AKSHAY KUMAR Vs. STATE OF BIHAR; BIHAR PUBLIC SERVICE COMMISSION; SECRETARY, BIHAR PUBLIC SERVICE COMMISSION; JOINT SECRETARY-CUM-EXAMINATION CONTROLLER

JUDGEMENT

(1.) The appellant, in the present intra Court appeal, filed under Clause 10 of the Letters Patent of the Patna High Court, is aggrieved by the order, dated 12.05.2015, passed by a learned single Judge in C.W.J.C. No. 5991 of 2015, whereby his application, under Article 226 of the Constitution of India, stand dismissed.

(2.) Facts are short and not in dispute. The Bihar Public Service Commission came up with the Advertisement No.15 of 2014 inviting applications for the 2301 posts of General Medical Officers of basic grade under the Bihar Health Services.

(3.) As per the said advertisement, an aspirant was essentially required to have a M.B.B.S. degree from a recognized University and registration with the Medical Council of India or State Medical Registration Council. The last date of submission of application form, as prescribed in the said advertisement, was 20.08.2014, which was, subsequently, extended to 05.09.2014.