Kerala High Court
Hareesh Krishnan H vs State Of Kerala on 19 February, 2016
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
FRIDAY,THE 19TH DAY OF FEBRUARY 2016/30TH MAGHA, 1937
WP(C).No. 30042 of 2010 (E)
---------------------------------------
PETITIONER(S):
-----------------------
1. HAREESH KRISHNAN H.,
HARI SADANAM, PANMANA, PUTHENCHANTHA-P.O.,
CHAVARA, KOLLAM-691 587.
2. ALLEN MICHEAL GEORGE,
PEEDIACKAL HOUSE, THATHAMPALLY P.O.,
ALAPPUZHA-688 013.
3. SEMEERA K., KOLAMBIL HOUSE,
PUNNATHALA-PO, VALANCHERY VIA, MALAPPURAM-676 552.
4. JAVID V.K., VAIDHYAKKARAN KANJEERATHINGAL
HOUSE, VENGARA VALIYORA P.O., MALAPPURAM-676 304.
BY ADV. SRI.GEORGE POONTHOTTAM
RESPONDENT(S):
-------------------------
1. STATE OF KERALA, REPRESENTED
BY THE SECRETARY TO GOVERNMENT, DEPARTMENT
OF HEALTH AND FAMILY WELFARE, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM.
2. THE FEE REGULATORY COMMITTEE FOR
PROFESSIONAL COLLEGES, RAM MOHAN PALACE, ERNAKULAM,
REPRESENTED BY ITS MANAGER.
3. THE ADMISSION SUPERVISORY COMMITTEE
FOR PROFESSIONAL COLLEGES, RAM MOHAN PALACE, ROOM NO.8,
ERNAKULAM, COCHIN-682 031,
REPRESENTED BY ITS MEMBER SECRETARY.
4. THE KERALA PRIVATE MEDICAL COLLEGE
MANAGEMENT ASSOCIATION, THIRUVANANTHAPURAM,
REPRESENTED BY ITS SECRETARY, INTERNATIONAL
STUDENTS CENTRE, LMS COMPOUND, THIRUVANANTHAPURAM,
PIN-695 033.
msv/
-2-
-2-
WP(C).No. 30042 of 2010 (E)
---------------------------------------
5. K.M.C.T. MEDICAL COLLEGE,
KOZHIKODE, PIN-673 602.
6. KARUNA MEDICAL COLLEGE,
KARUNA MEDICAL INSTITUTE OF MEDICAL SCIENCES CAMPUS,
VILAYODI, CHITTUR, PALAKKAD-678 104.
7. DR.SOMERVELL MEMORIAL C.S.I MEDICAL
COLLEGE, KARAKONAM, THIRUVANANTHAPURAM,
PIN-695 504.
8. MES MEDICAL COLLEGE,
PERINTHALMANNA, MALAPPURAM DISTRICT, PIN-679 338.
R1-R3 BY GOVERNMENT PLEADER SRI.GIKKU JACOB
R4 BY ADV. SRI.R.T.PRADEEP
R5 BY ADVS. SRI.T.B.HOOD
SMT.M.ISHA
R8 BY ADVS. SRI.BABU KARUKAPADATH
SMT.M.A.VAHEEDA BABU
SRI.P.G.PRAMOD
SRI.KANDAMPULLY RAHUL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
19-02-2016, ALONG WITH WPC. 30279/2010, THE COURT ON THE
SAME DAY DELIVERED THE FOLLOWING:
msv/
A. MUHAMED MUSTAQUE, J.
-------------------------------------------------------
W.P.(C).Nos. 30042 & 30279 of 2010
-------------------------------------------------------
Dated this the 19th day of February, 2016
JUDGMENT
Considering the nature of the reliefs sought for in these writ petitions, the writ petitions have become infructuous. Accordingly, these writ petitions are dismissed as infructuous.
Sd/-
A. MUHAMED MUSTAQUE
JUDGE
bpr //TRUE COPY//
P.A. TO JUDGE