SHASHI KUMAR DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for respondent No. 3, B.N. Mandal University, and learned counsel for the Cabinet Vigilance Department, Government of Bihar, Patna.

(2.) The petitioner by this application prays for issuance of direction upon the respondent University to issue migration certificate to the petitioner.

(3.) It is submitted by learned counsel for the petitioner that the petitioner was a student of Purnea College, Purnea and he passed the M.A. (English) Examination from that college in 1988- 90 session, but migration certificate is not being given by the respondent University.