KIRAN KUDALKAR Vs. STATE OF GOA

JUDGEMENT

(1.) This Petition is filed by a student of Goa Medical College, who is awaiting completion of his medical course. The circumstances which have led the Petitioner to approach this Court, are rather unfortunate.

(2.) The Petitioner was originally a student of K.M.C. Mangalore College where he was admitted to the First Year MBBS Course in 2004-05. He passed the First Year with distinction, securing 75% marks. In the following year, i.e. 2005, he met with a near fatal road accident, causing serious injuries to his skull and frontal part of head, as also his left eye, leading to physical and vision disability and was under medical care between the years 2005 and 2008. He naturally could not continue his MBBS Course during this period. In 2008-09, by the time the Petitioner recovered, his family shifted to Goa and he got himself admitted to the Goa Medical College under the University of Goa for Second Year MBBS Course.

(3.) The Petitioner passed the Second Year MBBS in a second attempt sometime in July, 2011. He then got admitted to the Third Year MBBS Course and appeared for Part I examination of Third Year MBBS in July, 2012. He, however, failed to clear the examination in the first attempt. In July, 2013, the Petitioner cleared Part I of Third Year MBBS. He then appeared for Part II of Third Year MBBS, but despite a few attempts, could clear only one out of four papers of Part II Third Year MBBS. (The Petitioner has passed in the subject of Pediatrics, but has failed to clear the subjects of General Medicine, General Surgery and Obste-Gynac.)