Sunil Kumar vs The State Of Bihar
2025 Latest Caselaw 4262 Patna

Patna High Court

Sunil Kumar vs The State Of Bihar on 1 November, 2025

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14561 of 2025
     ======================================================
     Sunil Kumar Son of Bahadau Sah @ Bahadur Sah, Resident of Village- New
     Zafar Nagar, P.S- Sahebpur Kamal, District- Begusarai.

                                                         ... ... Petitioner/s
                                     Versus
1.   The State of Bihar through the Additional Chief Secretary, Education
     Department, Government of Bihar, Patna.
2.   The Vice Chancellor, Lalit Narayan Mithila University, Kameshwarnagar,
     Darbhanga.
3.   The Registrar, Lalit Narayan Mithila University, Kameshwarnagar,
     Darbhanga.
4.   The Examination Controller,       Lalit   Narayan       Mithila   University,
     Kameshwarnagar, Darbhanga.
5.   The Principal, Ganeshdutt College, Begusarai- 851101.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :    Ms. Eashita Raj, Adv.
     For the State          :    Mr. Rajendra Singh, GA 10
                                 Mr. Jitendra Kumar, AC to GA 10
     For the LNMU           :    Mr. Bindhyachal Rai, Adv.
     For the Respondent/s   :    Mr.Government Advocate (10)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
                         ORAL JUDGMENT

Date : 01-11-2025 Heard the parties.

2. The petitioner is a student, aggrieved with the action

of the respondent authorities of the University in not issuing the

marks for practical in its Statement of Marks and Grade, despite

the fact he had appeared and participated in the practical

examination. In support the aforesaid contention, a certificate

duly issued by the Principal of the Ganeshdutt College,

Begusarai to the effect that the petitioner participated in the

practical examination, has also been placed on record as Patna High Court CWJC No.14561 of 2025 dt.01-11-2025

Annexure-P/3. Time and again the petitioner represented before

the Examination Controller of the Lalit Narain Mithila

University but to no avail.

3. Learned Advocate for the University seeks a short

adjournment to get instruction and apprise this Court with

regard to the present position.

4. Having considered the limited grievance of the

petitioner, instead of keeping the matter pending, this Court

deems it fit and proper to dispose of the writ petition with a

direction to the respondent no. 4 to look into the matter and do

the needful in the light of materials brought on record,

especially Annexure-P/3 to the writ petition, preferably within a

period of six weeks from the date of receipt/production of a

copy of this order.

5. The writ petition stands disposed.

(Harish Kumar, J) Anjani/-

AFR/NAFR
CAV DATE
Uploading Date            04.11.2025
Transmission Date