RITESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE two writ petitions on behalf of students of Maulana Azad College of Engineering and Technology, Anishabad, Patna have been heard together and are disposed of by this common order. In CWJC No. 6127 of 2000. the prayer is for direction upon the respondent - Magadh University to regularise the academic sessions for the students of 1997 - 2001 batch of the Bachelor of Science (Engineering) course, and to hold the second year examination. In CWJC No. 11105 of 2001 the prayer is for a direction to hold the final year examination for the students of 1996 -2000 batch of the B.Sc. (Engineering) course.

(2.) THE case of the petitioners is that they were admitted to the B.Sc. (Engineering) course in the respective session on the basis of Combined Engineering Entrance Examination in the Maulana Azad College of Engineering and Technology (in short, the College). The College has been duly approved and recognised by the All India Council for Technical Education (AICTE). It also enjoys affiliation from the Magadh University. The University is under obligation to hold examination as and when due but the examinations are not being held on time resulting in loss of session. It has been stated that on account of non -holding of examinations on time the students of the same batch admitted in other Engineering Colleges have already stolen march over them which is likely to affect, ultimately the job prospects of the students of the College. The petitioners rely on an order of this Court dated 6 -8 -1999 in MJC Nos. 2172. and 2173 of 1999.

(3.) PERUSAL of the said order which has been passed in continuation of the order dated 3 -2 -99 in CWJC No. 6973 of 1998, titled Raushan Rishu and Anr. V/s. State of Bihar, , shows that CWJC No. 11105 of 2001 is covered by the said orders, which had been preferred on behalf of students of 1996 -2000 batch itself of the College. The grievance of the petitioners of 1996 -2000 batch is thus squarely covered by those orders. In fact, CWJC No. 6127 of 2001 also is covered by those orders though the case relates to 1997 -2001 batch.