USHA G. Vs. STATE OF KERALA

JUDGEMENT

(1.) W .P.C No.17012 of 2012 is filed, challenging the admission of the 6th respondent for the M.D course of 2012-2013 in Homeopathy subject.

(2.) THE facts involved in the case disclose that the petitioner who is working as Head of the Department in Homeopathy (Materia Medica) in the Sree Vidhyadhiraja Homeopathic Medical College (SVHM College) was selected for the M.D course in the year 2009 under the teacher's quota. She discontinued the course on account of certain illness. She sought for permission to continue the course in the new batch of 2012-2013. But, no action was taken by respondents 1 to 3 despite a direction issued by this Court to consider her representation.

(3.) GOING by the nature of contentions raised, it could be seen that the main reason for challenging the admission of the 6th respondent to the course is that the College or Institution has not given any certificates to the 6th respondent whereas the 6th respondent has obtained admission without submitting the required documents after obtaining an order from the Government.