RISHU RANJAN Vs. EXAMINATION CONTROLLER OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner, a 1st year student of MBBS course for the session 2024-29, has invoked the jurisdiction of this Court seeking quashing of the order cancelling his admission bearing No. NMCH/PO/25/84 dtd. 17/2/2025 issued by the Principal, Narayan Medical College & Hospital, Jamuhar, Sasaram, Rohtas issued in consequent to the order No. 188/25 dtd. 11/2/2025 by the Examination Controller of Bihar Combined Entrance Competitive Examination Board, Patna (hereinafter referred to the 'BCECE Board') as also the show cause notice dtd. 23/10/2024 issued by the National Testing Agency (hereinafter referred to as the 'NTA'). The petitioner also sought a direction to restore his admission in MBBS course and stay the operation of the impugned orders as afore noted.

(3.) The facts, as briefly, narrated in the writ petition are the petitioner, after having duly qualified the NEET(UG)-2024 Examination conduced by the NTA, was called upon for counselling by the BCECE Board, Patna and accordingly letter for admission was sent to the petitioner. The petitioner was finally admitted in Narayan Medical College & Hospital, Jamuhar, Sasaram, Rohtas. While the petitioner was pursuing 1 st year course of MBBS, a show cause notice was issued by the NTA under letter bearing F.No.2024/CBI/264 dtd. 23/10/24 with an imputation that he was suspected to use unfair means in NEET (UG)-2024 Examination held on 5/5/2024 and till further order the result of the petitioner's NEET (UG)-2024 Examination was withheld. It is the specific contention of the petitioner that the afore noted show cause notice has never been served upon him and all on a sudden, Memo No. 188/2025 dtd. 11/2/2025 issued under the signature of the Examination Controller, BCECE, Board came to be passed directing the Institute in which the students were admitted to cancel their candidature and informed the Board. Consequently, the Principal of the Narayan Medical College & Hospital, Jamuhar, Sasaram, Rohtas vide order dtd. 17/2/2025 cancelled the admission of the petitioner with immediate effect and directed to vacate the hostel within 48 hours. It is these orders which are put to challenge by filing the present writ petition.