Kerala High Court
Mar Gregorious Memorial Muthoot ... vs Kerala University Of Health And on 3 June, 2011
Author: P.R.Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 14732 of 2011(N)
1. MAR GREGORIOUS MEMORIAL MUTHOOT MEDICAL
... Petitioner
Vs
1. KERALA UNIVERSITY OF HEALTH AND
... Respondent
For Petitioner :SRI.GEORGE POONTHOTTAM
For Respondent :SRI.P.SREEKUMAR,SC,KERALA UTY.HEALTH &
The Hon'ble MR. Justice P.R.RAMACHANDRA MENON
Dated :03/06/2011
O R D E R
P.R.RAMACHANDRA MENON, J
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W.P.(C) Nos.14732 OF 2011
AND 14733 OF 2011
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Dated this the 3rd day of June 2011
JUDGMENT
The grievance projected in both these Writ Petitions is against the alleged negative tactics being pursued by the respondent University in considering the request for 'consent of affiliation' sought for by the petitioners, so as to enable the petitioners to have the same produced before the Indian Nursing Council for sanction to start Post Basic B.Sc Nursing/M.Sc Nursing programme (as the case may be).
2. The learned counsel for the petitioners submits that, in spite the declaration of law made by this Court on many an occasion, as to the relevant aspects to be considered by the University in this regard, the petitioners are being made to run from 'pillar to post', which is quite arbitrary and hence sought to be intercepted by this Court.
3. Heard the learned standing counsel appearing for the University as well.
4. After hearing both the sides and also on going through the judgment dated 28-07-2010 in W.P.(C) No.23318/2010 (Ext.P6 in W.P.(C) 14732/2011 and Ext.P7 in W.P.(C) 14733/2011), this Court finds that the grievance of the petitioners can be redressed in the same terms as already ordered by this Court as per the above verdict. W.P.(C) Nos.14732 & 14733/2011 2
5. In the above circumstances, the respondent University is directed to issue 'consent of affiliation' to the petitioners within 'ten days' from the date of receipt of a copy of this judgment, which would be subject to the condition that the petitioners should rectify all the deficiencies pointed out for having affiliation.
6. The petitioners shall produce a copy of this judgment along with a copy of the Writ Petition before the respondent for taking further steps.
Both the Writ Petitions are disposed of accordingly.
vdv P.R.RAMACHANDRA MENON, JUDGE