Patna High Court - Orders
Manish Kumar vs The State Of Bihar on 28 June, 2023
Author: Rajeev Ranjan Prasad
Bench: Rajeev Ranjan Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8060 of 2023
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Manish Kumar
... ... Petitioner
Versus
The State of Bihar and Ors.
... ... Respondents
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Appearance :
For the Petitioner/s : Mr. Sandeep Patil, Advocate
For the Respondent/s : Mr. Rajeshwar Singh, GA-10
For the University : Mr. Nadim Seraj, Advocate
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CORAM: HONOURABLE MR. JUSTICE RAJEEV RANJAN PRASAD
ORAL ORDER
2 28-06-2023The petitioner in the present case has sought quashing of the order passed by the Special Duty Officer, Health Department, Bihar, Patna on 08.03.2022 and the letter of the Joint Secretary, Health Department, Bihar dated 16.03.2023. A direction has been sought for to the respondents to consider the degree of the petitioner of B.Sc. Ophthalmic Technique degree course as a degree of Bachelor of Optometry course.
Relying upon Annexure '7' which is an information furnished by All India Institute of Medical Sciences, New Delhi, learned counsel submits that the B.Sc. Ophthalmic Technique course name was changed to Bachelor of Optometry in November, 2014 itself but the Indira Gandhi Institute of Medical Sciences from the where the petitioner has done his course took two years in taking a decision in this regard. It is pointed out from Annexure '8' that the Indira Gandhi Institute of Medical Patna High Court CWJC No.8060 of 2023(2) dt.28-06-2023 2/2 Sciences changed the name of the course from B.Sc. Ophthalmic Technique Degree to Bachelor of Optometry but it has been given prospective effect. The petitioner is of the batch of the year 2014-18 and he has been awarded degree of B.Sc. Ophthalmic Technique which is now not being considered for purpose of Masters degree and service purposes.
Learned counsel for the State as well as learned counsel for the Aryabhata Knowledge University are present. They are directed to file their respective counter affidavits within four weeks from today.
The petitioner, if so advised, may file his rejoinder thereto within next two weeks.
List this matter after six weeks i.e. on 16th August, 2023 under appropriate heading.
(Rajeev Ranjan Prasad, J) SUSHMA2/-
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