V.N.PUBLIC HEALTH Vs. STATE OF KERALA

JUDGEMENT

(1.) Ext.P6 communication in terms of which the State Government has expressed its inability to consider the request made by the petitioner for an Essentiality Certificate to establish a medical college at Walayar in Palakkad District, is under challenge in the writ petition.

(2.) The relevant facts are the following :

(3.) On 15.10.2019, when the matter came up for admission, the learned counsel for the petitioner pressed for an interim order similar to Ext.P4, pointing out that if the Essentiality Certificate sought is not granted before 31.10.2019, the matter would become infructuous, as the time limit prescribed by the MCI for production of the Essentiality Certificate would expire by that time. As the learned Government Pleader sought time for filing counter affidavit in the matter, the matter was ordered to be listed for disposal list after two weeks with a direction that counter affidavit, if any, shall be filed in the meanwhile.