RAVINDER KUMAR MATHUR Vs. UNION OF INDIA

JUDGEMENT

(1.) On 24.2.1994, the petitioner approached this Court praying for quashing letter dated 17.2.1994 of respondent No. 4 with further direction against respondent No. 4 to permit him to forthwith join M.D. (Community Health Administration) course of 1993 session and to award cost of petition against the respondents with further direction, as may be deemed fit and proper in the facts and circumstances of the case. ,

(2.) Having obtained M.B.B.S. degree from University of Delhi and completed internship, the petitioner joined the Directorate-of Health Services, Delhi Administration. During 1992, he was assigned the duties of Medical Officer with the Central Jail, Tihar, New Delhi. Desirous of pursuing further academic qualification, the petitioner intended to appear in the examination for admission to the postgraduate courses, conducted by the Faculty of Medical Sciences, In keeping with the terms of his service, the petitioner submitted an application to respondent No, 3 on 27.12.1992 for the post-graudate course with a request to forward the same to respondent No. 4 with the requisite certificates and simultaneously submitted separately another application in advance to respondent No. 4. On the strength of the tatter application, the petitioner was permitted to appear in the written examination conducted by Faculty of Medical Sciences on 23.2,1993, He was declared successful and was called for counselling on 17.6.1993. He was kept in waiting list and was finally selected for admission to M.D. (C.H.A.) on 23.10.1993,

(3.) As the petitioner had not received any intimation about acceptance of his application, which he submitted on'27.12.1992 and he was required to join the course, therefore, on 26.10.1993 he sent an application to the Director, Health Services with a request to relieve him from the Directorate of Health Services to enable him to join the course at National Institute of Health and Family Welfare. As he Was not relieved, he sought extension of time from University of Delhi to join the course. Time was extended till 30.11.1993. Only on 11.1.1994 the petitioner was granted extraordinary leave for 3 years. Accordingly, he approached Delhi University for permission to join the course, which was refused through letter dated 17.2.1994 etating that the admission to post-graduate degree/diploma course for the session 1993-94 Wig already over and, therefore, he could not be allowed to join M.D. (C.H.A.) at that belated stage. At that stage, the petitioner approached this Court seeking the aforementioned reliefs.