RAVI SINGHAL Vs. GURU GOBIND SINGH INDRAPRSTHA UNIVERSITY

JUDGEMENT

(1.) By way of this petition, the petitioner is seeking a quashing of the Office Order dated 04.10.2016 as also for quashing the amendment in Ordinance 7 of the Guru Gobind Singh Indraprastha University (GGSIPU- respondent No.1) in so far as it bars migration in the medical colleges of the said respondent No. 1. The petitioner is also seeking a positive prayer of migration from his second year (3rd Semester) MBBS course (which he is pursuing at Fakhruddin Ali Ahmed Medical College, Barpeta, Assam) to the North DMC Medical College, Delhi affiliated to respondent No.1. In the alternate, it has been prayed that the Medical Council of India (respondent No.2) should independently consider the case of the petitioner in terms of Regulation 6 of its Regulations and allow the petitioner to migrate from his second year MBBS course to respondent No.1.

(2.) Record reveals as under:-

(3.) In June, 2015, the petitioner had contested the All India Medical Entrance Examination for a graduate medical course. He got admission in the first year MBBS program in Fakhruddin Ali Ahmed Medical College, Barpeta, Assam. On reaching Assam, the petitioner learnt about the communal tension in the area which was neither safe and nor a conducive environment for study. A major communal tension was reported in the year 2015 itself. The petitioner also found difficult to adapt to the cultural differences and the diet of the North Eastern region which took a toll on the mental and physical health of the petitioner. In fact on