UNIVERSITY OF CALCUTTA Vs. DR. HASIBUL HASAN

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated July 5, 1995 passed by a learned single Judge of this Court in C.O. No. 200048 (W) of 1994 whereby and whereunder the said learned Judge allowed the writ application filed by Dr. Hasibul Hasan, the writ Petitioner/Respondent No. 1.

(2.) The fact of the matter lies in a very narrow compass. Pursuant to an advertisement made by the Appellant University for filing applications for admission in M.D./M.S. and Diploma Courses both the writ Petitioner and Dr. Subinoy Mondal, the Respondent No. 6 herein filed their respective applications. The writ Petitioner's first option was for M.D. (Paediatrics), second option for M.D. (Obstetrics and Gynaecology) and third option was for Diplima in Child Health (D.C.H.).

(3.) By reason of the impugned order dated August 23. 1991 the learned Vice -Chancellor opined as follows: