RAJAT CHARAN Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) THE petitioner, Dr. Rajat Charan, a student of M.S. (Orthopaedic), has preferred this application for direction on the Respondents -Patna University to allow him to appear in the examination which was scheduled to start from June, 1999.

(2.) THE Respondents -Patna University has appeared and opposed the writ petition on the ground that the petitioner is not eligible to appear in the examination, he having not completed three years M.S. (Orthopaedic) course under the Patna University.

(3.) THE petitioner was admitted in M.S. (Orthopaedic) Course in Rajendra Medical College, Ranchi on 14th June, 1996 and pursued studies therein. While so pursuing study at Ranchi, the petitioner having come to know that a seat of M.S. (Orthopaedic) was vacant in Patna Medical College, Patna, represented for his transfer to Patna Medical College, but having not allowed such benefit, moved this Court in C.W.J.C. No. 5171 of 1997. A Bench of this Court on hearing the parties, disposed of the writ petition aforesaid on 30th August, 1997, wherein the Court made the following observations and directions :