HANSPAL SINGH BHINDER Vs. UNIVERSITY OF DELHI

JUDGEMENT

(1.) This is an appeal by Mr. Hanspal Singh Bhinderagainst the judgment of the learned Single Judge in C.W.P. 1654/96dated 15.11.96.The 1st respondent is the University of Delhi and the 2nd respondent is the MedicalCouncil of India, Delhi.

(2.) The case relates to the plea of the appellant for permission to migrate fromthe Kasturba Medical College, at Manipal, Kamataka to the Maulana Azad MedicalCollege at Delhi, or any other college at Delhi.

(3.) The appellant belongs to Delhi and his parents are settled at Delhi. He hadall his education upto 10 plus 2 at Delhi. Admittedly, appellant appeared for the Premedical Entrance Test (DPMT) at Delhi for admission to MBBS/BDS courses ofDelhi University and he did not pass the same and he was not placed in the meritlist.