CHALA VARDHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is presented by students admitted to I year MBBS in G.R. Medical College, Mangaluru for the academic year 2022-23 inter alia with following prayers: "i. Issue a writ in the nature of mandamus and direct the Respondent authorities to permit the Petitioners to take up the first year MBBS examinations for academic year 2022-23 in Respondent No.8 medical college scheduled to commence from 16/11/2023 vide notification dtd. 5/10/2023 (Annexure-K);

(2.) Heard Shri. Dhyan Chinnappa, learned Senior Advocate for the petitioners, Shri. S. Rajashekar, learned CGC for respondent No.1, Sri. N. Khetty, learned Advocate for respondents No. 3 & 4, Sri. Sudev Hegde, learned AGA for the respondents No. 2 & 5, Sri. N.K. Ramesh, learned Advocate for respondent No.6, Ms. Farah Fathima, learned Advocate for respondent No.7 and Shri. D.R. Ravishankar, learned Senior Advocate for respondents No. 8.

(3.) During the course of hearing, it was submitted by Shri. Dhyan Chinnappa that petitioners would not press the first portion of prayer clause (2) namely, the prayer to quash communication dtd. 28/7/2023 (Annexure-D) by the NMC [National Medical Commission].