ASHUTOSH KUMAR CHOUDHARY Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) THIS petition by a lawyer practising at the Patna High Court, calling himself a social worker, submits that the courses in the M.B.B.S. Part -l examination having been completed and after that the examination also having been conducted but the results are not being published. It is also submitted that the M.B.B.S. Part -II examination be scheduled during November 2002 after completion of the supplementary examination of the M.B.B.S. Part -I.

(2.) THAT the schedules of academic courses are not being adhered to, perhaps, may be a reality. But, the Court does not consider it appropriate that without knowing the causes of academic schedules falling behind, the High Court should be taking upon itself a responsibility, which it may not be able to keep.

(3.) IN the circumstances, this matter should be addressed to the rightful quarters as observed in this order.