LAWS(PAT)-2020-12-23

PATLIPUTRA TEACHERS TRAINING COLLEGE Vs. STATE OF BIHAR

Decided On December 18, 2020
Patliputra Teachers Training College Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The matter has been taken up via video-conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. P K Shahi, learned senior counsel along with Mr. Niranjan Kumar, learned counsel for the petitioner; Mr.Prabhakar Jha, learned Government Pleader 27 along with Mr. Umesh Narayan Dubey, learned Assistant Counsel to Government Pleader 27 for the State; Mr. Md. Nadim Seraj, learned counsel for the Lalit Narayan Mithila University (hereinafter referred to as the 'University'), which is also the Nodal University for the process of admission to the B.Ed, course for the Session 2020-22 through a Combined Entrance Test (hereinafter referred to as the 'CET'); and Mr. Rajendra Giri, learned counsel for the Hon'ble Chancellor.

(3.) The petitioner has moved the Court for the following reliefs :-