ARUN CHANDRA SINGH Vs. RANCHI UNIVERSITY

JUDGEMENT

(1.) This application has been preferred by the petitioner for direction on the Respondents Ranchi University to publish the result of LL.B. Part-III Examination held in March, 1992.

(2.) According to the Respondent University, the B. N. S. Law College, Daltonganj being not an affiliated College, the result of the students cannot be declared.

(3.) The brief facts of the case show that the College was established in the year 1981 and students were admitted. The petitioner was admitted for the Session 1987-88 in LL.B. Part-I. The University also published the result and petitioner, on promotion was admitted in LL.B. Part-II course for the Session 1988-89. The 2nd year examination was also conducted by University and petitioner having declared succeesful, was promoted to LL.B. Part-III for the Session 1989-90 and was allowed to appear in the examination held in March, 1992.