PARVATHY S. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners have approached this Court seeking that respondents 3 and 4 issue them necessary "No Objection Certificates" or permission for transferring their Compulsorily Rotating Residential Internship (CRRI) to the General Hospital, Ernakulam, from the 9th respondent - Sree Uthradam Thirunal Academy of Medical Sciences, Thiruvananthapuram (SUT for short), which is their parent College, with effect from 23/05/2020.

(2.) The petitioners assert that they are entitled to be granted transfer of their CRRI to General Hospital, Ernakulam; but that since there was a delay, they commenced the same with their parent College namely, SUT, Thiruvananthapuram and later joined the General Hospital, Ernakulam on 23/05/2020. They, therefore, pray that the respondents 3 and 4 be directed to give them permission to transfer their remaining CRRI to the Government Hospital, Ernakulam, at the earliest and to reckon having done so with effect from 23/05/2020.

(3.) In response, the learned Standing Counsel for the University, Shri.P.Sreekumar, submitted that a statement has been filed on record producing Annexure R3(a) order, dated 11/08/2020, permitting the transfer of the CRRI of the petitioners to the General Hospital, Ernakulam, with effect from the date of the said order. He, therefore, submitted that nothing remains in this writ petition and that the petitioners can now be relieved by the 9th respondent, so as to allow them to join the General Hospital, Ernakulam.