SUBRAT PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) ALL these matters have been listed out of turn in view of the order of the Supreme Court dated 17.2.2003 whereby the Supreme Court while refusing to interfere in the order of this court, as the same was an interlocutory order, dismissed the Special Leave Petition. However, the apex court observed that it would be appropriate for the High Court to dispose of the matter as expeditiously as possible but not later than three months from the date of passing of the order.

(2.) ALL these matters were heard together and are being disposed of by this common judgment with the consent of the parties.

(3.) THE short fact of C.W.J.C. No. 6854/02 is that the petitioner, who applied for admission to the P.M.C.H. in M.S. Orthopaedic course for the Session 2001 -2002 on the basis of caste certificate dated 17.2.1994 was not being admitted as the said caste certificate was not being accepted. The petitioner moved this court by filing C.W.J.C. No. 9865/01 and in view of the order of this court he was admitted to the P.M.C.H. in M.S. Orthopaedic course subject to an enquiry regarding genuineness of his caste certificate, which was to be made within one month from the date of receipt/production of a copy of the order dated 29.8.2001, which is Annexure -6 to the aforesaid writ application. The enquiry was completed and according to the learned counsel his caste certificate was found to be genuine.