SMITA PRIYADARSHINI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Rajendra Prasad Singh, learned Senior Counsel appearing for the petitioner, learned Advocate General appearing for respondent nos. 2 and 3, Bihar Combined Entrance Competitive Examination Board, Mr. Rabindra Prasad Singh, learned counsel appearing for respondent no. 5 and learned J.C. to G.P. XIV appearing for the State.

(2.) THE petitioner has approached this court for a direction upon the responder authorities to allot her Patna Medical College & Hospital for admission in the first year M.B.B.S. course commencing from the 4th week of July, 2006.

(3.) IT is submitted by the learned counsel for the petitioner that the petitioner had appeared in the counselling of 28.7.2006, but found that all the seats of Patna Medical College were already filled up and seats were vacant only in Gaya Medical College. Prior to the said date, she had already filed this writ petition on 24.7.2006 stating the said facts and by order dated 26.7.2006 a direction had been issued that the authorities of Patna Medical College shall not take admission of the last general category candidate selected for admission, namely, Nitish Kumar, respondent no. 5.