B N MANDAL UNIVERSITY Vs. MRIGENDRA KUMAR

JUDGEMENT

(1.) ALL the three appeals are connected matters and as such they have been heard together and are 10. being disposed of by this common order.

(2.) L .P.A. No. 576 of 2001 arises out of CWJC No. 4461 of 2001 filed by the writ petitioner - respondents, who are students of Katihar Medical College, Katihar (for short ';the College ';), for a direction to publish the results of the examinations held by the appellant - B.N. Mandal University, Madhepura (for short ';the University ';) in March, 2000. 15. L.P.A. No. 577/2001 arises out of C.W.J.C. No. 4460 of 2001 filed by the writ petitioner - respondents, who are students of the said College, for a direction to the appellant -University and its officials to hold examinations as detailed therein. L.P.A. No. 191/2001 arises out of C.W.J.C. 13118. of 2000 filed by the writ petitioner - respondents, who are students of the said College, for a direction to the appellant -State and the Bihar Council of Medical Registration to grant provisional 20. registration certificate to them from the date they had applied for doing their one year rotating internship after passing the M.B.B.S. examination.

(3.) THE facts narrated above clearly show that the recognition has been granted by the Central Government and the College in question has been included in the Schedule of the Indian Medical 35. Council Act. It is an admitted position that in pursuance of a direction of the Supreme Court, the University granted affiliation for conducting examination. So far as the State Government is concerned, no doubt, it has not issued a formal notification of recognition/affiliation, but being aware of the order of the Supreme Court, it has issued a Press Communique which, in substance, amounts to granting recognition to the College. The State has already stated in the counter - 40. affidavit that so far as the conduct of the examination is concerned, it is the responsibility of the University and the State has nothing to do in the matter.