ABHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS appeal was listed today before a Bench presided over by Hon ble the Chief Justice. It was, however, notified in the morning that the list of the Chief Justice 'sCourt would stand over for the day. A prayer was therefore, made before us, as the Application and Mot 'on Bench, that the appeal might be taken/up today itself in view of the fact that the next paper in the examination forming the subject of the case was scheduled for tomorrow. As prayed on behalf of the appellants, we directed the appeal to be notified to be taken up for Admission before us and proceeded to hear it at 12.30 P.M.

(2.) HEARD Mr. Ganesh Prasad Singh, Senior Advocate in support of the appeal.

(3.) APPELLANT No. 2 was a student of M.A. in Labour and Social Welfare for the Session 2002 -03. The examination for the M.A. previous year was held in September, 2004 in which he duly appeared. In that examination he secured 1st Class marks in all the eight papers; according to the appellants, he secured the highest aggregate in the University. The M.A. final examination for that session was scheduled from 8.7.2006 but appellant no. 2 was arrested three days before on