(1.) THE decision of the State government has arrived. Basically the stand indicated to the High Court by the State government through the Secretary, Health (Medical Education, Family Welfare and Indigenous Medicines) department, Government of Bihar is no different than indicated by the learned Judge on the writ petition, C.W.J.C. No. 12121 of 2003 in the order dated 19 December, 2003. [reported in 2004 (1) PUR 782]
(2.) THE response received from the Secretary, Health (Medical Education, Family Welfare and Indigenous Medicines), Government of Bihar, in his communication to the Registrar General dated 5 February, 2004 is reproduced: "1.All the six candidates belong to Jharkhand State. 2.All the six candidates belong to erstwhile Bihar prior to bifurcation of Bihar.
(3.) ALL the candidates have passed their MBBS examination from Medical Colleges of present Bihar -Patna, Muzaffarpur and Darbhanga.