THE CHAIRMAN, SRI VENKATESHWARAA MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTRE Vs. S.R. KEERTHANAA AND ORS.

JUDGEMENT

(1.) The Hon'ble Chief Justice The appeal has been filed by Sri Venkateshwaraa Medical College Hospital and Research Centre, Puducherry, questioning the order dated 17.6.2020, whereby the writ petition filed by the first respondent has been finally disposed of by a short order, which is extracted herein under:

(2.) Shri Abishek Jenasenan, learned counsel for the appellant College, while arguing the appeal at the initial stage on 10.7.2020 had made a request that the learned Single Judge had allowed the writ petition without even impleading the Medical Council of India, on an erroneous concession recorded on behalf of the Pondicherry University regarding the requirement of minimum attendance for appearing in Post Graduate examinations. We had passed the following order on 10.7.2020 in C.M.P.No.7436 of 2020 in W.A.No. SR 44058 of 2020:

(3.) On 13.7.2020, after hearing learned counsel for the first respondent, we had passed the following order: