BIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE issues brought in these two appeals are virtually a hang over on the division of Bihar into two States Bihar and Jharkhand. An Act of Parliament may have taken care of the modalities of dividing a State and other consequential issues which were to arrive. This is the Bihar Re -organisation Act, 2000. But, as experience shows every problem cannot be solved within the logic of administration and the law.

(2.) THIS matter is about admission to medical colleges as a consequence of the Bihar Combined Entrance Competitive Examination, 2002 for admissions to courses scheduled for 2002 -2003. An advertisement was issued in February, 2002 (Annexure 1). This advertisement mentioned at item 5 that the brochure and application forms would be made available for sale with effect from 26 February, 2002. The last date of submitting the application forms was 6 March, 2002 (Annexure 2) This date was also mentioned at item no.8 of the advertisement. The examinations were to take place in two stages, the preliminary on 24 April, 2002 and the main examination on 9 June, 2002. These dates are mentioned in the application form. Subsequently, the main examination was shifted to 11 July, 2002. The result of the examination was published on 10 August, 2002 (Annexure 4).

(3.) THE petitioners and similarly situate persons had qualified on merit in their category so as to be invited for counselling. The first set of counselling was held between 21 August, 2002 and 26 August,2002. These are facts and circumstances on which there is no issue.