LAWS(PAT)-1998-4-38

RAJNISH SHEKHAR Vs. STATE OF BIHAR

Decided On April 07, 1998
Rajnish Shekhar Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The petitioners, who are all M.B.B.S. and who have applied for their admission to the Post -Graduate Courses in the State of Bihar, have filed the present writ application to delete Condition No. 13 (i) of the Prospectus issued by the Department of Health, Medical Education and Family Welfare, Government of Bihar. A copy of the said Prospectus has been annexed as Annexure 1 to the writ application.

(2.) The admitted facts are that the petitioners have passed their M.B.B.S. examination from different Medical Colleges from Bihar. In the last week of January, 1998, a Press Communique was issued in the name of Controller of Examination, Health Services, Department of Health Medical Education and Family Welfare, Government of Bihar, inviting applications for appearing in the Post -Graduate Medical Examination Test, 1998. The petitioners obtained application forms and Prospectus from the concerned Medical Colleges and have applied for the same. The last date for receipt of the application had been fixed as 26 -2 -1998 and 22 -3 -1998 had been fixed as the date of the examination and the result has to be published in the third week of April, 1998. The last date of taking admission has been fixed as 30 -4 -1998 and the commencement of course will begin from 2 -5 -1998.

(3.) As the petitioner's main challenge is with respect to Condition No. 13 (i) of the Prospectus, it is apt to quote the same, which runs as follows: