BHAGWATI CHARAN PANDEY Vs. STATE OF M.P.

JUDGEMENT

(1.) learned G.A. for the State.

(2.) Heard on the question of admission.

(3.) This petition has been filed by the petitioner praying for a direction to the respondents/authorities to quash the order dtd. 11/5/2018 whereby the Dean of the Gandhi Medical College, Bhopal has ordered that the petitioner is ineligible to participate in the Post Graduate Final year Examination in the M.D. Course on account of the fact that his attendance is short. The petitioner has also prayed for a direction to the respondents/authorities to issue a certificate declaring him eligible to participate in the examination and permit him to do so.