LAWS(PAT)-2005-3-46

DINESH MNI Vs. STATE OF BIHAR

Decided On March 02, 2005
DINESH MANI Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard counsel for the petitioner and Mr. Yogesh Chandra Verma, learned senior counsel for the Magadh University.

(2.) The petitioner seeks direction upon the respondents-University to issue his B.Ed. certificate.

(3.) It is submitted by learned counsel that result of B. Ed. examination was published on 7-2-1999 where the petitioner was shown to have passed the examination in 1st Division and thereafter marksheet was issued to him but when he applied for B. Ed. certificate, the University authorities on one pretext or the other, delayed the matter and till date B. Ed. certificate has not been issued to the petitioner.