NITYANAND PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) - In this application the petititioner has prayed for issuance of an appropriate writ for quashing the letter dated 17-8-1992 as contained in Annexure 3 to the writ application, the letter dated 17-8-1992 as contained in Annexure 4, the letter dated 20-8-1992 as contained in annexure 5 issued by the respondent No. 5 as also advertisement published in Nav Bharat Times dated 22-8-1992 as contained in Annexure 6 to the writ application.

(2.) The petitioner has also prayed for issuance of a writ of mandamus upon the respondent Nos 3 to 5 for giving effect to and acting pursuant to annexures 3 to 6 and to treat the petitioner's Institute as duly recognised and affiliated Institute and not to hamper or interfere with its functions, admission, examinations of students and the results thereof in any wav ; and further to publish the results of the examination which has already been held.

(3.) The fact of the matter lies in a very narrow compass.