DR. ASHUTOSH SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner was admitted in M.S. (ENT) course for the session 2016-2019 in Patna Medical College and Hospital, Patna (hereinafter referred to as the 'P.M.C.H.').

(3.) This is not in dispute, which the petitioner himself admits that he remained absent for more than four months from 15.08.2016 to 28.12.2016. It is his explanation, however, that he was prevented from discharging his duties and attending eye disease namely 'Anterior Ureitis', for which he was being treated by an eminent doctor, it is the petitioner's case that when he was declared fit and started attending his classes and duties, he was not allowed to mark his attendance despite his repeated requests. This fact is being disputed in the counter affidavit, which I will discuss later. It is further case of the petitioner that on one pretext or the other, the college authorities did not allow him to resume his classes and duties that compelled the petitioner to file an application under the Right to Information Act, on 05.07.2017, seeking information as to why he was not being paid his stipend.