Patna High Court
Pritee Kumari @ Priti Kumari vs B.R. Ambedkar, Bihar University on 19 August, 2025
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2963 of 2025
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Pritee Kumari @ Priti Kumari Wife of Gautam Kumar, Resident of Mohalla-
Mahajan Toli, Jail Road, Police Station- Ara Town, District- Bhojpur.
Presently residing in House No. 5, Road No. 2, New Alkapuri, Police Station-
Gardanibagh, District- Patna.
... ... Petitioner/s
Versus
1. B.R. Ambedkar, Bihar University Muzaffarpur through its Vice Chancellor,
Muzaffarpur.
2. The Registrar, B.R. Ambedkar, Bihar University, Muzaffarpur.
3. The Examination Controller, B.R. Ambedkar, Bihar University, Muzaffarpur.
4. The Principal, Dr. Ganesh Rai Degree College, Sitamarhi.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar Singh, Adv.
For the Respondent/s : Mr. Bindhyachal Rai, Adv.
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 19-08-2025
Heard the parties.
2. At the outset, learned Advocate for the petitioner
submitted that a rejoinder to the counter affidavit filed on behalf
of the respondent nos. 1 to 3 has already been filed but the same
is not on record.
3. Office is directed to verify the same and place it on
record.
4. The petitioner was the student of Bachelor of Arts
History (Hons) for the Session 2011-2014 in Dr. Ganesh Rai
Degree College, Sitamarhi falling under Babasaheb Bhimrao
Ambedkar Bihar University (hereinafter referred to as, B.R.A.
Patna High Court CWJC No.2963 of 2025 dt.19-08-2025
Univesity), Muzaffarpur, has approached this Court seeking a
direction upon the respondents concerned to publish the final
result of the petitioner of Bachelor of Arts History (Hons),
having Registration No. 1308500394, Roll No. 2308560298
along with the mark-sheet.
5. Learned Advocate for the petitioner submitted that
upon taking admission in course of Bachelor of Arts History
(Hons) in the Session 2011-2014, the petitioner appeared in
B.A. Hons. Part I examination. However, out of four subject, in
one of the subject, the petitioner could not pass and thus, she
was promoted to second year, but with a caveat to pass the
uncleared subject paper of B.A. Hons Part-I, thereafter, she
cleared the paper, which she could not pass in first year.
Subsequent, thereto, the petitioner had also appeared in Part-II
and further in Part-III examination held in the year 2015,
however, her result of Part-III has not been published till date.
Despite several efforts, when the petitioner could not get her
result, she approached this Court by filing the present writ
petition.
6. A counter affidavit has been filed on behalf of the
respondent B.R.A. University. It has been apprised to this Court
that from the record it transpired that in the History Hons, which
comprises two separate papers, the petitioner appeared only in
Patna High Court CWJC No.2963 of 2025 dt.19-08-2025
one paper and obtained 60 marks. She was marked absent in the
second paper of the same course. As per the regulation, a
candidate is obliged to pass in the History Hons with a
minimum of 90 marks cumulatively in both papers. Since, the
petitioner appeared in one paper and was absent in the second,
she failed in the subject. It is further contended that there is no
dispute that the petitioner passed her Part-II examination in
2013 and thereafter, she was produced an admit card for the
Part-III examination, but her name did not find place in the
University's official tabulation register.
7. Taking note of the averments made in the writ
petition, the University has also sought a report from the
Principal, Dr. Ganesh Rai Degree College, Sitamarhi regarding
status of the petitioner in examination. In response to the
aforesaid letter, the Principal of the college concerned has
informed that there is no evidence in the college with respect to
passing of the Part-I examination, though it appears that
petitioner has been shown to be promoted. It is also informed
that in the tabulation register with respect to Part-III 2015
examination, the examination roll number of the petitioner is not
available. The Principal also informed that all the details are
available with the University.
8. Refuting the aforesaid contention, rejoinder to the
Patna High Court CWJC No.2963 of 2025 dt.19-08-2025
counter affidavit has been filed bringing on record the mark-
sheet of the Bachelor of Arts History (Hons) Part-I, which was
duly cleared by the petitioner in the month of December, 2014
by obtaining total marks of 102 (Paper-1 :- 47 marks and Paper-
2 :- 55 marks). Accordingly, she declared pass. The attendance
report of the examination center with respect to Bachelor of Arts
History (Hons) Part-III examination has also been placed on
record, which clearly suggest that the petitioner had participated
in each subject of Part-III examination.
9. Having considered the submissions set-forth by
learned Advocate for the respective parties and taking note of
the materials brought on record by way of reply to the counter
affidavit, prima facie, this Court is satisfied that the petitioner
had cleared her Part-I examination and in favour of the
petitioner, a mark-sheet was also issued by the University, apart
from the attendance report, which clearly suggest that she had
all along appeared in all the subjects of Part-III examination.
10. In that view of the matter, this Court direct the
University to consider the mark-sheet and the attendance report,
discussed hereinabove, and if found to be genuine; issue original
mark-sheet/certificate in relation to Part-III examination,
preferably within a period of eight weeks, from the date of
receipt/production of a copy of this order.
Patna High Court CWJC No.2963 of 2025 dt.19-08-2025
11. The present writ petition stands disposed off with
the aforesaid direction.
(Harish Kumar, J)
shivank/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 20.08.2025
Transmission Date NA
