RAKA SAHAY Vs. MAGADH UNIVERSITY

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) According to the writ petition, the petitioner obtained admission to the course of Master of Business Administration in L.N. Mithila Institute of Economic Development and Social Change, (hereinafter referred to as the 'Institute') for the session 1991-93. She was prior thereto student of the Patna University, and was required to submit her migration certificate with the present Institute at the time of admission. It is further stated in the writ petition that she was unable to submit her migration certificate because of the on going strike in the Patna University. In view of her undertaking to submit the same soon after the strike was called off, the petitioner was provisionally admitted. She thereafter submitted the migration certificate and the prescribed fee. The examination took place in October, 1993, and provisional mark sheet was issued to her on 15.1.2001 (Annexure 3), but mark sheet and the certificate in original were not issued by the Magadh University inspite of persistent efforts. Hence this writ petition with the prayer for a direction to the respondents to issue the final mark sheet and certificate in original and also for suitable compensation in view of the delay caused in the matter.

(3.) The Institute and the University have placed on record separate counter affidavits.