KUNDAN KUMAR JAISWAL S/O RAMESH CHANDRA JAISWAL Vs. NATIONAL INSTITUTE OF TECHNOLOGY, PATNA THROUGH ITS DIRECTOR

JUDGEMENT

(1.) Though this matter was listed for admission, yet on consent of the learned counsel for the parties it is finally heard. We have heard Mr. D.K. Sinha, learned Senior Counsel alongwith Mr. Anil Kumar Singh No. 1, the learned counsel for the appellants and Mr. Shashi Bhushan Prasad, the learned counsel for the respondent.

(2.) In this appeal preferred under Clause-X of the Letters Patent the legal substantiality and acceptability of the order dated 12.10.2009 passed by the learned Single Judge in CWJC No. 13119 of 2009 is called in question.

(3.) The undisputed facts are that the appellants are the students of National Institute of Technology, Bihar, a deemed University and they had taken admission in Academic Sessions 2008-09 in the month of July 2008. They undertook the first semester examination but failed. They also appeared in the second semester examination but were unsuccessful.