Kerala High Court
Namitha M vs Stateof Kerala on 29 September, 2014
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
MONDAY,THE 29TH DAY OF SEPTEMBER 2014/7TH ASWINA, 1936
W.P.(C).No. 24200 of 2014 (Y)
--------------------------------------
PETITIONER:
------------------
NAMITHA M.
D/O. RAVEENDRAN, NAMITHASREE HOUSE, PUTHIYANGDI P.O.
CALICUT - 673 021.
BY ADVS.SRI.S.SUBHASH CHAND
SRI.S.JAYAKRISHNAN
SRI.S.PARAMESWARA PRASAD
RESPONDENTS:
---------------------
1. STATEOF KERALA
REPRESENTED BY THE SECRETARY, EDUCATION DEPARTMENT
SECRETARIAT,THIRUVANANTHAPURAM - 695 001.
2. THE COMMISSIONER FOR ENTRANCE EXAMINATIONS SANTHI NAGAR
THIRUVANANTHAPURAM - 695 001.
3. SREE ANJANEYA INSTITUTE OF DENTAL SCIENCES
REPRESENTED BY ITS CHAIRMAN, MODAKKALLUR POST, ATHOLI
CALICUT - 673 315.
4. THE PRINCIPAL
SREE ANJANEYA INSTITUTE OF DENTAL SCIENCES
MODAKKALLUR POST,ATHOLI, CALICUT - 673 315.
BY SENIOR GOVERNMENT PLEADER SRI.K.C.VINCENT
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 29-09-2014, THE
COURT ON THE SAME DAYDELIVERED THE FOLLOWING:
WP(C).No. 24200 of 2014 (Y)
APPENDIX
PETITIONER'S EXHIBITS:
P1 - TRUE COPY OF MEDICAL MARKS/DATA SHEET ISSUED BY THE 2ND
RESPONDENT.
P2 - TRUE COPY OF ALLOTMENT MEMO DT. 10.09.14 ISSUED BY THE 2ND
RESPONDENT TO THE PETITIONER.
P3 - TRUE COPY OF THE PAYMENT SLIP DT. 13/09/2014.
P4 - TRUE COPY OF THE REQUEST SUBMITTED BY THE PETITIONER BEFORE
THE 3RD AND 4TH RESPONDENS.
P5 - TRUE COPY OF THE ORDER DT. 13/09/2014 ISSUED BY THE 4TH
RESPONDENT TO THE PETITIONER.
P6 - TRUE COPY OF THE REPRESENTATION DT. 13.9.14 FILED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT.
RESPONDENTS' EXHIBITS:
Nil.
// True copy //
P.A.to Judge
A.MUHAMED MUSTAQUE, J.
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -
W.P.(C)No.24200 OF 2014
- - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - -
Dated this the 29th day of September, 2014
JUDGMENT
It is submitted at the bar that in pursuance to the interim order passed by this Court on 22nd September, 2014, the petitioner has joined in the third respondent college and also produced documents. It has been made clear in the interim order that the petitioner need to pay only the tuition fee as prescribed in the allotment memo. Third respondent shall collect only the tuition fee payable by the petitioner in accordance with the allotment memo.
Writ petition is accordingly disposed of in terms of the interim orders. Excess fee, if any, paid by the petitioner shall be refunded to her.
A.MUHAMED MUSTAQUE, JUDGE jes