BABITA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition petitioner has prayed for following relief/reliefs:

(2.) The respondents in their counter affidavit at paragraph Nos. 5 and 6 stated as under:

(3.) The learned counsel for the respondents University has pointed out from the regulation governing the Bachelor of Education (B.Ed.) programme. He has also highlighted paragraph Nos. 4 and 6 and the petitioner do not fulfill the requisite condition of the aforesaid regulations.