LAWS(PAT)-2017-12-67

ABHISHEK KUMAR Vs. STATE OF BIHAR AND OTHERS

Decided On December 07, 2017
ABHISHEK KUMAR Appellant
V/S
State of Bihar and Others Respondents

JUDGEMENT

(1.) Heard the parties.

(2.) This writ application has been filed by Principal of Adarsh Champaran Degree Mahavidyalay, Kotwa, East Champaran seeking direction to the respondent Babasaheb Bhimrao Ambedkar Bihar University, Muzaffarpur to grant affiliation to the said College for the Bachelor degree course in Arts, Science and Commerce for the session 2016-19 onwards, since according to the petitioner, the College fulfills all the criteria for affiliation prescribed under the Bihar State Universities Act, statutes and regulations framed thereunder. In the same breath a direction is being sought to the University to accept registration and examination forms of the students and to allow them to appear in the examination of first year of Bachelor degree course in their respective subjects for sessions 2016-19 scheduled to commence from 20.12.2017. It is evident from the relief sought that the College is not affiliated. In such circumstance, this court cannot direct the University to accept registration and examination forms of the students of the College to allow them to appear for the examination.

(3.) Ms. Nivedita Nirvikar learned counsel appearing on behalf of the petitioner has submitted that the College has given admission to students for various courses in anticipation of grant of affiliation by the University. She has also submitted that in similar circumstance, the University has allowed students of other unaffiliated Colleges to appear in the examination through different affiliated Colleges. She contends that the University should be directed to give the same treatment to the students of the present college.