PANKAJ KUMAR ROY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This group of Petitions filed under Article 226 of the Constitution have been placed before us under the reference made by the learned single Judge under his order dated 6 th January 2012 made on C.W.J.C. No.9747 of 2011.

(2.) The petitioner in C.W.J.C. No.9747 of 2011 is a student for three years' diploma course in Polytechnic Engineering (P.E.) conducted by the New Government Polytechnic, Patna. The admission of the said petitioner in Diploma in Polytechnic Engineering has been cancelled by the respondent Controller of Examination, Bihar Combined Entrance Competitive Examination Board on the ground of impersonation at the admission test.

(3.) The petitioner in C.W.J.C. No.17943 of 2011 is a student of M.B.B.S. course conducted by the Patna Medical College. His admission to the Medical College has been cancelled by the respondent Controller of Examination, Bihar Combined Entrance Competitive Examination Board on the ground of impersonation at the admission test.