BRAJ BIHAR KAUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) AS both the writ petitions are connected one, they have been heard together and are being disposed of by this common judgment.

(2.) PETITIONERS in both the writ petitions are the same." Petitioner no.1 claims himself to be the Secretary of the Managing Committee of Prabhunath Singh (Mantriji) Physical Training College and Yog Sansthan, Chapra and petitioner no.2 is the Institution itself.

(3.) THEY have filed C.W.J.C. No.5520 of 1989 for a direction to the State of Bihar to exempt the students of the College in question from appearing at the test examination and allow the admitted students in Sessions 1982 -83, 1983 -84, 1984 -85 and 1985 -86 to appear at the C.P.Ed. and D.P.Ed. examination. They have also prayed for a direction to respondent no.5, Bihar School Examination Board, to accept the fees and forms of the students of the aforesaid sessions for appearing in the examination.