Madras High Court
Auroprajna Pal vs Jawaharlal Institute Of Post Graduate on 29 January, 2019
Author: T.Raja
Bench: T.Raja
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.01.2019
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.34150 of 2018
and
W.M.P.No.39682 of 2018
Auroprajna Pal .. Petitioner
.. Vs ..
1. Jawaharlal Institute of Post Graduate
Medical Education & Research (JIPMER),
Puducherry - 605 006.
Rep. by its Director.
2. Dean (Academic),
Jawaharlal Institute of Post Graduate
Medical Education & Research (JIPMER),
Puducherry - 605 006.
3. Registrar (Academic)
Jawaharlal Institute of Post Graduate
Medical Education & Research (JIPMER),
Puducherry - 605 006.
4. The Medical Council of India,
Rep. by Registrar,
Dada Dev Mandir Road,
Dwarka Phase - 1,
Pocket 14,
Sector 8 Dwarka,
Delhi - 110 077. .. Respondents
http://www.judis.nic.in
2
Prayer:- Petition filed under Article 226 of the Constitution of India,
praying to issue a Writ of Mandamus, directing the respondents to
publish the results of the petitioner's Final Year MBBS Part-II
Examination (Register No.11411031) and permit the petitioner to join
Compulsory Internship.
For Petitioner : Mr.V.Selvaraj
for Mr.D.Jayasingh
For RR-1 to 3 : Mr.T.Arunan, Standing Counsel
For R-4 : Mr.V.P.Raman, Standing Counsel
-----
ORDER
This Writ Petition has been filed by the petitioner praying to issue a Writ of Mandamus, directing the respondents to publish the results of the petitioner's Final Year MBBS Part-II Examination (Register No.11411031) and permit her to join Compulsory Internship.
2. Mr.M.T.Arunan, learned Standing Counsel appearing for respondents 1 to 3 explained the difficulty that the petitioner's paper was placed before the Doctors at All India Institute of Medical Sciences (AIMS), New Delhi, for revaluation and also for a consequential declaration of entire results and hence, he sought for ten days time to publish the results of the petitioner. http://www.judis.nic.in 3
3. Mr.V.Selvaraj, learned counsel appearing for the petitioner objecting the same stated that when the petitioner's classmates are all attending the classes from December 2018, if more delay occurs, then, the petitioners also will be loosing their attendance causing problem for writing the examinations.
4. Considering the facts and circumstances of the case, the respondents are directed to publish the entire results of the petitioner's Final Year MBBS Part-II Examination (Register No.11411031) and permit her to join Compulsory Internship, within a period of ten days from the date of receipt of a copy of this order.
With the above direction, this Writ Petition is disposed of.
Consequently, the connected miscellaneous petition is closed. No costs.
29.01.2019
Index : yes/no
Internet : Yes
Jrl/msm
Note:- Issue order copy on 30.01.2019 http://www.judis.nic.in 4 To
1. The Director, Jawaharlal Institute of Post Graduate Medical Education & Research (JIPMER), Puducherry - 605 006.
2. Dean (Academic), Jawaharlal Institute of Post Graduate Medical Education & Research (JIPMER), Puducherry - 605 006.
3. Registrar (Academic) Jawaharlal Institute of Post Graduate Medical Education & Research (JIPMER), Puducherry - 605 006.
4. The Registrar, The Medical Council of India, Dada Dev Mandir Road, Dwarka Phase - 1, Pocket 14, Sector 8 Dwarka, Delhi - 110 077.
http://www.judis.nic.in 5 T.RAJA, J.
msm W.P.No.34150 of 2018 29.01.2019 http://www.judis.nic.in