SAMIR RANJAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The writ petitioners have prayed for issuance of a writ of mandamus commanding upon the respondents to conduct recounselling of the petitioners afresh for Scheduled Castes/Scheduled Tribes category seats for their admission in Post Graduate Degree/Diploma course in different Government Medical Colleges in the State of Bihar according to merit-cum-choice criteria based on merit list of Post Graduate Medical Admission Test (hereinafter to be referred to as "PGMAT" 2003.

(3.) According to the case of the petitioners, they are permanent residents of the State of Jharkhand, but they passed their MBBS examinations from different Medical Colleges situated in the State of Bihar. Petitioner Nos. 1 to 4 belong to Scheduled Tribes category and petitioner Nos. 5 and 6 belong to Scheduled Castes category and they have completed rotating internship and they have permanently been registered as Medical Petitioners from State Medical Council.