S.D. Agarwala, J. - (1.) Petitioner, Km. Ruchi Luthra is a student of M.B.B.S. She was admitted initially in the B.R.D. Medical College, Gorakhpur. She passed her First Professional M.B.B.S. Examination from the Gorakhpur Medical College in April, 1985. After passing her First Professional Examination, since the petitioner's father was heart patient and was a resident of Allahabad, she made an application for her transfer from B.B.D. Medical College, Gorakhpur to the Moti Lal Nehru Medical College, Allahabad, By an order dated 30th October, 1985 issued by the Government of Uttar Pradesh, the petitioner was transferred from Gorakhpur Medical College to Medical College, Allahabad. Till 5th November, 1985 the petitioner attended her classes of the Second Professional in the Medical College, Gorakhpur and on 7th November, 1985 she joined the Medical College at Allahabad. After 7th November, 1985 she continued to attend her classes in Second Professional.
(2.) The examination of Second Professional in the Medical College, Allahabad were to be held on 4th December, 1986. Since the petitioner was not permitted to appear in this examination, the petitioner filed the present writ petition in this Court for a writ of mandamus directing the Principal of the Medical College, Allahabad to permit the petitioner to appear in the Second Professional Examinations scheduled to be held from 4th December, 1986. This petition was filed on 3-12-1986. On that date an interim order was passed by this Court directing the Principal of the Medical College, Allahabad to permit the petitioner to appear in the Second Professional scheduled to be commenced from 4th December, 1986. This permission was provisional and was subject to further orders to be passed by the Court.
(3.) In pursuance of the interim order passed by this court the petitioner was permitted to appear in the examination.;