner,
from the funds available under Head Account 2210-05-105-80-12-
00(Non Plan) of Kannur Government Medical College, and the
balance 50% from the own funds of the Medical College, within
2024:KER:69189
one month of receipt of a copy of this judgment.
Sd/-
V.G.ARUN
JUDGE
AJ
2024:KER:69189
APPENDIX OF WP(C) 29956/2024
PETITIONER EXHIBITS
EXHIBIT P1 A TRUE COPY OF THE IDENTITY CARD NO. 183175
ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT
EXHIBIT P2 A TRUE COPY OF THE JUDGMENT DATED 27-2-2024 IN
W.P©NO.4747/2024 OF THIS HONOURABLE COURT
EXHIBIT P3 A TRUE COPY OF THE ORDER IN G.O. (RT) NO.
1861/2024/H&FWD ON 05-08-2024.ISSUED BY THE
GOVERNMENT OF KERALA
EXHIBIT P4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY
THE PETITIONER BEFORE THE 1ST RESPONDENT DATED
12-8-2024
