RAJESH KUMAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ petition some interesting questions of constitutional law arise from the undisputed facts of this case.

(3.) The petitioner's father Sri Ram Komal was originally a resident of Village - Bhaishali Buzurg, P. O. Kanaicha, District Gorakhpur in the State of Uttar Pradesh and he belongs to caste 'Pasi'. The petitioner's father while working as Electric Loco Driver of the South Eastern Railways and posted at Tatanagar in the State of Bihar was alloted official quarters at Tatanagar in the month of April, 1979 and since then he has been living there. The petitioner who is the son of the aforesaid Sri Ram Komal did his schooling in St. Mary Hindi High School, Bishtupur and from there he passed S. S. Examination in 1985 in First Division. Thereafter, he did his I. S. C. from Jamshedpur Co-operative College in the examination conducted by the Bihar Intermediate Education Council, Patna through Ranchi University, Ranchi. Thereafter petitioner did his M.B.B.S. course from L. N. Mithila University.