Kerala High Court
Dr.Ajithkumar P.K vs State Of Kerala on 3 July, 2012
Author: T.R.Ramachandran Nair
Bench: T.R.Ramachandran Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE T.R.RAMACHANDRAN NAIR
TUESDAY, THE 3RD DAY OF JULY 2012/12TH ASHADHA 1934
WP(C).No. 12526 of 2012 (M)
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PETITIONER:
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DR.AJITHKUMAR P.K., AGED 29 YEARS
S/O P.P. KUNJU, PARCHALIL HOUSE, SENAPATI P.O
IDUKKI 685619.
BY ADV. SRI.KALEESWARAM RAJ
RESPONDENTS:
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1. STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, DEPARTMENT OF
HEALTH & FAMILY WELFARE, SECRETARIAT,
THIRUVANANTHAPURAM 695001.
2. DIRECTOR OF MEDICAL EDUCATION,
GOVERNMENT OF KERALA,
MEDICAL COLLEGE CAMPUS, THIRUVANANTHAPURAM 695011.
3. COMMISSIONER OF ENTRANCE EXAMINATIONS,
GOVERNMENT OF KERALA, HOUSING BOARD BUILDING,
SANTHI NAGAR, THIRUVANANTHAPURAM 695001.
BY GOVERNMENT PLEADER SRI.K.C.VINCENT
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03-07-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C)No.12526/2012
APPENDIX
PETITIONER'S EXHIBITS
EXT.P1 TRUE COPY OF THE RELEVANT PAGES OF THE PROSPECTUS.
EXT. P2 TRUE COPY OF THE FEE RECEIPT.
RESPONDENTS' EXHIBITS : NIL.
True copy
P.A. to Judge
T.R.RAMACHANDRAN NAIR, J.
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W.P.(C)No.12526 of 2012
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Dated this the 03rd day of July, 2012
JUDGMENT
The Writ Petitioner was included as rank No.97 in the rank list for P.G. course in Dental Surgery.
2. The petitioner was allotted for admission in Periodontics. The petitioner wanted to change his option and he has filed Writ Petition accordingly. On 28/06/2012 this Court passed an interim order after noticing that four seats have reverted to the State quota from All India quota, one in Government Dental College, Thiruvananthapuram and three seats in the specialities of (a) Prosthodontics; (b) Oral & Maxillofacial Surgery ; and (c) Peridontics. The petitioner was allowed to try his chance in the next counselling.
3. The learned counsel for the petitioner and the learned Government Pleader submitted that other candidates have obtained admission in terms of the said allotment. In that view of the matter this Writ Petition is closed.
T.R.RAMACHANDRAN NAIR, JUDGE skj