PRAMOD KUMAR SINGH Vs. VICE CHANCELLOR

JUDGEMENT

(1.) In both the writ petitions, there being common points of law, are disposed of by this common order and judgment.

(2.) The writ petition C.W.J.C. No. 9475 of 19% was filed by one Pramod Kumar Singh, the father and guardian of Praveen Kumar Anand (son) and Miss Soni Kumari (daughter). It was stated that the second daughter of petitioner Miss Soni Kumari passed intermediate examination in the year 1996 conducted by Bihar Intermediate Education Council, Patna (B.I.E.C. for short) in 1st Division with 65% marks. She (Soni Kumari) applied for admission in B.A. Part-I course in Patna Women's College, Patna, as well as, Magadh Mahila College, the two colleges under the Patna University. The application form numbers have been shown to be 469/96 (P.W.C.) and 3092/96 (M.M.C.) respectively. It is alleged that while a number of persons, who have obtained lesser marks than Miss Soni Kumari, they have been admitted in the Patna Womens College, Patna and Magadh Mahila College, Patna but she has been denied such admission.

(3.) Said petitioner Pramod Kumar Singh has further stated that his son Praveen Kumar Anand also passed intermediate (plus two) examination from the B.I.E.C., Patna and applied for his admission in Science College, Patna for B.Sc. Part-I Course, having secured 80% marks but he was also denied such admission, though some other persons having lower marks have been admitted.