B N MANDAL UNIVERSITY Vs. MUSTAQUE ALAM

JUDGEMENT

(1.) ALL the three appeals are barred by limitation.

(2.) AFTER having heard learned counsel for the parties and taking into consideration the averments made in the limitation petitions, we are satisfied that sufficient ground has been made out to condone the delay in filing these appeals. Accordingly, the delay in filing these appeals is condoned.

(3.) CWJC No. 12136 of 2000 has been filed by the students of Milia College in the B.Ed course for the Sessions 1997 -98 and 1998 -99 out of which LPA No. 579 of 2001 arises, CWJC No. 578 of 2001 has been filed by the students of Milia College in B.Ed course for the Sessions 1995 -96 to 1996. -97 out of which LPA No. 580 of 2001 arises and CWJC No. 912 of 2001 has been filed by the students of Ahmadia College for a direction to the appellant to hold B.Ed examination for the session 1999 - 2000 and direction has been issued by the learned Single Judge by the impugned order which has been challenged in LPA No. 628 of 2001.