ANIL KUMAR KAMAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This writ-petition was filed by the petitioner challenging the order at annexure 8 by which the petitioner's admission to Post Graduate Study in Medicine in M.S. (Surgery) has been changed from Patna Medical College, Patna to Rajendra Medical College, Ranchi.

(3.) This writ-petition was filed on 5th December, 1995. Thereafter, it was taken up on 17th January, 19% and on- that date a learned Judge of this Court directed the issuance of notice to the concerned parties including respondent No. 6 and on that date itself a learned Judge of this Court made it clear that the petitioner has taken admission in Rajendra Medical College, Ranchi under protest. Thereafter, the writ petition was admitted on 26th March, 1996 and on the basis of an application filed for party hearing this matter is being heard today.