SALINI NAIR Vs. PONDICHERY UNIVERSITY

JUDGEMENT

(1.) By consent of both parties, writ petitions themselves are taken up for disposal.

(2.) Since the relief sought for is one and the same in both the writ petitions, they are being disposed of by the following common order.

(3.) The petitioners have prayed for issuance of writ of declaration, declaring that as per Regulation 12 (4) of the Medical Council of India Examination Regulations, they have passed in all the subjects in the final year MBBS examinations held in May, 2002, making them eligible to undergo Internship and become a registered Medical Practitioner.