Patna High Court
Samir Kumar vs Baba Saheb Bhim Rao Ambedkar Bihar ... on 23 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3839 of 2021
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Samir Kumar son of Anil Kumar Resident of Mohalla-Bibiganj, Bhagwanpur,
PS-Muzaffarpur Sadar, District-Muzaffarpur.
... ... Petitioner/s
Versus
1. Baba Saheb Bhim Rao Ambedkar Bihar University, Through The Registrar
Muzaffarpur
2. The Vice Chancellor Baba Saheb Bhim Rao Ambedkar Bihar University,
Muzaffarpur
3. The Registrar Baba Saheb Bhim Rao Ambedkar Bihar University,
Muzaffarpur
4. The Examiniation Controller Baba Saheb Bhim Rao Ambedkar Bihar
University, Muzaffarpur
5. The Principal Mahesh Prasad Singh Science College, Muzaffarpur
6. The Centre Superintendent Mahesh Prasad Singh Science College,
Muzaffarpur
7. The Principal Orakh Thakur Memorial Degree College, Sandha, Motipur,
District-Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Vijay Kumar Singh
For the Respondent/s : Mr. Indrajesh Kumar
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 23-11-2021
Heard learned counsel for the petitioner and learned
counsel for the State.
In the instant petition, petitioner has prayed for
following relief/reliefs:
"(i) For issuance of an appropriate writ in the nature of
MANDAMUS, commanding and directing the Respondent
Authorities to declare the result of the petitioner of Three
Year Degree Course Bachelor of Science Part -III
Examination, 2018 (hereinafter referred to as TDC- III)
having Registration No. 131873 of 2015 and Roll No.
Patna High Court CWJC No.3839 of 2021 dt.23-11-2021
189756 as also grant marks-sheet and certificate in favour
of the petitioner on the ground that due to latches/inaction
on the part of the Respondent University, the petitioner
could not appear in his TDC B.Sc. (Hons.) Part- I Re-
Examination before 2019 but due to later appearance of the
petitioner in the said examination, the Respondent
University are not publishing the result of the petitioner of
TDC B.Sc. (Hons.) Part- III Examination.
(ii) For issuance of any other appropriate writ/writs,
order/orders, direction/directions for which the writ
petitioner would be found entitled under the facts and
circumstances of the case."
Grievance of the petitioner is relating to announcing
the result of the petitioner in respect of three year degree course
Bachelor of Science Part -III Examination 2018 with reference to
his registration No. 131873 of 2015 read with Roll No. 189756
and further issuance of mark sheet certificate. Such a grievance of
the petitioner is pending consideration before the Fourth
Respondent from 10.09.2020, therefore, the concerned respondent
is hereby directed to redress the grievance of the petitioner within
four weeks from the date of receipt of this order failing which,
first respondent University is hereby directed to pay litigation cost
of Rs. 25,000/- to the petitioner.
(P. B. Bajanthri, J)
GAURAV S./-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 25.11.2021
Transmission Date NA
