RAVI SHANKAR KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present writ application has been filed for a direction to the respondent University to hold examination of Bachelor of Ayurvedic Medicine and Surgery i.e. Ayurvedacharya Course of the Ayurvedic College, Gaya of 3rd Semesters of Sessions 1995 -96.

(2.) THE examination of such students were not to be conducted by the respondent University as the capitation fee taken by the College was said to be more than what was prescribed/approved.

(3.) AS it is accepted by the parties that the facts of the aforesaid case is one and the same as such the aforesaid order should be deemed to be the order passed in the present case also and shall govern the present case also and the Vice Chancellor of Kameshwar Singh Sanskrit University is directed to consider their cases also and dispose of the same in accordance with the direction in C.W.J.C. No. 13927 of 2002 within a period of four weeks from the date of receipt/production of a copy of this order.