NIKHIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner having completed his MBBS Degree in the year 2020 from the Indira Gandhi Institute of Medical Science, Patna has completed his internship in the year 2021. Being eligible for Post-Graduate Medical Admission, the petitioner appeared in NEET(PG)-2024 and qualified for PGMAC-2024 counselling. Accordingly, he filled up online application form for attending Post Graduate Medical Admission Counselling for admission to MD/MS/PG Diploma/DNB (Degree/Diploma) Courses in Government Medical Colleges for the Session 2024. The petitioner participated in all the three rounds of counselling but no seat was allotted to him. After third round of counselling, some of the seats remained vacant and thus for filling up those vacant seats, Bihar Combined Entrance Competitive Examination Board (for short 'the BCECE Board') published Notice for Stray Vacancy Round Online Counselling vide Advt. No. BCECEB (PGMAC)-2024/20 and 2024/21 dtd. 20/2/2025.

(3.) The petitioner, being eligible for Stray Vacancy Round Online Counselling got his registration done. Last date for willingness and online registration-cum-choice filling for seat allotment was 23/2/2025. The seat matrix for vacant seats was published on website and as per the seat matrix, candidates have to fill choice seat. The counselling having been carried as per the scheduled on 25/2/2025, the BCECE Board published advertisement no.BCECEB(PGMAC)-2024/22 and provisional seat allotment result of Stray Vacancy Round Counselling was published. The petitioner was allotted Psychiatry at Patna Medical College. However, after publication of the provisional seat allotment result on 25/2/2025, all of a sudden on 26/2/2025, the BCECE Board published fresh advertisement no. BCECEB(PGMAC)-2024-23 and thereby allowed fresh registration and change in choices.