LAWS(PAT)-2007-1-159

RISHABH KUMAR Vs. STATE OF BIHAR

Decided On January 12, 2007
RISHABH KUMAR Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioners, the State and the Medical Council of India (hereinafter referred to as the "M.C.I.")-

(2.) Petitioner of each case, initially questioned the notice dated 31.10.2006 issued under the signature of the Joint Secretary, Government of Bihar, Department of Health, whereunder they were called upon to show cause as to why their migration from Katihar/M.G.M. Medical College, Kishanganj to Patna Medical College, Patna be not cancelled on the grounds stated in the notice.

(3.) This Court, under orders dated 13.11.2006, directed the authorities to even hear the petitioners in support of their show cause reply submitted in response to the notice dated 31.10.2006. The authorities having heard the petitioners have passed order dated 20.12.2006, as contained in Annexure-22 (in C.W.J.C. No. 13217 of 2006) and Annexure-10 (in C.W.J.C. No. 13368 of 2006), whereunder they have cancelled the migration of the two petitioners from Katihar/M.G.M. Medical College, Kishanganj to Patna Medical College, Patna and have also withdrawn the earlier No Objection Certificate issued by the Patna Medical College on the following three grounds stated in the order: