RAJENDER SINGH Vs. V.C., PATNA UNIVERSITY

JUDGEMENT

(1.) PETITIONER has filed this writ application for a direction to the respondents to hold examination of first year Engineering carry over paper of physics and to publish final result thereof.

(2.) CASE of the petitioner is that he was an Engineering student of N.I.T., Patna of 2004 -08 Sessions and he completed his first year course in the year 2005, result of which was published in December, 2005. In the said examination, petitioner failed in Mathematics -ll and Physics. However, subsequently he cleared Mathematics -ll paper. Thereafter, petitioner was required to clear Physics paper for which he approached the authorities of the N.I.T. However, since the N.I.T. had become autonomous in the meanwhile, petitioner was not allowed to clear the said paper by the authorities of the N.I.T. In those circumstances, petitioner approached this Court with the above prayer. This case was heard earlier by this Court and this Court by order dated 30.6.2008 N.I.T. can hold such examination on behalf of Patna University.

(3.) LEARNED counsel for the Patna University submits that if a request is made by the N.I.T. for the purpose, Patna University is ready to consider the request of the N.I.T. and grant necessary No Objection.