VIKRAM KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties and considered the counter affidavit and reply to the counter affidavit filed on behalf of the parties.

(2.) This writ application has been filed for issuance of a direction upon the respondents Bihar Intermediate Education Council, Patna (hereinafter referred to as Bihar Intermediate Council) to allow petitioner No. 1 to appear in annual examination of Sessions 2003-2005 after accepting his fees and forms.

(3.) Petitioner No. 1 is a student of Nalanda Shodh Sansthan Evam Mahavidyalaya (Intermediate Section) hereinafter referred to as Mahavidyalaya). According to the case of the petitioners, petitioner no. 1 was admitted in Mahavidyalaya in intermediate course but he is not being allowed to appear in the annual examination for the Sessions 2003-2005 as his fees and forms are not being accepted whereas according to the case of Bihar Intermediate Council, the Mahavidyalaya in question has not been recognized by it and in that view of the matter the student of that Mahavidyalaya namely petitioner No. 1 cannot be allowed to appear in the annual examination.