STATE OF KERALA Vs. MUSLIM EDUCATIONAL SOCIETY

JUDGEMENT

(1.) Shaffique,J These appeals have been filed against the judgment dated 17/10/2014 in W.P.C.No.17607 of 2014 of the learned Single Judge.

(2.) W.A.No.1574/2014 is filed by respondents 1 and 2 in the writ petition namely State of Kerala and Director of Medical Institution. W.A.No.1711 of 2014 is filed by the writ petitioners. Parties are hereinafter referred to, as described in the writ petition.

(3.) The writ petition is filed for a direction to the 1st respondent to issue essentiality certificate to the 3rd petitioner for starting MDS course in eight specialties, in terms of their application, Ext.P2 and for other consequential benefits including a direction to the Central Government to receive back the application along with documents returned by them and to consider the same in accordance with the procedure prescribed.