RAJEEV RANJAN Vs. JAI PRAKASH UNIVERSITY

JUDGEMENT

(1.) Heard learned Counsel for the petitioners and learned Senior Counsel representing the respondents.

(2.) These cases were heard at length and facts of the cases have been dealt with in the order, dated 07.07.2017.

(3.) The petitioners claim to be students of Devraha Baba Sridhar Degree College, Rampur (Kadna), Garkha, Saran at Chapra (hereinafter referred to as the "College"). These applications, under Article 226 of the Constitution of India, have been filed seeking a direction to the Jai Prakash University, Chapra (hereinafter referred to as the "University"), for issuance of the results and mark-sheets of the petitioners of Bachelor of Arts, Science and Commerce (Hons.) Examination, held by the University in the month of November, 2015.