RANJITA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner for initiating proceeding for contempt against the contemnor opposite party for wilful violation of order dated 22nd May '98, passed by this Court in L.P.A.No. 876/97 and analogous cases.

(2.) ADMITTEDLY , in pursuance of Combined Engineering Admission Test, 1996, petitioner and some others appeared. Some perons thereafter moved in C.W.J.C. No. 7779/96 and other analogous cases, alleging mal practice and bungling in the said Test. This Court, after going through some of the answer books, by interim order dated 20th August '96, while prima facie found that some of the answers given by successful candidates were verbatim reproduction of the so called memorandum of model answers in physics, directed to produce remaining answer books of successful candidates as well as 100 answer sheets of unsuccessful candidates of each category. The Court further ordered that the admission made or if to be made are subject to the result of those cases. Before disposal of C.W.J.C.No. 7779/96 and other analogous cases, petitioner was admitted in B.I.T. Sindri on 8th November '96. Subsequently, order was passed on 17th July '97 in the aforesaid writ petitions, by which this Court ordered for cancellation of the admission of respondents of those cases, including the petitioner, and directed to hand over the case to C.B.I. for investigation. Altogether, admission of 245 students, including the petitioner was cancelled.

(3.) ACCORDING to the petitioner, after decision of Division Bench aforesaid, Opposite Party No.2, Dr. Bharat Bhushan Prasad, Director of Science and Technology, Government of Bihar directed all the Principals and Directors of Engineering Colleges to take readmission of the students so cancelled and for its compliance. Though, in pursuance of such direction of Director, Science and Technology, students of all other Engineering Colleges were allowed to pursue their studies with 1996 -97 batch students but only B.I.T., Sindri decided to allow them for study with the 1998 Session admitted candidates. In this connection, reliance was placed on the letter dated 23rd July ' 98 issued by Opposite Party No.3, Shri R.N.Singh, Director, B.I.T., Sindri, by which giving reference of Court 's order, petitioner has been asked to report the Hostel Superintendent, Hostel No.7 on 1st August '98 with cross demand draft of Rs. 1800/ - for Hostel and maintenance fund etc.