Kerala High Court
Sinsina Kozhisseri vs State Of Kerala on 21 August, 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
TUESDAY,THE 7TH DAY OF OCTOBER 2014/15TH ASWINA, 1936
WP(C).No. 22652 of 2014 (F)
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PETITIONER :
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SINSINA KOZHISSERI, AGED 18 YEARS,
D/O.MUHAMMED ASHRAF, KOZHISSERI HOUSE,
VADAKKUMURI,URANGATTIRI POST,AREACODE -VIA,
MALAPPURAM DISTRICT- 673 639
BY ADV. SRI.P.K.MOHAMED JAMEEL
RESPONDENT(S):
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1. STATE OF KERALA,
REP. BY ITS SECRETARY DEPARTMENT OF
HEALTH & FAMILY WELFARE,
SECRETARIAT, THIRUVANANTHAPURAM- 695 001.
2. THE DIRECTOR OF MEDICAL EDUCATION,
O/O.DIRECTOR OF MEDICAL EDUCATION,
MEDICAL COLLEGE P.O, THIRUVANANTHAPURAM -695 011.
3. THE DIRECTOR,
LBS CENTRE FOR SCIENCE & TECHNOLOGY,
EXTRA POLICE ROAD, NANDAVANAM,
THIRUVANANTHAPURAM -695 033.
BY GOVERNMENT PLEADER SMT.ANITHA RAVINDRAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 07-10-2014, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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WP(C).No. 22652 of 2014 (F)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 COPY OF THE APPLICATION FORM OF PETITIONER BEARING
NO.1407360
EXHIBIT P2 COPY OF THE RELEVANT PAGE OF PROSPECTUS FOR ADMISSION TO
NURSING ,PHARMACY AND PARA MEDICAL STREAMS-2014
EXHIBIT P3 COPY OF THE REGISTRATION SLIP ISSUED BY THE 3RD RESPONDENT
DATED 21/8/2014
EXHIBIT P4 COPY OF THE RANK LIST FOR BSE OPTOMETRY
EXHIBIT P5 COPY OF THE ALLOTMENT MEMO DATED 21/8/2014 ISSUED BY THE
3RD RESPONDENT
EXHIBIT P6 COPY OF THE COMPLAINT OF PETITIONER SUBMITTED BEFORE 2ND
RESPONDENT ON 23/8/2014
EXHIBIT P7 COPY OF THE COLLEGE WISE LIST OF ALLOTTED CANDIDATES FOR
OPTOMETRY.
RESPONDENT(S)' EXHIBITS: NIL
/TRUE COPY/
P.A.TO.JUDGE
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A.MUHAMED MUSTAQUE, J.
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W.P(C).No. 22652 of 2014 F
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Dated this the 07th day of October, 2014
JUDGMENT
Petitioner submits that that pursuant to the interim direction of this Court, petitioner has allotted a seat in the B.Sc Optometry.
In view of the above, nothing further survives in this Writ Petition. The Writ Petition is disposed of in the light of the interim direction of this Court.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE.
Sbna/07/10/14