SURYA PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner is seeking direction to the Vice- Chancellor, Veer Kunwar Singh University, Ara, to issue certificate of having passed M. Sc. (Bio-Technology), on the basis of examination of the said course, held by the University, in the month of November, 2010. He claims that he had passed the said examination of Sessions 2008-10, with first division. The mark-sheet issued by the University has been brought on record by way of Annexure-4 series. It has been stated that responding to the brochure, issued by the said University, for admission to various courses, including M. Sc. (Bio- Technology), the petitioner had applied and was given admission by the University to the said course. For pursuing the said course, he had deposited following amount:- <FRM>JUDGEMENT_125_LAWS(PAT)5_2018_1.html</FRM>

(2.) It is the petitioner's case that the petitioner has a legal right to receive and the University has corresponding obligation to issue the degree of having passed the said course of M. Sc. (Bio-Technology).

(3.) A counter affidavit has been filed on behalf of the University. It has been stated therein that the Draft Ordinance and Regulation for the said course was approved by the Chancellor, Universities of Bihar. It is also stated that the officials of the University learnt about the present matter recently, whereafter it was placed before the Examination Board, in its meeting held on 10.02.2018. It is their case that it has been resolved to send the Draft Ordinance and Regulation to the Chancellor for approval after recommendation of the Statutory Bodies of the University, i.e. Academic Council, Syndicate and Senate.