KRISHNA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner was admitted in I.T.I, Muzaffarpur in session 1999. -2000. He appeared at the final examination held in the month of July, 2000. However, his result was not published and as such the petitioner has moved this Court for issue of direction for publication of result.

(2.) A counter affidavit has been filed on behalf of respondent nos. 2. and 3 wherein stand has been taken that admission of the petitioner in the I.T.I. Muzaffarpur was not as per rules and as such his registration has been cancelled vide letter dated 11th May, 2002 i.e. much after the holding of the examination in the month of July, 2000.

(3.) IN that view of the matter, the writ petition is disposed of directing the authority concerned to publish the result of the petitioner without making unnecessary delay preferably within three weeks from the date of receipt/production of a copy of this order.