PRAMILA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ applications have been filed by the petitioners seeking issuance of a writ of mandamus against the respondents to consider the cases of the petitioners for their admission in 1990-94 session of General Nursing and Midwifery (G.N.M.) training course in the Nalanda Medical College and Hospital (N.M.C.H.), Patna.

(2.) The relevant facts may be stated in brief. The Director General, Health Services, Bihar, has published an advertisement in the Daily news-paper inviting applications from the persons intending to undertake 4 years G.N.M. training course for the session 1990-94 on 4-1-90. A copy of the said public notice is enclosed at Annexure-1 to the writ application. The minimum qualification fixed for admission in the said course was "10+2" or Intermediate pass from any University/ Board recognised by either the Central or the State Government. The admissions were to be taken in the course in question from amongst the merit list prepared on the basis of marks-sheet obtained by the respective candidates in the aforesaid examination, as is evident from memo No. 225 (6) dated 27-2-1986 issued by the Respondent-Director in Chief (Annexure-4 of C.W.J.C. 4724/92).

(3.) In the present cases the grievance of the petitioners is that though the candidates having lesser marks than the petitioners have been offered admission in the said course but the petitioners have been arbitrarily and mala fidely denied the opportunity of opting the said course. They also alleged that in several cases admissions have been taken on the basis of forged marks-sheet filed by some of the candidates.