USHA G Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is seeking for a direction to the Government to consider and pass orders on Ext.P5 representation to allow the petitioner to rejoin the M.D Course (Materia Medica) which she had discontinued on medical grounds.

(2.) THE facts of the case are the following:

(3.) THE file numbered pursuant to the submission of the representation is stated to be 505/2012/M(H&C) dated 08/02/2012, in the office of the first respondent.