Kerala High Court
Arjun. G.J vs Kerala University Of Health Sciences on 26 September, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946
WP(C) NO. 13563 OF 2024
PETITIONER/S:
NADEEM AHAMMED ABOOBACKER
AGED 23 YEARS
S/O. ABOOBACKER VATTAPPARAMBIL, VATTAPPARAMBIL HOUSE,
KAYAMPUVAM, CHELAKODE P.O., THRISSUR DISTRICT, PIN- 680
587., PIN - 680587
BY ADVS.
B.S.SIVAJI
DHANYA SREENIVASAN
PARVATHY B.
RESPONDENT/S:
1 KERALA UNIVERSITY OF HEALTH SCIENCES
MULANKUNNATHUKAVU, THRISSUR, REPRESENTED BY ITS
REGISTRAR., PIN - 680596
2 THE CONTROLLER OF EXAMINATIONS
KERALA UNIVERSITY OF HEALTH SCIENCES,
MULANKUNNATHUKAVU, THRISSUR., PIN - 680596
3 THE PRINCIPAL
GOVERNMENT MEDICAL COLLEGE, THRISSUR, M.G.KAVU,
THRISSUR DISTRICT., PIN - 680596
4 NATIONAL MEDICAL COMMISSION
POCKET-14, SECTOR-8, DWARAKA PHASE-I, NEW DELHI,
REPRESENTED BY ITS SECRETARY., PIN - 110077
BY ADVS.
R1 AND R2 BY P.SREEKUMAR (SR.)(K/410/1994)
BINNY THOMAS
R4 BY SHRI.PRENJITH KUMAR, SC.
R3 BY SMT.NISHA BOSE, SR. GP
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.08.2024 ALONG WITH WP(C).6024/2024, 12741/2024 AND CONNECTED
WP(C) Nos.13563/2024 and Con.cases 2
CASES, THE COURT ON 26.09.2024 THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C) Nos.13563/2024 and Con.cases 3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946
WP(C) NO. 6024 OF 2024
PETITIONER/S:
AMEEN AYASH
AGED 22 YEARS
DR JAFER AJANUR PALAKI, CEDAR HOUSE, MADIYAN ROAD,
MANIKOTH P.O, KANHANGAD, KASARGOD, PIN - 671531
BY ADV K.M.FIROZ
RESPONDENT/S:
1 THE KERALA UNIVERSITY OF HEALTH SCIENCES
MEDICAL COLLEGE PO, THRISSUR ; REPRESENTED BY ITS
REGISTRAR, PIN - 680596
2 THE REGISTRAR,
KERALA UNIVERSITY OF HEALTH SCIENCES, MEDICAL COLLEGE
PO, THRISSUR , PIN - 680596
3 THE VICE CHANCELLOR,
THE KERALA UNIVERSITY OF HEALTH SCIENCES, MEDICAL
COLLEGE PO, THRISSUR, PIN - 680596
4 THE CONTROLLER OF EXAMINATIONS
THE KERALA UNIVERSITY OF HEALTH SCIENCES, MEDICAL
COLLEGE PO, THRISSUR , PIN - 680596
5 THE PRINCIPAL
GOVERNMENT MEDICAL COLLEGE KOZHIKODE, MEDICAL COLLEGE
PO, KOZHIKODE -, PIN - 67300
6 HEAD OF DEPARTMENT
DEPARTMENT OF FORENSIC MEDICINE, GOVERNMENT MEDICAL
COLLEGE KOZHIKODE, MEDICAL COLLEGE PO, KOZHIKODE -, PIN
- 673008
7 ADDL R7, NATIONAL MEDICAL COMMISSION
(UNDER GRADUATE MEDICAL EDUCATION BOARD), POCKET 14,
SECTOR 8, DWARKA, PHASE 1, NEW DELHI – 110077,
WP(C) Nos.13563/2024 and Con.cases 4
REPRESENTED BY ITS SECRETARY .
8 ADDL R8, UNION OF INDIA,
REPRESENTED BY ITS SECRETARY, MINISTRY OF HEALTH &
FAMILY WELFARE, ROOM NO.201-D, NIRMAN BHAVAN, NEWDELHI-
110 011. ADDL R7 & ADDL R8 ARE IMPLEADED SUOMOTU AS PER
ORDER DATED 30-05-2024 I.A.NO.4/2024 IN WPC
NO.6024/2024)
R1 TO R4 BY BY ADV P.SREEKUMAR, SR. ADVOCATE,
SRI. BINNY THOMAS,
R5 AND R6 BY SMT.NISHA BOSE, SR.GP
R7 BY SRI.PRENJITH KUMAR, SC.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.08.2024, ALONG WITH WP(C).13563/2024 AND CONNECTED CASES,
THE COURT ON 26.09.2024 DELIVERED THE FOLLOWING:
WP(C) Nos.13563/2024 and Con.cases 5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946
WP(C) NO. 12741 OF 2024
PETITIONER/S:
MUHAMMED RAZIN O.P.
AGED 24 YEARS
S/O. ABDUL AZEEZ O.P., OLAPPILAN HOUSE, AREEPARA,
MOONNIYUR SOUTH P.O., THIRURANAGADI, MALAPPURAM
DISTRICT., PIN - 676311
BY ADVS.
B.S.SIVAJI
DHANYA SREENIVASAN
PARVATHY B.
RESPONDENT/S:
1 KERALA UNIVERSITY OF HEALTH SCIENCES
REPRESENTED BY ITS REGISTRAR, MULANKUNNATHUKAVU,
THRISSUR., PIN - 680596
2 THE CONTROLLER OF EXAMINATIONS
KERALA UNIVERSITY OF HEALTH SCIENCES,
MULANKUNNATHUKAVU, THRISSUR., PIN - 680596
3 THE PRINCIPAL
T.D. MEDICAL COLLEGE, VANDANAM, ALAPPUZHA DISTRICT.,
PIN - 688005
4 NATIONAL MEDICAL COMMISSION
POCKET-14, SECTOR-8, DWARAKA PHASE-I, NEW DELHI,
REPRESENTED BY ITS SECRETARY., PIN - 110077
R4 BY BY ADV PRENJITH KUMAR
R1 AND R2 BY SRI.P.SREEKUMAR, SR.ADVOCATE,
WP(C) Nos.13563/2024 and Con.cases 6
BINNY THOMAS
R3 BY SMT.NISHA BOSE, SR.GP.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.08.2024 ALONG WITH WP(C).13563/2024 AND CONNECTED CASES, THE
COURT ON 26.09.2024 DELIVERED THE FOLLOWING:
WP(C) Nos.13563/2024 and Con.cases 7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946
WP(C) NO. 13381 OF 2024
PETITIONER/S:
VYSAKH R.L.
AGED 23 YEARS
S/O. RAMAKRISHNAN K.P., KUTTIAPURATH HOUSE, ARIKKULAM
P.O. KOYILANDY, KOZHIKODE DISTRICT., PIN - 673620
BY ADVS.
B.S.SIVAJI
DHANYA SREENIVASAN
PARVATHY B.
RESPONDENT/S:
1 KERALA UNIVERSITY OF HEALTH SCIENCES
MULANKUNNATHUKAVU, THRISSUR, REPRESENTED BY ITS
REGISTRAR., PIN - 680596
2 THE CONTROLLER OF EXAMINATIONS
KERALA UNIVERSITY OF HEALTH SCIENCES,
MULANKUNNATHUKAVU, THRISSUR., PIN - 680596
3 THE PRINCIPAL
GOVERNMENT MEDICAL COLLEGE, THRISSUR, M.G. KAVU,
THRISSUR DISTRICT., PIN - 680596
4 NATIONAL MEDICAL COMMISSION
POCKET-14, SECTOR-8, DWARAKA PHASE-I, NEW DELHI,
REPRESENTED BY ITS SECRETARY., PIN - 110077
BY ADVS.
R1 AND R2 BY SRI.P.SREEKUMAR, SENIOR ADVOCATE
BINNY THOMAS
WP(C) Nos.13563/2024 and Con.cases 8
R4 BY SRI.PRENJITH KUMAR
R3 BY SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.08.2024, ALONG WITH WP(C).13563/2024 AND CONNECTED CASES,
THE COURT ON 26.09.2024 DELIVERED THE FOLLOWING:
WP(C) Nos.13563/2024 and Con.cases 9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946
WP(C) NO. 13503 OF 2024
PETITIONER/S:
ARJUN. G.J.
AGED 24 YEARS
S/O. GOPALAKRISHNAN N., PUTHALATH HOUSE, PANANGAD P.O.,
BALUSSERY (VIA), KOZHIKODE DISTRICT, REG.
NO.190010221., PIN - 673612
BY ADVS.
B.S.SIVAJI
DHANYA SREENIVASAN
PARVATHY B.
RESPONDENT/S:
1 KERALA UNIVERSITY OF HEALTH SCIENCES
MULANKUNNATHUKAVU, THRISSUR, REPRESENTED BY ITS
REGISTRAR., PIN - 680596
2 THE CONTROLLER OF EXAMINATIONS
KERALA UNIVERSITY OF HEALTH SCIENCES,
MULANKUNNATHUKAVU, THRISSUR., PIN - 680596
3 THE PRINCIPAL
GOVERNMENT MEDICAL COLLEGE, THRISSUR, M.G.KAVU,
THRISSUR DISTRICT., PIN - 680596
4 NATIONAL MEDICAL COMMISSION
POCKET-14, SECTOR-8, DWARAKA PHASE-I, NEW DELHI,
REPRESENTED BY ITS SECRETARY., PIN - 110077
BY ADVS.
R4 BY SRI.PRENJITH KUMAR
WP(C) Nos.13563/2024 and Con.cases 10
R1 AND R2 BY P.SREEKUMAR, SR. ADVOCATE
BINNY THOMAS
R3 BY SMT.NISHA BOSE, SR.G.P.
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.08.2014, ALONG WITH WP(C).13563/2024 AND CONNECTED CASES,
THE COURT ON 26.09.2024 DELIVERED THE FOLLOWING:
WP(C) Nos.13563/2024 and Con.cases 11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
THURSDAY, THE 26TH DAY OF SEPTEMBER 2024 / 4TH ASWINA, 1946
WP(C) NO. 13565 OF 2024
PETITIONER/S:
MALAYIL SIYYED SWAFVAN
AGED 24 YEARS
S/O. MUHAMMED SALEEM. M., MALAYIL HOUSE, CHEMMAD,
TIRURANGADI P.O., MALAPPURAM DISTRICT,
REG.NO.190010281., PIN - 676306
BY ADVS.
B.S.SIVAJI
DHANYA SREENIVASAN
PARVATHY B.
RESPONDENT/S:
1 KERALA UNIVERSITY OF HEALTH SCIENCES
MULANKUNNATHUKAVU, THRISSUR, PREPRESENTED BY ITS
REGISTRAR., PIN - 680596
2 THE CONTROLLER OF EXAMINATIONS
KERALA UNIVERSITY OF HEALTH SCIENCES,
MULANKUNNATHUKAVU, THRISSUR., PIN - 680596
3 THE PRINCIPAL
GOVERNMENT MEDICAL COLLEGE, THRISSUR, M.G.KAVU,
THRISSUR DISTRICT., PIN - 680596
4 NATIONAL MEDICAL COMMISSION
POCKET-14, SECTOR-8, DWARAKA PHASE-I, NEW DELHI,
REPRESENTED BY ITS SECRETARY., PIN - 110077
BY ADVS.
R1 AND R2 BY SRI.P.SREEKUMAR, SR.ADVOCATE
WP(C) Nos.13563/2024 and Con.cases 12
BINNY THOMAS
R4 BY SRI.PRENJITH KUMAR
R3 BY SMT.NISHA BOSE, SR.GOVT.PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
13.08.2024 ALONG WITH WP(C).13563/2024 AND CONNECTED CASES, THE
COURT ON 26.09.2024 DELIVERED THE FOLLOWING:
WP(C) Nos.13563/2024 and Con.cases 13
JUDGMENT
[WP(C) Nos.13563/2024, 6024/2024, 12741/2024, 13381/2024, 13503/2024,
13565/2024]
...
In all these writ petitions the issue involved pertains to the
denial of opportunity to the students undergoing MBBS course to
attend supplementary examinations, as they could not attend the
main examination for want of sufficient attendance.
2. According to the petitioners, the denial of the opportunity
to attend the main examination was on account of the stipulations in
the KUHS MBBS Course Regulations, 2023, which came into force
on 12.10.2023 and the NMC Regulations, which came into force on
2.6.2023. It was contended that the said regulations could not have
been made applicable and the petitioners should have been granted
permission to attend the supplementary examination, in case the
petitioners could make up the deficit of attendance after attending
the remedial classes, after the main examination.
3. The said issue came up for consideration in
WP(C)No.33598/2023 before this court, and after elaborately
discussing the various contentions raised in this regard, this Court
held as per judgment dated 12.09.2024 that the students of the
MBBS course, who were not eligible to attend main examination for
want of sufficient attendance, are not entitled to attend the
supplementary examination. It was held that, the students have to
continue the course along with junior batch, acquire necessary
attendance and to attend the main examination for the next year.
The said decision was rendered by this Court, after considering the
various regulations issued in this regard, initially by the Medical
Council of India and later, by the National Medical Commission
(NMC), right from 1997 onwards. On analysis of the aforesaid
regulations, this Court categorically found that no remedial classes
are contemplated in any of the said Regulations after the main
examination. The contention raised by the petitioner therein that,
they are entitled to attend the supplementary examination by
availing the remedial classes after the main examination, was found
to be not sustainable, after referring to the norms of Medical Council
of India and the NMC. Therefore, the contentions raised by the
petitioners in these writ petitions are covered against the petitioners,
as per the observations and findings in the said judgment.
4. Of course, the learned counsels for the petitioners in these
cases have vehemently contended that KUHS Regulations and the
NMC Regulations, came into force during the middle of the
academic year and, therefore, the denial of the opportunity to the
petitioners to attend the supplementary examination in the light of
the said regulations was not proper. It was contended that, the
petitioners have arranged their affairs by expecting that they will be
getting an opportunity for remedial classes after the main
examination, thereby enabling them to attend the supplementary
examination. However, even in the regulations which were in force
prior to the KUHS regulations and NMC regulations, there were no
provisions for remedial classes, after the main examination. The
remedial measures referred to in all the regulations were pertaining
to the improvement in the internal assessment alone and the same
were not with respect to the remedial classes for making up the
deficit in the attendance. Besides, in the judgment in
WP(C)No.33598/2023, this Court referred to the clarification issued
by the NMC which was produced as Ext.P15 therein, wherein it was
clearly specified by the NMC as follows:
"1. Low Attendance:
a) Student who were ineligible to appear for the main
MBBS University examination due to low attendance cannot be
allowed to appear for the Supplementary Examination.
b) Students who meet the eligibility criteria can be
permitted for the supplementary examination.
2. Inadequate Internal Assessment:
a) Students who were ineligible to appear for the main
MBBS University examination due to Inadequate Internal
Assessment cannot be allowed to appear for the Supplementary
Examination.
b) Student who improve their I.A. marks and get
adequate IA marks can be permitted for the Supplementary
examination."
5. Moreover, while rendering the said judgment, it was also
noticed that the NMC clarified this position further, in the FAQ
published by them which reads as follows:
"Q3, Whether a student can appear in the supplementary
examination, if the attendance is inadequate at the time of annual
examination?
No, if the student's attendance is less than 75% for theory and
less than 80% for practical/clinical training, the student cannot
appear in supplementary examination following the regular
annual examination. Such student is required to take classes
with junior batch commencing in the next academic year to
compensate for his attendance deficit, especially the course, he
has missed. He will be eligible to appear in the examination in
the next academic year only.
However, before the commencement of annual examination,
the college authorities may arrange for additional classes to
compensate for attendance deficit. It shall be at the discretion
and purview of the college authorities to arrange for making up
deficiencies."
6. In such circumstances, in the absence of any enabling
provision permitting the students who could not attend the main
examination due to shortage of attendance, to attend the
supplementary examination, the reliefs sought by the petitioners
cannot be granted. As far as the contention of the petitioners with
regard to the implementation of the regulations by KUHS in the
middle of the academic year, I am of the view that, even in the
regulations which existed prior to the same, no such permission was
envisaged. As mentioned above, no remedial classes were also
contemplated, after completion of the main examination, for making
up the shortage of attendance. In such circumstances, I do not find
any merits in the contentions raised by the petitioners.
7. Of course, it is true that, in all these cases, the petitioners
were permitted to attend the supplementary examination as per the
interim orders passed. However, in the interim order itself it was
clarified that, the same will not create any equity in favour of the
petitioners while taking a decision finally in the writ petitions.
In such circumstances, these writ petitions are dismissed. The
petitioners have to pursue the course along with their junior batch,
and they can attend the next main examination after obtaining the
necessary attendance in this regard.
Sd/-
ZIYAD RAHMAN A.A.
JUDGE
pkk
APPENDIX OF WP(C) 6024/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE STUDENT IDENTIFICATION CARD
ISSUED BY THE 1ST RESPONDENT KERALA
UNIVERSITY OF HEALTH SCIENCES
Exhibit P2 TRUE COPY OF THE GENERAL OVERALL PRIMARY CARE
REPORT ISSUED BY THE CONSULTANT, PRIMARY
HEALTH CARE CORPORATION AT AL WAKRA HEALTH
CENTRE QATAR
Exhibit P3 TRUE COPY OF THE EXAMINATION RESULT
(PROVISIONAL) DATED 21.4.2022 PUBLISHED BY
THE 1ST RESPONDENT UNIVERSITY
Exhibit P3(A) TRUE COPY OF THE EXAMINATION RESULT
(PROVISIONAL) DATED 23.6.2022 PUBLISHED BY
THE 1ST RESPONDENT UNIVERSITY
Exhibit P4 TRUE COPY OF THE EXAMINATION RESULT
(PROVISIONAL) DATED 30.09.2023 PUBLISHED BY
THE 1ST RESPONDENT UNIVERSITY
Exhibit P5 TRUE COPY OF THE NOTIFICATION
NO.2023/45683/B3/EXMED/KUHS DATED 03.01.2024
ISSUED BY THE 1ST RESPONDENT UNIVERSITY
Exhibit P6 . TRUE COPY OF THE LETTER SUBMITTED BY THE
PETITIONER TO THE PRINCIPAL, 5TH RESPONDENT
Exhibit P7 . TRUE COPY OF THE REPRESENTATION SUBMITTED
ON 21/1/2024 THROUGH EMAIL BY THE PETITIONER
TO THE 4TH RESPONDENT
Exhibit P8 TRUE COPY OF THE OFFICE ORDER DATED 27/12/22
ISSUED BY THE 5TH RESPONDENT PRINCIPAL
Exhibit P9 TRUE COPY OF THE GAZETTE NOTIFICATION
NO.2891/2017/AC1/GEN A2/MED/KUHS OF KUHS MBBS
COURSE REGULATION 2023 DATED 12.10.2023
Exhibit P10 A TRUE COPY OF THE SAID CIRCULAR DATED 7-2-
2024 ISSUED BY THE 2ND RESPONDENT
Exhibit P11 A TRUE COPY OF THE NOTIFICATION DATED
8.5.2024 BEARING NO. 2024/14257/B3/EMED/KUHS
Exhibit P12 A TRUE COPY OF THE LETTER DATED 20.5.2024
ISSUED BY THE PROFESSOR AND POLICE SURGEON
AND HEAD OF DEPARTMENT OF DEPARTMENT OF
FORENSIC MEDICINE TO THE PRINCIPAL OF
GOVERNMENT MEDICAL COLLEGE, KOZHIKODE
Exhibit P13 . A TRUE COPY OF THE GUIDELINES REGULATIONS
ON GRADUATE MEDICAL EDUCATION (AMENDMENT),
2019 AS PUBLISHED AS PER AMENDMENT
NOTIFICATION DATED 4.11.2019
Exhibit P14 A TRUE COPY OF THE COMPETENCY BASED MEDICAL
EDUCATION GUIDELINES (WITHOUT ANNEXURES)
ISSUED BY UNDER GRADUATE MEDICAL EDUCATION
BOARD OF NATIONAL MEDICAL COMMISSION ALONG
WITH PUBLICATION LETTER DATED 1.8.2023
Exhibit P15 A TRUE COPY OF THE AFORESAID FREQUENTLY ASKED
QUESTIONS RELATED TO COMPETENCY BASED MEDICAL
EDUCATION (CBME) COURSE CURRICULUM UPLOADED
IN THE WEBSITE OF NATIONAL MEDICAL
COMMISSION.
RESPONDENT ANNEXURES
ANNEXURE R-1(A) TRUE COPY OF THE NOTIFICATION OF THE BOARD OF
GOVERNORS IN SUPER-SESSION OF MEDICAL COUNCIL
OF INDIA AMENDMENT NOTIFICATION REGULATIONS
ON GRADUATE MEDICAL EDUCATION REGULATIONS
AMENDMENT) 2019
ANNEXURE R-1(B) TRUE COPY OF THE CIRCULAR U.O. NO.
9552/2018/MED/B1/KUHS DATED 5-12-2019 ISSUED
BY KUHS
ANNEXURE R-1(C) TRUE COPY OF THE FREQUENTLY ASKED QUESTIONS
ISSUED BY NMC
PETITIONER EXHIBITS
EXHIBIT.P16 A TRUE COPY OF THE NOTIFICATION DATED
2.6.2023 ISSUED BY THE NATIONAL MEDICAL
COMMISSION NOTIFYING THE GRADUATE MEDICAL
EDUCATION REGULATIONS, 2023 (GMER 23
EXHIBIT.P17 A TRUE COPY OF THE CLARIFICATION DATED 5-1-
2024 BEARING NO U015(29)/4/2024-UGMEB-NMC
APPENDIX OF WP(C) 12741/2024
PETITIONER EXHIBITS
EXHIBIT P-1 TRUE COPY OF THE MEDICAL CERTIFICATE NO. BMH
MED 24113 ; 23 DATED 14.06.2023
EXHIBIT P-2 TRUE COPY OF THE FITNESS CERTIFICATE NO.
BMH ; MED – 24115 -23 DATED 12.09.2023
ISSUED TO THE PETITIONER
EXHIBIT P-3 TRUE COPY OF THE ORDER NO. GTDMCA/5468/2023 ;
B2-4 DATED 30.11.2023 ISSUED BY THE 3RD
RESPONDENT.
EXHIBIT P-4 TRUE COPY OF THE EXAM NOTIFICATION
NO.2023/45683/B3/EXMED/KUHS DATED 03.01.2024
EXHIBIT P- 5 TRUE COPY OF THE RELEVANT PAGES OF ;KUHS MBBS
COURSE REGULATIONS 2023' PUBLISHED IN THE
KERALA GAZETTE DATED 28.10.2023
EXHIBIT P-6 TRUE COPY OF THE CIRCULAR NO.3997/2024
/AC1/MED/B2/KUHS DATED 07.02.2024
EXHIBIT P-7 TRUE COPY OF THE INTERIM ORDER DATED
16/02/2024 IN W.P.(C) NO. 6024 OF 2024
EXHIBIT P8 TRUE COPY OF THE ATTENDANCE REPORT DATED
15.04.2024 ISSUED BY THE PROFESSOR AND HEAD
OF THE DEPARTMENT OF COMMUNITY MEDICINE, T.D.
MEDICAL COLLEGE, ALAPPUZHA
EXHIBIT P9 TRUE COPY OF THE NOTIFICATION
NO.2024/14257/B3/EMED/KUHS DATED 08.05.2024
ISSUED BY THE 2ND RESPONDENT.
APPENDIX OF WP(C) 13381/2024
PETITIONER EXHIBITS
EXHIBIT -P1 TRUE COPY OF THE NOTIFICATION NO. MCI-
34(41)/2019-MED./161726 DATED 04/11/2019
EXHIBIT -P2 TRUE COPY OF THE RELEVANT PAGES OF COMPETENCY
BASED MEDICAL EDUCATION CURRICULUM (CBME)
GUIDELINES DATED 01.08.2023.
EXHIBIT -P3 TRUE COPY OF THE RELEVANT PAGES OF ;KUHS MBBS
COURSE REGULATIONS 2023' PUBLISHED IN THE
KERALA GAZETTE DATED 28.10.2023.
EXHIBIT -P4 TRUE COPY OF THE CIRCULAR NO.3997/2024
/AC1/MED/B2/KUHS DATED 07.02.2024.
EXHIBIT -P5 TRUE COPY OF THE INTERIM ORDER DATED
16/02/2024 IN W.P. (C) NO. 6024 OF 2024.
EXHIBIT-P6 TRUE COPY OF THE INTERIM ORDER DATED
25.03.2024 IN W.P.(C) NO.12219/2024.
APPENDIX OF WP(C) 13503/2024
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE RELEVANT PAGES OF
NOTIFICATION NO. MCI-34(41)/2019-MED./161726
DATED 04/11/2019.
Exhibit -P2 TRUE COPY OF THE RELEVANT PAGES OF COMPETENCY
BASED MEDICAL EDUCATION CURRICULUM (CBME)
GUIDELINES DATED 01.08.2023.
Exhibit -P3 TRUE COPY OF THE RELEVANT PAGES OF ;KUHS MBBS
COURSE REGULATIONS 2023' PUBLISHED IN THE
KERALA GAZETTE DATED 28.10.2023.
Exhibit -P4 TRUE COPY OF THE CIRCULAR NO.3997/2024
/AC1/MED/B2/KUHS DATED 07.02.2024 .
Exhibit -P5 TRUE COPY OF THE INTERIM ORDER DATED
16/02/2024 IN W.P. (C) NO. 6024 OF 2024.
Exhibit -P6 TRUE COPY OF THE INTERIM ORDER DATED
25.03.2024 IN W.P.(C) NO.12219/2024.
APPENDIX OF WP(C) 13565/2024
PETITIONER EXHIBITS
EXHIBIT -P1 TRUE COPY OF THE NOTIFICATION NO. MCI-
34(41)/2019-MED./161726 DATED 04/11/2019.
EXHIBIT -P2 TRUE COPY OF THE RELEVANT PAGES OF COMPETENCY
BASED MEDICAL EDUCATION CURRICULUM (CBME)
GUIDELINES (NO.U.14021/8/2023-UGMEB) DATED
01.08.2023.
EXHIBIT -P3 TRUE COPY OF THE RELEVANT PAGES OF KUHS MBBS
COURSE REGULATIONS 2023' PUBLISHED IN THE
KERALA GAZETTE DATED 28.10.2023.
EXHIBIT-P4 TRUE COPY OF THE CIRCULAR NO.3997/2024
/AC1/MED/B2/KUHS DATED 07.02.2024.
EXHIBIT -P5 TRUE COPY OF THE INTERIM ORDER DATED
16/02/2024 IN W.P. (C) NO. 6024 OF 2024.
EXHIBIT -P6 TRUE COPY OF THE INTERIM ORDER DATED
25.03.2024 IN W.P.(C) NO.12219/2024.
RESPONDENT EXHIBITS
EXHIBIT R3(A) TRUE COPY OF DETAILED REPORT FROM DEPARTMENT
OF PEDIATRICS FORWARDED ON 05-04-2024
EXHIBIT R3(B) TRUE COPY OF REPORT OF DEPARTMENT OF
OBSTETRICS AND GYNECOLOGY DATED 05-04-2024
EXHIBIT R3(C) A TRUE COPY OF LETTER DATED MD NO.75/2024
DATED 05-04-2024 OF DEPARTMENT OF GENERAL
MEDICINE
EXHIBIT R3(D) A TRUE COPY OF LETTER NO.MD NO.76/2024 DATED
05-04-2024 OF DEPARTMENT OF MEDICINE
EXHIBIT R3(E) TRUE COPY OF LETTER NO.MD.NO.78/2024 DATED
05-04-2024 OF DEPARTMENT OF GENERAL MEDICINE
EXHIBIT R3(F) TRUE COPY OF REPORT DATED 05-04-2024 FROM
DEPARTMENT OF SURGERY
APPENDIX OF WP(C) 13563/2024
PETITIONER EXHIBITS
Exhibit -P1 TRUE COPY OF THE NOTIFICATION NO. MCI-
34(41)/2019-MED./161726 DATED 04/11/2019.
Exhibit -P2 TRUE COPY OF THE RELEVANT PAGES OF COMPETENCY
BASED MEDICAL EDUCATION CURRICULUM (CBME)
GUIDELINES DATED 01.08.2023.
Exhibit -P3 TRUE COPY OF THE RELEVANT PAGES OF ;KUHS MBBS
COURSE REGULATIONS 2023' PUBLISHED IN THE
KERALA GAZETTE DATED 28.10.2023.
Exhibit -P4 TRUE COPY OF THE CIRCULAR NO.3997/2024
/AC1/MED/B2/KUHS DATED 07.02.2024.
Exhibit -P5 TRUE COPY OF THE INTERIM ORDER DATED
16/02/2024 IN W.P. (C) NO. 6024 OF 2024.
Exhibit -P6 TRUE COPY OF THE INTERIM ORDER DATED
25.03.2024 IN W.P.(C) NO.12219/2024.
//TRUE COPY//
SD/-
P.S. TO JUDGE
