Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Karnataka High Court

Dr Subodha Kumar Rai G vs Rajiv Gandhi University Of Health ... on 13 December, 2021

     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF DECEMBER 2021

                       BEFORE

        THE HON'BLE MR. JUSTICE ASHOK.S.KINAGI

     WRIT PETITION NO.19156 OF 2021 (EDN - RES)
                        C/W
     WRIT PETITION NOS. 19166 OF 2021, 19167 OF
         2021, 19498 OF 2021, 19500 OF 2021


IN W.P.No.19156/2021

BETWEEN:

DR.GAYATHRI C.S.,
D/O MR.SRINIVAS MURTHY,
AGE: 39 YEARS,
REG NO.18MR177,
R/O SRUSHTI DENTAL CLINIC,
HOLELKERE ROAD,
CHITRADURGA - 577 501.
                                         ...PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)


AND:

1.     RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK, JAYANAGAR,
       BENGALURU - 560 041.
       REPRESENTED BY ITS
       VICE - CHANCELLOR.
                         2




2.   THE REGISTRAR (EVALUATION),
     RAJIV GANDHI UNIVERSITY OF
     HEALTH SCIENCES,
     4TH 'T' BLOCK, JAYANAGAR,
     BENGALURU - 560 041.

3.   NATIONAL MEDICAL COMMISSION,
     POCKET - 14, SECTOR - 8,
     DWARAKA PHASE 1,
     NEW DELHI - 110 077.
     REPRESENTED BY ITS SECRETARY.
                                     ...RESPONDENTS

(BY SMT.FARAH FATHIMA, ADVOCATE FOR R1 - 2;
    SRI.N.KHETTY, ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT UNIVERSITY TO CONDUCT
FRESH EVALUATION OF THE ANSWER SCRIPTS OF THE
SUBJECT M.D. RADIO DIAGNOSIS OF THE POST
GRADUATE MEDICAL EXAMINATIONS OF JULY 2021
UNDERTAKEN BY THE PETITIONER, EITHER PHYSICALLY
OR BY SCANNING THE ANSWER PAPERS AFRESH USING
PROPER SCANNERS FOR THE PURPOSE OF DIGITAL
VALUATION, INSTEAD OF THE MOBILE PHONES USED BY
THE UNIVERSITY AND TO ANNOUNCE THE RESULTS
AFRESH.


IN W.P.No.19166/2021

BETWEEN:

DR.ARUN V DHANGI,
S/O MR.VENKAPPA,
AGE: 37 YEARS,
REG NO.18YT004,
R/O H.NO.2797, S-112,
ANITA BUILDING,
                           3




MAHANTHESHNAGAR,
BELGAUM - 590 017.
                                         ...PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)


AND:

1.     RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK, JAYANAGAR,
       BENGALURU - 560 041.
       REPRESENTED BY ITS
       VICE - CHANCELLOR.

2.     THE REGISTRAR (EVALUATION),
       RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK, JAYANAGAR,
       BENGALURU - 560 041.

3.     NATIONAL MEDICAL COMMISSION,
       POCKET - 14, SECTOR - 8,
       DWARAKA PHASE 1,
       NEW DELHI - 110 077.
       REPRESENTED BY ITS SECRETARY.
                                   ...RESPONDENTS
(BY SMT.FARAH FATHIMA, ADVOCATE FOR R1 - 2;
    SRI.N.KHETTY, ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT UNIVERSITY TO CONDUCT
FRESH EVALUATION OF THE ANSWER SCRIPTS OF THE
SUBJECT M.S. ORTHOPEDICS OF THE POST GRADUATE
MEDICAL EXAMINATIONS OF JULY 2021 UNDERTAKEN BY
THE PETITIONER, EITHER PHYSICALLY OR BY SCANNING
THE ANSWER PAPERS AFRESH BY THE CODING SECTION
OF THE UNIVERSITY UNDER THE DIRECT SUPERVISION OF
THE DEPUTY REGISTRAR VALUATION, INSTEAD OF THE
                           4




MOBILE PHONES USED BY THE UNIVERSITY AND TO
ANNOUNCE THE RESULTS AFRESH.


IN W.P.No.19167/2021

BETWEEN:

DR.SUBODHA KUMAR RAI G.,
S/O LATE DR.GANESH SUNDER RAI G.,
AGE: 48 YEARS,
REG.NO.18MD628,
R/O C/O GOVINDE GOWDA (TEACHER),
BEHIND GANESHA TEMPLE,
BATLAR KOPPALU, VIDYANAGAR,
HASSAN - 573 202.
                                         ...PETITIONER

(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)


AND:

1.     RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK, JAYANAGAR,
       BENGALURU - 560 041.
       REPRESENTED BY ITS
       VICE - CHANCELLOR.

2.     THE REGISTRAR (EVALUATION),
       RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK,
       JAYANAGAR,
       BENGALURU - 560 041.

3.     NATIONAL MEDICAL COMMISSION,
       POCKET - 14, SECTOR - 8,
       DWARAKA PHASE 1,
                           5




       NEW DELHI - 110 077.
       REPRESENTED BY ITS SECRETARY.
                                   ...RESPONDENTS
(BY SMT.FARAH FATHIMA, ADVOCATE FOR R1 - 2;
    SRI.N.KHETTY, ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT UNIVERSITY TO CONDUCT
FRESH EVALUATION OF THE ANSWER SCRIPTS OF THE
SUBJECT M.D. DERMATOLOGY OF THE POST GRADUATE
MEDICAL EXAMINATIONS OF JULY 2021 UNDERTAKEN BY
THE PETITIONER, EITHER PHYSICALLY OR BY SCANNING
THE ANSWER PAPERS AFRESH BY THE CODING SECTION
OF THE UNIVERSITY UNDER THE DIRECT SUPERVISION OF
THE DEPUTY REGISTRAR VALUATION, INSTEAD OF THE
MOBILE PHONES USED BY THE UNIVERSITY AND TO
ANNOUNCE THE RESULTS AFRESH.

IN W.P.No.19498/2021

BETWEEN:

DR.MANOHARA T.H.,
S/O MR.HANUMANTHAPPA T.V.,
AGE: 39 YEARS,
REG.NO.18YT679,
R/O NO.286, 5TH MAIN, 7TH CROSS,
VIJAYANAGARA 1ST STAGE,
MYSORE - 570 017.
                                         ...PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)


AND:

1.     RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK, JAYANAGAR,
       BENGALURU - 560 041.
                           6




     REPRESENTED BY ITS
     VICE - CHANCELLOR.

2.   THE REGISTRAR (EVALUATION),
     RAJIV GANDHI UNIVERSITY OF
     HEALTH SCIENCES,
     4TH 'T' BLOCK, JAYANAGAR,
     BENGALURU - 560 070.

3.   NATIONAL MEDICAL COMMISSION,
     POCKET - 14, SECTOR - 8,
     DWARAKA PHASE 1,
     NEW DELHI - 110 077.
     REPRESENTED BY ITS SECRETARY.
                                   ...RESPONDENTS
(BY SMT.FARAH FATHIMA, ADVOCATE FOR R1 - 2;
    SRI.N.KHETTY, ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECTING THE RESPONDENT UNIVERSITY TO CONDUCT
FRESH EVALUATION OF THE ANSWER SCRIPTS OF THE
SUBJECT M.D. ORTHOPEDICS OF THE POST GRADUATE
MEDICAL EXAMINATIONS OF JULY 2021 UNDERTAKEN BY
THE PETITIONER, EITHER PHYSICALLY OR BY SCANNING
THE ANSWER PAPERS AFRESH BY THE CODING SECTION
OF THE UNIVERSITY UNDER THE DIRECT PROPER
SCANNERS FOR TH PURPOSE OF DIGITAL VALUATION
INSTEAD OF THE MOBILE PHONES USED BY THE
UNIVERSITY AND TO ANNOUNCE THE RESULTS AFRESH.


IN W.P.No.19500/2021

BETWEEN:

DR.SUSHMITHA P.,
D/O MR.K.S.PRABHAKAR,
AGE: 27 YEARS,
REG. NO.18MG958,
                           7




R/O NO.116/117, I-C-CRON,
V BLOCK, BANASHANKARI III STAGE,
PHASE III,
BENGALURU - 560 085.
                                         ...PETITIONER
(BY SRI. ABHISHEK MALIPATIL, ADVOCATE)


AND:

1.     RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK, JAYANAGAR,
       BENGALURU - 560 041.
       REPRESENTED BY ITS
       VICE - CHANCELLOR.

2.     THE REGISTRAR (EVALUATION),
       RAJIV GANDHI UNIVERSITY OF
       HEALTH SCIENCES,
       4TH 'T' BLOCK, JAYANAGAR,
       BENGALURU - 560 041.

3.     NATIONAL MEDICAL COMMISSION,
       POCKET - 14, SECTOR - 8,
       DWARAKA PHASE 1,
       NEW DELHI - 110 077.
       REPRESENTED BY ITS SECRETARY.
                                   ...RESPONDENTS
(BY SMT.FARAH FATHIMA, ADVOCATE FOR R1 - 2;
    SRI.N.KHETTY, ADVOCATE FOR R3)

     THIS WRIT PETITION IS FILED UNDER ARTICLES
226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
DIRECT THE RESPONDENT UNIVERSITY TO CONDUCT
FRESH EVALUATION OF THE ANSWER SCRIPTS OF THE
SUBJECT M.D. GENERAL MEDICINE OF THE POST
GRADUATE MEDICAL EXAMINATIONS OF JULY 2021
UNDERTAKEN BY THE PETITIONER, EITHER PHYSICALLY
OR BY SCANNING THE ANSWER PAPERS AFRESH BY THE
                            8




CODING SECTION OF THE UNIVERSITY UNDER THE
DIRECT SUPERVISION OF THE DEPUTY REGISTRAR OF THE
CODING SECTION USING PROPER SCANNERS FOR THE
PURPOSE OF DIGITAL VALUATION, INSTEAD OF THE
MOBILE PHONES USED BY THE UNIVERSITY AND TO
ANNOUNCE THE RESULTS AFRESH.

     THESE WRIT PETITIONS COMING ON FOR ORDERS
THIS DAY, THE COURT MADE THE FOLLOWING:



                     ORDER

Learned counsel appearing for the petitioner in all these cases has filed a memo seeking leave of this Court to withdraw the writ petitions.

2. The memo is placed on record.

3. Accordingly, the writ petitions are dismissed as withdrawn.

Sd/-

JUDGE VBS