RAJNIKANT Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN these writ petitions a common question of law and fact arises and therefore are being disposed of by a common judgment which will govern all the three cases.

(2.) THE petitioners are desirous of a direction for their admission in different disciplines of Post Graduate Medical course. C.W.J.C. No. 996/90 relates to the admission of the year 1987 whereas C.W.J.C. No. 993 and C.W.J.C. No. 1934 of 1990 relates to the admission of the year 1988.

(3.) PURSUANT to aforesaid direction in the said case, the State Government published the name of only few candidates out of the merit list for filling up the vacancies fixing the last date for admission as 15th January, 1990 for candidates of 1987 and 1988 year. Some candidates notified in the notice board of the Medical College, did not take admission resulting in seats remaining vacant, The petitioners who are waiting list candidates prepared on the basis of merit, approached the authorities for being admitted against those vacancies but they were refused to be admitted on 9th February, 19S0, stating hat the admission stood closed on 15th January, 1990.