DEEPTHI S. Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) The main prayer in this writ petition is for a direction to the third respondent to allow the petitioner to sit for the examination in D.M. Neurology to be held from 11/7/2012 onwards after accepting Ext.P5 application and for an order declaring that the petitioner is eligible to sit for the D.M. Neurology examination to be conducted from 11/7/2012.

(2.) By interim order dated 25.6.2012 this Court directed the second respondent to forward the application of the petitioner to the third respondent University, for enabling the petitioner to appear for the final year D.M. Neurology examination, to be held from 11.7.2012. It was directed that the above arrangement will be provisional and subject to further orders to be passed in the writ petition. Thereafter, the petitioner has undertaken the examination and presently, in I.A. No.14649/2012, she seeks for a direction to publish the results.

(3.) Heard learned Senior Counsel Shri C.P. Sudhakra Prasad, appearing for the petitioner and learned Standing Counsel for the University, Shri Varghese M. Easo.