SUNIL RAJ.R Vs. STATE OF KERALA

JUDGEMENT

(1.) The appeal is preferred by the petitioner in W.P.(C) No.28420 of 2018 challenging the judgment of the learned Single Judge dated 27.05.2020, whereby the challenge made by the writ petitioner against Ext.P9 order dated 21.07.2018 passed by the State Government pursuant to the direction contained in the judgment dated 10.07.2017 in W.A. Nos. 831 and 969 of 2017 filed by the Kerala Government Homoeo Medical Officers' Association, was found to be in order. By Ext P9 order State Government has found that the third respondent herein i.e., Dr. AKB Sadbhavna Mission Trust, Kozhikode is entitled to get permission to start Certificate Course in Pharmacy (Homoeo) (CCP (Homoeo), subject to the conditions stipulated in the annexure appended to the said Government Order.

(2.) The learned Single Judge, after taking into consideration the respective submissions and the pleadings put forth by the parties, has arrived at the following findings:

(3.) Brief material facts required for the disposal of the appeal are as follows: