MANOJ KUMAR BANSAL Vs. VICE CHANCELLOR

JUDGEMENT

(1.) THE appeal under Clause 15 of Letters Patent is directed against the order dated 15.04.2010 passed by the learned Single Judge rejecting the petition preferred by present appellant. In the petition preferred by present appellant, the appellant-petitioner had prayed for below mentioned relief(s):-

(2.) THE relief/s prayed for by the appellant-petitioner were resisted by present respondent nos.1 and 2 mainly on the ground that though the appellant-petitioner had obtained higher number of marks than the respondent no.3, however, his claim for the medal cannot be accepted because he had passed the examination at second attempt. THE leaned Single Judge accepted the objection and rejected the petition preferred by present appellant. Hence present appeal.

(3.) ON the apprehension that though he had cleared the examination held in January-2009 and had secured highest marks, he might be denied ?Dr. Nathubhai Harjivan Patel, D.M. Cardiology Gold Medal? (hereinafter referred to as ?the said medal or ?the gold medal?) which is awarded every year to the student obtaining highest marks in the Examination of said course held in the month of March/April and in October/November every year the appellant preferred the petition seeking declaration about his entitlement and also direction to th respondent which came to be rejected by the order dated 15.4.2010 impugned in present appeal.