SHUBHANGI PANDEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner by way of this writ petition has prayed as under:

(2.) This Court vide order dated 28 th July 2022 noticed the assurance given by the learned counsel for the University that the result of the 5th year examination session shall be published positively. In terms of Sec. 30(2) of the Bihar Universities Act, 1976, the result of the examination is required to be published within sixty days of the completion of the concerned examination. Exam were held as per revised examination programme from 5/9/2022 up to 15/9/2022. The viva voce was conducted on 23rd and 24/9/2022.

(3.) The petitioner appearing in person submits that even as on today the result has not been declared. Although 60 days time prescribed under Sec. 30(2) of the Act has expired. Learned counsel for the University states that he has instructions to inform this Court that the result shall be declared positively within 15 days.