SANDEEP KUMAR CHHAPARIYA Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) In this writ application the petitioner has prayed for direction to the respondent-Bihar Combined Entrance Competitive Examination Board (hereinafter referred to as Board) to give benefit to the petitioner of Clause 4.4(a)(i) of the Prospectus of Post Graduate Medical Admissions Counselling regarding reservation of 50% of the seats in Post Graduate Diploma Course for medical officers in the Bihar Government Service who have served for at least 3 years in remote and difficult areas of the State and in the alternative the prayer has been made for compensation/damage of Rs.25 lacs alongwith undertaking to admit the petitioner in the next batch granting benefit of the aforesaid provision of reservation.

(3.) The petitioner is a Doctor posted at Primary Health Center, Biraul, Darbhanga in contractual service of the Government.