RANJIT SINGH,J. - (1.) THE petitioner is young boy, who is studying in the MBBS course at Pandit B.D. Sharma University of Health Sciences, Rohtak. He has approached this Court through the present writ petition praying for direction to quash communication dated 22.11.2012, Annexure P -4 and for directing respondents No. 2 and 3 to issue requisite 'No Objection Certificate' for migration of the petitioner.
(2.) THE petitioner was admitted to the course in August 2011. First Professional Examination was conducted in the College in August 2012. The result of the First Professional Examination was declared on 13.09.2012. The petitioner was declared pass. The petitioner complains that he is threatened with false allegations of use of unfair means, which as per the petitioner are made due to personal vendetta of certain faculty members working with respondent No. 3/college. The petitioner claims to be a son of renowned doctor, who has been decorated with Presidential Awards. Due to the allegations made, the petitioner has suffered a mental agony and has become patient of Stress Disorder. In fact, the petitioner is diagnosed by the doctor to be suffering from Acute Stress Disorder. The doctors have, accordingly, advised change of academic environment for the petitioner. The medical record in this regard is annexed with the petition.
(3.) CERTIFICATE , Annexure P -1, is issued by Fortis Hospital, Noida, which shows that Detailed Clinical Examination, Mental Status Examination of the petitioner was done. The findings were suggestive of Acute Stress Disorder. The petitioner has been put on regular medication and psychological counselling, to help him to deal with stress.;