RAGINI KUMARI Vs. MITHILA UNIVERSITY

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BOTH these writ applications have been heard together, as they involve the common questions of law and facts, and, therefore, they are being disposed of by this order.

(3.) FROM the pleadings of the parties, it appears that the petitioners have failed in more than one subject in B.D.S. final examination and the respondent University has issued the notification impugned informing such students to fill up the fees and forms in all subjects of the examination.