LAWS(KER)-2020-11-419

ADHEENA JOEMON Vs. STATE OF KERALA

Decided On November 17, 2020
Adheena Joemon Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The 1st petitioner is studying in the 6th respondent College for 2nd year B.Sc. Medical Microbiology course; the 2 nd petitioner for 1st year M.Sc. Medical Microbiology course and the 3rd petitioner for 1st year M.Sc. Medical Biochemistry course. The petitioners have filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the 3rd respondent University to affiliate the 6th respondent college, under Section 50 of the Kerala University of Health Sciences Act, 2010, within a time frame to be fixed by this Court; a declaration that there is no requirement for no objection certificate from the Government for any of the subjects/courses being taught in colleges/educational institutions that are statutorily affiliated to 3rd respondent University under Section 50 of the Kerala University of Health Sciences Act, 2010; and a writ of mandamus commanding the 3rd respondent University to duly recognise the courses of the petitioners in 6 th respondent college that got transferred under the 3 rd respondent University as per section 50 of the Kerala University of Health Sciences Act , 2010.

(2.) On 25.02.2020, when this writ petition came up for admission, the learned Government Pleader took notice for respondents 1 and 2. The respective Standing Counsel took notice for the 3rd respondent University; the 4th respondent University and also for respondents 5 and 6.

(3.) Heard the learned counsel for the petitioners, the learned Government Pleader and also the respective Standing Counsel for respondents 3 to 6.