Kerala High Court
The Vice Principal, Kannur Medical ... vs The Admission Supervisory Committee on 16 September, 2021
Author: A.K.Jayasankaran Nambiar
Bench: A.K.Jayasankaran Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
WP(C) NO. 19217 OF 2021
PETITIONER:
THE VICE PRINCIPAL, KANNUR MEDICAL COLLEGE
KANNUR MEDICAL COLLEGE, ANJARAKANDY P.O.,
KANNUR-670 612
BY ADVS.
SMT.NISHA GEORGE
SRI.GEORGE POONTHOTTAM (SR.)
RESPONDENTS:
1 THE ADMISSION SUPERVISORY COMMITTEE
FOR PROFESSIONAL COLLEGES IN KERALA, T.C.15/1553-
4, PRASANTHI BUILDINGS, M.P.APPAN ROAD,
VAZHUTHACAUD, THIRUVANANTHAPURAM-695 014,
REPRESENTED BY THE CHAIRMAN
2 KERALA UNIVERSITY OF HEALTH SCIENCES,
MULAMKUNNATHUKAVU, MEDICAL COLLEGE P.O., THRISSUR
DISTRICT-680 596, REPRESENTED BY THE REGISTRAR
BY ADV.SRI. R. T PRADEEP,SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
:2:
W.P(C). No.19217 of 2021
JUDGMENT
A.K.Jayasankaran Nambiar, J.
The learned counsel for the petitioner seeks permission to withdraw the Writ Petition without prejudice to his right to file a fresh Writ Petition on the same cause of action after making suitable corrections to the facts and grounds. Permission is granted. The writ petition is dismissed as withdrawn without prejudice to the right of the petitioner reserved above.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE Sd/-
MOHAMMED NIAS C.P. JUDGE mns