S ALL IMAM Vs. LALIT NARAYAN MITHILA UNIVERSITY

JUDGEMENT

(1.) - In this application the petitioner has prayed for issuance of an appropriate writ for quashing an order passed by respondent No 3 dated 2-2-1993 whereby the petitioner was disallowed to appear at clinical and viva voce examination of D. Ortho course.

(2.) The fact of the matter lines in a very narrow compass.

(3.) The petitioner after passing his M. BBS., Examination appeared in Post Graduate Medical Admission Test in the year 1991. He was selected for admission in Diploma in Anaesthesiaology. The petitioner, however was selected in Diploma in Anaesthesiaology. The petitioner was a regular student of Diploma in Anaesthesiaology course for about six months. According to the petitioner he completed the course in Diploma in Orthopaedic in October, 1991 apd thereafter he was sent up for examination held in the month of January, 1992. He was also issued an admit card and thereafter appeared in three theoritical examination. According to the petitioner, however, he was entitled to be admitted in D. Ortho course, in which discipline he was admitted in Darbhanga Medical College. However, by reason of the impugned order dated 2-2-1993 the petitioner was informed that he cannot now be allowed to appear in Clinical and viva voce examination as he stands transferred from Diploma in Orthopaedic course. According to the petitioner in similar circumstances, several other students have been allowed to appear in two examinations simultaneously, but no details thereof have been furnished by him.