GYAN MURTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the petitioner in person and also learned counsel for the University and the State and considered the respective counter affidavits.

(2.) The petitioner has prayed for issuance of direction upon the respondents to issue certificate/degree of B.A. (Hon's), as the petitioner has passed B.A. (Hon's) examination from B.P.S College, Babhangame, Madhepura.

(3.) It is submitted by the petitioner that he was riot at all at fault, as he was allowed admission in the college in question and he passed (B.A. (Hon's) examination, and, in that view of the matter, he is entitled for B.A. (Hon's) degree. It is further submitted that the petitioner has also persecuted his higher studies in Law Course.