M.KATJU, J. - (1.) This writ petition has been filed for a mandamus directing the respondents to permit the petitioner to continue his internship course in S. N. Medical College, Agra and to condone the discontinued period on account of an administrative order issued by the respondent No. 2. It has also been prayed that the petitioner be permitted to appear in the forthcoming examination of the Post-Graduate Medical Internship Examination, 1995.
(2.) We have heard Shri T. P. Singh, learned counsel for the petitioner and the learned standing counsel.
(3.) The facts of the case are that the petitioner had initially taken admission in J.L.N. Medical College, Belgaum, Karnataka in M.B.B.S. course in, 1988. Subsequently he applied to the Secretary, Medical Council of India for this transfer to S.N. Medical College, Agra and he received a communication from the Medical Council that his prayer has been granted. He then filed a writ petition in this Court which was admitted and an interim order was passed on 25-4-1990 directing the Principal, S.N. Medical College, Agra to admit the petitioner in third semester of first professional course. In pursuance of this order the petitioner was allowed to complete his third semester of the first professional course as well as the second and final professional course from S.N. Medical College, Agra. Thus, the petitioner completed his M.B.B.S. and thereafter joined internship. Subsequently, it is stated in para 7 of the writ petition that in pursuance of the direction of the Supreme Court a letter was received from the Principal, S.N. Medical College, Agra for discontinuing petitioner's internship on 5-1-1994. True copy of the said letter us annexure-4 to the writ petition.;