KUNAL PANDEY Vs. STATE OF JHARKHAND
LAWS(JHAR)-2003-8-107
HIGH COURT OF JHARKHAND
Decided on August 06,2003

Kunal Pandey Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

S.J.MUKHOPADHAYA, J. - (1.) AS the matter relates to admission in M.B.B.S. Course, the case was heard for disposal at this stage.
(2.) THE petitioner appeared in the Jharkhand Combined Entrance Competitive Examination Board (for short Board) and secured 5th position in order of merit having Roll No. 610337. After counseling, he having been given the offer for Admission in BVSC and AH, has moved this Court with allegation that while person secured lower position (7th position) i.e. 3rd respondent. Om Prakash Singh has been offered for MBBS Course, his legitimate claim for admission in the 1st year MBBS Course has been denied.
(3.) ACCORDING to the 3rd respondent, the petitioner opted for admission in BVSC and AH Course on the day of counseling i.e. 12th of May, 2003. On the other hand, the 3rd respondent opted for MBBS Course at the time of his counseling. The petitioner having not opted for Admission in MBBS Course at the time of his counseling, there was no occasion to offer him the MBBS Course.;


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