ANKITA BAIDYA Vs. UNION OF INDIA

JUDGEMENT

(1.) This application, at the instance of the petitioner Dr. Ankita Baidya, in the writ petition is, essentially, a follow up to the judgment, dated 1st Feb., 2019, rendered by me in W.P.(C) 8748/2018.

(2.) The controversy, in the writ petition, which stands decided by me in the aforesaid judgment dated 1st Feb., 2019, essentially dealt with the justification of the decision, of the AIIMS, to extend the course of D.M. (Infectious Disease) course, which was being undertaken by the petitioner, by six months beyond Dec., 2018, when the course would otherwise have come to an end, and the petitioner would have been entitled to appear in her final examination for obtaining the said qualification of D.M. (Infectious Disease).

(3.) The petitioner had availed leave, during the tenure of her D.M. (Infectious Disease) programme. The condition in the Memorandum, dated 4th Dec., 2015, of the AIIMS, whereby the petitioner was informed that she had been selected as a student for the said programme, contained, in respect of leave, and the available periods thereof, the following clause: