C D GUPTA Vs. STATE

JUDGEMENT

(1.) WHAT is required to be interpreted in this petition is the scope and ambit of paragraph II.4 of the Statute prepared by the University of Jammu for appointing Internal Examiners governing Doctor of Medicine (M.D.) and Master of Surgery (M.S.) examinations. This paragraph is being reproduced below: -

(2.) A perusal of this statute makes it apparent that the senior most teacher/ Head of Department in the subject is to always act as the first internal examiner, while the other teachers will rotate as second internal examiner every one year. The petitioner submits that this statute has not been observed in letter and spirit.

(3.) THIS petition was admitted on 15th Feb., 2001.