HABIBULLA SHARIFF Vs. UNIVERSITY OF MYSORE

JUDGEMENT

(1.) The petitioners are final M. B. B. S. Students of the Mysore University. They have moved this Court with a petition under Art. 226 of the Constitution praying for a writ or direction against the University to declare their results of the examination in subject, Obstetrics and Gynaecology.

(2.) The events leading up to the petitions are these: The academic term for the final M. B. B. S. Examination was between 1-1-1975 to 30-11-1975. As usual, the petitioners applied to take the examination on 11-10-1975, and the applications were forwarded to the University on 20-11-1975. Statutes 201 and 202 made under the Mysore University Act, 1956, provide that the applications of the candidates are to be scrutinised under the supervision of the Controller of Examinations and to assign the register number to each candidate. The register number so assigned is to be entered in the printed Admission Ticket to be delivered to the candidate. The Admission Ticket shall then be sent to the Chief Superintendent for being delivered to the particular candidate. After the above formalities were over, the Chief Superintendent issued the Admission Tickets to the petitioners on 22-1-1976. The Admission Ticket was one for the entire examination, which consisted of three subjects namely, Medicine, Surgery, Obstetrics and Gynaecology.

(3.) The petitioners had no shortage of attendance in the first two subjects. But, they had a little shortage of attendance in the third subject. This was said to have been brought to the notice of the petitioners while handing over the Admission Ticket.