High CourtsSingle Bench(2023) 03 KL CK 0092

Anjali Santhosh vs National Commission For Indian System Of Medicine

High Court Of Kerala · Decided on 9 March 2023

HON’BLE JUDGES
Sathish Ninan, J
RESULT
Dismissed
CASE NUMBER
Writ Petition (C) Nos.7854, 7723, 8041, 8075, 7566 Of 2023

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 236 words

Sathish Ninan, J.

1.

Petitioners are BAMS students of the batches commenced during the years ranging from 2010-2019. Essentially what the petitioners seek for is, a direction to the Kerala University of Health Sciences to permit the petitioners to appear in third professional BAMS Degree Examinations scheduled to be held this month.

2.

Heard learned counsel for the petitioners and the learned Standing Counsel for the University.

3.

As per the Regulations of the year 2016, for appearing in the Third Professional Examination, the students should have cleared the First Professional Examination. As regards the batches prior to the year 2016, as per the Regulations applicable, for appearing in the third professional examination, the students should have cleared the first and Second Professional Examinations. It is for non-satisfaction of the requirement regarding clearing of the previous years professional exam as above, that the petitioners are not permitted by the University to appear for the third professional examination.

4.

Satisfaction of the requirement as above, is not disputed by the petitioners. It is not the case that the petitioners did not get at least two chances to clear the first/second professional exams as the case may be. Admittedly they had at least more than two chances. Therefore, there is no justification to seek for deviation from the University regulations. The request of the petitioners is not liable to be granted.

The writ petitions fail and are dismissed.