SYED MOHAMMAD WASIF AKHTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the aforesaid writ applications have been filed by the Petitioners claiming themselves to be the students of S.M. Zaheer Alam Training College, Bahera, and, as such, they have been heard together and are being disposed of by this common judgment.

(2.) In C.W.J.C. No. 2209/95 the Petitioners claim to have been the students of B.Ed. Course in the Session 1987-88, 1988-89, 1989-90, 1990-91, 1991-92, 1992-93 and 1993-94 and they have filed this application for a direction to the Respondent-L.N. Mithila University, Darbhanga, to hold examination and allow them to appear in the examination of B.Ed.

(3.) In C.W.J.C. No. 2210/95 the Petitioners claim that they were the students of B.Ed. Course for the session 1984-85, 1985-86 and 1986-87 in the aforesaid College and have prayed for a direction to the Respondent L.N. Mithila University to publish the result of B.Ed. Examination for the aforesaid session conducted by the University in pursuance of the interim order dated 16-8-88 passed in C.W.J.C. No. 4232/88.