Chanakya College Of Pharmacy And ... vs The Aryabhatta Knowledge ...
2021 Latest Caselaw 5433 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10790 of 2021
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Chanakya College of Pharmacy and Medical Sciences Koilwar, Bhojpur managed by Chanakya Foundation through the Settler and Chairman of the Chanakya Foundation, Ashok Gagan, aged about 50 years, male, son of Late Sri Narayan Sharma @ Narayan Sharma, Resident of at and P.O. Amhara, P.S.- Bihta, District- Patna. ... ... Petitioner/s Versus

1. The Aryabhatta Knowledge University through its Vice Chancellor, Gyan Parisar, Mithapur, Patna.

2. The Vice Chancellor, Aryabhatta Knowledge University, Gyan Parisar, Mithapur, Patna.

3. The Registrar, Aryabhatta Knowledge University, Gyan Parisar, Mithapur, Patna.

4. The Examination Controller, Aryabhatta Knowledge University, Gyan Parisar, Mithapur, Patna. ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Prashant Sinha, Advocate For the Respondent/s : Mr. Rakesh Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 23-11-2021

Heard learned counsel for the parties.

In the instant petition, the petitioner has prayed for the

following reliefs:-

"(i) For necessary direction upon the respondent authorities of the Aryabhatta Knowledge University to grant registration to the 40 students of the Institute for the B. Pharm course in the academic session of 2019-20, as included in the list appended with the representation of the petitioner dated 29.03.2020.

(ii) For holding that these 40 students took admission in the Institute pursuant to the letter of the University dated 29.11.2019 and as such, neither the students nor the Institute was responsible for their Patna High Court CWJC No.10790 of 2021 dt.23-11-2021

delayed admission and as such, the University cannot deny them the benefit of registration.

(iii) For necessary upon the respondent authorities of the Aryabhatta Knowledge University to conduct Special Examination of 1st semester of B. Pharm course for the academic session of 2019-20 for these 40 students of the Institute as they cannot be allowed to suffer on account of lapses on the part of the University.

(iv) For any other direction, which your Lordships may deem fit and proper in the facts and circumstances of the case."

Grievance of the petitioner is pending consideration

before the respondent-University for more than one year, therefore,

the concerned respondent-University is hereby directed to examine

each and every contention of the petitioner and take a decision on

the petitioner's grievance while passing a speaking order and

communicate the same to the petitioner. The above exercise shall

be completed within a period of one month 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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