ABHISEKH SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application was preferred by petitioner for issuance of a writ of mandamus or any other appropriate writ commanding upon the respondents to provide him option/selection of the discipline in Post -graduate of Medical Science, in accordance with merit list/rank secured in the Post Graduate Medical Admission Test.

(2.) ACCORDING to petitioner, in pursuance of advertisement for admission in Post Graduate Medical Course, he applied and was provided with admit card with roll No. 510017 and appeared in the examination on 9th Feb. 2003. The result was published on 7th March, 2003 wherein the petitioner was shown to have secured 8th rank in the merit list and was asked to appear for counseling on 15th March, 2003 vide letter dated 8th March, 2003. The petitioner appeared for the counseling on 15th March, 2003 and submitted the residential certificate issued by the Circle Officer but it was not accepted having not issued by the competent authority. The petitioner immediately, thereafter, obtained a residential certificate from S.D.O. Ranchi on the same date i.e. 15th March, 2003 and again reported for his counseling on 15th March. 2003.

(3.) THE respondents while accepted the aforesaid fact has taken plea that by the time the petitioner reported for the second time with residential certificate granted by S.D.O., there was no seat vacant as per petitioners choice.