SUJJAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) ''Laws control the lesser man. Right conduct controls the greater one ''.

(2.) ON the last date, of hearing, the learned counsel for the petitioner took a passover in the matter to ascertain from the petitioner about the duration of the PG Diploma Course which was undertaken by him and after taking a passover, no one had appeared for the petitioner and the matter was adjourned to this date. Today, the learned counsel appearing for the petitioner, on instructions from the petitioner who is present in Court, submits that the petitioner had a PG diploma in Orthopaedics from the Vydehi Institute of Medical Sciences, Bangalore. He also submits that the petitioner was admitted in the said course on 31st May, 2009 and he completed the same in May, 2012.

(3.) WE now turn to the facts of the case before us.