MD. HELAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The appellant, a student in B.N. Mandal University is aggrieved because his Part - III examination result is not being published for the reasons that he could not pass the Part - II examination in three consecutive attempts.

(2.) The learned Single Judge while deciding the writ petition, seeking direction to the University to publish his result of Part - III examination, refused to entertain such request on the ground that it would be giving premium to a student who has not passed the examination of Part - II within three consecutive years and has somehow or the other managed to take admission to higher class of Part - III and was permitted to write the examination for Part - III in the year 2020.

(3.) Two sets of decisions for and against the proposition have been referred to by the learned Single Judge in rejecting the prayer of the appellant for issuance of any direction to the University for publishing the result of appellant of Part - III examination.