G VELUMANI Vs. DIRECTOR OF MEDICAL EDUCATION

JUDGEMENT

(1.) THE appellant as petitioner, in W.P.No.8243 of 1998 having failed in his attempt, to get a direction from this Court to issue, the completion certificate for having completed M.B.B.S. Degree Course and the Compulsory Rotary Resident Internee (hereinafter called CRRI), has preferred this writ appeal.

(2.) THE facts necessary for the disposal of the appeal: (a) THE appellant/petitioner in W.P.No.8243 of 1998 claiming, that he belongs to "Konda Reddy" Schedule Tribe Community, after the completion of H.S.C., appeared for the selection to the M.B.B.S. Course. At that time, he had produced a certificate issued by the Tahsildar, Bhavani describing him, as the person, belonging to "Konda Reddy" Community, a Schedule Tribe. (b) THE Selection Committee, considering the status of the appellant, as claimed by him, as Schedule Tribe, as well as evaluating his credentials, assessing his performance at the time of interview, selected him for admission to M.B.B.S. Course, allotting a seat at Coimbatore Medical College, in the year 1980. (c) THE appellant, when he was in the final year M.B.B.S. Course, received a communication dated 9.5.1986 from the Directorate of Medical Education, the first respondent herein, to show cause, as to why he should not be expelled from the college, for having produced false community certificate and secured admission in Coimbatore Medical College, Coimbatore. (d) It appears after the show cause notice, the Director of Medical Education passed an order on 26.5.1986, expelling the appellant from the college with immediate effect. THE operative portion of the said order reads:

(3.) THE appellant challenged the expulsion order in W.P.No.5050/1986 and sought the aid of the Court, by way of interim direction to sit in the examination, obtained an interim order and completed the MBBS Course, including CRRI.