SRUSHTI Vs. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES

JUDGEMENT

(1.) The petitioners who are the students studying BHMS Course in the 3rd respondent College are before this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) It is the case of the petitioners that petitioner Nos.1 to 3 were admitted to the 3rd year BHMS Course in the month of February-2022 and the petitioner No.4 was admitted to the 3rd year BHMS Course in the month of August-2020 and now they intend to appear for their 4th year BHMS Course Examinations that is scheduled to be held from 25/7/2023 onwards. However, the respondent No.1 has not permitted them to appear for the said examinations on the ground that the petitioners have not completed the mandatory period of one and half years in the 4th year BHMS Course.