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High CourtsSingle Bench(2021) 03 KL CK 0221

Greeshma Sonny vs Commissioner For Entrance Examinations Kerala And Ors

High Court Of Kerala · Decided on 19 March 2021

HON’BLE JUDGES
P.V. Asha, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 7074 Of 2021
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Judgment

5 paragraphs · 351 words
1.

While disposing of W.P.(C).No.26678 of 2019 as per Ext.P3 judgment dated 19.02.2021 and while permitting the petitioner to approach the Admission Fee Regulatory Committee within a period of three weeks, this Court had directed that the interim order which was already passed on 20.01.2021 would continue to enure to the benefit of the petitioner for a period of four weeks. By Ext.P1 interim order, this Court had directed respondents 2 and 3 to release to the petitioner the originals of her mark list as also migration certificate and other certificates on furnishing a Bank Guarantee for Rs.4,00,000/-. As per Ext.P2 order dated 20.01.2021 this Court had directed that Bank Guarantee shall not be invoked till 30.01.2021. That interim order was extended for a further period of 4 weeks as per Ext.P3 judgment dated 19.02.2021.

2.

Learned counsel for the petitioner points out that the said order would expire on 18.03.2021. Though the petitioner had approached the Admission Supervisory Committee for Medical Education-6th respondent submitting Ext.P4 application, it is stated that the interim orders are not passed and the said application stands posted to 27.03.2021.

3.

I heard the learned counsel for the petitioner, learned counsel appearing for respondents 2 and 3, learned Government Pleader as well as Shri. R.T.Pradeep, learned Standing Counsel appearing for the 6th respondent.

4.

As the petitioner has already approached the 6th respondent and it is seen that there is no likelihood of taking up the matter before 18.03.2021, I deem it appropriate to direct that the interim order referred to in the judgment Ext.P3 shall continue to be in force till the disposal of Ext.P4 application. In other words the Bank Guarantee shall not be invoked till the disposal of Ext.P4 application. As the learned counsel for the second respondent points out that Bank Guarantee will expire in May, 2021, petitioner shall see that same gets extended. There shall be a direction to the 5th respondent to dispose of Ext.P4 application within a period of 'six months' from the date of receipt of a copy of the judgment.

The writ petition is disposed of accordingly.