MD. SHAHBAZ AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner has prayed for issuance of a writ in the nature of Mandamus directing the respondent University (Dept. of Education) to take admission and allow the petitioner to attend the class of B.Ed. Session 2021 and further for issuance of a writ in the nature of mandamus commanding the Nodal University to conduct high level inquiry with regard to manipulation made in the above admission process and further for issuance of any other writ/writs, command/commands, directions/orders as the Court may deem it and proper in the facts and circumstances of the case.

(2.) Counsel for the petitioner submits that he has participated in the exam for admission to B.Ed. course and the final result was published by the Nodal agency namely L.N. Mithila University, Darbhanga. Candidates having much lesser marks were given admission in the same category as that of the petitioner, while he was deprived of the admission. On the said submission, this Court directed B.N.Mandal University to produce the marks obtained by all the candidates under E.B.C. category in a sealed cover. The case was not taken up during the Covid period, and thereafter, it came up before the Court and it was revealed that some candidates have been given admission on spot admission basis, having lesser marks than the petitioner. It was pointed out that the petitioner did not appear for on spot admission, and therefore, he could not be given admission.

(3.) In order to examine the entire controversies, it would be appropriate to state the facts as alleged by the petitioner in brief.