RAJENDRA PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has filed the instant application for the following reliefs :-

(2.) Subsequently, on an application having been filed by the petitioner, by order dtd. 17/11/2025, the following reliefs were added :-

(3.) The case of the petitioner in brief is that having passed his MBBS examination from the Darbhanga Medical College and Hospital, Darbhanga, on his selection the petitioner joined as Civil Assistant Surgeon on 11/8/1983. He subsequently obtained his postgraduate masters degree i.e. M.D. (Anaesthesia) from the Patna Medical College and Hospital (PMCH) in the Session 1984-86. The petitioner thereafter completed his Diploma in Anaesthesia from PMCH in the year 1987.