DASHRATH RAO Vs. DIRECTOR GENERAL OF HEALTH SERVICES

JUDGEMENT

(1.) The only grievance made by the learned counsel for the petitioner is that he was at Sr. No.237 in the merit list of All India Pre-Medical/ Pre-Dental Entrance examination held by the Central Board of Secondary Education, Delhi. The petitioner gave preference of Govt. Medical College Chandigarh as it was held out to be a recognised college. Though the counsel for Union of India contends that it was never held out so. Petitioner had now learnt the college being not recognised one, consequently petitioner should be given a chance to exercise for preference for college of study afresh.

(2.) The contention of counsel of Union of India cannot be accepted on the face of it. Once it is stated to be an Institution of Union of India as floated by it, in ordinary course it is accepted that it is recognized one. Govt. can be attributed the intention of commercial enterprise in education, nor Govt. can be permitted to commercialise education. In the facts and circumstances of this case, it would be reasonable to infer that it was held out to be recognized institution. It was only a crude attempt to get out of their promise held out to the people at large or at least given impression by overt or covert act of Govt.

(3.) Learned counsel for the respondent-the Medical Council of India has submitted that for recognition of the College, its inspection has already taken place and certain deficiencies which were found were pointed out to the College as well as the concerned University.