Kunhitharuvai Memorial Charitable ... vs Kerala University Of Health Sciences
2025 Latest Caselaw 8411 Ker

Kerala High Court

Kunhitharuvai Memorial Charitable ... vs Kerala University Of Health Sciences on 3 September, 2025

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                                 2025:KER:66287

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                 &

            THE HONOURABLE MR. JUSTICE SYAM KUMAR V.M.

WEDNESDAY, THE 3RD DAY OF SEPTEMBER 2025 / 12TH BHADRA, 1947

                        WA NO. 2141 OF 2025

                     JUDGMENT DATED 26.08.2025

              ARISING FROM : WP(C) NO.30806 OF 2025

   APPELLANT/PETITIONER:

              KUNHITHARUVAI MEMORIAL CHARITABLE TRUST
              REPRESENTED BY ITS CHAIRMAN &
              MANAGING TRUSTEE,
              KMCT MEDICAL COLLEGE CAM,PUS, MANASSERY,
              MUKKAM, KOZHIKODE, PIN - 673602.

              BY ADV
              SHRI.P.S.BIJU


   RESPONDENTS/RESPONDENTS:

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

       2      THE UNIVERSITY GRANTS COMMISSION
              REPRESENTED BY ITS SECRETARY,
              BAHADUR SHAH, ZAFAR MARG,
              NEW DELHI, PIN - 110002.
                                                       2025:KER:66287
WA NO. 2141 OF 2025

                                   -2-


           SRI S GANESH-R1;
           SRI S KRISHNAMOORTHY-SC


      THIS WRIT APPEAL HAVING COME UP FOR ADMISSION ON
03.09.2025,    THE    COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
                                                   2025:KER:66287
WA NO. 2141 OF 2025

                               -3-


                         JUDGMENT

Devan Ramachandran, J.

Ex facie, this Appeal may not be

maintainable because, the impugned judgment

merely closed the Writ Petition on the

submission of the learned counsel for the

petitioner that it had become infructuous.

2. Sri.P.S.Biju and Sri.Yeshwanth

Shenoy - learned counsel for the appellant,

submitted that the matter was disposed of in

the afore manner only because they were under

the incorrect impression that the meeting of

the Governing Body of the 1st respondent -

University had been over. They assert that,

contrary to this, there is a subsequent 2025:KER:66287 WA NO. 2141 OF 2025

meeting scheduled on 09.09.2025.

3. However, Sri.P.Sreekumar, learned

Senior Counsel, instructed by Sri.S.Ganesh -

appearing for the 1st respondent, submitted

that there is no meeting scheduled on

09.09.2025 as now asserted; and that, in any

event, this Appeal is not maintainable

against the judgment in question. He

contended that the proper remedy of the

appellant is to move an appropriate review

before the learned Single Bench.

4. We find favour with the afore

submissions of the learned Senior Counsel,

particularly because he says that there is no

meeting scheduled on 09.09.2025. Obviously,

the appellant can move the learned Single 2025:KER:66287 WA NO. 2141 OF 2025

Judge for appropriate orders, as they are

advised.

With the afore liberty, this Appeal is

closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Sd/-

                                   SYAM KUMAR V.M.

akv                                        JUDGE