DRSUNITAKUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed by the petitioner for a declaration that one seat in M. D. (Obs. & Gyn) Course available in Rajendra Medical College, Ranchi, be not treated as lapsed in view of the notice issued by the Controller of Examination, Health Services, Bihar, Patna (Respondent No. 3) as contained in Annexure 1 to the writ application and the petitioner be allowed to take admission against that seat keeping in view her position in the merit list.

(2.) The relevant facts may be stated in short. The petitioner has completed M. B B S Course. She was selected for post Graduate Medical Admission Test, 1990 (in short P. G. M. A. T., 1990). As per the result of the said test, the petitioner was placed at serial No. 347 in the merit list. The petitioner had given her first choice of subject as M. D. (Obs. & Gyn.)

(3.) According to the respondents the process of taking the admission pursuant to 1990 Test was consideidirably delayed because of multiple litigations touching upon the guiding prim candidates notifying the number of seats available in different courses and invitinciples for taking such admissions. On adjudication of those dispns fronof selected and admitted on the basis of P. G. M. A. T., 1990, inter alia, for re-adjustment to courses/instituotins (Annexureutes the respondent Controller of Examination published a notice in newspaper g applicatio 1)higher choice latest by 14-9-1992 The paragraph 3 of the said notice read as follows :