LAXMI NARAYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this writ application the petitioner, Laxmi Narayan, has prayed for a direction upon the respondents to accept his admission in the M.B.B.S. course at the Rajendra Medical College, Ranchi for the Session starting from 2001. According to the petitioner he passed his Matriculation Examination in the 1st Division from Gauri Dutt Randelia High School at Ranchi in 1996. He has relied upon the Matriculation Certificate issued by Bihar School Examination Board in support of the aforesaid contention which also, inter alia, shows that he was born on 24-12-1981. The Petitioner also contends that he passed B.Sc. in the 1st Division in April, 1998 from St. Xavier College, Ranchi whereafter he appeared in the Jharkhand Combined Entrance Competitive Examination, 2001 for admission to the M.B.B.S. Course. The Petitioner states that on successful completion of the aforesaid examination he was asked to produce necessary documents for his admission in the Rajendra Medical College at Ranchi. According to the Petitioner he produced all original certificate before the Principal of the said college including the residential certificate issued by sub-Division Officer, Sadar, Ranchi certifying that the Petitioner (Laxmi Narayan), son of Shri Ramesh Prasad, resident of Laxmi Nagar, P.O. Hegal, P. S. - Sukhadeo Nagar, District -Ranchi, has been a resident of Jharkhand for more than ten years. The petitioner has also stated that his grand father namely Late Ram Charan Prasad had acquired land by way of settlement from Bhown Oraon, measuring an area of one Katha 14 Chhatak, which was subsequently given to his mother Smt. Jayanti Devi and in respect whereof a proceeding under Section 71-A of the Chhotanagpur Tenancy Act was initiated vide S.A.R. Case No. 45/99-2000 and ultimately the said case was disposed off directing the petitioner's mother to any compensation through Bank Draft and the said order was complied with by her.

(2.) The petitioner states that all of a sudden the Principal, Rajendra Medical College (Respondent No. 2 ) declined to admit the petitioner saying that unless he fulfils the residential eligibility and produces Domicile Certificate/Native Certificate, he cannot be admitted to the M.B.B.S. Course.

(3.) This case heard at length and both Mr. A.K. Sahani and Mr. B.S. Lal (A.A.G.) argued and represents their respective clients.