PRADEEP KUMAR SAHU Vs. BARKATULLAH UNIVERSITY

JUDGEMENT

(1.) PETITIONERS herein are students who were granted provisional admission in the IInd B.H.M.S. examination. Petitioners were initially admitted to the Ist B.H.M.S. Examination, they appeared in the examination and when the results of the petitioners were declared, it seems that they failed in one or few of the subjects in the Ist B.H.M.S. examination.

(2.) HOWEVER , they were granted provisional admission in the IInd B.H.M.S. examination and they now seek a mandamus from this Court directing the University to permit them to appear in the IInd B.H.M.S. examination.

(3.) PLACING reliance on the order passed by a Co -ordinate Bench of this Court in W.P. No. 8340/11 Harihar Singh and others Vs. Barkatullah University, Bhopal and others, Shri Kamlesh Dwivedi submits that petitioners are entitled to appear in the IInd B.H.M.S. examination and in support thereof, he invites our attention to the directions issued in para 9 of the order passed on 24.11.11 in W.P. No. 8340/11. It is also pointed out by Shri Kamlesh Dwivedi that after filing of this writ petition on 15th May 2014, on a subsequent date, results of the 1st B.H.M.S. examinations (supplementary) have been declared and many of the petitioners have passed the said examination.