R SARITHA Vs. INSTITUTE OF ROAD TRANSPORT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsels appearing for the respondents.

(2.) THIS writ petition has been originally filed praying for a Writ of Certiorarified Mandamus, to call for the records relating to the proceedings of the second respondent, dated 9.7.2008, and quash the same and to direct the respondents to issue the Course Completion Certificate,Compulsory Rotatory Resident Internship Certificate, the Transfer Certificate and the Provisional Certificate to the petitioner. Subsequently, the prayer had been amended by an order of this Court, made in M.P.No.3 of 2009, for the issuance of a Writ of Mandamus to direct the respondents to issue the Course Completion Certificate, the Compulsory Rotatory Resident Internship Certificate, the Transfer Certificate and the Provisional Certificate to the petitioner.

(3.) IT has been further stated that the petitioner had requested the respondents to issue the Course Completion Certificate, the Compulsory Rotatory Resident Internship Certificate, the Transfer Certificate and the other certificates, including the provisional certificates, so as to enable the petitioner to register as a medical practitioner. However, the second respondent, by the impugned communication, dated 9.7.2008, had rejected the request of the petitioner. In such circumstances, the petitioner has preferred the present writ petition before this Court, under Article 226 of the Constitution of India.