SHASHIKESH KUMAR Vs. VICE-CHANCELLOR

JUDGEMENT

(1.) Heard the parties.

(2.) The Appellants in the present writ application have prayed for the following reliefs:

(3.) Learned counsel for the appellants submits that appellant, Shubham Kumar, is a student of B.Tech (Computer Science), Session 2021-2025, at Rastrakavi Ramdhari Singh College of Engineering, Begusarai, and appellant, Shashikesh Kumar, is a student of B.Tech (Civil Engineering), Session 2022- 2026, at Darbhanga College of Engineering, Darbhanga, both of which are affiliated to Bihar Engineering University, Patna. It is the grievance of the petitioners that they were debarred from filling up their examination forms on account of shortage of attendance. It is contended that appellant no. 1 was debarred pursuant to Notification dtd. 4/1/2024 (Annexure-D), bearing letter no. RRSDCE/EC/2024/001, whereas appellant no. 2 was debarred under Notification dtd. 19/9/2023(Annexure F), bearing letter no. 1325, issued vide administrative order.