Dr.Bobby Baby Panikulam vs The Controller Of Examinations
2024 Latest Caselaw 28557 Ker

Kerala High Court

Dr.Bobby Baby Panikulam vs The Controller Of Examinations on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                          RP NO. 803 OF 2008

        AGAINST THE JUDGMENT DATED 08.07.2008 IN WPC NO.20391 OF 2008

                        OF HIGH COURT OF KERALA

REVIEW PETITIONER/PETITIONER:

            DR.BOBBY BABY PANIKULAM
            PANIKULAM HOUSE, TEMPLE ROAD, NORTH PARAVUR,
            ERNKAULAM DISTRICT

            SRI.N.N.SUGUNAPALAN (SR.)
            SRI.S.SUJIN


RESPONDENTS:

    1       THE CONTROLLER OF EXAMINATIONS
            KANNUR UNIVERSITY, KANNUR 670 502

    2       THE PROFESSOR & HEAD OF THE DEPARTMENT
            (PAEDIATRICS) ACADEMY OF MEDICAL SCIENCES, PARIYARAM,
            KANNUR 670 503

    3       THE PRINCIPAL
            ACADEMY OF MEDICAL SCIENCES,
            PARIYARAM, KANNUR 670 502

    4       THE VICE-CHANCELLOR
            KANNUR UNIVERSITY, KANNUR

    5       DR.ANJALI M 61/22 BB
            "KAVYAM HOUSE, THOTTAM, MANACAUD P.O.,
            THIRUVANANTHAPURAM -9

    6       STATE OF KERALA
            REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
            SECRETARIAT, THIRUVANANTHAPURAM

            SRI.VIJU THOMAS, SC, KANNUR UNIVERSITY
            SRI.P.V.SURENDRANATH
            I.V.PRAMOD
                                                        2024:KER:71836
RP NO. 803 OF 2008

                                    2




      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON
25.09.2024,      THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                   2024:KER:71836
RP NO. 803 OF 2008

                                3



                              ORDER

It is submitted by the learned counsel for the

petitioner that the review petition has become infructuous by

efflux of time and that he is not pressing the same.

This review petition is, therefore, closed as having

become infructuous.

Sd/- DEVAN RAMACHANDRAN JUDGE stu