Society Of Educational And ... vs The Chancellor Of Universities
2023 Latest Caselaw 2269 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5705 of 2023
     ======================================================

Society of Educational and Regional Cultural Heritage (Search) First Floor, Tridev Market, Ramnagri More, Ashiyana Nagar, P.O.- Ashiana Nagar, P.S.- Rajeev Nagar, Distt.- Patna- 800025 through its Secretary, Priya Kumari (female) aged about 45 years, D/o Jagdish Das, Resident of Magistrate Colony, Road no. 04, Ashiyana Nagar, Phulwari, Patna.

... ... Petitioner/s Versus

1. The Chancellor of Universities, Bihar, Patna.

2. The Vice-Chancellor, Patliputra University, Bihar, Patna.

3. The Registrar, Patliputra University, Bihar, Patna.

4. The Examination Controller, Patliputra University, Bihar, Patna.

5. The State of Bihar through the Principal Secretary, Education Department, Bihar, Patna.

6. The Principal Secretary, Education Department, Govt. of Bihar, Patna.

7. The Director, Higher Education, Education Department, Govt. of Bihar, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr.Md. Imtiyaz Hussain, Advocate For Chancellor : Mr. Rama Vikram Singh, Advocate For Patliputra University: Mrs. Rasika, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE MADHURESH PRASAD ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 10-05-2023

The petitioner has filed the above writ petition

purportedly on public interest seeking an appropriate writ upon

the respondent Patliputra University to issue B.Ed and M.Ed

degrees to the students who have completed their course for the

session 2018-20 and 2019-2021 in the larger interest of the

public.

Patna High Court CWJC No.5705 of 2023 dt.10-05-2023

We are unable to fathom any public interest in the

above litigation and there is not even an averment in the writ

petition as to the students being unable to approach this Court if

they have been denied their degrees. We do not find any reason

to entertain the writ petition. It is also submitted by the learned

counsel appearing for the University that the examinations were

conducted and the results are declared and the University will

issue the degrees to the students who have passed in the

examination.

The writ petition stands dismissed.

(K. Vinod Chandran, CJ)

(Madhuresh Prasad, J) Anushka/PKP AFR/NAFR CAV DATE Uploading Date 12.05.2023 Transmission Date