LAWS(PAT)-2014-12-12

RANJIT KUMAR Vs. THE UNION OF INDIA

Decided On December 11, 2014
RANJIT KUMAR Appellant
V/S
THE UNION OF INDIA Respondents

JUDGEMENT

(1.) This group of Appeals preferred under Clause 10 of the Letters Patent arise from a common order dated 18th July 2012 made by the learned single Judge in a group of writ petitions. The Writ Petitions are ordered to be heard with the group of Appeals. The appellants-writ petitioners are the qualified doctors seeking admission to Post Graduate Medical Courses in various disciplines.

(2.) The writ petitioners had appeared in the Post Graduate Medical Admission Test (PGMAT)-2012 conducted by the respondent- Bihar Combined Entrance Competitive Examination Board. The appellants were the successful candidates and were admitted to various Post Graduate Courses offered by the respondentKatihar Medical College, Katihar or the M.G.M. Medical College, Kishanganj affiliated to the respondent Bhupendra Narain Mandal University, Madhepura. In spite of the appellants' passing the Post Graduate Medical Admission Test successfully and they having been admitted to the concerned college by the State Government, the concerned College refused to accept the admission and to allow the appellants to join the concerned course.

(3.) Feeling aggrieved, the writ petitioners have approached this Court under Article 226 of the Constitution in above writ petitions.