RANJU KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) BY this writ application, the petitioners have prayed for quashing of the order dated 6-4-1999, as contained in Annexure-10, issued under Memo No. 133(6) dated 6-4-1999 and also to issue a writ of mandamus commanding upon respondent No. 5 to permit the petitioners and similarly situated students to appear in the ensuing revised A.N.M. examination.

(3.) IT further appears that after filing of Civil Writ Jurisdiction Case No. 3044 of 1997, some of the students also filed Civil Writ Jurisdiction Case No. 11346 of 1997. Civil Writ Jurisdiction Case No. 11346 of 1997, however, was taken up for admission on 15-4-1999 by a bench of this Court, where the petitioners, ultimately, prayed before the Court for implementation of the order, as contained in Annexure-10 dated 5-4-1999 and this Court pursuant to the prayer of the petitioners disposed of the writ application in the following manner: