D-PHAM STUDENTS ASSOCIATION Vs. STATE OF KERALA

JUDGEMENT

(1.) D-Pharm Students Association (DSA), a registered body and three others have jointly filed W.P(C). No.13628 of 2020 for the following reliefs:

(2.) Before the writ court, submission has been made that respondents therein are duty bound to evaluate the final year marks of the petitioner in the D-Pharm course undergone by them and to take steps to conduct final year examinations without delay.

(3.) On instructions, learned Government Pleader has submitted that the delay in conducting D-Pharm examinations was due to the non- publication of results of the previous examinations as well as awaiting the conduct of practical examinations. Further submission has been made that practical examinations are over and that the Director, Directorate of Medical Education, Thiruvananthapuram/2nd respondent therein have sent a proposal for conduct of D-Pharm examinations during the last week of September and first week of October, 2020 and the said issue is pending before the Government.