SAURABH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Initially, this writ application was filed for issuance of admit card to the petitioner enabling him to appear in Intermediate Examination for the Session 2002- 2004 from L.S. College, Muzaffarpur.

(3.) During the pendency of this writ application, now an amendment application has been filed for publication of the result of the petitioner of Intermediate Examination (Science- 2002-2004).