- (1.)Heard learned counsel for the petitioner, the learned Advocate General on behalf of the Bihar Combined Entrance Competitive Examination Board (hereinafter referred as the Board), learned counsel for the State of Bihar and for the private respondent No.5, Katihar Medical College (hereinafter called 'the College').
(2.)The petitioner appeared at the combined competitive examination, P.G.M.A.T., 2010 held by the Board for admissions in M.D./M.S./P.G.D./M.D.S. and M.D. (Aayurveda) course. Having competed in the selection process and after counseling done by the Board on 27.6.2010 she was allotted the Community Medicine Post Graduate Course at the College against the 50% seats in the State Government quota. She was denied admission by the college leading to the present writ application. This Court while issuing notice on 16.7.2010 to the college issued ex parte interim directions to admit her as per the allotment made in the counselling. The petitioner has been granted admission in the Community Medicine Post Graduate Course on 24.7.2010.
(3.)It is not in controversy that two seats of the Community Medicine Post Graduate Course fell in the share of the State Government quota.