DR. AMRENDRA KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) This appeal is preferred by the successful petitioner in CWJC No.14280 of 2013. The appellant felt aggrieved by a communication dated 11.05.2013 issued by the Aryabhat Knowledge University, Patna.

(2.) The relevant facts, in brief, are as under: The appellant completed his MBBS course in the year 2008 from a Collage at Manglore and Internship in the year 2009. All India Post Graduate Medical and Dental Entrance Examination was conducted in the year 2010 for selecting candidates to the Post Graduate Medical Courses. The appellant appeared therein and on the basis of the rank assigned to him, in that examination, he was selected for admission in M.S. course in Patna Medical College and Hospital-the 5th respondent, which in turn is affiliated to the 2nd respondent the Aryabhat Knowledge University.

(3.) On 11.05.2013, the University requested the appellant to inform whether he has received any communication from the Economic Offence Unit of Central Bureau Investigation, New Delhi in relation to his admission to Post Graduate Course. It was also informed that till his case is cleared by the CBI, he would not be permitted to pursue the course or to take the examination. Challenging the said communication, the appellant filed the writ petition. The learned Single Judge dismissed the same. Hence, this appeal.