S ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) IT is brought to the notice of this Court that the above writ petition happened to be omitted to be dealt with when the connected cases were considered and decided on 23.06.2011 and hence posted today.

(2.) HEARD the matter in detail

(3.) WHEN the batch cases were considered and disposed of, particularly, with regard to the necessity to have the stipulated minimum 4 years' service in the Health Department, it was brought to the notice of this Court that the subsequent turn of events was considered by the Government and a decision was taken to allow relaxation of eligibility conditions as to the minimum qualifying service as stipulated in the Prospectus for the Medical P.G. Admission, 2011, subject to certain specific conditions as conveyed to the learned Advocate General vide letter dated as per the letter No. 21094/S3/2010/H&FWD dated 21.6.2011 of the Secretary to the Government, Health and Family Welfare (S) department, a copy of which was placed for consideration of this Court. It was accordingly, that the matters were disposed of in the light of the proceedings as aforesaid, incorporating the conditions as extracted in paragraph No.9 of the common verdict dated 23.06.2011 in W.P.(C)Nos. 11141 of 2011 and connected matters. The said conditions are extracted below: