SATYA PRAKASH Vs. PATNA UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Baidyanath Thakur for the petitioners, and Mr. Syed Iqbal Ahmad for the respondents. We have also been assisted by Dr. Syed Ehteshamuddin, Pro-Vice Chancellor of the Patna University.

(2.) Four petitioners have joined this writ petition raising a seemingly joint cause of action which really is not correct and they have separate cause of action, which was overlooked by the Registry at the time of scrutiny. However, this defect in the frame of the writ petition has been detected during the course of submissions today and, therefore, it may not be in the interest of justice to confine this writ petition to one petitioner. However, the four petitioners have paid separate sets of court fee. Let it be brought to the notice of the learned Registrar General.

(3.) It is stated in the petition that the four petitioners had joined the MBBS Course of the Patna University, the classes and examination of which are conducted by Patna Medical College & Hospital, Patna. It is further stated in the writ petition that the petitioners have failed in MBBS, Phase III, Part- I, examination details of which are given in paragraph 5 of the writ petition, and are set out hereinbelow :- <FRM>JUDGEMENT_156_AIR(PAT)_2005Html1.htm</FRM> This is accompanied with the marksheets of the four petitioners of the relevant years marked Annexure-1 series. The petitioners raise a grievance before this Court that they have not been given the benefit of grace marks to which they are entitled under the Regulations of the University.