ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Special leave granted.

(2.) This matter relates to the admission to the postgraduate medical course on the basis of the result of the Postgraduate Medical Admission Test, 1992. In the merit list prepared on the basis of the said test the appellant was placed at Serial no. 1 in the reserved category of Scheduled Caste candidates. He had opted for M. S. (General Surgery) degree course in Patna medical College Hospital. He was, however, placed in the general category and since in the general category his merit position was lower, he could not get admission in any of the subjects for the postgraduate course. He filed a writ petition in the High court which was dismissed by the learned Single judge and the letters patent appeal filed by the appellant against the said judgment has also been dismissed by the division bench of the High court by the impugned judgment on the basis of the judgment of this court in state of Bihar v. M. Neethi Chandra.

(3.) In M. Neethi Chandra this court, while holding that the circular of the government of Bihar dated 7/2/1992 could not have the effect of operating to the prejudice of a candidate belonging to the general (sic reserved) category who is placed on a higher place in the merit list and has been placed in the general category without his consent, has said that the decision would not affect the candidates who have been granted admission.