M D UNIVERSITY, ROHTAK Vs. SANJAY BANSAL

JUDGEMENT

(1.) This petition is directed against the order of the Additional District Judge, Rohtak, dated 5-7-1989 whereby he had directed the defendant-University to get the answer book of the plaintiff of Speciality of Medicine re-evaluated in accordance with law on payment of Rs. 45/- by the plaintiff and also directed the University to file the breakup of the marks of the plaintiff and the selected candidates in the entrance test for admission in Medical College as well as of the candidates who have been placed on the waiting list.

(2.) The plaintiff Sanjay Bansal filed a suit for mandatory injunction during summer vacations and, therefore, the application for ad-interim injunction came up for hearing in the first instance before the Additional District Judge, Rohtak, who passed the impugned order.

(3.) At the time of motion hearing on 19-7-1989, -the operation of the said order was stayed by this Court which was later on confirmed after hearing both the parties on 8.8.1989.