RAJDEEP DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. A.D. Choudhury, learned counsel for the petitioner. Also heard Mr. B. Chakraborty, learned counsel for the respondents No. 1 to 4 being the authorities under the Ministry of Education, Department of Higher Education, Mr. D.K. Baisya, learned counsel for the respondent No.8 being the authorities under the Medical Council of India (renamed as National Medical Commission).

(2.) Considering the nature of the order proposed to be passed, we also requested Mr. RKD Choudhury, learned ASGI for his assistance to bring a solution to the issue raised. As Mr. RKD Choudhury is present before the Court, we also record his appearance on behalf of the respondents No.5, 6 and 7.

(3.) Without going into the details of the issue raised and the earlier stand taken by the respondent authorities, we deem it appropriate that we take note of only the relevant facts necessary for the purpose of the order we propose to pass.