BAIBHAW KUMAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Y. V. Giri, learned senior counsel for the petitioners, Mr. Tuhin Shankar, learned counsel for the respondent Kameshwar Singh Darbhanga Sanskrit University and Mr. Arup Kumar Chongdar, J.C. to Additional Advocate General II for the State.

(2.) THIS writ application has been filed on behalf of the students of Dayanand Ayurvedic Medical College, Siwan (hereinafter referred to as "the College") for issuance of a direction upon the respondent - Kameshwar Singh Darbhanga Sanskrit University (hereinafter referred to as the "University") to hold examination of Bachelor of Ayurvedic Medicine and Surgery (B.A.M.S.), Ayurvedacharya Course of the College in question for different Semesters of Sessions beginning from 1996 to 2001.

(3.) COUNTER affidavit and also supplementary counter affidavit have been filed on behalf of the State. A counter affidavit has also been filed on behalf of the University.