GOVIND RAWAT Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The issue in controversy in this writ petition being very short, with consent of parties, the matter has been heard finally and is being disposed of by this judgment.

(2.) Consequent to his application and response to admission notice no. 2/2015, dated 10th May, 2015, issued by the All India Institute of Medical Sciences (AIIMS), the petitioner was admitted for the post graduate course in Prosthodontics, conducted by the AIIMS on 1st July, 2015. The memorandum, dated 11th June, 2015, informing the petitioner of his selection and admission contained the following clause :

(3.) The petitioner joined the post graduate course in Prosthodontics on 1st July, 2015. The duration of the course was three years.