R GEETHA Vs. M G R MEDICAL UNIVERSITY

JUDGEMENT

(1.) BY consent of the petitioner and the contesting respondents, the writ petition is taken up for final disposal.

(2.) THE prayer in the writ petition is to issue a writ of certiorarified mandamus, calling for the records of the first respondent relating to the publication of results of the petitioner's registration No.20085401 dated 23.6.2011 to the course of M.D. Community Medicine insofar as it relates to the practical exam and viva -voce and quash the same and consequently direct the first respondent to conduct the practical and viva -voce exam by a qualified internal examiner as provided under the P.G. Medical Education Regulation 2000.

(3.) THE brief facts necessary for disposal of the writ petition are as follows: