RITESH KUMAR SON OF SHRI MAHESH PRASAD SINGH, RESIDENT OF MOHALLA-BIRLA COLONY, PHULWARI-SHARIF, P.S.-PHULWARISHARIF, DISTRICT-PATNA Vs. PATNA UNIVERSITY, THROUGH THE REGISTRAR, PATNA UNIVERSITY, PATNA & ORS.

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State. Petitioner is desirous of taking admission in M.Sc. (Physics) course in Patna university. According to petitioner 20 seats have remained vacant in that subject because such seats were reserved for students of Patna University, but there are no takers. Since post -graduate courses in Science of Patna University are still valued by the students, petitioner wants the University to give chance to petitioner and others who may be desirous and who may qualify for admission on the basis of other eligibility criteria, once the seats are treated as de -reserved. On behalf of University it has been submitted that the last date of admission in P.O. Course was 19.9.2008 and petitioner's representation (Annexure -2) was received only thereafter. The representation is dated 24.9.2008.

(2.) ON behalf of petitioner it has been submitted that since there were number of festivals in between hence only few classes have been held and allowing 20 seats to remain vacant would cause graver damage to the students like the petitioner. If he is permitted to take admission he would make all efforts to complete the course.

(3.) IT goes without saying that the process of completing the admission of eligible candidates will be completed expeditiously and preferably within one week from the date of production/communication of a copy of this order. It is made clear that case of the petitioner shall also be considered as per law.