BHASKAR TIWARI Vs. JIVAJI UNIVERSITY GWALIOR

JUDGEMENT

(1.) As common questions are involved in all these petitions, they are being disposed of by this common order.

(2.) Petitioner-Bhaskar Tiwari in W.P.No. 113/04 is a student pursuing his studies in Bachelor of Homeopathic Medicine and Surgery (hereinafter referred to as B.H.M.S.). He was admitted in the session 2000 01 in the respondent No. 2 Institute. According to the petitioner, in the prospectus and documents issued by the institute at the time of admission, it has been indicated that the institute is affiliated to the Jiwaji University, Gwalior and after participating in the entrance examination and after counselling, he was granted admission in the first year B.H.M.S. course. The course was of eighteen months duration and after completion of the course in August, 2003, he was entitled to appear in the first year B.H.M.S. examination to be conducted by the respondent No.1/University. It is the case of the petitioner that In spite, of the fact that in accordance with the conditions stipulated in the Regulations of 1983 issued by the Central Council of Homoeopathy, New Delhi (hereinafter referred to as the Council) examination for 1st year B.H.M.S, is not being taken by the respondent No.1. Prayer of the petitioner is that a direction be issued to the respondent/University to conduct examination of the petitioner as he has completed his course and respondent/University is bound to conduct the examinations.

(3.) Similarly, in W.P.No.9214/03, petitioners, Satendra Singh and Shivkant Sharma have also contended that they were admitted in the first year B.H.M.S. course in the year 2001 -2002. They have also completed the course of study in accordance with the rules and regulations issued by the Council and in spite of the fact that the course in a accordance with the Regulations is over, the respondent/University is not conducting examinations.