Kerala High Court
Sayanamol.S vs Kerala University Of Health Sciences on 5 February, 2020
Author: S.V.Bhatti
Bench: S.V.Bhatti
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
WEDNESDAY, THE 05TH DAY OF FEBRUARY 2020 / 16TH MAGHA, 1941
WP(C).No.1931 OF 2020(N)
PETITIONER/S:
1 SAYANAMOL.S
AGED 23 YEARS
D/O.SAKTHIDHARAN.K.S, FIRST YEAR M.B.B.S STUDENT,
S.R MEDICAL COLLEGE AND RESEARCH CENTRE,
AKATHUMURI, VARKALA, THIRUVANANTHAPURAM-695301.,
RESIDING AT KIZHAMANA HOUSE, NADAKKAVU.P.O.,
UDAYAMPEROOR, ERNAKULAM, PIN-682307
2 AHALYA REGHUNATH
AGED 24 YEARS
D/O.REGHUNATH G PILLAI, FIRST YEAR M.B.B.S STUDENT,
S.R MEDICAL COLLEGE AND RESEARCH CENTRE,
AKATHUMURI, VARKALA, THIRUVANANTHAPURAM-695301.,
RESIDING AT CHUNAKKARA VEEDU, CHORANADU,
VADAMON.P.O, ANCHAL, KOLLAM PIN-691306
BY ADVS.
SRI.P.T.DINESH
SRI.M.A.SHAJI
RESPONDENT/S:
1 KERALA UNIVERSITY OF HEALTH SCIENCES
REPRESENTED BY ITS REGISTRAR, KERALA UNIVERSITY OF
HEALTH SCIENCE, MEDICAL COLLEGE.P.O, THRISSUR PIN-
680569
2 THE REGISTRAR
KERALA UNIVERSITY OF HEALTH SCIENCES, MEDICAL
COLLEGE.P.O., THRISSUR, PIN-680569
3 THE CONTROLLER OF EXAMINATIONS
KERLA UNIVERSITY OF HEALTH SCIENCES, MEDICAL
COLLEGE.P.O., THRISSUR-680569
4 THE VICE CHANCELLOR
KERALA UNIVERSITY OF HEALTH SCIENCE, MEDICAL
COLLEGE.P.O, THRISSUR PIN-680569
5 THE PRINCIPAL
S.R.MEDICAL COLLEGE AND RESEARCH CENTRE,
AKATHUMURI, VARKALA, THIRUVANANTHAPURAM, PIN-695301
6 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO
GOVERNMENT, DEPARTMENT OF HEALTH AND FAMILY
WELFARE, GOVERNMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001
R1-4 BY SHRI.P.SREEKUMAR, SC, KERALA UNIVERSITY OF
HEALTH SCIENCES
R1-6 BY GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
05.02.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
JUDGMENT
Dated this the 5th day of February 2020 Heard Adv.Dinesh.P.T for petitioners and Standing Counsel P.Sreekumar for R1 to R4 and Standing Counsel P.M.Saneer for R5 and Special Government Pleader M.A.Asif for R6.
2. The Interim Order dated 24.01.2020 has been made the final order in the Writ Petition. The learned Standing Counsel states that, steps are already taken to enable the petitioners to appear for the examination as directed by this Court.
3. The Writ Petition is disposed of by duly preserving the right of petitioners to challenge cause of action which arises or which is not directly made an issue in this Writ Petition.
Sd/-
S.V.BHATTI JUDGE RMV APPENDIX PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 31.10.2019 IN WP(C)NO.38089/2018 EXHIBIT P2 TRUE COPY OF THE ORDER NO.U.12012/616/2015- ME-1(FTS.3191185) DATED 27.12.2019 BY THE UNDER SECRETARY TO THE GOVERNMENT OF INDIA, MINISTRY OF HEALTH AND FAMILY WELFARE EXHIBIT P3 TRUE COPY OF THE GO(RT)NO.32/2020/h & FWD DATED 5.1.2020 BY THE PRINCIPAL SECRETARY TO GOVERNMENT, HEALTH AND FAMILY WELFARE(S) DEPARTMENT, GOVERNMENT OF KERALA EXHIBIT P4 TRUE COPY OF THE CBSE-NATIONAL ELIGIBILITY CUM ENTRANCE TEST NEET (UG) 2016 RESULT OF THE 1ST PETITIONER EXHIBIT P5 TRUE COPY OF THE CBSE NATIONAL ELIGIBILITY CUM ENTRANCE TEST NEET(UG)2016 RESULT OF THE 2ND PETITIONER EXHIBIT P6 TRUE COPY OF THE REPRESENTATION DATED 14.01.20210 SUBMITTED BY THE 1ST PETITIONER TO THE 3RD RESPONDENT EXHIBIT P7 TRUE COPY OF THE REPRESENTATION DATED 14.01.2020 SUBMITTED BY THE 2ND PETITIONER TO THE 3RD RESPONDENT