AMRITESH KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the respondents.

(2.) The petitioner has filed the present writ application for a direction to the respondents to allow the petitioner to participate in the selection process commencing from 28.06.2018 in the subject of Microbiology.

(3.) Mr. Shekhar Singh, learned counsel for the petitioner with reference to Medical Council of India Regulation submits that the Medical Council of India Regulation permits non-medico to be considered for appointment as Assistant Professor in Medical College in the subject of Microbiology. He submits that notwithstanding the eligibility prescribed by the Medical Council of India (hereinafter referred to as 'the MCI'), the petitioner was not issued call letter and no reason has been assigned despite the petitioner has filed the representation addressed to the Director, Indira Gandhi Institute of Medical Science, Shekhpura, as is evident from Annexure-6.