SUNIL KUMAR Vs. BHUPENDRA NARAYAN MANDAL UNIVERSITY

JUDGEMENT

(1.) The petitioner seeks quashing of the reasoned order dated 30.11.2016 passed by the Controller of Examination, B.N. Mandal University, Madhepura in compliance of an order of this court dated 24.06.2016 in C.W.J.C. No. 15472/2015.

(2.) It appears that seeking a direction for publication of the petitioner's result of his B.Tech examination, he had earlier approached this court by filing the said C.W.J.C. No. 15472/2015 whereupon this court had directed the Controller of Examination B.N. Mandal University, Madhepura to pass a reasoned order on his claim and accordingly, the said reasoned order has been passed. The petitioner's claim has been rejected by the Controller of Examination on the ground that he got himself appeared for the B. Tech third year and B. Tech fourth year examination in breach of the provision contained in the regulations governing the examination.

(3.) Before I take note of the admitted facts pleaded in the writ application, I must refer to the relevant regulations and scheme for the B.Tech examination framed by the University which has been brought on record by way of Annexure-B to the Counter Affidavit filed on behalf of the University.