DR.RAYMOND GEORGE Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers:

(2.) Heard the learned senior counsel appearing for the petitioner and Sri.P.Vijayakumar, learned Assistant Solicitor General appearing for the 1st respondent as well as Sri.S.Sanal Kumar, learned counsel appearing for the 2nd respondent.

(3.) The learned senior counsel for the petitioner submits that the petitioner has completed MD (Physician) and DNB (OBGY) and he is presently working as Junior Consultant at Rajagiri Hospital, Chunangamvely, Aluva. He had appeared for the Fellowship Exit Exam of 2019 in High Risk Pregnancy and Perinatology conducted by the 2nd respondent in August/September 2019. However, he failed in the theory paper. It is stated that due to the total ban provided in the Information Bulletin for Fellowship Exit Exam, 2019, as regards reevaluation or rechecking of the answer sheets of the exam, the petitioner is before this Court. It is stated that Fellowship Exams are conducted every year by the 2nd respondent. The Information Bulletin in respect of the year 2019 is produced as Ext.P1. The petitioner submitted Ext.P2 application along with all required documents. It is stated that the petitioner had appeared for the Exit Exams in the year 2017 and 2018 also and had failed to qualify. In the year 2018 the failure in the theory paper was for one mark. It is stated that the Fellowship Exit Exam of 2019 is his 3rd attempt and it is crucial to the future career of the petitioner. He has obtained only 45 marks in one theory paper and did not obtain the minimum required marks for a pass. The petitioner submitted representations with a request to reevaluate his answer scripts but no favourable replies were received.