M HUSSAIN AND Vs. BHARATHIYAR UNIVERSITY COIMBATORE

JUDGEMENT

(1.) The prayer in the Writ Petition No. 9555 is as follows :-

(2.) All those cases raise a common point for consideration, though facts are different. All the petitioners joined M.B.B.S. Course in P.S.G. College of Medical Sciences, Coimbatore. The petitioner in W. P. No.15402 of 1989 has completed three years of the 5 1/2 years M.B.B.S. course having joined the college in 1986. The petitioner in W. P. No. 15487 of 1989 has joined M.B.B.S. course in the said college in the year 1986 having appeared for four semester examinations up to April 1989 and passed all the semester examinations. The petitioner in W. P. No. 9555 of 1989 joined the college in the year 1987-88 and he wrote the semester examination in April 1988. He wrote the second semester examinations in December 1988 under orders of this Court.

(3.) P.S.G. Institute of Medical Sciences, is a self-financing Institution affiliated to the Bharathiyar University, Coimbatore. In the prospectus issued by the P.S.G. Institute of Medical Sciences (hereinafter referred to as the 'Institute') among other things for the eligibility for admission, in so far as the candidates of Tamil Nadu are concerned, it was stated as follows for the year 1987-88 :