STATE OF BIHAR Vs. KUMAR KSITIZ ABHINAV

JUDGEMENT

(1.) These Appeals preferred under Clause 10 of the Letters Patent arise from the order dated 19th August, 2011 made by the learned Single Judge pending the above CWJC No. 13522 of 2011. Letters Patent Appeal No. 1207 of 2011 is preferred by the Indira Gandhi Institute of Medical Sciences through its Board of Governor and the Director. Letters Patent Appeal No. 1206 of 2011 is preferred by the State of Bihar.

(2.) The Appeals are permitted to be circulated today for urgent hearing. Learned Advocate Mr. Ashok Kumar Jha appearing for the writ petitioner in above CWJC No. 13522 of 2011*, has been informed. He is present before us and has been heard.

(3.) The matter at dispute relates to filling up of 85 seats in the first year MBBS Course offered by the Indira Gandhi Institute of Medical Sciences, Sheikhpura, Patna from amongst the successful candidates of the Combined Entrance Competitive Examination held by the Bihar Combined Entrance Competitive Examination Board (hereinafter referred to as 'the Board') constituted under the Bihar Combined Entrance Competitive Examination Act, 1995 (hereinafter referred to as 'the Act of 1995').