UMESH KUMAR BHANDARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner claims that his case should be considered for being granted admission to M. S. (General Surgery) course. It is not disputed before us that on the basis of the result declared, he was selected for admission to M. D. (Radiotherapy). Reliance is placed upon Annexure 1 and it is submitted that the case of the petitioner should have been considered for being adjusted against M. S. (General Surgery). He further submits that this matter was considered by the Board and its minutes (Annexure-5) disclose that since the application form of the petitioner was not available, the matter remained pending. Thereafter no order has been passed.

(3.) Annexure 1 is quite clear and unambiguous and provides that against Central quota seats which may have been released by the Central Government, candidates who have been selected and admitted on the basis of P.G.M.A.T. should submit an application to the Principal concerned in the prescribed form for re-adjustment to courses/institutions of higher choice. They had to make an application latest by 14-9-1992. Counsel for the petitioner draws our attention to Annexure 2 which is his application iti which the subject mentioned is as follows: