(1.) THE petitioner has approached this Court with a prayer for issuance of a writ in the nature of Mandamus, directing the respondent 1 and 2 to return the petitioner's original certificates, deposited by him, at the time of admission, i.e., transfer certificate, community certificate and the Higher Secondary Exam Mark sheet (+2).
(2.) THE petitioner joined D.D.Medical College and Hospital, which is affiliated to the Tamilnadu Dr.M.G.R.Medical University for M.B.B.S. Course in the session 2010=2011. The examination for the first year M.B.B.S. Course was to start from 01.08.2011. It is submitted, that no examination was conducted by the 1st respondent on the date fixed. The petitioner, therefore, wrote the examination of first year M.B.B.S., with the respondent University on 03.08.2011
(3.) THE petitioner admittedly has failed in the 1st year M.B.B.S. Exam.