AMARDEEP KAUR SANDHU Vs. PANJAB UNIVERSITY, CHANDIGARH

JUDGEMENT

(1.) In August, 1998, the petitioner was admitted to the M.B.B.S. course in the Government Medical College, Nagpur, under the 15 per cent quota. Thereafter, pursuant to a 4th counselling, the petitioner was admitted to the Dayanad Medical College and Hospital, Ludhiana, respondent No. 2 (hereinafter referred to as 'D.M.C. Ludhiana'). As the Panjab University, Chandigarh, respondent No. 1 (hereinafter referred to as 'the University') declined permission to the petitioner to sit in the 1st Professional, M.B.B.S. Examination on the ground that she had not undergone the requisite training in D.M.C. Ludhiana, the petitioner preferred the present writ petition.

(2.) Vide interim order dated May 10, 1999, a Division Bench of this Court passed the following order :-

(3.) Pursuant to the afore-mentioned order, the petitioner sat in the 1st Professional Examination. However, as the University refused to declare the result, the petitioner filed Civil Miscellaneous No. 18781 of 2000 praying therein for the issuance of a direction to the University to declare her result. Vide order dated September 14, 2000, the petitioner's result, for the First Professional Examination, was declared. Thereafter, affiliation of the College was transferred to Baba Farid University of Health Sciences, Faridkot, respondent No. 3. The University-respondent No. 3 as also the College permitted the petitioner to sit in the examinations for the 2nd, 3rd and 4th Professional Examinations. Result of the petitioner was also declared for the afore-mentioned examinations. The petitioner has thereafter even completed her internship, on December 31, 2003.