Sikaria Pharmacy College vs The Vice Chancellor, Babasaheb ...
2021 Latest Caselaw 5755 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.16373 of 2021
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Sikaria Pharmacy College Radha Nagar, P.O. - Motihari, District - East Champaran, Bihar through its Secretary, Yamuna Kumar Sikaria, Male, Aged about 43 Years, Son of Shambhu Nath Sikaria, Resident of Radha Nagar, P.O.- Motihari, East Champaran, Bihar. ... ... Petitioner/s Versus

1. The Vice Chancellor, Babasaheb Bhimrao Ambedkar, Bihar University, Muzaffarpur, Bihar.

2. The Registrar, Babasaheb Bhimrao Ambedkar, Bihar University, Muzaffarpur, Bihar.

3. The Examination Controller, Babasaheb Bhimrao Ambedkar, Bihar University, Muzaffarpur, Bihar. ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Mrigank Mauli, Senior Advocate Mr. Saket, Advocate For the Respondent/s : Mr.Vikas Ratan Bharti, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-12-2021

Mr. Vikas Ratan Bharti, learned University counsel

accepts notice. Since the petitioner has mentioned to take up the

matter on priority basis, the matter is taken up for final decision.

Heard learned counsels for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"(a) For issuance of writ in the nature of mandamus, directing and commanding upon the respondent Babasaheb Bhimrao Ambedkar, Bihar University, Muzaffarpur, Bihar (for brevity referred as "University") to publish the examination schedule of B. Pharma for Academic Year 2020-21 (First Semester) and hold the same in time as other universities have already published Patna High Court CWJC No.16373 of 2021 dt.01-12-2021

examination schedule of First Semester of Academic Year 2020-21.

(b) For holding and declaring that the action of Babasaheb Bhimrao Ambedkar, Bihar University, Muzaffarpur, Bihar in not publishing the examination schedule of B.Pharma for Academic Year 2020-21 is absolutely bad in law as same is going to adversely affect the future of students who have been allowed to take admission pursuant to the orders of Pharmacy Council of India and the respondent University.

(c) Any other relief/reliefs which this Hon'ble Court deems fit."

Due to COVID-19 Pandemic, the University could not

undertake time to time examination. The Petitioner has submitted a

letter dated 16.08.2021 vide Annexure-P/7.

There is an inaction on the part of the respondent-

University, therefore, the respondents-University are hereby

directed to take note of the petitioner's grievance and redress the

same within a period of two months from the date of receipt of this

order.

With the aforesaid observations, the present petition

stands disposed off.

(P. B. Bajanthri, J) Vikash/-

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