SURINDER SINGH Vs. PUNJAB UNIVERSITY & ANOTHER

JUDGEMENT

(1.) The petitioner has filed this writ petition for the issuance of writ of mandamus to allow him to appear in M.B.B.S. Final Professional Examination to beheld on 13.5.1989. He claims that he has completed the requisite lectures in Shri Gobid Singh Medical College, Faridkot, and therefore he is entitled to appear in the M.B.B.S. Final Professional Examination and the respondents are illegally not allowing him to sit in the examination.

(2.) Written statement in this case has been filed on behalf of the Punjabi University through Shri Tirath Singh, Registrar. It is admitted in paragraph 4 of the written statement filed on behalf of the Guru Govind Singh Medical College, respondent No. 2 that the petitioner has completed the course of M.B.B.S. Final Professional but it is claimed that the petitioner has not attended the requisite number of lectures in Clinical Demonstrations and Practical and, therefore, he cannot be allowed to sit in the said examination.

(3.) This writ petition came up for hearing before me o 22.11.1989 and that day I passed the following interim order :