PARITOSH KUMAR PAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have heard learned counsel for the parties.

(2.) LEARNED counsel for the petitioner submits that after completing M.D. Physician course from Russian State Medical University in 2007, a degree which is equivalent to MBBS in India, the petitioner was allowed to be registered on the roll of the Bihar State Medical Council as well as on the roll of the Medical Council of India vide Annexure 1 and 1/A. The petitioner, thereafter, was duly appointed on the contract basis as Medical Officer vide Annexure 2 and is serving in the remote and difficult area as per the certificate granted vide Annexure 3 as well as Annexure 4 (granted by the Director -in -Chief, Health Services, Government of Bihar).

(3.) IT is submitted that he had appeared in NEET Examination for getting admission in Post Graduate course and has been accorded all India ranking of 58928 and State ranking of 3167 as per the result dated 31.05.2013 contained in Annexure 6. Learned counsel has drawn the attention of this Court towards Clause 4.4 of the prospectus of the Post Graduate Medical Counselling, 2013 declaring reservation of 50% of State quota seats of the State of Bihar in the MD/MS/PGD course based on merit list of NEET -PG for the Medical Officers who are in service of the State of Bihar and have served atleast three years in remote and/or difficult areas.