KESHAV KUMAR DARUKA Vs. TILKA MANJHI BHAGALPUR UNIVERSITY

JUDGEMENT

(1.) IN all the three writ applications, common questions of law and fact arise and as such, they are being disposed of together.

(2.) SURENDRA Singh, petitioner in C.W.J.C. No. 14103 of 2001 and C.W.J.C. No. 4368 of 2002 is the Principal of Bishwanath Singh Institute of Legalies, Lai Darwaza, Munger (hereinafter referred to as 'the Institute ') and his prayer is for quashing the order dated 5/6.10.2001, whereby the aforesaid petitioner has been communicated that the Institute having no affiliation from Tilka Manji Bhagalpur University ( 'University ' for short), its students shall not be allowed to appear in the 1st and 2nd part of the LL.B. Examination. His further prayer is to quash the Examination Notice No. 18 of 2002 dated 14.2.2002 by which the examination programme of LL.B. Part -I, Part -ll and Part -Ill has been published. He further seeks a writ in the nature of mandamus to Q' the respondent University to take the examination of the students of the Institute and to publish their result.

(3.) KESHAV Kumar Daruka petitioner in C.W.J.C. No. 9332 of 2002 is the student of the said Institute and his prayer is to declare his result of LL.B. Part -III.