SUNITA MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These cases are taken up through Video Conferencing. W.P.(C) No. 2889/2021 has been filed for issuance of direction upon the respondent Nos. 2 and 3 to allow the petitioners to appear in the special examination for left out students and special internal examination for the first year (Session 2019-20) of B.Ed. course conducted by the respondent No.3 as per minutes of meeting dtd. 28/1/2021 (Annexure-2 to the said writ petition) whereas W.P.(C) No. 3703/2021 has been filed for issuance of direction upon the said respondents to allow the petitioners to appear in the second year examination of the B.Ed. course (Session 2019-20). It is jointly submitted by Mr. Prem Mardi, learned counsel for the petitioners and Mr. Amit Kumar, learned A.C to Mr. Indrajit Sinha, learned counsel for the respondent No.3, that the misunderstanding/dispute between the petitioners and the respondent No.3 has now been amicably resolved.

(2.) Learned counsel for the respondent No.3 submits that the respondent No.3 has got no objection to the prayers made by the petitioners in both the writ petitions. It is however clarified that at the request of the petitioners, it was earlier resolved in the minutes of meeting dtd. 28/1/2021 held under the Chairmanship of the Pro-Vice Chancellor of Ranchi University that the internal examination will be conducted on the orders of Pro-Vice Chancellor, Ranchi University and marking will be done by outside B.Ed. faculties of different colleges.

(3.) Mr. Prem Mardi, learned counsel for the petitioners, on instruction, submits that the petitioners have got no objection, if the internal examination papers are evaluated by the faculties of the respondent No.3.