BRIJ MOHAN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and the State.

(2.) ALL the writ petitioners who are 13 in number are similarly situated as they have completed their two years course in I.T.I. Barari, Bhagalpur in the session 1998 -2000 and 2000 -2002, the examination for which was held in the year 2002 and result declared in January, 2003 but their results have been kept pending.

(3.) THIS court has gone into the averments made in the writ application counter affidavit and rejoinder thereto. Few aspects which are admitted and not denied are that the petitioners were duly qualified to be admitted in the aforesaid course and they were admitted. Vacancy did exists, they have completed the course in question, they have filled up their forms and deposited the fees admit cards were issued to them and they have appeared in the examination. Now the only aspect is whether at this stage their results can be withheld for one reason or the other.