Kerala High Court
All Kerala Financing Dental College ... vs State Of Kerala
Author: Ashok Bhushan
Bench: A.M.Shaffique, Ashok Bhushan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE AG.CHIEF JUSTICE MR.ASHOK BHUSHAN
&
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
THURSDAY, THE 30TH DAY OF OCTOBER 2014/8TH KARTHIKA, 1936
WP(C).No. 16191 of 2014 (Y)
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PETITIONER(S):
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ALL KERALA FINANCING DENTAL COLLEGE MANAGEMENT CONSORTIUM
REGISTERED OFFICE AT ANNOOR DENTAL COLLEGE
MUVATTUPUZHA
REPRESENTED BY THE PRESIDENT ADV.T.S.RASHEED.
BY ADV. SRI.GEORGE POONTHOTTAM
RESPONDENT(S):
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1. STATE OF KERALA
REPRESENTED BY THE SECRETARY TO GOVERNMENT
DEPARTMENT OF HEALTH AND FAMILY WELFARE
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM. 695 001.
2. THE ADMISSION SUPERVISORY COMMITTEE
FOR PROFESSIONAL COLLEGES
REPRESENTED BY THE MANAGER, RAM MOHAN PALACE
COCHIN-682 031.
R1 BY SR.GOVERNMENT PLEADER SRI.P.I.DAVIS
R2 BY SMT.MARY BENJAMIN, SC, ADMISSION SUPERVISORY COMMITTEE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30-10-2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 16191 of 2014 (Y)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1- TRUE COPY OF THE AGREEMENT DATED 20.5.14 BETWEEN THE GOVERNMENT
AND ALL KERALA SELF FINANCING DENTAL COLLEGE MANAGEMENT CONSORTIUM.
P2- TRUE COPY OF THE G.O.(RT)NO.1992/2014/H&FWD DATED 17.6.2014.
P3- TRUE COPY OF THE ORDER NO.ASC 100/14/BDS/MDS DATED 23.5.2014
ISSUED BY THE 2ND RESPONDENT.
P4- TRUE COPY OF THE ORDER IN WP[C]NO.737/2013 DATED 19.5.2014 PASSED
BY THE HON'BLE SUPREME COURT OF INDIA.
P5- TRUE COPY OF THE W.P[C]NO.501/2014 FILED BY ALL KERALA SELF
FINANCING DENTAL COLLEGE MANAGEMENT CONSORTIUM BEFORE THE SUPREME
COURT.
P6- TRUE COPY OF THE REQUEST DATED 21.6.2014 GIVEN TO THE 2ND
RESPONDENT BY THE PETITIONER.
P7- TRUE COPY OF THE ADVERTISEMENT DATED 24.6.2014 GIVEN IN INDIAN
EXPRESS.
P8- TRUE COPY OF THE GAZETTE NOTIFICATION NO.DE-22-2012 DATED
31.5.2012.
P9- TRUE COPY OF THE NOTIFICATION NO.DE-22-2007 DATED 20.11.2007.
P10- TRUE COPY OF THE ORDER IN WP[C]NO.433 OF 2013 DATED 14.3.2014
PASSED BY THE SUPREME COURT.
RESPONDENT(S)' EXHIBITS
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NIL
/TRUE COPY/
PS TO JUDGE
ASHOK BHUSHAN, Ag.CJ & A.M.SHAFFIQUE, J
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W.P(C).No. 16191 of 2014
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Dated this the 30th October, 2014
JUDGMENT
Ashok Bhushan, Ag.CJ.
Heard learned counsel for the petitioner and learned counsel appearing for respondents 1 and 2.
2. By this Writ Petition the petitioner has prayed for a mandamus directing the second respondent to supervise the examination, which was scheduled to take place on 29th June, 2014.
By efflux of time, the Writ Petition has become infructuous. Accordingly, the Writ Petition is dismissed as infructuous.
ASHOK BHUSHAN ACTING CHIEF JUSTICE A.M.SHAFFIQUE JUDGE vgs30/10/14