NIDHI SINHA ANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) SINCE both the writ petitions involve common issue of facts and law hence, with the consent of the parties, both have been heard together and are being disposed of by this common order.

(3.) ON 29.10.1999 by an Interim order passed in CWJC No.10587 of 1999 this Court directed to keep 6 seats of RCG category vacant, if not already filled up. Though there is considerable difference between the parties as to whether 6 seats are vacant in the RCG category or in the BC category but it is an admitted fact that pursuant to said interim order 6 seats for MBBS courses have been kept vacant.