S. VIGNESHWAR Vs. BHARATH UNIVERSITY AND OTHERS

JUDGEMENT

(1.) The petitioner has come forward with this Writ Petition praying for issuance of a Writ of Mandamus to direct the second respondent to publish the petitioner's results in the Final Year M.B.B.S. Examinations - February 2018, conducted by the first respondent-University.

(2.) It is the case of the petitioner that he was admitted to the M.B.B.S. Course in the year 2013-2014 in the third respondent-Medical College and has cleared the subjects of the relevant year(s) without any arrears. During 2015, when he was studying II Year M.B.B.S. Course, his college mates staged a fake kidnapping of another medical student, on coming to know of which, he informed the same to the Police. Unfortunately, the petitioner has been made as an accused in the complaint given by the affected student's father and a case has been registered in Crime No.3328 of 2015 before the Chromepet Police Station. The petitioner has been arrested and thereafter released on bail by the Principal Sessions Court, Chengalpattau on 5/12/2015. The petitioner was debarred from attending the college and was suspended and he approached this Court questioning the proceedings of the College, dtd. 7/11/2015, in W.P.No.4239 of 2016, and this Court, by order dtd. 15/3/2016, allowed the said Writ Petition and quashed the said proceedings and directed the College to permit the petitioner to attend the class forthwith, in view of the undertaking affidavit given by the petitioner during the pendency of the said Writ Petition, which was recorded by this Court while allowing the said Writ Petition. The petitioner submitted that he has not at all been involved in any of the alleged incident and that for taking interest to protect the other medical student, he has informed the matter to the Police and that he has been falsely implicated in the case. It is further submitted by the petitioner that as on date, no further investigation has taken place and that the petitioner has not done any misconduct or offence either before the so-called incident or after the permission to attend the classes and that for the alleged incident, if the results are not published, he would be put to grave prejudice and his future would be ruined.

(3.) It is further submitted by the petitioner that the results of the Final Year M.B.B.S. Examination may be published so that, after completion of the house surgeonship/final year, and after the results are declared, he may take up the future/higher studies or practice his profession, as the case may be.