CONTROLLER OF EXAMINATION, JHARKHAND COMBINED ENTRANCE COMPETITIVE EXAMINATION BOARD, RANCHI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By the Court.--Heard learned counsel for the parties.

(2.) The writ petitioners prayed for direction on the respondents to admit them for Post Graduate Medical Course for the Session 2006-07 for which they have been declared successful in the written examination and have been finally selected and were called for counseling. The petitioners, are the members of Scheduled Caste and they were sought to be denied the admission to the Post Graduate Course only on the ground that they were not domicile in the State of Jharkhand whereas petitioners-respondents' contention was that his parents were the residents of the erstwhile State of Bihar from part of which new State of Jharkhand was created and even then he was brought up in the area which has now come in the territory of State of Jharkhand and completed his studies in the area in the State of Jharkhand after creation of hew State from part of Bihar State.

(3.) It is submitted that the writ petitioners obtained domicile certificate from the State of Jharkhand also as well as obtained the domicile certificate from the State of Bihar but that will not make the fact different as they were brought up and studied in the area which ultimately came in the State of Jharkhand after creation of the State of Jharkhand.