GOVERNING BODY OF MATA GUJRI MEMORIAL MEDICAL COLLEGE AND LIONS SEVA KENDRA HOSPITAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal has been filed against the order dated 22nd January, 2001 passed by the learned single Judge, whereby he has quashed the advertisement dated 15.5.1999 published in the newspaper including Hindustan by the appellants inviting applications from the candidates belonging to Sikh Community and NRI/Foreign students for admission to the first year MBBS course in the College, and directed the College authority not to take admission in the MBBS Course in the College on the basis of any spearate entrance examination of its own; instead, to take admission on the basis of common entrance examination conducted by the Bihar Combined Entrance Competitive Examination Board. Learned single Judge further directed the State Government to constitute a Committee to decide the fee structure for professional colleges/courses and also entrust the work of holding entrance examination for admission to different courses in the professional colleges.

(3.) IN the event of the appeal being decided against the institution, all persons who are admitted shall not claim any equities that they have undergone the course of study and their career is in jeopardy on account of non -grant of affiliation to the appellants institution.