Athul Babu T.P vs Kerala University Of Health Sciences, Represented By Its Registrar, Medical College P.O., Thrissur 680596

Devan Ramachandran, J

The limited plea of the petitioner is that the 1st respondent - Kerala University of Health Sciences (KUHS) be directed to allow him to write the IV Professional Phase of the BAMS Course, without having to clear the Papers in the I, II and III Phases thereof.

Sri.P.Sreekumar – learned Standing Counsel for the KUHS, in response to the afore request of the petitioner, as made by his learned counsel – Sri.Arjun Babu T.P., submitted that the law has now been well settled, through various judgments of this Court that even though the petitioner can be allowed to write the IV Phase of the BAMS Course, the results of same cannot be published until he clears all the Papers of the earlier three Phases fully. He submitted that, to that extent, he is willing to make concessions.

Taking note of the afore submissions and since this Court is also aware that judgments as afore stated by Sri.P.Sreekumar have been delivered in the past, including today, I order this writ petition and direct the KUHS to allow the petitioner to participate in the IV Phase Examinations of the BAMS Course; however, on condition that its results will be published only after he clears all the Papers of the earlier three Phases.