PATNA EDUCATIONAL DEVELOPMENT TRUST Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE 1st petitioner, Patna Educational Development Trust runs the Institute (2nd petitioner), known as "Patna Institute of Technology, Patna". They along with one Janardan Prasad Singh, have preferred this writ petition for direction on the Respondents to allot the students to the petitioners' Institute from amongst the successful candidates whose names were appearing in the list prepared in pursuance of Bihar Combined Entrance Competitive Examination, 1998 for the Academic Session 1998 -99. It was prayed that if the Respondents fail to allot the students for the petitioners' Institute then to give liberty to the petitioners to hold entrance test and to admit students in the Academic Session 1998 -99, in accordance with law, to such extent and such engineering courses, as approved by the All India Council of Technical Education, New Delhi (AICTE for short).

(2.) DURING the pendency of the writ petition, this Court vide interim order dated 2nd September 98 on hearing the parties, allowed the petitioners' Institute to admit students in the same manner as it did earlier in pursuance of Court's order for the Session 1998 -99, since the State of Bihar refused to nominate the students for petitioners' Institute.

(3.) IN the aforesaid circumstances, the main prayer made in the writ petition has become infructuous and the only question to be determined as to whether for future, a direction should be given, as prayed for in Clause (ii) of paragraph 1 to the writ petition.