VICE CHANCELLOR UTKAL UNIVERSITY Vs. S K GHOSH

JUDGEMENT

(1.) This appeal arises out of a petition made by certain students of the Utkal University of Orissa to the High Court of Orissa at Cuttack seeking a 'mandamus' under Article 226 of the Constitution against the Vice-Chancellor of the Unversity and certain other persons connected with it.

(2.) In view of an undertaking given before us on behalf of the University, the questions at issue lose most of their practical importance and only two questions of principle remain. Because of this we do not intend to examine the matters which arise at any length.

(3.) That facts are as follows. The first M.B.B.S. Examination of the University included Anatomy as one of its subjects. This examination was divided into three parts. The theoretical portion which was written, was fixed for the 9th and 10th of April 1951. The practical was fixed for the 19th and the 'viva voce' for the 20th .