Prabhansh Kumar Bharti vs The Vice Chancellor, Bhupendra Narayan ... on 23 January, 2020

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Patna High Court - Orders

Prabhansh Kumar Bharti vs The Vice Chancellor, Bhupendra Narayan ... on 23 January, 2020

Bench: Prabhat Kumar Jha

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.1533 of 2020
                 ======================================================
                 Prabhansh Kumar Bharti, aged about 27 years, Male, son of Sri Awadhesh
                 Prasad Bharti, resident of Kochgama, P.O. Bagnagar, P.S. Araria, District
                 Araria.

                                                                      ... ... Petitioner/s
                                                 Versus
           1.    The Vice Chancellor, Bhupendra Narayan Mandal University, Laloo Nagar,
                 Madhepura.
           2.    The Controller of Examination, Bhupendra Narayan Mandal University,
                 Laloo Nagar, Madhepura.
           3.    The Registrar, Bhupendra Narayan Mandal University, Laloo Nagar,
                 Madhepura.
           4.    The Principal, Purnea Collage, Purnea.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :     Mr.Prahalad Kumar Bhagat
                 For the Respondent/s   :     Mr.Ritesh Kumar
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR JHA
                                       ORAL ORDER

2   23-01-2020

Heard both sides.

The petitioner being aggrieved by non-publication of the final result of Bachelor of Computer Application (B.C.A.) for the session 2011-14 filed this writ petition.

Learned counsel for the petitioner submits that the petitioner appeared in the 3rd year of Bachelor of Computer application Examination without clearing some of the papers. It is submitted that the petitioner has cleared the same in the 4 th semester examination. The petitioner may be allowed to file representation before the Controller of Examination who may pass order in accordance with law after hearing the petitioner. Patna High Court CWJC No.1533 of 2020(2) dt.23-01-2020 2/2 In view of the prayer made by the petitioner, the writ petition is disposed of with a direction to the petitioner to file detailed representation before the Controller of Examination, B.N. Mandal University, Laloo Nagar, Madhepura within a period of four weeks from today for publication of his result. The Controller of Examination upon such shall take a decision within eight weeks thereafter and dispose of the representation of the petitioner by a speaking order.

With the aforesaid direction, the writ petition is disposed of.

(Prabhat Kumar Jha, J) S.KUMAR/-

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Patna High Court - Orders