SADHNA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) These are a batch of writ applications before this Court, which came to be filed by all such students who were allotted seats in two private medical colleges in the State of Bihar, namely, Katihar Medical College, Katihar and Mata Gujri Memorial Hospital and College (MGMMC), Kishanganj.

(2.) A prospectus was issued by the Bihar Combined Entrance Competitive Examination Board for PGMAT admission for the year 2011-12. The prospectus besides other things also indicated the number of seats under the State quota in the colleges whose names figure in the prospectus. The names of these two colleges in question figure in table-2. 50% seats of State quota under various disciplines have been clearly indicated.

(3.) After the declaration of the result and counselling these Petitioners were directed to seek admission under the State quota in the two institutions. Admissions have been refused by these two institutions on the ground that they are minority institutions and they have full discretion to take admission according to the parameter they have worked out for themselves and they are not bound by any recommendation made by the State of Bihar for admission in any of the disciplines.