V AMBUJAKSHI Vs. REGISTER BANGALORE UNIVERSITY

JUDGEMENT

(1.) At the stage of admission both the learned counsel for the petitioner and the learned Standing Counsel for the respondents were heard and the writ petition is disposed.

(2.) The petitioner filed this writ petition by way of public interest petition complaining that the first respondent-University has grossly violated the regulations and the recommendations of the Medical Council of India and Graduates Medical Council by issuing Annexure-D, the time table scheduled to commence all the examinations for MBBS Course from 23-2-1995 onwards. She challenges the fixation of the dates of examinations as arbitrary, without application of mind and illegal. The petitioner claims interest in the proper conduct of the affairs of the respondent-University and the Medical Education.

(3.) The learned counsel for the petitioner Sri Mohan Rangam strenuously contended that the commencement of examinations for the first and the second year MBBS students on 23-2-1995 is contrary to the Medical Council of India's recommendations inasmuch as there was no sufficient gap between the last examinations held on 1-9-1994 and the date of examinations fixed on 23-2-1995. He further contends that the results of some of the candidates were withheld and revaluation of the answer papers of the failed candidates was not done and therefore the fixation of the date on 23-2-1995 for the next examinations is illegal, as those students do not have sufficient time to prepare for the examinations in the event of failure in the previous examinations.