GAURAB CHAUHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this application the petitioner has prayed for a direction upon the respondents to allow him to sit in the 1990 Supplementary Examination to be held from 4th July, 1992.

(2.) The fact of the matter lies in a very narrow compass.

(3.) The petitioner appeared at the All India Entrance Test conducted by the Central Board of Secondary Education in terms of the direction of the Supreme Court of India for filling 15% seats in M.B.B.S. Course in all the Medical Colleges situated within the territory of India.