RANJEETA KUMARI Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) HEARD Mr. Nawal Kishore Singh, learned counsel for the petitioners and Mr. Azfar Hasan, learned counsel for the respondents -Patna University.

(2.) THE petitioners pray for issuance of a direction upon the respondents -Patna University to arrange viva -voce test for them in M.A. Sociology Part II Examination 2002.

(3.) MR . Azfar Hasan, learned counsel appearing on behalf of the respondents - University with reference to counter affidavit and supplementary counter affidavits, however, submitted that date fixed for viva - voce test of M.A. Sociology Part II Examination was conspicuously displayed on the notice board and several students, similarly situated to the petitioners, appeared on the date fixed. It is further submitted that father -in -law of petitioner no. 1 had approached the authorities on 8th December, 2003 itself for extension of date for viva -voce test on medical ground of petitioner no. 1 and the authorities advised him to ask him ward to appear in the viva -voce test in Magadh Mahila College and on that date petitioner no. 1 did not appear. It is also submitted by learned counsel for the respondents -University that once viva -voce test is over, there is no provision of holding the same for certain candidates, who failed to appear on the date fixed and in that view of the matter, it would not be appropriate for them to arrange a viva -voce test for the petitioners only.