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Judgment
14 paragraphs · 234 wordsManoj Kumar Tiwari, J
By means of this writ petition, petitioner has sought following relief:-
(i) Issue a writ order or direction in the nature of mandamus directing the respondent no. 3 to forthwith release the petitioner’s original certificates
(viz. Original internship completion certificate, attempt certificate, Xth Passing certificate, Marksheets of 4 years MBBS exams and other original
certificates in possession of the respondent no. 3), so as to enable the petitioner to appear in the open counseling scheduled to be held on 21.02.2018
for admission to the course of Post Graduation (MD/MS/MDS).
From the relief clause, it is apparent that petitioner was desirous of participating in the counselling for admission to Post-Graduate Medical Course
during Academic Session 2018-19.
An interim order was passed by coordinate Bench of this Court on 19.02.2018 directing Principal, Veer Chandra Singh Garhwali Government
Institute of Medical Science & Research, Srinagar to return the original documents/certificates to the petitioner so that she may participate in the
counselling.
This Court can take judicial notice of the fact that the documents desired by the petitioner must have been supplied to her in order to enable her to
participate in the counselling. More than three years have gone by after filing of the writ petition.
In such view of the matter, the relief, as claimed in the writ petition, does not survive. Accordingly, writ petition is dismissed.