DIGENDRA GAUTAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent of learned counsel for the parties, matter is finally heard.

(2.) The petitioners vide present petition under Article 226 of the Constitution of India, seek direction to the respondents to hold examination of B.Sc. B.Ed. (four-year integrated course) (First Semester & onwards) in a time bound manner and further direct the respondents to suitably compensate the petitioners for delaying in holding the examination.

(3.) The relevant facts reveal that the petitioners applied for B.Sc. B.Ed. Course for academic session 2016-17 through M.P. Online and were allotted respondent No.5-College to prosecute the said course. It is the case of the petitioners that after allotment of said College, the petitioners and similarly situated students deposited fees/bank draft of Rs.20,500/- in favour of respondent No.5-College and participated in the Education Session but, after over a lapse of more than one year, no examination has been conducted.