UPENDRA KUMAR Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) IT appears that two students have moved this court for similar relief but as the students are two and separate reliefs are to be granted and only one court fee has been deposited let another set of court fee be deposited positively by tomorrow.

(2.) THIS order is being passed on consequentially removing the defect as stated above. It appears that both the petitioners had been allowed to appear in B.Sc. Part - Ill Chemistry (Hons.) examination for the year 1998 though they had not cleared their paper in part -Ill examination at that time.

(3.) IN support of his contention, learned counsel for the petitioners has placed reliance upon an order of this court dated 20.6.2001 passed in C.W.J.C. No. 5848 of 2001, by which this court in a similar matter taking equity in favour of the petitioner had directed to publish his result.