- (1.) - Special leave granted.
(2.) Guru Nanak Dev University is aggrieved by the orders dated 17th August, 1992 of the High Court in Civil Writ Petitions Nos. 2732 and 4928 of 1992 respectively, directing the regularisation of the admission of the first respondent in each of these appeals, to the Internship Course.
(3.) Regulation 27 of the Guru Nanak Dev University regulating eligibility for admission to the Internship Course provides: "(a) Compulsory Rotating Housemanship: Every candidate, on passing the final MBBS examination, shall undergo 12 months training as laid down by the Faculty of Medical Science before he is allowed full registration by the State Medical Council. The work done in a Military Hospital or any other recognised Institute (names given in the appendix) shall be accepted for this training. (Emphasis supplied) (b) There shall be an oral test at the end of the internship programme to be conducted by a Board of the College set up by the Principal of the College. The Board will review the certificates of the work given by the Heads of the Departments or the Head of the Hospital where the candidate has worked also assess the candidate through an oral examination. If the Board is not satisfied with the performance of the candidate, the candidate shall be required to put in extra three or six months of internship. Provided that in the case of a student who goes abroad for internship training and cannot appear in the test at the end of the term being in a foreign country, the test may be conducted in his respective Institution and report sent to the Principal of the concerned College from which the student had gone, along with the report of his work and if the Principal is satisfied he may recommend to the University for grant of a degree." The validity of this regulation, though sought to be raised, was presumably not argued and has not been gone into by the High Court. Prima facie, there is no valid ground to assail the constitutional validity of this regulation.;