LUCY HANSDA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Both the cases relate to holding examination of B.Ed. Degree course, the Colleges having been recognised by the National Council for Teachers Education (Council for short). Common point being involved, they were heard together and are being disposed of by this common judgment.

(2.) The petitioners Lucy Hansda and others in C.W. J.C. No. 1142 of 2000 are students of B.Ed. Degree Course in Ursuline Women's Teachers Training College, Lohardaga. They have completed their courses of study in the Sessions 1996-97; 97-98; and 98-99, but the respondents Ranchi University having failed to announce the date of examination/having not held the examination, the present writ petitions have been preferred.

(3.) Similar prayer has been made by Lucy Jayanti Tirkey and others, the B.Ed. students of 'Loyola College of Education, Jamshedpur'. They have also completed their courses of study in the Sessions 1996-97; 97-98; 98-99; and 99-2000. It is the Ranchi University which is alleged to have not held examination in their case.