MRINAL PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) This appeal challenges the learned Single Judge's order dtd. 19/9/2024 dismissing the appellants' petitions for quashing the notice dtd. 29/11/2023 issued by the Vinoba Bhave University, Hazaribagh, for conducting the entrance examination/test on 12/12/2023 for fresh/ revised admission for the session 2022-2025 for LL. B and for sessions 2022-2027 for B.A. LL.B. The appellants/petitioners also pray that the admissions granted to them in March 2023 for the B.A. LL.B session 2022-2027 be regularised and continued without any requirement for them to appear for the Special Entrance Test as declared by notice dtd. 29/11/2023.

(3.) Mr Pratyush Shonikya, learned counsel for the appellants, submitted that there was nothing inherently wrong in the admissions granted to the appellants and, therefore, the insistence by the University that the appellants appear for the Special Entrance Examination was illegal and uncalled for. He submitted that the College had 120 seats, and after it was realised that several seats were vacant because students like the appellants could not attain the cut-off marks, the College resolved to admit the students on a 'first- come, first-served basis'. He pointed out that this had been the procedure followed since the academic year 2012-2013, and that there was nothing inherently wrong with the procedure adopted.