S.S.P.S. COLLEGE THROUGH ITS PRINCIPAL SRI INDRAJIT KUMAR SINGH Vs. STATE OF BIHAR THROUGH THE SECRETARY HIGHER EDUCATION

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and the counsel for the Tilka Manjhi Bhagalpur University.

(2.) PETITIONER is the Principal of S.S.P.S. College, Shambhuganj. He has filed this writ application for a direction to the respondent -University and its officials to accept fee and forms of 336 students of the College for Graduate Honours Part -I Examination 2008 -2009 with late fee and conduct special examination for them and publish their result.

(3.) LEARNED Counsel for the petitioner having seen the application form for registration as a student of the University attempted to explain the contents of the registration form with reference to the students register for the Sessions 2008 -09. In Col. 8 whereof the name of examination in which the student concerned has to appear has to be indicated and with reference to the entries made in Col. 8 of the register, it is submitted that the student had intended to appear in Part -I Honours Examination in the faculty concerned and with reference to the said entry, it is submitted that the students having been admitted by the College for Part -I Honours Course and as shown in the students register intended to appear in the Part -I Honours examination in the concerned faculty, this Court should ignore the contents of the registration form and direct the University to hold the special examination for the students as the University in spite of having received the communication dated 29.7.2009 from the State Government extending affiliation for the Sessions 2008 -09 till 2010 -11 did not allow the students to fill up the form for appearing in the Honours examination which commenced from 3.8.2009.