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Patna High Court
Dr. Niraj Kumar @ Niraj Kumar vs The State Of Bihar on 10 February, 2026
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11061 of 2025
======================================================
Dr. Niraj Kumar @ Niraj Kumar Son of Shailendra Jha, Residence of Village-
Situhar, Ward No.01, P.O- Gospur, P.S- Pratapganj, District- Supaul, Bihar-
852215.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Heath Department,
Government of Bihar.
2. The Additional Chief Secretary, Heath Department, Government of Bihar,
Patna.
3. The Bihar Combined Entrance Competitive Examination Board, through the
Chairman, IAS Association Building, Patna.
4. The Indira Gandhi Institute of Medical Sciences through its Vice-
Chancellor-cum-Director, Sheikhpura, Patna.
5. The Vice-Chancellor-cum-Director, Indira Gandhi Institute of Medical
Sciences, Sheikhpura, Patna.
6. The Dean, Indira Gandhi Institute of Medical Sciences, Sheikhpura, Patna.
7. The Registrar, Indira Gandhi Institute of Medical Sciences, Sheikhpura,
Patna.
8. The Principal, Indira Gandhi Institute of Medical Sciences, Sheikhpura,
Patna.
9. The National Medical Council through its Chairman, Pocket-14, Sector 8,
Dwarka, Phase-1, New Delhi 110077.
10. The Chairman, National Medical Council, Pocket-14, Sector-8, Dwarka,
Phase-1, New Delhi-110077.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Abhishek Kumar Pandey, Advocate
Mr. Prakash Raj, Advocate
For the State : Mr. P.K. Shahi, Advocate General
Mr. Ajay, Sr. Advocate, GA5
For BCECE Board : Mr. Prasoon Sinha, Sr. Advocate
Mr. Prabhat Kumar, Advocate
For NMC : Mr. Kumar Priyaranjan, Sr. SC
Mr. Sandeep Kumar, Advocate
For IGIMS : Mr. Sunil Kumar Singh, Advocate
Mr. Ravi Ranjan Kumar Singh, Advocate
For the Respondent/s : Mr. Government Advocate (05)
======================================================
Patna High Court CWJC No.11061 of 2025 dt.10-02-2026
2/3
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 10-02-2026
On 10.12.2025, the matter was taken up and the
following order(s) was passed:
"6. In view of the submissions advanced and
materials placed on record, respondent Nos.
4 to 8 are hereby directed to forthwith
initiate necessary steps for the return of the
petitioner's original documents of the UG
Course. The same shall be ensured within a
period of 48 hours from the date of receipt or
production of a copy of this order."
2. Learned counsel appearing for respondent nos. 4 to
8 submits that the said order has already been duly complied
with and petitioner's original documents relating to the UG
Course have already been returned.
3. Learned counsel for the petitioner fairly concedes
the aforesaid factual position and does not dispute the
compliance as reported by respondents.
4. Learned counsel for the petitioner further submits
that since the petitioner has already received the documents in
question, the grievance raised in the present writ petition no
longer survives and therefore the petitioner does not wish to
Patna High Court CWJC No.11061 of 2025 dt.10-02-2026
press this writ petition.
5. Accordingly, the writ petition stands disposed of.
(Sangam Kumar Sahoo, CJ)
(Alok Kumar Sinha, J)
guddukr/-
AFR/NAFR
CAV DATE
Uploading Date 11.02.2026
Transmission Date
