Y K NAGARAJAIAH Vs. VICE CHANCELLOR KUVEMPU UNIVERSITY

JUDGEMENT

(1.) IN the instant case, petitioner assailing the correctness of the impugned endorsement dated 16th/17th March, 2004 issued by second respondent vide Annexure-G, has presented the instant writ petition. Further, he has sought for a direction, directing the respondents 1 and 2 to issue the correct certificate mentioning as M. D. (Radio-Diagnosis) in place of M. D. (Radiology ).

(2.) THE grievance of the petitioner in the instant writ petition is that, petitioner has been deputed by the Government for study of M. D. in Radio-Diagnosis at J. J. M. College and accordingly, he joined M. D. in Radio-Diagnosis at J. J. M. Medical College, Davanagere and then qualified for m. D. in Radio-Diagnosis in March 1997. Thereafter, he served as a specialist in Megunn hospital, Shimoga for three years and from the year 2000, he has been serving as senior specialist at Tumkur District Hospital. To substantiate his case that, he was studying M. D. in radio-Diagnosis at J. J. M. Medical College and not M. D. in Radiology, he has produced the masters Degree Examination Admission Ticket in respect of M. D. (Radio-Diagnosis) issued by the Principal and Chief Superintendent of the third respondent-College bearing Reg. No. 96732, in the said admission ticket, as the second column, it has been specifically mentioned as M. D. (Radio-Diagnosis) vide Annexure-A. Further, from the dissertation submitted by the petitioner to the faculty of medicine, Kuvempu University in partial fulfillment of the Regulation for the award of M. D. Degree in (Radio-Diagnosis) Examination to be held in the month of March 1997 vide Annexure-B, it can be seen that, the dissertation is submitted in respect of award of masters Degree in Radio-Diagnosis. Be that as it may.

(3.) THE third respondent-College has issued the pass certificate dated 7th May, 1997 vide annexure-C, stating that, petitioner was a bona fide post-graduate student in Radiology during june 1994 to March 1997 and has passed M. D. Radiology Examination held in March 1997 in first attempt vide Reg. No. M. Md. 96732 conducted by Kuvempu University. Thereafter, the university has also issued the Masters Degree Certificate vide Annexure-D, as M. D. (Radiology)instead of M. D. (Radio-Diagnosis ). Further, learned Counsel appearing for petitioner placed reliance on the communication dated 16th/17th March, 2004 vide Annexure-G issued by the university to petitioner wherein it is stated that, petitioner has been admitted for M. D. in radiology and accordingly a certificate to that effect has been issued and there is no provision to change the same. He also placed reliance on another communication dated 27th November, 2003 issued by the Medical Council of India vide Annexure-F regarding additional qualification under section 26 (1) of the Indian Medical Council Act, 1956 wherein it is stated that, the M. D. (Radiology), 1997 medical qualification granted by Kuvempu University in respect of students trained at J. J. Medical College, Davanagere is not included in the Schedule to the Indian Medical council Act, 1956, but, Post-graduation qualification by the nomenclature of M. D. (Radio-Diagnosis), 1997 qualification granted by Kuvempu University in respect of students trained at J. J. Medical College, Davanagere is recognised by the Council and included in the schedule of the Indian Medical Council Act, 1956. Accordingly, petitioner made a request to the respondent-University, to issue the revised Masters Degree Certificate by changing the present masters Degree Certificate in respect of M. D. (Radiology) to M. D. (Radio-Diagnosis), by placing heavy reliance on Masters Degree Certificate issued by respondents 1 and 2-University in favour of two other doctors namely, Dr. Srinivasa Babu C. R. for the Examination held in 1994 and Dr. Kiran Kumar Hegde S. for the Examination held in 1998 vide Annexures-H and J and specifically contended that, the said two other doctors were also issued the Certificate stating that, they had completed the Master's Degree in Radiology, but subsequently, on he basis of the representations given by the said doctors, viz. , Dr. Srinivasa Babu C. R. and Dr. Kiran Kumar hegde S. , the University has issued the revised Degree Certificates, by correcting the mistake that had crept in. Therefore, he contended that, the impugned endorsement issued by University is without verification and without affording an opportunity to petitioner. If the University had afforded an opportunity to petitioner, petitioner might have substantiated his case by producing these two documentary evidence, as stated supra. Having regard to this background, petitioner herein felt necessitated to present the instant writ petition, assailing the correctness of the impugned endorsement dated 16th/17th March, 2004 vide Annexure-G.