SANWARIYA SARKAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dated 22.1.2009 passed in W.P.(C) No. 5214 of 2008, by which the writ petition filed by the petitioner-appellant herein claming admission into the B. Ed, course was disposed of, directing the petitions to file representation before the concerned authority of the respondent-University stating his claim and the grounds thereof, and within two months of the receipt of the representation, the Vice Chancellor was directed to decide the claim of the petitioner.

(2.) This appeal has been preferred by the Appellant on the ground that the appellant had a clear case in his favour and yet the learned Single Judge directed him to file a representation before the Vice Chancellor.

(3.) Before we deal with the merits of the matter, we deem it appropriate to recode that we have consistently been noticing a trend that even thou? h the petitioner, many a times, has a clear case in his favour, he is directed the file a representation before the concerned authorities, who had failed to grant the relief sought, inspect of the fact that he had a clear case in his favour. The instant matter is one such example where the petitioner-appellant had filed a writ petition for issuance of a writ of mandamus to the respondents to grant him admission in B. Ed course for the Sessions 2008-09 it A.S. Maha Vidyalaya, Deoghar, which constituent College of Sidhu Kanhu Murmu University, Dumka.