SAYANAMOL S. Vs. STATE OF KERALA

JUDGEMENT

(1.) We heard the matter elaborately and we also noticed the fact that all of the petitioners herein had approached the Fee Regulatory Committee with an application for consideration of the prayers similar to that raised in the writ petition. The application before the Fee Regulatory Committee was dated 19.08.2020 and the writ petition is filed on 25.08.2020.

(2.) Today, the learned Counsel for the petitioners submitted that the petitioners 1 to 4 in W.P(C) 17910/2020 and the petitioner in W.P(C) 18377/2020 assert that they have not filed any application before the Fee Regulatory Committee. But, they would subject themselves to the jurisdiction of the Fee Regulatory Committee. It is said that they have decided to move a petition before the Committee on the ground that they had not joined the earlier application.

(3.) However, the 5th petitioner in W.P(C) No.17910/2020 seeks to prosecute the writ petition itself. We specifically put a question to the learned Counsel for the petitioner as to whether he admits to have already approached the Fee Regulatory Committee. The answer is that there is no admission nor is there a denial as to his being a party before the Fee Regulatory Committee.