TAPEN SEN, J. - (1.) IN this writ application the petitioner. Harsh Singh has prayed inter alia for quashing the order dated 3.12.2001 passed by the Commissioner -Cum -Secretary, Medical Education and Research, Government of Jharkhand, Ranchi, as contained at Annexure -2 whereby and whereunder, the Chief of Medical Services of M/s. B.C.C.L. has been informed that no B.C.C.L. quota exists for nomination of candidates to the M.B.B.S. course in the Pataliputra Medical College. The petitioner has also prayed for quashing of Annexure -1. which is a newspaper notice published on or about 28.12.2001, whereby and whereunder, it was informed that the two seals which were meant for B.B.C.L. should be created to be reserved for a most backward candidate and a Scheduled Tribe candidate.
(2.) THE petitioner has also made a prayer for a direction upon the Principal of the college in question to admit him on the reserved seat for a nominee of the B.C.C.L. and prohibiting him from appearing any student on the reserved B.C.C.L. quota. According to petitioner, for admission in medical college under the jurisdiction of the State of Jharkhand, applications were invited from eligible candidates having minimum qualification of Intermediate In Science with Biology. The candidates applied and along with forms, prospectus was supplied to them. The said prospectus has been brought on record by the petitioner vide Annexure -3 and 3/1. On receipt of the prospectus, the petitioner filled up the forms and filed an application in the month of June, 2001 vide Application No. 20904.
(3.) THE petitioner claims himself to be the son of an employee of the B.C.C.L. his father being a doctor in the Central Hospital owned by the B.C.C.L. at Dhanbad.;