BINOY NAIR Vs. M P SHAH MEDICAL COLLEGE

JUDGEMENT

(1.) This appeal is filed against the judgment and order dated 12/06/1999 passed by the learned Single Judge in Special Civil Application No. 3048 of 1999 . 12/06/1999.

(2.) Appellants were the original petitioners. They approached this Court for appropriate writ, direction or order directing the respondent authorities not to give admission to those students who have already been granted admission in degree or diploma and who have given up earlier course which had already been undertaken by them.

(3.) Case of the petitioners was that they had cleared their final MBBS examination in June 1998. They had completed one year internship in June 1999. On completion of final MBBS examination and internship , they became eligible to be admitted to post graduate course- degree as well as diploma. Respondent No.2 University has framed rules for admission to post graduate centre for the faculty of medicine.