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Karnataka High Court

Dr Siddahartha Chatterjee vs Rajiv Gandhi University Of Health ... on 6 August, 2012

Author: Ram Mohan Reddy

Bench: Ram Mohan Reddy

                             1




IN THE HIGH COURT OF KARNATAKA AT BANGALORE

       DATED THIS THE 6th DAY OF AUGUST 2012

                         BEFORE

     THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

      WRIT PETITION NO.1490 OF 2010 (EDN-EX)


BETWEEN

DR SIDDAHARTHA CHATTERJEE
AGED ABOUT 24 YEARS,
S/O DR. GAUTAM CHATTERJEE,
AJ INSTITUTE OF DENTAL SCIENCES
NH-17, KUNTIKANA
MANGALORE
                                          ... PETITIONER

(By Sri. AJOY KUMAR PATIL, ADV.)

AND

1.    RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
      4TH "T" BLOCK, JAYANAGAR,
      BANGALORE
      REPRESENTED BY ITS REGISTRAR

2.    THE REGISTRAR (EVALUATION)
      RAJIV GANDHI UNIVERSITY OF HEALTH
      SCIENCES, 4TH "T" BLOCK,
      JAYANAGAR, BANGALORE

3.    THE STATE OF KARNATAKA
      REP BY ITS SECRETARY TO THE GOVERNMENT
      HEALTH AND FAMILY WELFARE DEPARTMENT
      (MEDICAL EDUCATION), VIKASA SOUDHA,
      DR.B.R. AMBEDKAR VEEDHI,
      BANGALORE
                             2




4.   THE DENTAL COUNCIL OF INDIA
     AIWAN-E-GALIB MARG,
     KOTLA ROAD, NEW DELHI
     REPRESENTED BY ITS SECRETARY

5.   AJ INSTITUTE OF DENTAL SCIENCES
     NH - 17 KUNTIKANA,
     MANGALORE
     REPRESENTED BY ITS PRINCIPAL
                                        ... RESPONDENTS

(By Sri. N K RAMESH, ADV. FOR R1 & R2
SRI.N.B.VISWANATH, AGA FOR R3;
SRI.G.S.BHAT, ADV. FOR R4 & SRI.MOHAN BHAT, ADV. FOR R5)

     THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF
THE CONSTITUTION OF INDIA PRAYING TO       DIRECT THE
RESPONDENTS     TO    ISSUE   INTERNSHIP   COMPLETION
CERTIFICATE TO THE PETITIONER SO AS TO ENABLE HIM TO
COMMENCE POST GRADUATE COURSE FROM MAY 2010

      THIS WRIT PETITION IS COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING: :

                         ORDER

Sri.N.K.Ramesh, learned counsel for respondents No.1 and 2 submits that the prayer in the writ petition is rendered infructuous by passage of time.

Recording the submission, the petition is accordingly dismissed.

Sd/-

JUDGE ln