SIDHNATHSINGH Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) In this application petitioners have prayed for issuance of writ of mandamus directing the respondents to them in LL. M. Part I course for the session 1988-89.

(2.) The fact of the matter lies in a very narrow compass. Petitioner No. 1 secured 920 marks out of 1800 marks and petitioner No 2 secured 943 marks out of 1800 marks in LL. B Course, Patna University issued a notice inviting application for admission in LL.M Part I course for the session 1988 89 which was published in 'Hindustan Times', a news paper published from Patna on 12 10 1991 (Annexure-3) and pursuant thereto petitioners filed applications. According to petitioners, they were informed by Respondent No. 3 that they were not found eligible for admission as the persons admitted in the College had obtained higher marks than the petitioners. However, allegedly on 23.5.1992, they were iuformed by Mr. Ahsanuddin Amanullah that on 23.5.1992 he has been admitted in the College pursuant to the order dated 20th May, 1992 passed by a Division Bench of this Court in CWJC No. 3894 of 1992. The said direction was given by this Court allegedly on the ground that the persons having lower marks to him has been admitted.

(3.) Petitioners have stated as follows in paragraphs 9 to 11 of the writ application :