KAMARIRASHMI Vs. DARBHANGA MEDICAL COLLEGE

JUDGEMENT

(1.) The petitioners in all these four applications have come to this Court seeking to challenge the cancellation of their admissions against 15 per cent all India quota in the 1991 sessions of the MBBS course in the two medical colleges of this State.

(2.) The petitioners in C.W.J Cs. 10092, 11941 of 1992 and 41 of 1993 were admitted to Darbhanga Medical College from where their admissions have been cancelled by letter No 5376, dated 15-9-1992, issued under the hand of the Principal of the College. The letter simply states that the admissions of the candidates mentioned therein were being cancelled as advised under letter, dated 31-8-1992, from the Directorate-General of Health Services (Directorate', for the sake of brevity) but as the facts unfold it comes to light that the reason for cancellation was that the admissions in question were secured on the basis of fake and forged letters from the Directorate. The aforesaid letter, dated 31 8-1992, comes under challenge in all the three applications and has been marked as Annexures 7, 6 and 5, respectively in these applications.

(3.) The two petitioners in C W.J.C. No 12827 of 1992 were admitted in Anugrah Narain Magadh Medical College, Gaya and they filed this writ application originally challenging a letter, dated 11-11-1992, issued any the principal of that college asking them to show cause why their admissions to the college may not be cancelled and other legal proceedings be not instituted against them as the letter on the basis of which they had secured their admissions was, on verification, found to be fake and forged.