MANOJ KUMAR CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Perused the objection raised by the office.

(2.) Learned counsel for the petitioners submits that eight more sets of welfare stamps on affidavit and vakalatnama would be filed by today itself. So far the court-fee is concerned, it is stated that the petitioners have approached this Court for a direction to the respondents to hold examination of the students who have completed the course of M.Ed. for Session 1994-95 from Government Teachers' Training College, Turki, Muzaffarpur under the B.R. Ambedkar Bihar University, Muzaffarpur and for publishing the result thereafter. It is urged that interest amongst the students is common and joint and they are claiming interest of class as a whole. Thus, in view of the decision of this Court in Smt. Krishna Pati Devi and others Vs. The State of Bihar and others (1998(2) Patna Law Journal Reports, 765) filing of separate court-fee should be waived.

(3.) Per contra, learned counsel for the respondent-University submits that in view of the decision rendered by a Single Bench of this Court in Shiv Shankar Pandey and others Vs. The Union of India and another (2002(4) Patna Law Journal Reports, 655) the petitioners would be required to furnish separate court-fees.