FARHAT AZIZ Vs. DEAN MEDICAL FACULTY SHER I KASHMIR INSTITUTE

JUDGEMENT

(1.) ORDER :- This is a motion for the admission of a civil revision directed against the order of the learned Additional District Judge, Srinagar, dt. 16-9-1987, confirming in an appeal, the order of the learned city Munsiff, Srinagar, dt. 17-7-1986, rejecting an application of the petitioner for grant of ad interim injunction.

(2.) It appears that the petitioner has filed a suit for declaration that the order of cancellation of his admission in the M.D. Course issued by the respondents is invalid, and also praying for an injunction restraining them from cancelling the same.

(3.) It is averred in the plaint that he fulfilled all the requisite qualifications for admission to the M.D. course, and therefore, was selected for the same. After sometime, somebody filed a complaint against him that he had passed the M.B.B S., Course in four attempts and not in two attempts, as shown by him, which resulted in the cancellation of his admission without any proper inquiry. Along with the suit, he filed an application for an ad interim injunction, which was rejected by the learned trial court and which order was upheld by the First Appellate Court, and hence this revision.