- (1.) This writ petition has been filed by the petitioners seeking the following reliefs:- "(i)- The petition may be allowed and let petitioners appear in the First Final MBBS Examination which are going to be held from January, 2015. (ii)- That the respondents are directed to accept the examination form of the petitioners and allow them to appear in the First Final MBBS Examination. (iii)- That the respondents may be directed to consider the petitioners eligible to appear in the First Final MBBS examination and subsequently their result may be declared. (iv)- The respondent No.3 may be directed to send the examination forms of the petitioners to the University. (v)- That writ petition may kindly be allowed with cost. (vi)- Any other order or direction, which may be deemed just and proper in the facts and circumstances of the case, may kindly be passed in favour of the humble petitioner."
(2.) The petitioners, who are 28 in number are students of MBBS and are presently undergoing their studies with respondent No.3 College. It is the case of the petitioners that they joined the course of MBBS in July, 2011; the 1 st Professional Examination was held in July, 2012; the petitioners failed. All the petitioners appeared in the examination of the first MBBS in January, 2013 and were declared pass. Whereafter they were allowed to attend the classes of 2 nd MBBS and were allowed to appear in the 2 nd Professional Examination on completion of 18 months' course of study after passing 1 st Professional Examination in July, 2014; the result was declared and the petitioners passed the same.
(3.) It is then claimed in the petition that the petitioners attended the theory classes and ward postings for 6 th Semester, which started from January, 2014 and were allowed to attend the theory and ward posting in 7 th Semester from July, 2014. It is claimed that the petitioners regularly attended all the classes as per the schedule provided by the college alongwith the main batch.;