PUNITA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner has filed this writ application for a direction to the respondent Jay Prakash University, Saran, Chapra, to permit her to appear at the final examination of M.Sc. (Chemistry) commencing from 14.7.2000.

(2.) THE facts necessary for disposal of the present writ application are that the petitioner passed B.Sc. examination in First Division from Allahabad University in 1993. Thereafter, she got herself admitted in Rajendra College, Chapra, within Jay Prakash University in M.Sc. (Chemistry) and has completed the classes and she also deposited the examination fee. How ever, the Admit Card was not issued to her on the ground that her admission itself was against the Statutes framed by the University, according to which, only the students of B. Sc. (Hons) are eligible to be admitted in M.Sc. course.

(3.) LEARNED counsel for the University drew my attention to the letter dated 14.9.1993, issued under the signature of the Dean, Student 'sWelfare, informing that the B.A./B.Sc/B.Com. Honours is the educational qualification for admission to the Master Degree Course. Murari Krishna Prasad Sinha Versus State Of Bihar