PRABHU CHANDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petition itself was frivolous so is the appeal. For public examinations, it is the practice that there will be a minimum deposit for the brouchure and the examination forms. The petitioner contends that as he did not take examination and, thus, the money be refunded. This is not possible. It was entirely upon the petitioner to sit or not to sit in the examination. In case he did not sit, the question of refund of money does not arise. The money deposited will remain there where it was deposited.

(2.) DISMISSED .