VIJAY KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner is aggrieved on account of denial of his admission in M.B.B.S. course against the Disabled Quota meant for E.B.C. pursuant to Bihar Combined Entrance Competitive Examination conducted in the year 2005.

(2.) LEARNED counsel for the petitioner submitted that as per the prospectus, the disabled quota meant for S.C. comes to 1.44 and disabled quota meant for E.B.C. comes to 1.62, against which the respondent authorities have wrongly admitted two persons against the disabled quota meant for S.C. and one against disabled quota meant for E.B.C.

(3.) EARLIER , there was some confusion regarding the disabled quota meant for R.C.G. (Reserved Category Giris) against which the respondent no. 8 claimed to have superior right than the respondent no. 9, as according to the learned counsel for the respondent no. 8, the respondent no. 9 had not qualified in the first counselling. As such, the respondent no. 9 was also added as party who is now represented by Mr. A.R Sinha, learned Advocate.