LAWS(MAD)-2002-8-11

J VIJAYA VENKATRAMAN Vs. DEAN COIMABATORE MEDICAL COLLEGE

Decided On August 28, 2002
J VIJAYA VENKATRAMAN Appellant
V/S
DEAN COIMABATORE MEDICAL COLLEGE Respondents

JUDGEMENT

(1.) THE petitioner prays for the issue of a writ of mandamus directing the respondent to forthwith issue compulsory Rotatory Resident internship Training Certificate etc. , to enable him to register as registered medical practitioner as well as pursue post graduate course on the basis of community certificate issued in favour of the petitioner on 29. 6. 1995.

(2.) THE respondent has been served. THE respondent appeared through Mr. T. S. Sivashanmugasundaram, learned Additional Government pleader (Education ).

(3.) THE learned special Government Pleader while admitting the details of date of admission, completion and passing of MBBS degree and completion of CRRI merely represents that a reference has been made for verification of social status of the petitioner during 1996 and as and when verification is completed the certificate demanded by the petitioner shall be issued.