RATAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) Seeking exception to the order of this Court dtd. 16/5/2018, passed by the learned Single Judge in C.W.J.C. No. 16553 of 2017, both the Letters Patent Appeals have been preferred, one by the National Institute of Health Education and Research (hereinafter referred to as 'the Institute') and another by the students of the said Institute.

(3.) The grounds inter alia put forth by the appellants to assail the order/judgment under appeal are that the learned Single Judge has failed to appreciate that in the year 1996, the Institute was established with an object to provide professional degree and diploma courses in Para-medical and certificate courses, i.e., Dresser, Diploma in Lab Technician, ECG, Diploma in Physiotherapy, Bachelor of Physiotherapy, X-ray Technician etc. after fulfilling all the criteria prescribed in law for granting a permanent recognition and accordingly, the Health Department, Government of Bihar vide notification no. 1065(1) dtd. 29/10/2009 granted permanent recognition to the Institute.