MANDAJI SRIDHAR Vs. RAJIV GANDHI UNIVERSITY

JUDGEMENT

(1.) In this petition, petitioner seeks for following reliefs:

(2.) Heard learned counsel for the petitioner and learned counsel for respondent No.1 - RGUHS and learned counsel for respondent No.2 - National Medical Council of India and perused the material on record.

(3.) A perusal of the material on record will indicate that after completing of his MBBS Degree, the petitioner joined Post Graduation Course in General Medicine in BGS Global Institute of Medical Sciences, Bengaluru, which is affiliated to the first respondent - RGUHS. In January 2025, the first respondent - RGUHS conducted Post Graduation examination, in which, the petitioner obtained 49.25% marks in theory paper. It is the specific contention of the petitioner that in the light of the judgment of this Court in the case of DR.K.SREE LAXMI V/S. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES AND ANOTHER in W.P.No.3438/2025 and Connected Matters dtd. 24/2/2025, this Court has come to the conclusion that the petitioner would be entitled to rounding off the percentage of marks of 49.25% obtained by her to be rounded off to 50% which would enable her to pass the examination. It is therefore submitted that present writ petition also deserves to be allowed and dispose of in terms of the aforesaid judgment in DR.K.SREE LAXMI's case supra.