SUDHIR KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the impugned order dated 19.8.1993 (Annexure P-2) directing the petitioner to deposit an amount of Rs. 26,400/- received on account of stipend, petitioner has approached this court by way of present writ petition, under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari for quashing the impugned order.

(2.) Facts of the case are hardly in dispute. Initially, petitioner was admitted in the Post Graduate Course of M.S. Opthalmology. While undergoing his Post Graduate Course with effect from July 1991 to May 1992, he was entitled for stipend, which was paid to him amounting to Rs. 26,400/-. However, since the preference for admission given by the petitioner was M.D. Radio Diagnosis and M.D. Medicine, he approached this court by way of CWP No.3829 of 1992, which was allowed by this court vide order dated 8.5.1992.

(3.) In compliance of the order passed by this court, petitioner was admitted in P.G. Course of M.D. Radio Diagnosis vide letter dated 11.6.1992 (Annexure P-1).