RAHUL BANSAL Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Affidavit-of-service filed be kept with the record.

(2.) A copy of this writ application has been served on Mr. Tatan Kumar Mukherjee, learned senior advocate for the State who is present before this Court. So he is requested by the Court to participate in the hearing on behalf of the State respondents.

(3.) The pertinent question which required to be answered in this writ petition is whether the respondent authority can withhold the original M.B.B.S. final year mark sheet, MBBS degree certificate, MCI permanent registration certificate, final year MBBS mark sheet, diploma certificate along with mark sheets since they are not the properties of that of the respondent authorities and the petitioner is the absolute owner of such documents.