K.KIRAN Vs. CENTRAL COUNCIL OF HOMEOPATHY

JUDGEMENT

(1.) The petitioner has approached this Court impugning Exhibits P7 and P8 primarily on the ground that he has not been heard by the Kerala University of Health Sciences before the same had been issued. The petitioner asserts that the person most affected by Exhibits P7 and P8 is himself and therefore, that the University has erred egregiously in having issued the same without even affording him an opportunity of being heard.

(2.) In response to the afore submissions, the learned Standing Counsel for the University conceded that Exhibits P7 and P8 had been issued without hearing the petitioner, but contended that it was not necessary because this Court, through various judgments, have already declared that the qualification claimed by the petitioner is not acceptable for the purpose of promotion as Professor. He, however, submitted that if this Court is so inclined the Universality is willing to reconsider the matter after hearing the petitioner also.

(3.) In the afore circumstances and since Exhibits P7 and P8 have been issued admittedly without even affording an opportunity of being heard to the petitioner, I deem it appropriate that this Court set aside the same so as to pave way for a fresh consideration of the matter at the hands of the competent authority of the University.