RAJU KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present writ petition has been filed for directing the respondent/University to recheck/re-evaluate the papers of petitioners' appeared in Post Graduate Examination for M.D./M.S.(3 years course) final year (session 2019-2022) at earliest, as supplementary examination can be held at anytime.

(3.) Learned counsel for the petitioners submits that the petitioners are the student of final year Post Graduation (3 years course) pursuing Doctor of Medicine or Masters respectively from Aryabhatta Knowledge University, Patna, Bihar. He submits that the final year Post Graduation Examination was conducted by the respondent-University for M.D./M.S. Examination, 2022 from 28/6/2022 and the petitioners appeared in their respective examination. He further submits that the result of the above mentioned examination was published by the respondent-University on 31/8/2022 and to the shocking of the petitioners, they were declared unsuccessful in the result so published by the University. The results in which petitioners are seeking re-evaluation were being given herein below:-