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Judgment
17 paragraphs · 288 wordsSLP(Civil)10546/2020
Learned senior counsel for the petitioner seeks to withdraw the present petition.
The special leave petition is accordingly dismissed as withdrawn.
SLP(Civil)No.8148/2020
We have heard learned counsel for the parties at some length as it is an issue of the career of the students. However, we find not only from the facts
of the present case, but also what emerged in the connected matter i.e. SLP(Civil)No.10546/2020 that the Jharkhand State open exam process itself
appears to be a complete fraud. We must also fault the University to some extent which did not carry out an appropriate verification as also the State
Government which should have kept a watch for such fraudulent exam systems which operate out of one room! We would call upon the University
and the State Government to take immediate corrective action and also bring the defaulters to book.
We do have sympathy but this is not a case where we can really translate our sympathy to a relief in the present case, more so, in view of the fact
that since this exam system is found to be fraudulent, the petitioners before us will never have a recognized plus two status and to give such students
the opportunity to get a degree from the University will create a great anomaly.
We, thus, reluctantly dismiss the Special Leave Petition.
At this stage, learned senior counsel for the petitioner points out that the continuation on the website of the recognition of the Board is not only
creating a problem in Jharkhand but also in other Universities and hence immediate steps should be taken in this behalf. We direct all concerned to do
the needful within three days from today.
Pending application shall also stand disposed of.