AIR 2002 JHARKHAND 104 ::2002 AIR - Jhar. H. C. R. 624 ::(2002) 2 JCR 34 (JHA) ::2002 (1) JLJR 664

Jharkhand High Court

Hon'ble Judge(s): Tapen Sen , J

(A) Constitution of India , Art.5— "Domicile in territory of India" - "Domicile of origin" and "Domicile of choice" - Meaning of. Words and Phrases - Domicile - Meaning of. Article 5 of the Consitution makes it clear and refers only to one domicile namely domicile in territory of India'. In other words, a citizen of India is also a demicile of India. Domicile of Origin'means the home of the parents. That which arises from a man's birth and connections. The domicile of the parents at the time of birth, or what is termed the Domicile of Origin', constitutes the domicile of an infant, and continues until abandoned or until the acquisition of a new demicile in a different place. Domicile of choice'on the other hand, are the fact of physical presence at a dwelling place and the intention to make that place home. (Black's Law Dictionary, Vth Edition).(Para 9 10) (B) Bihar Reorganisation Act (30 of 2000) , S.70, Sch.10— Word "institution" - Cannot be said to exclude technical institution - Technical institution includes medical college. (Para 18) (C) Constitution of India , Art.226, Art.14— Education - Admission in medical college - Domiciliary ....