SMITA VERMA Vs. L.N. MITHILA UNIVERSITY

JUDGEMENT

(1.) There were seven petitioners originally in CWJC No.10607 of 2006. The present appellant was petitioner no.7. They all jointly moved the Writ Court for a direction upon the respondent authorities of L.N. Mithila University to publish the result of Bachelor of Education for the session 2004-05 held in the month of March, 2006 as the same was pending.

(2.) The innocuous kind of prayer made by the petitioners in the Writ Court has yielded a can of worms, which would be evident from reading of the impugned judgment of the learned Single Judge. It is a rather detailed one and it is the said order dated 19.12012, which is under challenge by the present appellant, namely, Smita Verma.

(3.) The institution in question, namely, S.M. Zaheer Alam Teacher's Training College, Bahera in the district of Darbhanga has had an unsavory past and controversies have been dogging the institution for many a reasons. The Court has reasons to observe as above because of the series of litigations, which have travelled to this Court some of which also related to the control of the institution for which two brothers have been carrying on legal battle from the lowest to the highest forum.