SUNIL RAJ R. Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Sri.Gens George Elavinamannil, the learned counsel appearing for the appellant/writ petitioner. Also heard Sri.Tek Chand, the learned The Dr.AKB Government Pleader appearing for the respondents 1 and 2. Sadbhavana Mission Trust (respondent No.3), is represented by the learned counsel Smt.Vaheeda Babu.

(2.) This appeal is filed to challenge the order dated 28.9.2018 of the learned single Judge whereby, interim relief sought by the petitioner was declined in The case relates to the admission to the Certificate the W.P(C).28420/18. Course in Pharmacy(Homoeo) (CCP), at the Dr.AKB Sadbhavana Mission Trust (respondent No.3) and the case of the petitioner is that the said institute did not have the permission to admit students on their own, but were required to admit students into the CCP Course, only from the list prepared by the Lal Bahadur Sasthri Centre For Science and Technology (LBS), as was contemplated in the Ext.P9 stipulations, issued by the Government.

(3.) In her turn, Smt.Vaheeda Babu, the learned counsel appearing for the 3 rd respondent Trust, however argues that previously the institute was admitting students to the Nursing cum Pharmacy(Homeo) (NCP) course, which was replaced by the Certificate Course in Pharmacy (Homeo) (CCP) and the present batch of students in the latter course, were admitted on the basis of the permission accorded to the institute, in the earlier litigation.