- (1.) THE petitioner obtained this Rule as to why a writ of mandamus should not go for canceling the intimation of the Assistant Controller of Examinations dated May 10th, 1963 being Annexure a to the petition and directing the issue of the original diploma. The Rule was directed against the Assistant Controller and Controller of Examinations, University of Calcutta.
(2.) THE petitioner's allegations in the petition are that he passed the final M. B. B. S. examination in the month of December 1960, held by the Calcutta University. The petitioner alleges that having passed the said examination he was out of India and as such he could not either attend the Convocation held in the year 1961 or do his pre-registration course of study at that time. The petitioner alleges that the completed his registration duty on February 28, 1963 and he then applied through the Principal, Calcutta Medical College for his original diploma. The petitioner alleges that his application for the issue of original diploma is in order as original diplomas are issued to those who could not attend the Convocation without attending any other subsequent Convocation. The petitioner alleges that without the original diploma he is unable to proceed to United States of America for Postgraduate training.
(3.) THE petitioner annexes to the petition the letter dated May 10, 1963 addressed by the office of the Controller of Examinations to the petitioner. The letter is as follows: JUDGEMENT_329_TLCAL0_1964Html1.htm . Having set out the letter the petitioner alleges that the regulation for M. B. B. S. Course of the Calcutta University is that on being admitted to the degree the petitioner's name shall be published in the gazette and he shall get his degree.;