R KARTHIK Vs. DEAN

JUDGEMENT

(1.) THE petitioner prays for mandamus to direct the respondents to allow the petitioner herein bearing Registration No. 52011352 undergoing the medical course at the first respondent institution, to sit and write the Second M. B. B. S Degree Examination Revised (Non-Semester) Regulation to be commenced from First February, 2005 and the practical examinations to be conducted thereafter.

(2.) THE short facts which are sufficient for the disposal of the writ petition are as follows. The petitioner who was admitted to the first year course, was suspended on 30. 12. 2003 for various serious allegations of ragging and for indulging in sexual harassment etc. ,

(3.) THE petitioner filed W. P. 620 of 2004 and by order dated 16. 04. 2004, Mr. A. Kulasekaran, J. after going through the mutual submissions, ultimately disposed of the writ petition, setting aside the impugned order of suspension on condition that the petitioner and his father shall file an affidavit of apology to the Dean, the first respondent herein within a period of seven days from the order.